Income Tax Appellate Tribunal - Chennai
Ito, Chennai vs Sham Sunder N.Khemlani, Bangalore on 21 August, 2017
आयकर अपील य अ धकरण, 'बी' यायपीठ, चे नई IN THE INCOME TAX APPELLATE TRIBUNAL 'B' (SMC) BENCH : CHENNAI ी अ ाहम पी. जॉज , लेखा सद य के सम ।
[BEFORE SHRI ABRAHAM P. GEORGE, ACCOUNTANT MEMBER] आयकर अपील सं./I.T.A. No.1170/Mds/2017 नधा रण वष /Assessment year : 2007-2008.
The Income Tax Officer, Vs. Shri. Sham Sunder N. Khemlani, Non Corporate Ward 3(3) No.153/48, Flat No.404, 'D' Block, Chennai 600 034. Ranka D Paradise, Wheeler Road, Frazer Town, Bangalore 560 005.
[PAN BCYPK 7418K] (अपीलाथ"/Appellant) (#$यथ"/Respondent) अपीलाथ क ओर से/ Appellant by : Shri. B. Sagadevan, IRS, JCIT.
यथ क ओर से /Respondent by : None.
सन
ु वाई क तार ख/Date of Hearing : 21-08-2017
घोषणा क तार ख /Date of Pronouncement : 21-08-2017
आदे श / O R D E R
In this appeal, Revenue is aggrieved that the ld.
Commissioner of Income Tax (Appeals) deleted a disallowance of E33,00,000/- made by the ld. Assessing Officer u/s. 69B of the Income Tax Act, 1961 (in short ''the Act'').
:- 2 -: ITA No. 1170/Mds/2017.
2. I find from the assessment order that the gross tax comes to E9,69,853/-. Though alongwith the Surcharge / Education Cess, the total demand exceeds E10,00,000/-, definition of 'tax' given in section 2(43) of the Act, does not give any scope for including such items in 'tax'. Since the tax is less than E10,00,000/-, I am of the opinion that by virtue of CBDT Circular No.21/2015, dated 10th December, 2015, an appeal will not lie to the Tribunal.
3. In the result, the appeal of the Revenue is dismissed.
Order pronounced in the open court at the time of hearing on 21st August, 2017, at Chennai.
Sd/-
(अ ाहम पी. जॉज ) (ABRAHAM P. GEORGE) लेखा सद य/ACCOUNTANT MEMBER चे$नई/Chennai %दनांक/Dated:21st August, 2017 KV आदे श क त(ल)प अ*े)षत/Copy to:
1. अपीलाथ /Appellant 3. आयकर आय+ ु त (अपील)/CIT(A) 5. )वभागीय त न0ध/DR
2. यथ /Respondent 4. आयकर आयु+त/CIT 6. गाड फाईल/GF