Income Tax Appellate Tribunal - Mumbai
Income Tax Officer 25 (3)(1), Mumbai vs Mukund M Goradia, Mumbai on 31 January, 2019
आयकर अपीलीय अधिकरण "E " न्यायपीठ मब ुं ई में ।
IN THE INCOME TAX APPELLATE TRIBUNAL " E" BENCH, MUMBAI श्री महावीर स हिं , न्याययक दस्य एविं श्री राजेश कुमार लेखा दस्य के मक्ष । BEFORE SRI MAHAVIR SINGH, JM AND SRI RAJESH KUMAR, AM Aayakr ApIla saM . / ITA No. 5156/Mum/2017 (inaQa- a rNa baYa- / Assessment Year 2012-13) The Income Tax Officer, ward Smt. Sheetal Dinesh 30(3)(3), C-13, R.No. 610, 6 t h Thukral Floor, Pratyaksha Kar M/s Caple Traders, 7-8, Vs. Bhavan, BKc, Bandra, Kedia Chambers, S.V. Mumbai-400 051 Road, Malad (W ), Mumbai -
400 064 (ApIlaaqaI- / Appellant) .. (p`%yaqaaI- / Respondent) स्थायी ले खा िं . / PAN No. AEUPM3033R अपीलाथी की ओर े / Appellant by : Shri D.G. Pansari, DR प्रत्यथी की ओर े / Respondent by : None Aayakr ApIla saM . / ITA No. 5472/Mum/2014 (inaQa- a rNa baYa- / Assessment Year 2010-11) The Asst. Commissioner of M/s Mumbai SEZ Ltd. Income Tax, Central Circle - Jai center, 1 s t floor, 34, 39, R.No. 32(1), Ground Vs. P.D. Mello Road, Opp Red Floor, Aayakar Bhavan, M.K. Gate, Masjid Road, Mumbai -400 020 Mumbai-400 009 (ApIlaaqaI- / Appellant) .. (p`%yaqaaI- / Respondent) स्थायी ले खा िं . / PAN No. AABCG2739C अपीलाथी की ओर े / Appellant by : Shri D.G. Pansari, DR प्रत्यथी की ओर े / Respondent by : None 2 Aayakr ApIla saM . / ITA No. 6732/Mum/2016 (inaQa- a rNa baYa- / Assessment Year 2011-12) Aayakr ApIla saM . / ITA No. 6733/Mum/2016 (inaQa- a rNa baYa- / Assessment Year 2012-13) Income Tax Officer (IT), Mr. Zubin J Gandevia t h 2(3)(1), 17 Floor, Room No. 12, Orion Oomar Park, 1727, Air India Building, Vs. Bhulabhai Desai Road, Nariman Point, Mumbai -400 Mumbai-400 026 021 (ApIlaaqaI- / Appellant) .. (p`%yaqaaI- / Respondent) स्थायी ले खा िं . / PAN No. ADCPG5510C अपीलाथी की ओर े / Appellant by : Shri D.G. Pansari, DR प्रत्यथी की ओर े / Respondent by : None Aayakr ApIla saM . / ITA No. 7272/Mum/2016 (inaQa- a rNa baYa- / Assessment Year 2011-12) Dy. Commissioner of Income M/s First Rand Bank Ltd.
Tax, (IT)-2(3)(1), 5 t h Floor, TCG Financial
1702, 17 t h Floor, Air India Centre, C-53, G-Bolck,
Vs.
