Income Tax Appellate Tribunal - Ahmedabad
Acit.,B.K.Circle,, Palanpur vs Banas Bank Staff Credit Co.Op.Society ... on 23 December, 2016
IN THE INCOME TAX APPELLATE TRIBUNAL
AHMEDABAD "C" BENCH
(BEFORE SHRI N.K. BILLAIYA, ACCOUNTANT MEMBER
& SHRI MAHAVIR PRASAD, JUDICIAL MEMBER)
ITA. No: 1376/AHD/2014
(Assessment Year: 2010-11)
Asstt. CIT, B.K. Circle, V/S The Banas Bank Staff
Palanpur Credit Co-opeative Society
Ltd., Himat Vihar complex
City light Road, At-
Palanpur-385001 ETal.
Palanpur Dist-
Banaskantha (N. Guj)
(Appellant) (Respondent)
PAN: AAAAT4777G
Appellant by : Shri Prasoon Kabra, Sr. D.R.
Respondent by : None
(आदे श)/ORDER
Date of hearing : 22 -12-2016
Date of Pronouncement : 23-12-2016
PER N.K. BILLAIYA, ACCOUNTANT MEMBER:
1. This appeal by the Revenue is preferred against the order of the Ld. CIT(A)- XX, Ahmedabad dated 20.02.2014 pertaining to A.Y. 2010-11.
2 ITA No. 1376/Ahd/2014. A.Y. 2010-11
2. The only grievance of the revenue is that the ld. CIT(A) erred in deleting the addition of Rs. 17,70,380/- made on account of disallowances of claim of deduction u/s. 80P(2)(a)(i) of the Act.
3. This appeal by the revenue has to be dismissed in the light of the CBDT Circular No. 21 of 2015 dated 10.12.2015 by which the CBDT has fixed the monetary limit for filing appeal before the Appellate Tribunal having tax effect of more than Rs. 10 lacs.
4. In the light of the aforementioned CBDT Circular, appeal filed by the Revenue is dismissed.
Order pronounced in Open Court on 23 - 12- 2016.
Sd/- Sd/- (MAHAVIR PRASAD) (N. K. BILLAIYA) JUDICIAL MEMBER True Copy ACCOUNTANT MEMBER Ahmedabad: Dated 23 /12/2016 Rajesh
Copy of the Order forwarded to:-
1. The Appellant.
2. The Respondent.
3. The CIT (Appeals) -
4. The CIT concerned.
5. The DR., ITAT, Ahmedabad.
6. Guard File.
By ORDER Deputy/Asstt.Registrar ITAT,Ahmedabad