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Income Tax Appellate Tribunal - Raipur

The Income Tax Officer , Jangir-Champa, ... vs Shri Shri Naval Agrawal, ... on 13 August, 2018

           IN THE INCOME TAX APPELLATE TRIBUNAL
                    RAIPUR BENCH, RAIPUR
        BEFORE SHRI R. K. PANDA, ACCOUNTANT MEMBER
                             AND
           MS. SUCHITRA KAMBLE, JUDICIAL MEMBER

                       ITA Nos.274 & 275/RPR/2014
                   Assessment Years : 2007-08 & 2008-09
DCIT, Central Circle,                Manish Sharma,
Raipur (CG).                         "Sharma Pariwar",
                                 Vs.
                                     Gokul Chandrama Mandir Road,
                                     Budhapara, Raipur (CG).
                                       PAN : AOBPS4413A
     (Appellant)                         (Respondent)


                        C.O. Nos.46 & 47/RPR/2015
                    (In ITA Nos.274 & 275/RPR/2014)
                   Assessment Years : 2007-08 & 2008-09
Manish Sharma,                         DCIT, Central Circle,
"Sharma Pariwar",                      Raipur (CG).
                                 Vs.
Gokul Chandrama Mandir Road,
Budhapara, Raipur (CG).
PAN : AOBPS4413A
    (Appellant)                          (Respondent)


                     ITA Nos.276 to 279/RPR/2014
         Assessment Years : 2008-09, 2009-10, 2011-12 & 2012-13
DCIT, Central Circle,                Manoj Sharma,
Raipur (CG).                         "Panchavati",
                                 Vs.
                                     Gokul Chandrama Mandir Road,
                                     Budhapara, Raipur (CG).
                                       PAN : ANUPS9548Q
     (Appellant)                         (Respondent)
                                     2




                     C.O. Nos.66 to 69/RPR/2015
                  (In ITA Nos.276 to 279/RPR/2014)
         Assessment Years : 2008-09, 2009-10, 2011-12 & 2012-13
Manoj Sharma,                           DCIT, Central Circle,
"Panchavati",                           Raipur (CG).
                                 Vs.
Gokul Chandrama Mandir Road,
Budhapara, Raipur (CG).
PAN : ANUPS9548Q
    (Appellant)                           (Respondent)

                       ITA Nos.284 & 285/RPR/2014
                   Assessment Years : 2010-11 & 2012-13
DCIT, Central Circle,                Ushadevi Sharma,
Raipur (CG).                         "Jamnotri",
                                 Vs.
                                     Gokul Chandrama Mandir Road,
                                     Budhapara, Raipur (CG).
                                        PAN : AJJPS3545C
     (Appellant)                          (Respondent)

                        C.O. Nos.52 & 53/RPR/2015
                    (In ITA Nos.284 & 285/RPR/2014)
                   Assessment Years : 2010-11 & 2012-13
Ushadevi Sharma,                        DCIT, Central Circle,
"Jamnotri",                             Raipur (CG).
                                 Vs.
Gokul Chandrama Mandir Road,
Budhapara, Raipur (CG).
PAN : AJJPS3545C
    (Appellant)                           (Respondent)

                       ITA Nos.286 & 287/RPR/2014
                   Assessment Years : 2011-12 & 2012-13
DCIT, Central Circle,                Vimladevi Sharma,
Raipur (CG).                         "Panchavati",
                                 Vs.
                                     Gokul Chandrama Mandir Road,
                                     Budhapara, Raipur (CG).
                                        PAN : AJJPS3547A
     (Appellant)                          (Respondent)
                                      3




                        C.O. Nos.54 & 55/RPR/2015
                    (In ITA Nos.286 & 287/RPR/2014)
                   Assessment Years : 2011-12 & 2012-13
Vimladevi Sharma,                        DCIT, Central Circle,
"Panchavati",                            Raipur (CG).
                                  Vs.
Gokul Chandrama Mandir Road,
Budhapara, Raipur (CG).
PAN : AJJPS3547A
    (Appellant)                            (Respondent)

                       ITA Nos.306 to 312/RPR/2014
                   Assessment Years : 2006-07 to 2012-13
DCIT, Central Circle,                 Dinesh Sharma,
Raipur (CG).                          "Jamnorti",
                                  Vs.
                                      Gokul Chandrama Mandir Road,
                                      Budhapara, Raipur (CG).
                                         PAN : AKBPS4185R
     (Appellant)                           (Respondent)

                        C.O. Nos.59 to 65/RPR/2015
                    (In ITA Nos.306 to 312/RPR/2014)
                   Assessment Years : 2006-07 to 2012-13
Dinesh Sharma,                           DCIT, Central Circle,
"Jamnorti",                              Raipur (CG).
                                  Vs.
Gokul Chandrama Mandir Road,
Budhapara, Raipur (CG).
PAN : AKBPS4185R
    (Appellant)                            (Respondent)