Bldg, Nariman Point, Mumbai - Bandra Kurla Complex,
400021 Bandra (E), Mumbai -400
051
(ApIlaaqaI- / Appellant) .. (p`%yaqaaI- / Respondent)
स्थायी ले खा िं . / PAN No. AABCF1632P
अपीलाथी की ओर े / Appellant by : Shri D.G. Pansari, DR
प्रत्यथी की ओर े / Respondent by : None
Aayakr ApIla saM . / ITA No. 4723/Mum/2017
(inaQa- a rNa baYa- / Assessment Year 2012-13) Income Tax Officer, W ard Ms. Neelu Sat yam Thukral 30(2)(4), C-13, 6 t h Floor, C/o. Caple Traders, 7&8, B.K.C. Bandra (E), Mumbai -51 Vs. Kedia Chambers,Opp. Old Police Station Malad (W ), Mumbai-400 064 (ApIlaaqaI- / Appellant) .. (p`%yaqaaI- / Respondent) स्थायी ले खा िं . / PAN No. ADOPT7348B 3 अपीलाथी की ओर े / Appellant by : Shri D.G. Pansari, DR प्रत्यथी की ओर े / Respondent by : None Aayakr ApIla saM . / ITA No. 4056/Mum/2017 (inaQa- a rNa baYa- / Assessment Year 2012-13) Income Tax Officer, W ard M/s Radiant Gems 25(3)(3Room No. 606, C -10, M/s Radiant Gems, 701/C, 6th Floor, Pratyakshkar Gokul Divine James W adi, Vs. Bhavan, Bandra Kurla S.V. Road, IRLA Junction, Complex, Bandra (East), Vile Parle (W ), Mumbai -400 Mumbai-400 051 056 (ApIlaaqaI- / Appellant) .. (p`%yaqaaI- / Respondent) स्थायी ले खा िं . / PAN No. AAJFR3662E प्रत्याक्षे प स M . / CO No. 152/Mum/2018 (Arising in ITA No. 4056/Mum/2017 for AY 2012-13) M/s Radiant Gems Income Tax Officer, W ard M/s Radiant Gems, 701/C, 25(3)(3Room No. 606, C -10, Gokul Divine James W adi, 6th Floor, Pratyakshkar Vs. S.V. Road, IRLA Junction, Bhavan, Bandra Kurla Vile Parle (W ), Mumbai -400 Complex, Bandra (East), 056 Mumbai-400 051 (ApIlaaqaI- / Appellant) .. (p`%yaqaaI- / Respondent) अपीलाथी की ओर े / Appellant by : Shri D.G. Pansari, DR प्रत्यथी की ओर े / Respondent by : Shri Divyesh Fotaria, AR Aayakr ApIla saM . / ITA No. 4132/Mum/2014 (inaQa- a rNa baYa- / Assessment Year 2004-05) The Dy. Commissioner of M/s Associated Breweries & Income Tax, Circle 3(1), Distilleries Ltd. (Since Room No. 607, 6 t h Floor, merged with M/s United Aayakar Bhavan, Mumbai -400 Vs. Breweries Ltd.) 020 12-B, Bakhatwar building, 229, Nariman Point, Mumbai-400 021 (ApIlaaqaI- / Appellant) .. (p`%yaqaaI- / Respondent) स्थायी ले खा िं . / PAN No. AAACA8876B 4 अपीलाथी की ओर े / Appellant by : Shri D.G. Pansari, DR प्रत्यथी की ओर े / Respondent by : Shri Amey W agle, AR Aayakr ApIla saM . / ITA No. 1101/Mum/2013 (inaQa- a rNa baYa- / Assessment Year 2005-06) The Asst. Commissioner of M/s United Phosphorous Income Tax, Central Circle - Ltd.
