Income Tax Appellate Tribunal - Mumbai
Otp 6 (3)(1), Mumbai vs Fsk Traders Pvt Ltd, Mumbai on 21 December, 2020
1 ITA No.4302 /Mum/2019 FSK Traders Private Limited Assessment Year: 2011-12 आयकर अपीलीय अिधकरण "एक-सद मामला" ायपीठ मुंबई म । IN THE INCOME TAX APPELLATE TRIBUNAL "SMC" BENCH, MUMBAI माननीय ी अमरजीत िसं ह, ाियक सद एवं माननीय ी मनोज कुमार अ वाल ,ले खा सद के सम । BEFORE HON'BLE SHRI AMARJIT SINGH, JM AND HON'BLE SHRI MANOJ KUMAR AGGARWAL, AM (Hearing through Video Conferencing Mode) आयकरअपील सं./ I.T.A. No.4302/Mum/2019 (िनधा रण वष / Assessment Year: 2011-12) Income tax Officer-6(3)(1) FSK Traders Pvt. Ltd. 5th Floor, Room No.510 बनाम/ 12, Naik Nagar, L.B.S. Marg Aaykar Bhavan, M.K. Road Vs. Near Sion Railway Station Mumbai-400 020. Sion (W), Mumbai-400 022.
"थायीले खासं./जीआइआरसं./PAN/GIR No. AABCF-2300-E (अ पीलाथ%/Appellant) : (&'थ% / Respondent) Assessee by : None Revenue by : Shri Sanjay J. Sethi - Ld. DR सुनवाई की तारीख/ : 21/12/2020 Date of Hearing घोषणा की तारीख / : 21/12/2020 Date of Pronouncement आदे श / O R D E R Manoj Kumar Aggarwal (Accountant Member)
1. Aforesaid appeal by revenue for Assessment Year (AY) 2011-12 contests the order of learned first appellate authority on certain grounds of appeal.
2. At the time of hearing, none appeared for assessee. However, the matter was proceeded with since the revenue's appeal, prima-facie, is 2 ITA No.4302 /Mum/2019 FSK Traders Private Limited Assessment Year: 2011-12 not maintainable in terms of low tax effect circular No. 17/2019 dated 08/08/2019 [F.No.279/Misc. 142/2007-TTJ(Pt.) issued by CBDT.
3. We find that the tax effect of disputed addition is below threshold monetary limit of Rs.50 Lacs and the appeal is not maintainable in terms of recently issued low tax effect Circular No. 17/2019 dated 08/08/2019 [F.No.279/Misc. 142/2007-TTJ(Pt.) issued by CBDT. This recent circular further enhances the monetary limit fixed in earlier Circular No.3 of 2018 dated 11/07/2018 issued by CBDT as amended on 20/08/2018. In view of the same, the appeal is not maintainable.
4. At the same time, a liberty is given to revenue to seek recall of the appeal, if at a later stage, it is found that the matter is covered by any exceptions provided in any of the circular or in case the tax effect in the appeal exceeds the prescribed monetary limit.
5. In the result, the appeal stands dismissed.
Order pronounced in the open court on 21st December, 2020 Sd/- Sd/-
(Amarjit Singh) (Manoj Kumar Aggarwal) ाियक सद / Judicial Member लेखा सद / Accountant Member मुंबई Mumbai; िदनां क Dated : 21/12/2020 Sr.PS, Jaisy Varghese आदे शकी ितिलिपअ!ेिषत/Copy of the Order forwarded to :
1. अपीलाथ%/ The Appellant
2. &'थ%/ The Respondent
3. आयकरआयु-(अपील) / The CIT(A)
4. आयकरआयु-/ CIT- concerned
5. िवभागीय&ितिनिध, आयकरअपीलीयअिधकरण, मुंबई/ DR, ITAT, Mumbai
6. गाड2 फाईल / Guard File आदे शानुसार/ BY ORDER, उप/सहायक पंजीकार (Dy./Asstt.Registrar) आयकरअपीलीयअिधकरण, मुंबई / ITAT, Mumbai.