Income Tax Appellate Tribunal - Amritsar
Dcit, Central Circle- Ii, Bathinda vs Satish Kumar Bansal (Huf), Bathinda on 18 July, 2018
IN THE INCOME TAX APPELLATE TRIBUNAL
AMRITSAR BENCH, AMRITSAR.
BEFORE SH. SANJAY ARORA, ACCOUNTANT MEMBER
AND SH. N. K. CHOUDHRY, JUDICIAL MEMBER
I.T.A. No. 259/Asr/2017
Assessment Year: 2013-14
The Deputy Commissioner of Vs. Satish Kumar Bansal, HUF, 5074,
Income Tax, Circle-II, Bathinda Malgodam Road, Bathinda
[PAN: AAKHS 2874N]
(Appellant) (Respondent)
Appellant by : Sh. Bhawani Shankar (D.R.)
Respondent by: Sh. P. N. Arora (Adv.)
Date of Hearing: 17.07.2018
Date of Pronouncement: 18.07.2018
ORDER
Per Sanjay Arora, AM:
This is an Appeal arising out of the order by the Commissioner of Income Tax (Appeals), Bathinda dated 28.02.2017 allowing the assessee's appeal contesting his assessment u/s. 143(3) of the Income Tax Act, 1961 ('the Act' hereinafter) for Assessment Year (AY) 2013-14 vide order dated 17.02.2015.
2. When the appeal was called out for hearing, it was found that the tax effect is at Rs.16,07,140/-, i.e., below Rs.20 lacs, the extant threshold limit for the appeals by the Revenue vide Circular No. 03/2018 dated 11.07.2018 issued by the CBDT u/s. 268A of the Act. The ld. DR confirmed the quantum of tax effect. Under the circumstances, we have no hesitation in holding that the Revenue's appeal is not maintainable in view of section 268A.
2 ITA No. 259/Asr/2017 (AY 2013-14)Satish Kumar Bansal v. Dy. CIT We decide accordingly.
3. In the result, the Revenue's appeal is dismissed in limine.
Order pronounced in the open court on July 18, 2018 Sd/- Sd/-
(N. K. Choudhry) (Sanjay Arora)
Judicial Member Accountant Member
Date: 18.07.2018
/GP/Sr. Ps.
Copy of the order forwarded to:
(1) The Appellant: The Deputy Commissioner of Income Tax, Circle-II, Bathinda (2) The Respondent: Satish Kumar Bansal, HUF, 5074, Malgodam Road, Bathinda (3) The CIT(Appeals), Bathinda (4) The CIT concerned (5) The Sr. DR, I.T.A.T True Copy By Order