38, R.No. 32(1), Ground (Formerly known as Search Floor, Aayakar Bhavan, M.K. Chem Industries Limited.) Vs. Road, Mumbai -400 020 Uniphos House, 11 t h road, C.D. Marg, Off. Madhu Park, Khar W est, Mumbai -
400 052
(ApIlaaqaI- / Appellant) .. (p`%yaqaaI- / Respondent)
स्थायी ले खा िं . / PAN No. AABCS1698G
अपीलाथी की ओर े / Appellant by : Shri D.G. Pansari, DR
प्रत्यथी की ओर े / Respondent by :
Aayakr ApIla saM . / ITA No. 713/Mum/2017
(inaQa- a rNa baYa- / Assessment Year 2007-08) Income Tax Officer, W ard- Shri Manharlal B Mehta, 4 t h 32(2)(3), Room No. 305, 3 r d Floor, Maxus Mall, Near Floor, C-11, Pratyakshakar Flyover Bridge, Bhayander Vs. Bhavan, Bandra Kurla (W ), Thane-401101 Complex, Bandra(E), Mumbai -
400 051 (ApIlaaqaI- / Appellant) .. (p`%yaqaaI- / Respondent) स्थायी ले खा िं . / PAN No. AAEPM2456N अपीलाथी की ओर े / Appellant by : Shri D.G. Pansari, DR प्रत्यथी की ओर े / Respondent by : Shri Ankur Shah, Ms. Ankita Lunia, ARs' 5 Aayakr ApIla saM . / ITA No. 625/Mum/2018 (inaQa- a rNa baYa- / Assessment Year 2013-14) Income Tax Officer-W ard Shri Mukund Mohanlal 25(3)(1) Goradia Room No. 603, C -10, 6 t h Flat No. 602, 6 t h Floor, Floor, Pratyakshakar Bhavan, Vs. Hemu Castle, Dadabhai Bandra Kurla Complex, Road, Vile Parle (W est), Bandra (East), Mumbai-400 056 Mumbai-400 051 (ApIlaaqaI- / Appellant) .. (p`%yaqaaI- / Respondent) स्थायी ले खा िं . / PAN No. ABIPG2561P अपीलाथी की ओर े / Appellant by : Shri D.G. Pansari, DR प्रत्यथी की ओर े / Respondent by : None Aayakr ApIla saM . / ITA No. 3264/Mum/2017 (inaQa- a rNa baYa- / Assessment Year 2009-10) Income Tax Officer-W ard M/s Electronic & 24(1)(5), R.No. 522, 5 t h Floor, Engineering Co. Piramal Chambers, Lalbaug, EEC House, Plot No. 7, Vs. Parel, Mumbai -400 012 Dalia Industrial Estate, New Link Road, Andheri (W est), Mumbaio-400 053 (ApIlaaqaI- / Appellant) .. (p`%yaqaaI- / Respondent) स्थायी ले खा िं . / PAN No. AAAFE0594M प्रत्याक्षे प स M . / CO No. 353/Mum/2018 (Arising in ITA No. 3264/Mum/2017 for AY 2009-10) M/s Electronic & Engineering Income Tax Officer -W ard Co. 24(1)(5), R.No. 522, 5 t h EEC House, Plot No. 7, Dalia Floor, Piramal Chambers, Vs. Industrial Estate, New Link Lalbaug, Parel, Mumbai -400 Road, Andheri (W est), 012 Mumbaio-400 053 (ApIlaaqaI- / Appellant) .. (p`%yaqaaI- / Respondent) 6 अपीलाथी की ओर े / Appellant by : Shri D.G. Pansari, DR प्रत्यथी की ओर े / Respondent by : None ुनवाई की तारीख / Date of hearing: 31-01-2019 घोषणा की तारीख / Date of pronouncement : 31-01-2019 AadoSa / O R D E R PER Bench:
These appeals filed by revenue contain the quantum additions as following i.e. ITA's Nos and quantum under dispute as per grounds of appeal raised before Tribunal: -
ITA Nos. Quantum
7272/Mum/2016 33,70,873/-
6732/Mum/2016 52,71,169/-
6733/Mum/2016 55,56,446/-
5472/Mum/2014 53,61,933/-
1101/Mum/2013 11,18,645/-
4132/Mum/2014 53,55,196/-
5156/Mum/2017 66,00,619/-
4723/Mum/2017 70,48,514/-
713/Mum/2017 48,86,938/-
3264/Mum/2017
62,91,007/-
CO. 353/Mum/2018
625/Mum/2018 60,00,000/-
4056/Mum/2017
45,95,969/-
CO. 152/Mum/2018
7
2. We have gone through the above appeals and noticed that these appeals falls under the Low Tax Effect cases as circular issued by CBDT circular No. 3 of 2018, wherein it is mandated by the CBDT to the field officers to withdraw the appeals filed before Income Tax Appellate Tribunal wherever tax effect is below the prescribed limit of ₹ 20 lac, with certain conditions. Admittedly, the tax effect in these appeals of Revenue is below the 5156/Mum/2017 is ₹ 66,00,619/- and 4723/Mum/2017 is ₹ 70,48,514/-, but the quantum in these two appeals of Revenue is on account of long term capital gains and hence, tax rate will be 20% and the same will fall below the prescribed limit as per CBDT circular. The CO No. 353/Mum/2018 and CO. 152/Mum/2018 are not pressed by the assessee and hence, these are also dismissed.