                     ITA Nos.340 to 342/RPR/2014
              Assessment Years : 2006-07, 2007-08 & 2012-13
DCIT, Central Circle,                 Sunil Kumar Sharma
Raipur (CG).                          "Panchavati",
                                  Vs.
                                      Gokul Chandrama Mandir Road,
                                      Budhapara, Raipur (CG).
                                         PAN : AJJPS3829D
     (Appellant)                           (Respondent)
                                       4




                        C.O. Nos.88 & 89/RPR/2015
                    (In ITA Nos.340 to 341/RPR/2014)
                   Assessment Years : 2006-07 & 2007-08
Sunil Kumar Sharma                        DCIT, Central Circle,
"Panchavati",                             Raipur (CG).
                                   Vs.
Gokul Chandrama Mandir Road,
Budhapara, Raipur (CG).
PAN : AJJPS3829D
    (Appellant)                             (Respondent)

                            ITA No.25/RPR/2016
                          Assessment Year : 2012-13
ACIT, Central Circle-1,                Babita Sharma,
Raipur (CG).                           "Jamnotri",
                                   Vs.
                                       Gokul Chandrama Mandir Road,
                                       Budhapara, Raipur (CG).
                                          PAN : AJJPS3830J
     (Appellant)                            (Respondent)

                            ITA No.26/RPR/2016
                          Assessment Year : 2012-13
ACIT, Central Circle-1,                Ranjana Devi Sharam,
Raipur (CG).                           "Jamnotri",
                                   Vs.
                                       Gokul Chandrama Mandir Road,
                                       Budhapara, Raipur (CG).
                                          PAN : AJJPS3546H
     (Appellant)                            (Respondent)

                            ITA No.27/RPR/2016
                          Assessment Year : 2012-13
ACIT, Central Circle-1,                Sangeeta Sharma,
Raipur (CG).                           "Jamnotri",
                                   Vs.
                                       Gokul Chandrama Mandir Road,
                                       Budhapara, Raipur (CG).
                                          PAN : AJJPS3827P
     (Appellant)                            (Respondent)
                                          5




                            ITA No.85/RPR/2016
                          Assessment Year : 2012-13
ACIT, Central Circle-1,                Vimala Devi Sharma,
Raipur (CG).                           "Panchvati",
                                   Vs.
                                       Gokul Chandrama Mandir Road,
                                       Budhapara, Raipur (CG).
                                             PAN : AJJPS3547A
     (Appellant)                               (Respondent)

                           ITA No.197/RPR/2016
                          Assessment Year : 2007-08
ITO, Janjgir Champa.                   Shri Naval Agrawal,
                                   Vs. L/H of Satynarayan Agrawal,
                                       Naila, dist. Janjgir Champa,
                                             PAN : ADNPA1227B
     (Appellant)                               (Respondent)


      Department by                  :         Shri P. K. Mishra, CIT(DR)
      Assessee by                    :         Shri R. B. Doshi, CA
      Date of hearing                :         13-08-2018
      Date of pronouncement          :         13-08-2018


                              ORDER

PER BENCH :

The above batch of appeals filed by the Revenue are directed against the separate orders of the CIT(A), Raipur (CG) relating to different assessment years as mentioned above. The respective assessees have also filed Cross Objections against the appeals filed by the Revenue. For the sake of 6 convenience, these were heard together and are being disposed of by this common order.

2. The ld. counsel for the assessee, at the outset, submitted that the tax effect involved in the grounds raised by the Revenue is below Rs.20 lakhs. Therefore, in view of the latest CBDT Circular No.03/2018 [F.No.279/Misc.142/2007-ITJ (Pt)] dated 11th July, 2018 which is applicable even to pending appeals, the appeal filed by the Revenue is not maintainable.

3. The ld. DR on the other hand fairly conceded that the tax effect involved in the grounds raised by the Revenue is admittedly below Rs.20 lakhs.

4. We have heard the rival submissions made by both the sides. It is an admitted fact that the tax effect involved in the grounds raised by the Revenue is less than Rs.20 lakhs in each case. Therefore, in view of the latest CBDT Circular cited (supra) raising the monetary limits for filing of the appeals before the Tribunal which is applicable even to pending appeals, the appeals filed by the Revenue are dismissed.

7

5. Since all the appeals filed by the Revenue are dismissed the Cross Objections filed by the respective assessees become infructuous and, therefore, the same are dismissed.

6. In the result, all the appeals filed by the Revenue and the Cross Objections filed by the respective assessees are dismissed.

Order pronounced in the open Court at the time of hearing itself i.e. on this 13th August, 2018.

                Sd/-                                       Sd/-
         (SUCHITRA KAMBLE)                            (R. K. PANDA)
          JUDICIAL MEMBER                         ACCOUNTANT MEMBER
Dated: 13-08-2018.
Sujeet
Copy of order to: -
       1)       The   Appellant
       2)       The   Respondent
       3)       The   CIT
       4)       The   CIT(A)
       5)       The   DR, I.T.A.T., Raipur.
                                                              By Order
//True Copy//
                                                         Sr. Private Secretary
                                                             ITAT, Raipur