Income Tax Appellate Tribunal - Kolkata
Ito, Ward-29(4),Kolkata, Kolkata vs Kumudinithirani, Kolkata on 31 July, 2018
Page 1 of 9
IN THE INCOME TAX APPELLATE TRIBUNAL,
KOLKATA 'A' BENCH, KOLKATA
Before Shri P.M. Jagtap, Accountant Member
and Shri S.S. Viswanethra Ravi, Judicial Member
I.T .A. No. 97/KOL /2017
Assessment Year: 2006-2007
Income Tax Officer,.........................................................................Appellant
Ward-29(4 ), Kolkata
-Vs.-
Kumudini Thirani,........................................... ...................................Respondent
44/3A, Durgapur Lane,
Kolkata-700 027
[PAN: ADCPT 1395C]
Appearances by:
N o n e, for the Appel lant
Shri Sallong Yaden, Addl. CIT, Sr. D.R., fo r the Respondent
&
I.T .(SS)A. No. 115/KOL/2017
Assessment Year: 2009-2010
Assistant Commissioner of Income Tax,.... .....................................Appellant
Central Ci rcle-1 (2), Kolkata
-Vs.-
M/s. MRT Signals Li mited,.................................................................Respondent
44/3A, Durgapur Lane,
Kolkata-700 027
[PAN: AAECM 7453 L]
Appearances by:
N o n e, for the Appel lant
Shri Sallong Yaden, Addl. CIT, Sr. D.R., fo r the Respondent
&
I.T .(SS)A. No. 95/KOL/2017
Assessment Year: 2009-2010
Assistant Commissioner of Income Tax,.... .......................................Appellant
Central Ci rcle-3 (3), Kolkata,
Aayakar Bhawan Po orva,
E.M. Bye-Pass,
110, Shanti Pally, 4 t h Floor,
Kolkata-700 107
-Vs.-
M/s. Prakash Ply E xi m Pvt. Limited,.................................................Respondent
67/10, Strand Ro ad, Kolkata-700 006
[PAN: AAECP 0837 D]
Appearances by:
Page 2 of 9
Shri Sallong Yaden, Addl. CIT, Sr. D.R., fo r the Respondent
Ms. Pinki Sh aw, for the Appellant
&
C.O. NO. 110/KOL/20 17
(in IT(SS)A. No. 95/KOL/2017)
Assessment Year: 20 09-2010
M/s. Prakash Ply E xi m Pvt. Limited,..............................................Cross Objec tor
67/10, Strand Ro ad, Kolkata-700 006
[PAN: AAECP 0837 D]
-Vs.-
Deputy Commissioner of Income Tax,........ .................................Respondent
Central Ci rcle-3 (3), Kolkata,
Aayakar Bhawan Po orva,
E.M. Bye-Pass,
110, Shanti Pally, 4 t h Floor,
Kolkata-700 107
Appearances by:
Ms. Pinki Sh aw, ACA, for the Cross Objector
Shri Sallong Yaden, Addl. CIT, Sr. D.R., fo r the Respondent
&
I.T .(SS)A. No. 99/KOL/2017
Assessment Year: 2013-2014
Assistant Commissioner of Income Tax,.... ......................................Appellant
Central Ci rcle-3 (3), Kolkata,
Aayakar Bhawan Po orva,
E.M. Bye-Pass,
110, Shanti Pally, 4 t h Floor,
Kolkata-700 107
-Vs.-
M/s. Prakash Ply E xi m Pvt. Limited,..................................................Respondent
67/10, Strand Ro ad, Kolkata-700 006
[PAN: AAECP 0837 D]
Appearances by:
Shri Sallong Yaden, Addl. CIT, Sr. D.R., fo r the Respondent
Ms. Pinki Sh aw, for the Appellant
&
C.O. NO. 114/KOL/20 17
(in IT(SS)A. No. 99/KOL/2017)
Assessment Year: 20 13-2014
M/s. Prakash Ply E xi m Pvt. Limited,................................................Cross Objec tor
67/10, Strand Ro ad, Kolkata-700 006
[PAN: AAECP 0837 D]
-Vs.-
Deputy Commissioner of Income Tax,........ .......................................Respondent
Central Ci rcle-3 (3), Kolkata,
Aayakar Bhawan Po orva,
E.M. Bye-Pass,
110, Shanti Pally, 4 t h Floor,
Kolkata-700 107
Ms. Pinki Sh aw, ACA, for the Cross Objector
Shri Sallong Yaden, Addl. CIT, Sr. D.R., fo r the Respondent
Page 3 of 9
&
I.T .(SS)A. No. 86/KOL/2017
Assessment Year: 2011-2012
Deputy Commissioner of Income Tax,........ ..........................................Appellant
