Income Tax Appellate Tribunal - Jodhpur
Ito, Ward-2, Hanumangarh vs Shri Sanjay Kumar Goyal Prop. M/S. Om ... on 18 July, 2018
IN THE INCOME TAX APPELLATE TRIBUNAL
JODHPUR BENCH (SMC), JODHPUR
BEFORE SHRI R.C. SHARMA, ACCOUNTANT MEMBER
ITA No. 197/Jodh/2018
(ASSESSMENT YEAR-2012-13
Income Tax Officer, Vs Shri Sanjay Kumar Goyal
Ward-2, Hanumangarh. Prop. M/s. Om Traders, B-
503, Block No. 4,
Khar House, New Mumbai.
(Appellant) (Respondent)
PAN: AKGPG5496G
Revenue By Sh. A. K. Das (JCIT) (DR)
Assessee By None
Date of hearing 17/07/2018
Date of 18/07/2018
Pronouncement
ORDER
PER: R.C. SHARMA, AM This is an appeal filed by the revenue against the order of the CIT(A), Bikaner dated 03/01/2018 for the A.Y. 2012-13 in the matter of order u/s 154/143(3) of the Income-tax Act, 1961 [hereinafter referred to as 'the Act', for short]. The grounds raised by the revenue in appeal are reproduced as under: 2
"1. Whether on t he facts and in the circumstances of the cas e, the ld.
CIT(A) has erred in deleting addition of Rs.2,94,375/- made on account of capit al gain assessed u/s 154 of the IT Act, 1961."
2. I have gone through the orders of authorities below and found that tax effect in respect of additions deleted by CIT(A) is below Rs. 20 lacs, accordingly in term of CBDT Circular No. 3/2018 dated 11.07.2018 this appeal deserves to be dismissed on the ground of low tax effect.
In the result, the appeal of the revenue is dismissed. Order pronounced in the open court on 18/07/2018.
Sd/-
[R.C. SHARMA] Accountant Member Dated : 18/07/2018 *Aman.
Copy to :
1. The Appellant
2. The Respondent
3. The CIT
4. The CIT(A)
5. The DR
6. Guard File (ITA No. 139/Jodh/2018) Assistant Registrar Jodhpur Bench