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Income Tax Appellate Tribunal - Mumbai

Dcit 10(1), Mumbai vs Bharat Coach Builders P.Ltd, Mumbai on 3 November, 2016

आयकर अपीऱीय अधिकरण, मुंबई न्यायपीठ, फी, मुंबई ।

IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES "B", MUMBAI श्री जोगगन्दय स हिं , न्मायमक दस्म एवुं श्री यसभत कोचय, रेखा दस्म, के भक्ष Before Shri Joginder Singh, Judicial Member, and Shri Ramit Kochar, Accountant Member ITA NO.6277/Mum/2014 Assessment Year: 2010-11 DCIT-10(1), Room No. 453, M/s. Bharat Coach Aayakar Bhavan, 4 Floor, बनाम/ Builders Pvt. Ltd., th M.K. Marg, Mumbai - 20 No.1, Shelter Apartment, Vs. Premier Road, Kurla (W), Mumbai - 70 (याजस्व /Revenue) (यनधाारयती /Assessee) P.A. No. AABCB 1574 A याजस्व की ओर से / Revenue by Shri Neil Philiph - DR यनधाारयती की ओर से / Assessee by None.

न ु वाई की तायीख / Date of Hearing : 03/11/2016 आदे श की तायीख /Date of Order: 03/11/2016 आदे श / O R D E R Per Joginder Singh (Judicial Member) The Revenue is aggrieved by the impugned order dated 15/07/2014 of the Ld. First Appellate Authority, Mumbai.

M/sBharat Coach Builder Pvt. Ltd.

2. At the outset it was brought to our notice that the tax effect involved in the present appeal is below prescribed monetary limit of Rs.10 lakh for filing the appeal before this Tribunal. The ld. DR, Shri Neil Philiph, did not controvert the factual matrix.

2.1. We have considered the submission of ld. DR and perused the material available on record. In view of the above, it is noted that the tax effect in the present appeal is below prescribed limit of Rs.10 lakh for filing the appeal before the Tribunal, as contained in CBDT instruction No.21 of 2015, dated 10/12/2015 (F No.279/Misc./142/2007-IT(PT), applicable with retrospective effect, wherein, the Department was advised/directed by the Board not to file appeal in the cases where the tax effect does not exceed the following monetary limit.:-

Sl. Appeals in Income -tax matters Monetary Limit (in Rs.) No.

1. Before ITAT 10,00,000/-

2. U/s 260 A before Hon'ble High 20,00,000/- Court

3. Before Hon'ble Supreme Court 25,00,000/-

In view of the above instruction, since, the tax effect is less than Rs.10,00,000/-, consequently, the appeal of the Revenue is not maintainable, therefore, dismissed.

M/sBharat Coach Builder Pvt. Ltd.

Finally, the appeal of the Revenue is dismissed as not maintainable.

This Order was pronounced in the open court in the presence of ld. DR at the conclusion of the hearing on 03/11/2016.

                   Sd/-                                              sd/-
          (Ramit Kochar)                                    (Joginder Singh)
ऱेखा सदस्य / ACCOUNTANT MEMBER               न्याययक सदस्य / JUDICIAL MEMBER

   भफ

ुिं ई Mumbai; ददनािंक Dated : 03/11/2016 Vr/- यन. .

आदे श की प्रयिलऱपप अग्रेपषि/Copy of the Order forwarded to :

1. अऩीराथी / The Appellant

2. प्रत्मथी / The Respondent.

3. आमकय आमक् ु त(अऩीर) / The CIT, Mumbai.

4. आमकय आमक् ु त / CIT(A)- , Mumbai

5. ववबागीम प्रयतयनगध, आमकय अऩीरीम अगधकयण, भफ िंु ई / DR, ITAT, Mumbai

6. गार्ा पाईर / Guard file.

आदे शानसार/ BY ORDER, त्मावऩत प्रयत //True Copy// उप/सहायक पुंजीकार (Dy./Asstt. Registrar) आयकर अपीऱीय अधिकरण, भफ ुिं ई / ITAT, Mumbai,