Income Tax Appellate Tribunal - Ahmedabad
The Dcit, (Osd)-1, Circle-4,, ... vs M/S. Meghmani Organics Ltd.,, ... on 10 October, 2018
आयकर अपील य अ धकरण, अहमदाबाद यायपीठ 'A' अहमदाबाद ।
IN THE INCOME TAX APPELLATE TRIBUNAL "A" BENCH, AHMEDABAD BEFORE SHRI RAJPAL YADAV, JUDICIAL MEMBER & SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A. No. 1354/Ahd/2015 ( नधा रण वष / Assessment Year : 2010-11) Asst. Commissioner of बनाम/ M/s. Meghmani Organics Income-tax Vs. Ltd.
Circle-2(1)(2), A'bad, 1 s t Plot No. 183-184, Phase Floor, Navjivan Trust II, GIDC, Vatva, Building, Ahmedabad - Ahmedabad 382 445 380009 थायी ले खा सं . /जीआइआर सं . /PAN/GIR No. : AABCM0644E (अपीलाथ /Appellant) .. ( यथ / Respondent) अपीलाथ ओर से /Appellant by : Shri S. K. Dev, Sr. D.R. यथ क ओर से / Shri Parin Shah, A.R. Respondent by :
सन ु वाई क तार ख / Date of 09/10/2018 Hearing घोषणा क तार ख /Date of 10/10/2018 Pronouncement आदे श/O R D E R PER PRADIP KUMAR KEDIA - AM:
The captioned appeal has been filed at the instance of the Revenue against the order of the Commissioner of Income Tax (Appeals)-2, Ahmedabad ('CIT(A)' in short), dated 27.02.2015 arising in the assessment order dated 28.02.2014 passed by the I T A N o . 1 3 5 4 / Ah d / 1 5 [ AC I T v s . M / s . M e g h m a n i O r g a n i c s L t d . ] A. Y . 2 0 1 0 - 1 1 - 2 -
Assessing Officer (AO) under s. 143(3) r.w.s. 144C of the Income Tax Act, 1961 (the Act) concerning assessment year 2010-11.
2. The grounds of appeal raised by the Revenue reads as under:-
"1. The Ld. CIT(A) has erred in law and on facts in deleting the disallowance of Rs.59,21,300/- made by the AO in respect of claim u/s 80IA(4) of the I.T. Act.
2. The Ld. CIT(A) has erred in law and on facts in deleting the disallowance u/s10B added back to the Book Profit u/s 115JB of the I.T. Act."
3. At the time of hearing, it was submitted by the Ld.AR for the assessee that the appeal filed by the Revenue is hit by recently issued CBDT Circular No.3 of 2018 dated 11/07/2018 revising the previous thresholds pertaining to tax effects. As per aforesaid Circular, all pending appeals filed by Revenue are liable to be dismissed as a measure for reducing litigation where the tax effect does not exceed the prescribed monetary limit which is now revised at Rs.20 Lakhs. In the instant case, the tax effect on the disputed issues raised by the Revenue is stated to be not exceeding Rs.20 lakhs and therefore appeal of the Revenue is required to be dismissed in limine.
4. The Learned DR for the Revenue fairly admitted the applicability of the CBDT Circular No. 3 of 2018. Accordingly, appeal of the Revenue is dismissed as not maintainable. However, it will be open to the Revenue to seek restoration of its appeal on I T A N o . 1 3 5 4 / Ah d / 1 5 [ AC I T v s . M / s . M e g h m a n i O r g a n i c s L t d . ] A. Y . 2 0 1 0 - 1 1 - 3 -
showing inapplicability of the aforesaid CBDT Circular in any manner.
5. In the result, the appeal of the Revenue is dismissed.
This Order pronounced in Open Court on 10/10/2018
Sd/- Sd/-
(RAJPAL YADAV) (PRADIP KUMAR KEDIA)
JUDICIAL MEMBER ACCOUNTANT MEMBER
Ahmedabad: Dated 10/10/2018
True Copy
S. K. SINHA
आदे श क त!ल"प अ#े"षत / Copy of Order Forwarded to:-
1. राज व / Revenue
2. आवेदक / Assessee
3. संबं*धत आयकर आय,
ु त / Concerned CIT
4. आयकर आयु,त- अपील / CIT (A)
5. 0वभागीय 3त3न*ध, आयकर अपील य अ*धकरण, अहमदाबाद / DR, ITAT, Ahmedabad
6. गाड9 फाइल / Guard file.
By order/आदे श से, उप/सहायक पंजीकार आयकर अपील य अ*धकरण, अहमदाबाद ।