Income Tax Appellate Tribunal - Ahmedabad
Dy.Commissioner Of Income Tax,, Baroda vs M/S. Pragati Sahakari Bank Ltd.,, ... on 24 November, 2017
ITA No. 766/Ahd/2015
DCIT vs. Pragati Sahakari Bank Ltd
Assessment year: 2011-12
Page 1 of 2
IN THE INCOME TAX APPELLATE TRIBUNAL
AHMEDABAD "C" BENCH, AHMEDABAD
[Coram: Pramod Kumar AM and S S Godara JM]
ITA No. 766/Ahd/2015
Assessment Year : 2011-12
The Deputy Commissioner of Income-tax .........................Appellant
Circle-1(2),
Baroda
Vs.
M/s. Pragati Sahakari Bank Ltd .......................Respondent
Alembic Colony, Alembic Road
Baroda - 390 003
[PAN : AAAAP 0468 N]
Appearances by:
Prasoon Kabra for the appellant
Bandish S. Sparkar for the respondent
Date of concluding the hearing : 24.11.2017
Date of pronouncing the order : 24.11.2017
O R D E R
Per Pramod Kumar, AM:
1. This appeal by the Revenue is directed against the order of the learned Commissioner of Income-Tax (Appeals)-5, Baroda dated 26.11.2014 for Assessment Year 2011-12.
2. The grievances of the Assessing Officer are as follows:-
"1. On the facts and circumstances of the case and in law, the Ld. CIT(A) has failed to appreciate the fact that an assessee is not allowed to follow hybrid system of accounting.
2. Whether the ld. CIT(A) was correct in deleting the addition made on account of interest income on NPAs as the assessee is a non-scheduled co- operative bank and the provisions of section 43D is not applicable to the assessee?"
3. At the outset, the learned counsel for the assessee submits 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 learned Departmental Representative fairly admitted that the tax effect is less than the limit prescribed by the aforesaid CBDT Circular.
ITA No. 766/Ahd/2015DCIT vs. Pragati Sahakari Bank Ltd Assessment year: 2011-12 Page 2 of 2
4. We have heard the rival contentions, perused the material on record and duly considered facts of the case in the light of applicable legal position.
5. We find that prima-facie this appeal of the Revenue is not 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. [[[
6. In the result, the appeal filed by the Revenue is dismissed in limine. Pronounced in the open court today on the 24th of November, 2017.
Sd/- Sd/-
S S Godara Pramod Kumar
(Judicial Member) (Accountant Member)
Ahmedabad, the 24th day of November, 2017
**bt
Copies to: (1) The appellant
(2) The respondent
(3) Commissioner
(4) CIT(A)
(5) Departmental Representative
(6) Guard File
By order
TRUE COPY
Assistant Registrar
Income Tax Appellate Tribunal
Ahmedabad benches, Ahmedabad
1. Date of dictation: ......covered matter....24.11.2017
2. Date on which the typed draft is placed before the Dictating Member: ... 24.11.2017........
3. Date on which the approved draft comes to the Sr. P.S./P.S.: ...24.11.2017...
4. Date on which the fair order is placed before the Dictating Member for Pronouncement:... 24.11.2017
5. Date on which the file goes to the Bench Clerk : ... 29.11.2017...
6. Date on which the file goes to the Head Clerk : ..................................
7. The date on which the file goes to the Assistant Registrar for signature on the order: ......