Central Ci rcle-2 (2), Kolkata,
Aayakar Bhawan Po orva,
E.M. Bye-Pass,
110, Shanti Pally, 4 t h Floor,
Kolkata-700 107
-Vs.-
M/s. Oriss a Metaliks Pvt. limi ted,.............. ................................Respondent
39, Shakespeara Sarani, 6 t h Floor, Kolk ata-1
[PAN: AAACO 8663 L]
Appearances by:
Shri Sallong Yaden, Addl. CIT, Sr. D.R., fo r the Appellant
Smt . Shikha Agarwal, ACA, for the Responde nt
&
I.T .(SS)A. No. 55/KOL/2017
Assessment Year: 2009-2010
Assistant Commissioner of Income Tax,.... .........................................Appellant
Central Ci rcle-3 (3), Kolkata,
Aayakar Bhawan Po orva,
E.M. Bye-Pass,
110, Shanti Pally, 4 t h Floor,
Kolkata-700 107
-Vs.-
M/s. RTC Financi al Services Pvt. Limi ted, ..........................................Respondent
C/o. Kamalpur Finance Pvt. Limited,
Kamalaya Centre, Unit No. 307 & 308
156, Lenin Sarani, Kolkata-700 013
[PAN: AABCR 3793 D]
Appearances by:
Shri Sallong Yaden, Addl. CIT, Sr. D.R., fo r the Appellant
None, for the Responde nt
&
I.T .(SS)A. No.44/KOL/2018
Assessment Year: 2012-2013
Deputy Commissioner of Income Tax,........ .........................................Appellant
Central Ci rcle-4 (4), Kolkata,
Aayakar Bhawan Po orva,
E.M. Bye-Pass,
110, Shanti Pally, 4 t h Floor,
Kolkata-700 107
-Vs.-
M/s. Anandaloke Medical Centre Pvt. Lim ited, ..................................Respondent
Sevoke Road, Siliguri-734001
[PAN: AADCA 8941 N]
Page 4 of 9
Appearances by:
Shri Sallong Yaden, Addl. CIT, Sr. D.R., fo r the Appellant
None, for the Responde nt
&
I.T .(SS)A. No.1312/KOL/2018
Assessment Year: 2012-2013
Deputy Commissioner of Income Tax,........ ...........................................Appellant
Central Ci rcle-8 (2), Kolkata,
Aayakar Bhawan,
P-7, Chowringhee Square,
Kolkata-700 069
-Vs.-
M/s. Zoom Enterpris e Limited,..............................................................Respondent
International Tower-X-1,
8/3, Sector-V, Salt Lake, Elec tronics Complex, Kolkata-91
[PAN: AAACZ 0872 A]
Appearances by:
Shri Sallong Yaden, Addl. CIT, Sr. D.R., fo r the Appellant
None, for the Responde nt
&
I.T .(SS)A. No.764/K OL/2018
Assessment Year: 2014-2015
Joint Commissioner of Income Tax (OSD), .......................................Appellant
Central Ci rcle-14(2 ), Kolk ata,
Aayakar Bhawan Po orva,
E.M. Bye-Pass,
110, Shanti Pally, 4 t h Floor,
Kolkata-700 107
-Vs.-
M/s. West Bengal Ho using Infrastruc ture Dev. Corporation
Ltd............................................................................................................Respondent
Hidco Bhawan, 35-1 111, Major Arterial Road, New Town,
Kolkata-700 156
[PAN: AAACW 4115 F]
Appearances by:
Shri Sallong Yaden, Addl. CIT, Sr. D.R., fo r the Appellant
None, for the Responde nt
&
I.T .(SS)A. No.679/K OL/2018
Assessment Year: 2011-2012
Deputy Commissioner of Income Tax,........ .....................................Appellant
Central Ci rcle-10(1 ), Kolk ata,
Aayakar Bhawan,
P-7, Chowringhee Square,
Kolkata-700 069
-Vs.-
Page 5 of 9
M/s. Magnum C lothi ng Pvt. Limi ted,..............................................Respondent
133, Canning Street, Kolk ata-
[PAN: AACCM 0783 F]
Appearances by:
Shri Sallong Yaden, Addl. CIT, Sr. D.R., fo r the Appellant
Shri A.K. Tibrewal, FCA, for the Responde nt
&
I.T .A. No.277/KOL/2018
Assessment Year: 2013-2014
Assistant Commissioner of Income Tax,.... ...................................Appellant
Circle-42, Murs hidabad,
39, R.N. Tagore Road, P.O. Berhampore,
Dist. Murshi dabad-7 42 101
-Vs.-
