Income Tax Appellate Tribunal - Chennai
Ito (Exemptions), Ward-I,, Chennai vs The South Indian Film Chamber Of ... on 18 February, 2020
आयकर अपीलीय अिधकरण, ''डी'' ायपीठ, चे ई
IN THE INCOME-TAX APPELLATE TRIBUNAL 'D' BENCH, CHENNAI
ी इं टूरी रामा राव, लेखा सद एवं ी धु ु आर.एल रे ी, ाियक सद के सम
Before Shri Inturi Rama Rao, Accountant Member &
Shri Duvvuru R.L. Reddy, Judicial Member
आयकर अपील सं./I.T.A. Nos. 2025 & 2026/Chny/2019
िनधारण वष/Assessment Years : 2012-13 & 2013-14
The Income Tax Officer The South India Film Chamber of
(Exemption),Ward 1, Vs. Commerce, 605, Anna Salai,
Chennai. Thousand Lights, Chennai 600 006.
[PAN:AAAAT2561N]
(अपीलाथ /Appellant) ( थ /Respondent)
अपीलाथ की ओर से / Appellant by : Ms. R. Anita, JCIT
थ की ओर से/Respondent by : Shri Saroj Kumar Parida, Advocate
सु नवाई की तारीख/ Date of hearing : 04.02.2020
घोषणा की तारीख /Date of Pronouncement : 18.02.2020
आदे श /O R D E R
PER DUVVURU RL REDDY, JUDICIAL MEMBER:
Both the appeals filed by the Revenue are directed against the common order of the ld. Commissioner of Income Tax (Appeals) 17, Chennai dated 09.04.2019 relevant to the assessment years 2012-13 and 2013-14.
2. At the time of hearing the ld. Counsel for the assessee has submitted that the tax effect in both appeals filed by the Revenue are less than the monetary limit of ₹.50,00,000/- fixed by the CBDT to file an appeal by the Revenue before the Tribunal as per the CBDT Circular No. 17/2019, dated 2 I.T.A. Nos. 2025 & 2026/Chny/19 08.08.2019. The ld. DR fairly conceded the submissions made by the ld. Counsel for the assessee. Being so, the Revenue authorities are precluded from filing the appeal before the Tribunal, since the tax effect is less than ₹.50,00,000/- in these appeals and the appeals filed by the Revenue are liable to be dismissed. Accordingly, both the appeals filed by the Revenue are dismissed.
3. In the result, both the appeals filed by the Revenue are dismissed.
Order pronounced on the 18th February, 2020 at Chennai.
Sd/- Sd/- (INTURI RAMA RAO) (DUVVURU RL REDDY) ACCOUNTANT MEMBER JUDICIAL MEMBER Chennai, Dated, the 18.02.2020 Vm/-
आदे श की ितिलिप अ ेिषत/Copy to: 1. अपीलाथ /Appellant, 2. थ / Respondent, 3. आयकर आयु (अपील)/CIT(A), 4. आयकर आयु /CIT,
5. िवभागीय ितिनिध/DR & 6. गाड फाईल/GF.