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Income Tax Appellate Tribunal - Chennai

Acit, Chennai vs Akshay Kumar Jashwant Chand Mehta, ... on 2 December, 2019

             आयकर अपील य अ धकरण, 'डी' यायपीठ, चे नई
IN THE INCOME TAX APPELLATE TRIBUNAL , 'D' BENCH, CHENNAI
     ी जॉज माथन, याियक सद य एवं ी एस जयरामन, लेखा सद य के सम
     BEFORE SHRI GEORGE MATHAN, JUDICIAL MEMBER AND
          SHRI S. JAYARAMAN, ACCOUNTANT MEMBER

                 आयकर अपील सं./I.T. A. No.1323/CHNY/ 2 017
                 ( नधारण वष / Ass essm ent Year: 2012-13)

The ACIT,                                  Vs       Shri Akshay Kumar Jashwant
Non-Corporate Circle - 11,                          Mehta,
Chennai.                                            No.196, Govindappa Naicken Street,
                                                    Chennai - 600 001.
                                                    P AN: AAIPM 4085D
(अपीलाथ /Appellant)                                 (    यथ /Respondent)


  अपीलाथ क ओर से/ Appellant by             : Shri R. Anita, JCIT

    यथ क ओर से/Respondent by               : Shri D. Anand, Advocate


  सुनवाई क तार ख/D at e o f h e ar ing                  : 02.12.2019
  घोषणा क तार ख /D at e o f Pr o no un c e m en t       : 02.12.2019


                                     आदे श / O R D E R

Per S.JAYARAMAN, AM:

The Revenue filed this appeal against the order of the learned Commissioner of Income Tax (Appeals)-13, Chennai, in ITA No.01/CIT(A)-13/2012-13 dated 22.02.2017 for the assessment year 2012-13.

2. At the time of hearing, the Ld.AR submitted that the tax effect is below Rs.50 lakhs and hence the Revenue's appeal would be covered by the CBDT Circular No.17/2019 dated 08.08.2019, fixing the monetary limit of 2 ITA No.1323/Chny/2017 Rs.50 lakhs. The Ld.DR on verification admitted that the tax effect involved in the appeal is less than Rs.50 lakhs.

3. On hearing both sides, we find that the tax effect in this case is less than Rs. 50 lakhs. The CBDT in its Circular No. 17/2019 dated 08.08.2019 instructed its officers to withdraw all the appeals pending before the ITAT where the tax effect is less than Rs. 50 lakhs. This Tribunal is of the considered opinion that this circular of CBDT is binding on the officers of the Department. Therefore, the Revenue cannot proceed further in this appeal. Accordingly, the appeal stands dismissed.

4. In the result, the appeal of the Revenue is dismissed.

Order pronounced in the open court on 2nd December, 2019 at Chennai.

                    Sd/-                                  Sd/-
           ( जॉज माथन)                                 ( एस जयरामन )
         (George Mathan)                              (S. Jayaraman)
     याियक सद य/Judicial Member               लेखा सद य /Accountant Member
 चे नई/Chennai,
     दनांक/Dated 2nd December , 2019
 RSR

 आदे श क     त ल प अ े षत/Copy to:
 1. अपीलाथ /Appellant      2.   यथ /Respondent      3. आयकर आयु त (अपील)/CIT(A)

 4. आयकर आयु त/CIT         5. वभागीय   त न ध/DR     6. गाड फाईल/GF