Md. Razzakuzzam an, ...........................................................................Respondent
Rambag, Bhagwango la, Dis tr. Murshi dabad-742135
[PAN: AQJPR 0111 L]
Appearances by:
Shri Sallong Yaden, Addl. CIT, Sr. D.R., fo r the Appellant
None, for the Responde nt
&
I.T .A. No.265/KOL/2018
Assessment Year: 2012-2013
Income Tax Officer,............................................................................Appellant
Ward-12(1 ), Kolkata,
Aayakar Bhawan
P-7, Chowringhee Square,
Kolkata-700 069
-Vs.-
M/s. Renault Develo pers Pvt. Limited,...............................................Respondent
3A, Rammohan Mu lli ck Garden Lane, E.M. Bye Pass, Kolk ata-7 00 010
[PAN: AABCR 3545 B]
Appearances by:
Shri Sallong Yaden, Addl. CIT, Sr. D.R., fo r the Appellant
None, for the Responde nt
&
I.T .A. No.256/KOL/2018
Assessment Year: 2014-2015
Deputy Commissioner of Income Tax,........ ..........................................Appellant
Circle-12(1 ), Ko lkata,
Aayakar Bhawan,
P-7, Chowringhee Square,
Kolkata-700 069
-Vs.-
Page 6 of 9
M/s. BMA Commodi ti es Pvt. Limited,..................................................Respondent
Paul Mansion, 1 s t Flo or,
6, Bishop Lefroy Ro ad, Ko lkata-700 020
[PAN: AACCB 5142 K]
Appearances by:
Shri Sallong Yaden, Addl. CIT, Sr. D.R., fo r the Appellant
None, for the Responde nt
&
I.T .(SS)A. No.213/K OL/2018
Assessment Year: 2014-2015
Income Tax Officer,..............................................................................Appellant
Ward-14(2 ), Kolkata,
Aayakar Bhawan Po orva,
E.M. Bye-Pass,
110, Shanti Pally, 4 t h Floor,
Kolkata-700 107
-Vs.-
M/s. Bengal Techno Indus trial Projec ts Limited,.............................Respondent
216, Mahatma Gandhi Ro ad, Burrabazar, Kolkata-700 007
[PAN: AADCB 3371 P]
Appearances by:
Shri Sallong Yaden, Addl. CIT, Sr. D.R., fo r the Appellant
None, for the Responde nt
&
I.T .A. No.59/KOL/2018
Assessment Year: 2013-2014
Assistant Commissioner of Income Tax,.... ......................................Appellant
Circle-26(1 ), Ko lkata,
Aayakar Bhawan Dakshin,
2, Gari ahat Ro ad (So uth)
Kolkata-700 068
-Vs.-
Shri Tapan Kumar Karmakar, ..................... ...................................Respondent
105, N.S. Road, Mi tragunj Bazar,
Jaynagar, 24-Parganas (South)-743337
[PAN: ALOPK 5385 Q]
Appearances by:
Shri Sallong Yaden, Addl. CIT, Sr. D.R., fo r the Appellant
None, for the Responde nt
&
I.T .(SS)A. No.2546/KOL/2017
Assessment Year: 2013-2014
Page 7 of 9
Income Tax Officer,.........................................................................Appellant
Ward-6 (1), Kolk ata,
Aayakar Bhawan,
P-7, Chowringhee Square,
Kolkata-700 069
-Vs.-
M/s. Dream Valley Vinimay Pvt. Limited, .................................... ....Respondent
9/12, Lalbazar Street,
Mercanti le Building, Room No. 61, 2 n d Floor,
Kolkata-700 001
[PAN: AADCD 0734 G]
Appearances by:
Shri Sallong Yaden, Addl. CIT, Sr. D.R., fo r the Appellant
None, for the Responde nt
Date of concluding th e hearing : Ju ly 31, 2018
Date of pronouncing the order : Ju ly 31, 2018
O R D E R
Per Bench:-
It is noted at the outset that the tax effect involved in each of these appeals filed by the revenue is less than the revised monetary limit of Rs.20 lacs fixed by CBDT for filing the Revenue's appeals before the Tribunal vide latest Circular No. 3/2018 dated 11.07.2018. It will be pertinent to reproduce the relevant portion of the said Circular No. 3/2018 dated 11.07.2018 as under:-
"3 . Henceforth, appeals/ SLPs shall not be filed in cases where the tax effect does not exceed the monetary limits given hereunder:
Sl.
