Income Tax Appellate Tribunal - Ahmedabad
Dy.Commissioner Of Income ... vs M/S.Dhruvi Pharma P.Ltd.,, Ahmedabad on 8 November, 2016
आयकर अपीलीय अिधकरण,
अिधकरण अहमदाबाद यायपीठ 'ए' अहमदाबाद।
IN THE INCOME TAX APPELLATE TRIBUNAL
"A" BENCH, AHMEDABAD
BEFORE SHRI R.P. TOLANI, JUDICIAL MEMBER AND
SHRI MANISH BORAD, ACCOUNTANT MEMBER
आयकर अपील सं./ ITA No.3468/Ahd/2015
िनधा रण वष / Assessment Year : 2007-08
DCIT, M/s. Dhruvi Pharma Pvt Ltd,
Circle-1(1)(2), Vs 302, Iscon Mall, Star Bazar,
Ahmedabad Jodhpur Char Rasta, Satellite,
Ahmedabad-380015
PAN : AAABCD 3983 H
अपीलाथ /
अपीलाथ (Appellant) यथ
यथ /
थ (Respondent)
Revenue by : Shri K. Madhusudan, Sr DR
Assessee by : Shri Hemanshu Shah, AR
सुनवाई क तारीख/ Date of Hearing : 08/11/2016
घोषणा क तारीख / Date of Pronouncement: 08/11/2016
आदेश/O R D E R
PER R.P. TOLANI, JUDICIAL MEMBER:-
This appeal by the Revenue is directed against the order of the Commissioner of Income-Tax (Appeals)-1, Ahmedabad dated 02.09.2015 for Assessment Year 2007-08.
2. The solitary ground raised by the Revenue reads as under:-
The ld CIT(A) has erred in law and on facts in deleting the penalty levied u/s 271(1)(c) of the Act of Rs.7,96,809/-.
3. At the outset, the ld. Counsel for the assessee submitted that the appeal of the Revenue needs to be dismissed on account of low tax effect in view of the CBDT Circular No.21 of 2015 dated 10.12.2015. The ld. Departmental Representative fairly admitted that the tax effect is less than the limit prescribed by the aforesaid CBDT Circular.
4. We have heard both the parties and perused the material available on record. We find that prima-facie this appeal of the Revenue is not ITA No.3468/Ahd/2015 DCIT vs M/s. Dhruvi Pharma Pvt Ltd AY : 2007-08 2 maintainable in view of CBDT Circular No. 21/2015 in F.No.279/Misc. 142/2007-ITJ (Pt) dated 10th December 2015, vide which it has been provided that if the tax effect by virtue of the Commissioner of Income-tax (Appeals)'s order is below Rs. 10 lacs, then that order would not be challenged before the Tribunal in further appeal. The Board has provided exemptions at clause (8) of the Instructions wherein it has been provided that these instructions will not be applicable, if vires of any provisions has been quashed by impugned order or addition was made on some audit objections or the addition relates to undisclosed foreign assets/bank accounts, etc. We find that the present case does not fall within the exemption clause and the tax is less than Rs.10 lacs. Therefore, the present appeal is not maintainable and hence dismissed.
5. In the result, the appeal filed by the Revenue is dismissed in limine.
Order pronounced in the Court on 8th November, 2016 at Ahmedabad.
Sd/- Sd/-
MANISH BORAD R.P. TOLANI
(ACCOUNTANT MEMBER) (JUDICIAL MEMBER)
Ahmedabad; Dated 08/11/2016
*Biju T.
आदेश क ितिलिप अ ेिषत/Copy of the Order forwarded to :
1. अपीलाथ / The Appellant
2.
यथ / The Respondent.
3. संबंिधत आयकर आयु / Concerned CIT
4. आयकर आयु (अपील) / The CIT(A)
5. िवभागीय ितिनिध, आयकर अपीलीय अिधकरण, अहमदाबाद / DR, ITAT, Ahmedabad
6. गाड फाईल / Guard file.
आदेशानुसार/ BY ORDER, TRUE COPY उप/सहायक पंजीकार (Dy./Asstt.Registrar) आयकर अपीलीय अिधकरण, अहमदाबाद / ITAT, Ahmedabad