Income Tax Appellate Tribunal - Jaipur
Assistant Commissioner Of Income Tax, ... vs M/S. Kanhaiyal Lal Rameshwar Dass, Kota on 21 August, 2018
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IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES, JAIPUR
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BEFORE: SHRI VIJAY PAL RAO, JM & SHRI VIKRAM SINGH YADAV, AM
vk;dj vihy la-@ITA. No. 836/JP/2018
fu/kZkj.k o"kZ@Assessment Years : 2013-14
Asstt. Commissioner of Income- cuke M/s Kanhaiya Lal
tax, Central Circle-3, Vs. Rameshwar Das, Kota
Jaipur
LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AABFK4323K
vihykFkhZ@Appellant izR;FkhZ@Respondent
jktLo dh vksj ls@ Revenue by: Shri J. C. Kulhari (JCIT)
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s Assessee by : Shri Rajnikant Bhatra (CA)
lquokbZ dh rkjh[k@ Date of Hearing : 20/08/2018
mn?kks"k.kk dh rkjh[k@Date of Pronouncement : 21/08/2018
vkns'k@ ORDER
PER: VIKRAM SINGH YADAV, A.M. This is an appeal filed by the Revenue against the order of ld. CIT (A)- 04, Jaipur dated 02.04.2018 for Assessment Year 2013-14 wherein the Revenue has taken the following grounds of appeal:-
"1. Whether on the facts and in the circumstances of the case and in law, the CIT(A) is justified in deleting the addition of Rs. 27,34,450/- made by AO on account of disallowance of 10% of Malwa Jharai, Machine Running & Maintenance and compressor Maintenance expenses.
2. Whether on the facts and in the circumstances of the case and in law, the CIT(A) is justified in deleting the addition of Rs. 3,33,532/- made by AO on account of disallowance u/s 36(1)(v).2 ITA No. 836/JP/2018
ACIT, Jaipur vs. Ms Kanhaiya Lal Rameshwar Das, Kota (3) Whether on the facts and in the circumstances of the case and in law, the CIT(A) is justified in deleting the addition of Rs. 2,11,905/- made by AO on account of disallowance of telephone & Mobile expenses."
2. The ld. D/R has submitted that the tax effect involved in the Revenue's appeal comes to Rs 13,68,206/- less than Rs 20 lacs which is prescribed threshold limit in terms of the CBDT Circular No. 3/2018 dated 11th July, 2018 issued in supersession of its earlier Circular No. 21 of 2015 dated 10.12.2015.
3. We have heard both the parties and perused the material available on record. It is observed that the demand/ tax effect in the Revenue's appeal in question is below Rs. 20.00 lacs. Under the powers vested by section 268A(1) of the IT Act, CBDT has recently issued Circular No. 3/2018 dated 11 t h July, 2018 (F No. 279/Misc. 142/2007-IT J(Pt) instructing the authorities below that departmental appeal should not be filed before ITAT where the demand/tax effect does not exceed Rs. 20 lacs. The circular is specifically mentioned to be applicable for all pending appeals.
4. Subject to some exceptions, it is further directed by CBDT that all the departmental appeals pending before ITAT where the demand/tax effect is not exceeding than 20 lacs should be either withdrawn or not pressed by the departmental representatives.
5. The present appeal is not covered by any exceptions mentioned in the said CBDT circular. Since the tax demand in dispute in this departmental appeal is below the limit set out by CBDT for the appeal, the appeal of the 3 ITA No. 836/JP/2018 ACIT, Jaipur vs. Ms Kanhaiya Lal Rameshwar Das, Kota assessee is not maintainable in view of CBDT Circular No. 3 of 2018 dated 11.07.2018. Accordingly the appeal of the Revenue is dismissed as not pressed/withdrawn.
In the result, the appeal of the Revenue is dismissed. Order pronounced in the open Court on 21/08/2018.
Sd/- Sd/-
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(Vijay Pal Rao) (Vikram Singh Yadav)
U;kf;d lnL;@Judicial Member ys[kk lnL;@Accountant Member
Tk;iqj@Jaipur
fnukad@Dated:- 21/08/2018
*Ganesh Kr.
vkns'k dh izfrfyfi vxzfs 'kr@Copy of the order forwarded to:
1. vihykFkhZ@The Appellant- ACIT, Central Circle-03, Jaipur
2. izR;FkhZ@ The Respondent- M/s Kanhaiya Lal Rameshwar Das, Kota
3. vk;dj vk;qDr@ CIT
4. vk;dj vk;qDr@ CIT(A)
5. foHkkxh; izfrfuf/k] vk;dj vihyh; vf/kdj.k] t;iqj@DR, ITAT, Jaipur.
6. xkMZ QkbZy@ Guard File { ITA No. 836/JP/2018} vkns'kkuqlkj@ By order, lgk;d iathdkj@Asst. Registrar