Income Tax Appellate Tribunal - Mumbai
Acit-12(2)(2), Mumbai vs Giriraj Civil Developers Private ... on 10 October, 2018
ACIT Vs. Giriraj Civil Developers Pvt. Ltd 1
ITA Nos. 4249 & 4193/Mum/2017 - A.Ys 2008-09 & 2010-11
IN THE INCOME TAX APPELLATE TRIBUNAL "G" BENCH, MUMBAI
BEFORE SHRI B.R BASKARAN, AM AND SHRI RAVISH SOOD, JM
ITA No. 4249 & 4193/Mum/2017
(निर्धारण वषा / Assessment Year s:2008-09 & 2010-11)
ACIT, Circle-12(2)(2), M/s Giriraj Civil Developers Pvt.
Room No. 145, 1st Floor, बिधम/ Ltd, B-5, Paras Darshan,
Aaykar Bhawan, M.K Road, S V Road, Borivali (East),
Vs.
Mumbai - 400 020. Mumbai 400 066..
स्थामी रेखा सं ./ जीआइआय सं ./ PAN No. AACCG4613L
(अऩीराथी /Appellant) : (प्रत्मथी / Respondent)
अऩीराथी की ओय से / Appellant by : Shri. Nishant Samaiya
प्रत्मथी की ओय से/Respondent by : None
सन
ु वाई की तायीख / : 14.08.2018
Date of Hearing
घोषणा की तायीख / : 10.10.2018
Date of Pronouncement
आदे श / O R D E R
PER RAVISH SOOD, JUDICIAL MEMBER:
The present appeals filed by the revenue are directed against the respective orders passed by the CIT(A)-20, Mumbai, dated. 27.03.2017 and 29.03.2017, which in turn arises from the orders passed by the A.O under Sec. 143(3) r.w.s 147 of the Income Tax Act, 1961 (for short 'Act'), dated. 15.02.2016 for A.Y. 2008-09 and A.Y 2010-11, respectively.
2. The ld. Departmental Representative (for short 'D.R') at the very outset of the hearing of the appeal submitted, that as the tax effect involved in both of the aforementioned apples was less than Rs. 20 lacs, thus, the revenue ACIT Vs. Giriraj Civil Developers Pvt. Ltd 2 ITA Nos. 4249 & 4193/Mum/2017 - A.Ys 2008-09 & 2010-11 has filed letters dated 25.07.2018 (filed on 30.07.2018) for withdrawing the said appeals.
3. We have perused the letters dated 25.07.2018 (filed on 30.07.2018) of the A.O, requesting for withdrawal of the aforementioned appeals as the 'tax effect' involved in the said respective appeals was less than Rs. 20.00 lacs. We find that the CBDT vide its Circular No.03/2018, dated 11/07/2018 has revised the monetary limits for filing of appeals by the Department before the Tribunal, retrospectively. Since, the tax effect in dispute in the captioned appeals is admittedly below the monetary limit of Rs.20.00 lacs specified in the CBDT Circular No. 03/2018, dated 11/07/2018, therefore, the same are dismissed as not maintainable.
4. In the result, both the appeals of the Revenue are dismissed.
Order pronounced in the open court on 10.10.2018 Sd/- Sd/-
(B.R.Baskaran) (Ravish Sood)
ACCOUNTANT MEMBER JUDICIAL MEMBER
भुंफई Mumbai; ददनांक 10.10.2018
Ps. Rohit
ACIT Vs. Giriraj Civil Developers Pvt. Ltd 3 ITA Nos. 4249 & 4193/Mum/2017 - A.Ys 2008-09 & 2010-11 आदे श की प्रनिलऱपि अग्रेपषि/Copy of the Order forwarded to :
1. अऩीराथी / The Appellant
2. प्रत्मथी / The Respondent.
3. आमकय आमुक्त(अऩीर) / The CIT(A)-
4. आमकय आमक् ु त / CIT
5. ववबागीम प्रतततनधध, आमकय अऩीरीम अधधकयण, भुंफई / DR, ITAT, Mumbai
6. गार्ड पाईर / Guard file.
सत्मावऩत प्रतत //True Copy// आदे शधिुसधर/ BY ORDER, उि/सहधयक िंजीकधर (Dy./Asstt. Registrar) आयकर अिीऱीय अधर्करण, भुंफई / ITAT, Mumbai