Income Tax Appellate Tribunal - Bangalore
Acit, Bangalore vs Shri. V. Sandesh, Bangalore on 2 January, 2020
IN THE INCOME TAX APPELLATE TRIBUNAL
"A" BENCH : BANGALORE
BEFORE SHRI B.R BASKARAN, ACCOUNTANT MEMBER
AND SMT. BEENA PILLAI, JUDICIAL MEMBER
Sl. ITA / CO No. A.Y. APPELLANT / RESPONDENT
No CROSS
. OBJECTOR
1 127/ Bang/2016 2007-08 The Asst. Shri V Sandesh,
Commissioner S/o Shri Venkataswamy,
of Income Tax, No.23, 3rd Cross, Lingaiah
Circle-1(2)(1), Palya,
Bengaluru. Muniswamappa Road,
Ulsoor,
Bengaluru-560 008.
PAN - BDIPS 9841 M
2 128/ Bang/2016 2007-08 The Asst. Shri V Santhosh,
Commissioner S/o Shri Venkataswamy,
of Income Tax, No.23, 3rd Cross, Lingaiah
Circle-1(2)(1), Palya,
Bengaluru. Muniswamappa Road,
Ulsoor,
Bengaluru-560 008.
PAN - BUOPS 9345 H
Appellants by : Shri Manjeet Singh, Addl. CIT (DR)
Respondents by : Shri V Srinivasan, Advocate
Date of hearing : 1.1.2020
Date of Pronouncement : 2.1.2020
ORDER
PER B.R BASKARAN, ACCOUNTANT MEMBER :
Both the appeals filed by the Revenue are directed against the orders passed by the ld CIT(A) in the respective hands of the ITA Nos.126 & 127/Bang/2016 Page 2 of 4 assessees and they relate to the asst. years mentioned in the caption against each of the parties.
2. At the outset, the ld counsel appearing for the assessees submitted that the tax effect involved in the issues contested by the Revenue does not exceed 50 lakhs in each of these appeals. Accordingly it was submitted that the Revenue is precluded from pursuing these appeals as per Circular No.17/2019 dated 8/8/2019 issued by Central Board of Direct Taxes, which has been clarified by CBDT as applicable to all pending appeals, vide its Instruction dated 20/8/2019. Accordingly, the Ld A.Rs submitted that both these appeals are required to be dismissed in limine.
3. The ld DR did not object to the submissions made by the counsels for the assessees.
4. Accordingly we dismiss both the appeals of the Revenue in limine. However liberty is given to the Revenue to move application for recall of the order(s), if it is found that the tax effect involved on the issues disputed in the appeals is more than 50 lakhs or if it is found that the issues contested therein fall in the category of exceptions prescribed by the CBDT Circular or subsequently.
5. In the result, both the appeals of the Revenue are dismissed.
Order pronounced in the open court on 2nd January, 2020.
Sd/- Sd/-
(BEENA PILLAI) (B.R BASKARAN)
JUDICIAL MEMBER ACCOUNTANT MEMBER
Bangalore,
Dated, the 2nd January, 2020.
/Vms/
ITA Nos.126 & 127/Bang/2016
Page 3 of 4
Copy to:
1. Appellant (s) / Cross Objector(s)
2. Respondent(s)
3. CIT
4. CIT(A)
5. DR, ITAT, Bangalore.
6. Guard file By order Assistant Registrar, ITAT, Bangalore ITA Nos.126 & 127/Bang/2016 Page 4 of 4
1. Date of Dictation .............................................
2. Date on which the typed draft is placed before the dictating Member .........................
3. Date on which the approved draft comes to Sr.P.S ...................................
4. Date on which the fair order is placed before the dictating Member ....................
5. Date on which the fair order comes back to the Sr. P.S. .......................
6. Date of uploading the order on website...................................
7. If not uploaded, furnish the reason for doing so ................................
8. Date on which the file goes to the Bench Clerk .......................
9. Date on which order goes for Xerox & endorsement..........................................
10. Date on which the file goes to the Head Clerk .........................
11. The date on which the file goes to the Assistant Registrar for signature on the order .....................................
12. The date on which the file goes to dispatch section for dispatch of the Tribunal Order ...............................
13. Date of Despatch of Order.
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