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[Cites 2, Cited by 1]

Income Tax Appellate Tribunal - Mumbai

Ito (It) - 3(1)(1), Mumbai vs Deepankar K. Khiwani, Mumbai on 26 November, 2019

              IN THE INCOME TAX APPELLATE TRIBUNAL
                     MUMBAI BENCH "I", MUMBAI

BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND
   SHRI G. MANJUNATHA, HON'BLE ACCOUNTANT MEMBER

                ITA No. 6991/MUM/2018 (A.Y: 2015-16)

Income Tax Officer (I.T) - 3(1)(1)        v.   Deepankar K. Khiwani
Room No. 1628                                  707-708, Everest Heights
Air India Building                             Lake Homes, Powai
Nariman Point, Mumbai - 400 021                Mumbai - 400 076

                                               PAN: AEYPK4754M

(Appellant)                                    (Respondent)

                   C.O. No. 263/MUM/2019
     [ARISING OUT OF ITA No. 6991/MUM/2018 (A.Y: 2015-16)]

Deepankar K. Khiwani                 v.    Income Tax Officer (I.T) - 3(1)(1)
707-708, Everest Heights                   Room No. 1628
Lake Homes, Powai                          Air India Building
Mumbai - 400 076                           Nariman Point, Mumbai - 400 021

PAN: AEYPK4754M

(Appellant)                                (Respondent)

      Assessee by                     :   Shri Pranay Gandhi
      Department by                   :   Shri Harshad Vengurlekar

      Date of hearing                 :   26.11.2019
      Date of pronouncement           :   26.11.2019
                                              2
                                                          ITA No. 6991/MUM/2018 (A.Y: 2015-16) &
                                                                         C.O. No. 263/MUM/2019
                                                                          Deepankar K. Khiwani

                                       ORDER

PER C.N. PRASAD (JM) This appeal and cross objection are filed by the revenue and assessee against the order of the Learned Commissioner of Income Tax (Appeals)-57, Mumbai [hereinafter in short "Ld.CIT(A)"] dated 02.09.2018 for the Assessment Year 2015-16.

2. The Revenue in its appeal has raised the following grounds: -

"1. Under the facts and circumstances of the case, the Ld. CIT(A) has erred in directing the A.O to give exemption (benefit of) Article 16(1) of the India-France DTAA despite upholding that revised return u/s 139(5) is not valid return as the original return was filed u/s 139(4) of the I.T Act"
"2. Under the facts and circumstances of the case, the Ld.CIT(A) has grossly erred by passing a non-speaking order and by not correctly appreciating the facts of the case."

"3. Under the facts and circumstances of the case, the Ld.CIT(A) has grossly erred by not bringing on record whether the taxes paid in France are in addition & separate from the taxes paid in India or the credit of taxes paid in India has been claimed in the tax return filed in France. "4. Under the facts and circumstances of the case, the Ld.CIT(A) has grossly erred in directing the A.O to give benefit of Article 16(1) of the DTAA to the assessee without bringing on record that if the credit of taxes paid in India has been claimed in the French tax return & assessee is granted refund of taxes paid in India-then it will be case of double non-taxation, which is not as per the spirit of the DTAA.

"5. The Appellant prays that the order of the Ld.CIT(A) on the above ground(s) be set aside and that of the Assessing Officer be restored." "6. The Appellant craves leave to amend or alter any ground or add a new ground which may be necessary."

3. At the time of hearing, Ld. DR fairly submitted that tax effect on the issues in the present appeal is below ₹.50 Lacs and in view of the CBDT 3 ITA No. 6991/MUM/2018 (A.Y: 2015-16) & C.O. No. 263/MUM/2019 Deepankar K. Khiwani Circular No. 17/2019 dated 08.08.2019 in F.No.279/Misc.142/2007-ITJ (Pt), the appeal of the Revenue is not maintainable.

4. We have heard the submissions and perused the grounds of appeal in this appeal. We find that the tax effect in this appeal is less than ₹.50 Lakhs and therefore the appeal of the Revenue is not maintainable on account of low tax effect in view of the CBDT Circular No. 17/2019 dated 08.08.2019. Hence this appeal is dismissed.

5. Coming to cross objection filed by the assessee it is submitted by the Ld. Counsel for the assessee that as the revenue's appeal is dismissed the cross objection filed by the assessee may be treated as infructuous. In view of the submission of the Ld. Counsel for the assessee the cross objection filed by the assessee is treated as infructuous and dismissed accordingly.

6. In the result, appeal of the revenue and cross objection of the assessee are dismissed.

Order Pronounced in the Open Court on the 26th November, 2019.

     Sd/-                                            Sd/-
(G. MANJUNATHA)                                (C.N. PRASAD)
ACCOUNTANT MEMBER                              JUDICIAL MEMBER
Mumbai / Dated 26/11/2019
Giridhar, Sr.PS
                                   4
                                      ITA No. 6991/MUM/2018 (A.Y: 2015-16) &
                                                     C.O. No. 263/MUM/2019
                                                      Deepankar K. Khiwani

Copy of the Order forwarded to:

1.   The Appellant
2.   The Respondent.
3.   The CIT(A), Mumbai.
4.   CIT
5.   DR, ITAT, Mumbai
6.   Guard file.
     //True Copy//
                                                  BY ORDER,


                                               (Asstt. Registrar)
                                                 ITAT, Mum