Income Tax Appellate Tribunal - Mumbai
Dy Cit Circle-2, Thane vs M/S Vishat Diagnostics Pvt Ltd, Mita ... on 13 May, 2021
1 आयकर अपीलीय अधिकरण "एफ" न्यायपीठ मुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL "F" BENCH, MUMBAI माननीय श्री महावीर स िंह, उपाध्यक्ष एवुं माननीय श्री मनोज कुमार अग्रवाल ,लेखा दस्य के मक्ष। BEFORE HON'BLE SHRI MAHAVIR SINGH, VP AND HON'BLE SHRI MANOJ KUMAR AGGARWAL, AM (Hearing Through Video Conferencing Mode) आयकरअपील िं ./ I.T.A. No.7484/Mum/2019 (धििाारण वर्ा / Assessment Year: 2015-16) DCIT-Circle 2 M/s Vishat Diagno stics Pvt. Limited th Room No.27, 6 Floor 23-24, Gaurav Garden बिाम/ B-wing, Opp.Sai Petrol Pump W agle Industrial Estate Vs. Mira Bhayander Road, Mira Road (E) Thane (W ) - 400 604 Thane- 401 107 स्थायीलेखा िं ./ जीआइआर िं ./ PAN/GIR No. AABCV-8043-J (अपीलाथी/Appellant) : (प्रत्यथी / Respondent) Assessee by : Shri Subodh Ratnaparkhi - Ld. AR Revenue by : Ms. Usha Gaikwad - Ld. Sr. DR ुनवाई की तारीख/ : 13/05/2021 Date of Hearing घोषणा की तारीख / : 13/05/2021 Date of Pronouncement आदे श / O R D E R Manoj Kumar Aggarwal (Accountant Member)
1. In the aforesaid appeal, the revenue is contesting the deletion of addition made by Ld. AO on account of commission on sales for Rs.121.24 Lacs.
2. The Ld. AR, at the outset, submitted the appeal is not maintainable on account of low tax effect circular issued by CBDT vide Circular No. 17/2019 dated 08/08/2019 [F.No.279/Misc. 142/2007-TTJ(Pt.). The 2 working of the tax effect has been placed on record to demonstrate that the tax effect is below Rs.50 Lacs. The Ld. DR could not point out any exception as given in the said circular.
3. We find that the appeal is not maintainable in terms of low tax effect circular issued by CBDT vide Circular No. 17/2019 dated 08/08/2019 [F.No.279/Misc. 142/2007-TTJ(Pt.). This recent circular further enhances the monetary limit fixed in earlier Circular No.3 of 2018 dated 11/07/2018 issued by CBDT as amended on 20/08/2018. In view of the same, the appeal is not maintainable.
4. In view of the foregoing, the appeal stand dismissed. However, a liberty is given to revenue to seek recall of the appeal, if at a later stage, it is found that the matter is covered by any exceptions provided in any of the circular or in case the tax effect in the appeal exceeds the prescribed monetary limit.
5. Resultantly, the appeal stands dismissed.
Order pronounced on 13th May, 2021.
Sd/- Sd/- (Mahavir Singh) (Manoj Kumar Aggarwal) उपाध्यक्ष / Vice President लेखा दस्य / Accountant Member
मुिंबई Mumbai; सदनािं क Dated : 13/05/2021 Sr.PS, Jaisy Varghese आदे शकीप्रधिधलधपअग्रेधर्ि/Copy of the Order forwarded to :
1. अपीलाथी/ The Appellant
2. प्रत्यथी/ The Respondent
3. आयकरआयुक्त(अपील) / The CIT(A)
4. आयकरआयुक्त/ CIT- concerned
5. सवभागीयप्रसतसनसध, आयकरअपीलीयअसधकरण, मुिंबई/ DR, ITAT, Mumbai
6. गार्ड फाईल / Guard File 3 आदे शािसार/ BY ORDER, उप/सहायक पुंजीकार (Dy./Asstt.Registrar) आयकरअपीलीयअधिकरण, मुिंबई / ITAT, Mumbai.