3. We have gone through CBDT circular and noticed that this circular will apply to pending appeals also & we are referring to Para 13 of the circular for this proposition, which reads as under: -
"13. This Circular will apply to SLPs/appeals/ cross objections/ references to be filed henceforth in SC/HCs/Tribunal and it shall also apply retrospectively to pending SLPs/ appeals/cross objections/ references. Pending appeals below the specified tax limits in para 3 above may be withdrawn/ not pressed."
4. We further find that there is no exception brought out by the Revenue that these appeals falls under any of the exception as provided in Para 10 of the above Circular which reads as under: -
"10. Adverse judgments relating to the following issues should be contested on merits notwithstanding that the tax effect entailed is less than the monetary limits specified in para 3 above or there is no tax effect:8
(a) Where the Constitutional validity of the provisions of an Act or Rule IS under challenge, or
(b) Where Board's order, Notification, Instruction or Circular has been held to be illegal or ultra vires, or
(c) Where Revenue Audit objection m the case has been accepted by the Department, or
(d) Where the addition relates to undisclosed foreign assets/ bank accounts."
5. When this was confronted to the learned Sr. Departmental Representative, he could not point out that these appeals falls under any of the exception as provided in Circular. Admittedly, the tax effect in these appeals of Revenue is much below the prescribed limit of filing appeal before the Tribunal i.e. ₹ 20 lacs as per CBDT circular No. 3 of 2018. In view of the above, these appeals of Revenue are dismissed as withdrawn in view of Circular No 3 of 2018.
6. In the result, these appeals of Revenue are dismissed as withdrawn and COs of assessee are also dismissed as not pressed or supportive of the order of CIT(A).
Order pronounced in the open court on 31-01-2019.
Sd/- Sd/-
(राजेश कुमार / RAJESH KUMAR) (महावीर स ह
िं /MAHAVIR SINGH)
(लेखा दस्य / ACCOUNTANT MEMBER) (न्याययक दस्य/ JUDICIAL MEMBER)
मुिंबई, ददनािंक/ Mumbai, Dated: 31-01-2019. सदीप सरकार, व.निजी सधिव / Sudip Sarkar, Sr.PS 9 आदे श की प्रनिललपप अग्रेपिि/Copy of the Order forwarded to :
1. अपीलाथी / The Appellant
2. प्रत्यथी / The Respondent.
3. आयकर आयुक्त(अपील) / The CIT(A)
4. आयकर आयुक्त / CIT
5. ववभागीय प्रयतयनधि, आयकर अपीलीय अधिकरण, मुिंबई / DR, ITAT, Mumbai
6. गार्ड फाईल / Guard file.
आदे शािसार/ BY ORDER, त्यावपत प्रयत //True Copy// उप/सहायक पुंजीकार (Asstt. Registrar) आयकर अपीलीय अधिकरण, मुिंबई / ITAT, Mumbai