No. Appeals/SLP's in Income-tax matters Monetary Limit (in Rs)
1. Before Appellate Tribunal 20,00,000/-
2. Before High Court 50,00,000/-
3. Before Supreme Court 1,00,00,000/-Page 8 of 9
It is clarified that an appeal should not be filed merely because the tax effect in a case exceeds the monetary limits prescribed above. Filing of appeal in such cases is to be decided on merits of the case.
4. For this purpose, 'tax effect' means the difference between the tax on the total income assessed and the tax that would have been chargeable had such total income been reduced by the amount of income in respect of the issues against which appeal is intended to be filed (hereinafter referred to as 'disputed issues'). Further, 'tax effect' shall be tax including applicable surcharge and cess. However, the tax will not include any interest thereon, except where chargeability of interest itself is in dispute. In case the chargeability of interest is the issue under dispute, the amount of interest shall be the tax effect. In cases where returned loss is reduced or assessed as income, the tax effect would include notional tax on disputed additions. In case of penalty orders, the tax effect will mean quantum of penalty deleted or reduced in the order to be appealed against."
2. On perusal of the Circular No. 3/2018 dated 11.07.2018 and the materials available on record, we do not see these cases falling under any of the exceptions contemplated in the said circular per se. We also find that this circular makes it very clear that the revised monetary limits shall apply retrospectively to pending appeals as well. Hon'ble apex court in Commissioner of Customs vs Indian Oil Corporation Ltd reported in 267 ITR 272 (SC) has settled the law that CBDT's circulars are very much binding on revenue authorities. We thus hold that all these Revenue's appeals deserve to be dismissed in terms of low tax effect. We make it clear that it shall be very much open for the Revenue to seek necessary rectification in case it is found that any of these appeals involve operations of exception clauses in the tax effect circular as per law.
3. As a result of dismissal of Revenue's appeals in terms of low tax effect, he corresponding two Cross Objections filed by the assessee have become infructuous and the same are accordingly dismissed.
4. In the result, all the appeals of the Revenue and two Cross Objections filed by the assessee are dismissed.
Order pronounced in the open Court on July 31, 2018.
Sd/- Sd/-
(S.S. Viswanethra Ravi) (P.M . Jagtap) Judicial Member Accountant Member Kolkata, the 31 s t day of July, 2018 Page 9 of 9 Copies to : (1) Kumudini Thirani;
(2) M/s. MRT Signals Limited;
(3) M/s. Prakash Ply Exim Pvt. Limited, (4) M/s. Oriss a Metaliks Pvt. Limi ted; (5) M/s. RTC Financi al Services Pvt. Limi ted, (6) M/s. Anandaloke Medical Centre Pvt. Limited; (7) M/s. Zoom Enterprise Limited;
(8) M/s. West Bengal Housing Infras truc ture Dev. Corporatio n Ltd. (9) M/s. Magnum Clo thing Pvt. Limi ted; (10) Md. Razzakuzzaman;
(11) M/s. Renault Developers Pvt. Limi ted; (12) M/s. BMA Commodities Pvt. Limi ted; (13) M/s. Bengal Techno Indus trial Pro jectrs Limi ted, (14) Shri Tapan Ku mar Karmak ar;
(15) M/s. Dream Valley Vinim ay Pvt. Lim ited; (16) Income Tax Offi cer, Ward-29 (4)/6(1 )/14(2 ), Kolkata; (17) Assistant Comm issioner of Income Tax, Central Circ le-1(2), Kolkata;
(18) Assistant Comm issioner of Income Tax, C.C-3(3 ), Kolkata, (19) Deputy Commissioner of Income Tax,CC-4(4)/2 (2), Ko lkata, (20)ACIT-26(1 ), Kolkata, (21) DC IT, Circle-12 (1)/10(1 )/8 (2), Kolk ata (22) ACIT, Circle-42, Kolk ata, (23) JCIT(OSD), Ci rcle-14(2), Kolk ata (24) Commissioner of Income Tax (Appeals)-2, (25) Co mmissioner of Income T ax- , (26) The Depart ment al Represent ative (27) Guard File By order Senior Private Secretary, Head of Office/D.D.O. Income Tax Appellate Tribunal, Kolkata Benches, Kolkata Laha/Sr. P.S.