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Income Tax Appellate Tribunal - Kolkata

Ito, Wd-38(4), Midnapore, Midnapore vs Sri Sukamal Sikdar, Paschim Medinipur on 21 August, 2018

                IN THE INCOME TAX APPELLATE TRIBUNAL
                     KOLKATA BENCH "D", KOLKATA

         BEFORE SH. P.M.JAGTAP, ACCOUNTANT MEMBER AND
                SH. S.S. GODARA, JUDICIAL MEMBER

                            ITA No.528/KOL/2015
                          [Assessment Year: 2007-08]

           ITO,               vs Sri Sukamal Sikdar,
           Ward-38(4),           Vill.-Amlagora, P.O.-Garhbeta,
           Midnapore,            Distt.Paschim Medinipur.
           Amaravati,    Raja    PIN-721212.
           N.L.Khan    Road,     PAN-AIXPS9575R
           Keranitola,
           Midnapore-
           721101.
           (Appellant)           (Respondent)
            Appellant by          Sh. A. Bhattacharjee, Addl. CIT
            Respondent by         None
            Date of Hearing                       24.07.2018
            Date of Pronouncement                 21.08.2018

                                       ORDER

This appeal filed by the Revenue is directed against the order of Ld. CIT(A)- 11, Kolkata dated 25.02.2015 for AY 2007-08.

2. At the time of hearing fixed in this case on 24.07.2018, none has appeared on behalf of the assessee. As pointed out by Ld.DR, the tax effect involved in this appeal of the Revenue however is less than the revised monetary limit of Rs.20 Lacs fixed by the CBDT for filing the Revenue's appeals before the Tribunal. The CBDT vide its recent Circular No.3/2018 issued on 11.07.2018 has revised the monetary limit for filing the appeals of the Revenue before the Tribunal to Rs.20 Lacs. As clarified in the said Circular, the revised monetary limit of Rs.20 Lacs for filing the Revenue's appeals before the ITAT would apply to the appeals already filed by the Revenue which are pending before the Tribunal and the same are liable to be dismissed as withdrawn/not pressed. We accordingly treat this appeal of the Page | 1 ITA No.528/KOL/2015 [Assessment Year: 2007-08] Revenue involving the tax effect of less than Rs.20 Lacs keeping in view the Circular No.3/2018 (supra) issued by CBDT and dismiss the same.

3. In the result, the appeal of the Revenue is dismissed.

Order pronounced in the open court on 21.08.2018.

       Sd/-                                                                   Sd/-

(S.S.GODARA)                                                    (P.M.JAGTAP)
JUDICIAL MEMBER                                          ACCOUNTANT MEMBER


Date:-21.08.2018
*Amit Kumar*

Copy forwarded to:


     1. Appellant- ITO, Ward-38(4),      Midnapore, Amaravati, Raja N.L.Khan

Road, Keranitola, Midnapore-721101.

2. Respondent- Sri Sukamal Sikdar, Vill.-Amlagora, P.O.-Garhbeta, Distt.Paschim Medinipur, PIN-721212.

3. CIT-Kolkata

4. CIT(Appeals)-Kolkata Bench

5. DR: ITAT-Kolkata Sr.P.S./H.O.O ITAT, KOLKATA Page | 2