Income Tax Appellate Tribunal - Rajkot
The Assistant Commr. Of Income Tax, ... vs M/S Gokul Ceramics Pvt. Ltd.,, Wankaner on 22 December, 2017
IN THE INCOME TAX APPELLATE TRIBUNAL
RAJKOT BENCH, RAJKOT
[Conducted through E-Court at Ahmedabad]
BEFORE SHRI MAHAVIR PRASAD, JUDICIAL MEMBER And
SHRI, MANISH BORAD, ACCOUNTANT MEMBER
आयकर अपील सं./I.T.A.No.296/Rjt/2016
( नधा रण वष / Assessment Year : 2004-05)
ACIT, बनाम/ M/s. Gokul Ceramics,
Morbi Circle, Vs. 8-A, National Highway,
Morbi Dhuva, Tal-Wankaner,
Dist. Rajkot
थायी ले खा सं . /जीआइआर सं . / PAN/GIR No. : AABFG 8702 G
(अपीलाथ /Appellant) .. ( यथ / Respondent)
अपीलाथ ओर से / Appellant by : Shri C. P. Bhatia, Sr. D.R.
यथ क ओर से/Respondent by : Shri M. J. Ranpura, A.R.
ु वाई क तार ख /
सन Date of Hearing 22/12/2017
घोषणा क तार ख /Date of Pronounce ment 22/12/2017
आदे श / O R D E R
PER MAHAVIR PRASAD, JUDICIAL MEMBER :
This is an appeal by the department against the order of the Commissioner of Income Tax(Appeals)- 3, Rajkot, dated 08/08/2016 for the Assessment Year (AY) 2004-05.
2. At the outset, the ld. Counsel for the assessee submitted that the appeal of the Revenue needs to be dismissed on account of low tax effect. Ld. Departmental Representative fairly admitted that the tax effect is less than the limit of Rs.10 Lacs prescribed in the CBDT Circular No.21 of 2015 dated 10.12.2015.
ITA No.296/Rjt/2016ACIT vs. M/s. Gokul Ceramics, Morbi Asst. Year - 2004-05 -2-
3. We have heard both the parties and perused the material available on record. We find that prima-facie this appeal of the Revenue is not maintainable in view of CBDT Circular No. 21/2015 in F.No.279/Misc. 142/2007-ITJ (Pt) dated 10th December 2015, vide which it has been provided that if the tax effect by virtue of the Commissioner of Income- tax (Appeals)'s order is below Rs. 10 lacs, then that order would not be challenged before the Tribunal in further appeal. The Board has provided exceptions at clause (8) of the Instructions wherein it has been provided that these instructions will not be applicable, if vires of any provisions has been quashed by impugned order or addition was made on some audit objections or the addition relates to undisclosed foreign assets/bank accounts, etc. We find that the present case does not fall within the exception clause and the tax is less than Rs.10 lacs. Therefore, the present appeal is not maintainable and hence dismissed.
5. In the result, the appeal filed by the Revenue is dismissed.
This Order pronounced in Open Court on 22/12/2017
Sd/- Sd/-
( MANISH BORAD ) ( MAHAVIR PRASAD )
ACCOUNTANT MEMBER JUDICIAL MEMBER
Ahmedabad; Dated 22/12/2017
Priti Yadav, Sr. PS
ITA No.296/Rjt/2016
ACIT vs. M/s. Gokul Ceramics, Morbi
Asst. Year - 2004-05
-3-
आदे श क त ल प अ े षत/Copy of the Order forwarded to :
1. अपीलाथ / The Appellant
2. यथ / The Respondent.
3. संबं'धत आयकर आयु)त / Concerned CIT
4. आयकर आय)
ु त(अपील) / The CIT(A)-3, Rajkot.
5. ,वभागीय /त/न'ध, आयकर अपील य अ'धकरण, अहमदाबाद / DR, ITAT, Ahmedabad
6. गाड4 फाईल / Guard file.
आदे शानुसार/ BY ORDER, स या,पत /त //True Copy// उप/सहायक पंजीकार (Dy./Asstt.Registrar) आयकर अपील$य अ%धकरण, अहमदाबाद / ITAT, Ahmedabad