Income Tax Appellate Tribunal - Ahmedabad
The Dcit, Circle-4(1)(1),, Ahmedabad vs M/S. Spx Flow Technology (India) Pvt. ... on 2 November, 2018
आयकर अपील य अ धकरण, अहमदाबाद यायपीठ 'C' अहमदाबाद ।
IN THE INCOME TAX APPELLATE TRIBUNAL "C" BENCH, AHMEDABAD BEFORE SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER & SHRI MAHAVIR PRASAD, JUDICIAL MEMEBR आयकर अपील सं./I.T.A. No. 2441/Ahd/2016 ( नधा रण वष / Assessment Year : 2011-12) Dy. Commissioner of बनाम/ M/s. SPX Flow Income Tax Vs. Technology (India) Pvt. Circle-4(1)(1), Ahmedabad Ltd.
Survey No. 275, Opp.
Murlidhar Society, Odhav Road, Odhav, Ahmedabad
- 382415 थायी ले खा सं . /जीआइआर सं . /PAN/GIR No. : AAACS7234B (अपीलाथ /Appellant) .. ( यथ / Respondent) अपीलाथ ओर से /Appellant by : Shri S. K. Dev, Sr. D.R. यथ क ओर से / Shri P. B. Parmar, A.R. Respondent by :
सन ु वाई क तार ख / Date of 26/10/2018 Hearing घोषणा क तार ख /Date of 02/11/2018 Pronouncement आदे श/O R D E R PER PRADIP KUMAR KEDIA - AM:
The captioned appeal has been filed at the instance of the Revenue against the order of the Commissioner of Income Tax (Appeals)-8, Ahmedabad ('CIT(A)' in short), dated 08.07.2016 arising in the assessment order dated 24.02.2015 passed by the I T A N o . 2 4 4 1 / Ah d / 1 6 [ D C I T v s . M / s . S P X F l o w T e c h n o l o g y ( I n d i a ) P v t . L t d . ] A. Y . 2 0 1 1 - 1 2 - 2 -
Assessing Officer (AO) under s. 143(3) r.w.s. 144C(1) of the Income Tax Act, 1961 (the Act) concerning assessment year 2011-
12.
2. The grounds of appeal raised by the Revenue reads as under:-
"1. "Whether the Ld. CIT(Appeal) is right in law and on facts in allowing the depreciation at 60% on software under consideration instead of 25%."
2. "Whether the Ld. CIT(Appeal) is right in law and on facts in deleting the addition made on account of disallowance u/s.145A of Rs.34,44,193/-."
3. At the time of hearing, it was submitted by the Ld.AR for the assessee that the appeal filed by the Revenue is hit by recently issued CBDT Circular No.3 of 2018 dated 11/07/2018 revising the previous thresholds pertaining to tax effects. As per aforesaid Circular, all pending appeals filed by Revenue are liable to be dismissed as a measure for reducing litigation where the tax effect does not exceed the prescribed monetary limit which is now revised at Rs.20 Lakhs. In the instant case, the tax effect on the disputed issues raised by the Revenue is stated to be not exceeding Rs.20 lakhs and therefore appeal of the Revenue is required to be dismissed in limine.
4. The Learned DR for the Revenue fairly admitted the applicability of the CBDT Circular No. 3 of 2018. Accordingly, appeal of the Revenue is dismissed as not maintainable. However, it will be open to the Revenue to seek restoration of its appeal on I T A N o . 2 4 4 1 / Ah d / 1 6 [ D C I T v s . M / s . S P X F l o w T e c h n o l o g y ( I n d i a ) P v t . L t d . ] A. Y . 2 0 1 1 - 1 2 - 3 -
showing inapplicability of the aforesaid CBDT Circular in any manner.
5. In the result, the appeal of the Revenue is dismissed.
This Order pronounced in Open Court on 02/11/2018
Sd/- Sd/-
(MAHAVIR PRASAD) (PRADIP KUMAR KEDIA)
JUDICIAL MEMBER ACCOUNTANT MEMBER
Ahmedabad: Dated 02/11/2018
True Copy
S. K. SINHA
आदे श क त!ल"प अ#े"षत / Copy of Order Forwarded to:-
1. राज व / Revenue
2. आवेदक / Assessee
3. संबं*धत आयकर आय,
ु त / Concerned CIT
4. आयकर आयु,त- अपील / CIT (A)
5. 0वभागीय 3त3न*ध, आयकर अपील य अ*धकरण, अहमदाबाद / DR, ITAT, Ahmedabad
6. गाड9 फाइल / Guard file.
By order/आदे श से, उप/सहायक पंजीकार आयकर अपील य अ*धकरण, अहमदाबाद ।