Income Tax Appellate Tribunal - Chennai
Acit, Central Circle -2, Trichy vs Late T K Vijayaram (Indl.) Represented ... on 23 July, 2018
आयकर अपील य अ
धकरण, 'बी' यायपीठ, चे नई
IN THE INCOME TAX APPELLATE TRIBUNAL
' B' BENCH : CHENNAI
ी एन.आर.एस. गणेशन, या यक सद य एवं
ी अ ाहम पी. जॉज%, लेखा सद य के सम' ।
[BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND
SHRI ABRAHAM P. GEORGE, ACCOUNTANT MEMBER]
आयकर अपील सं./I.T.A. Nos.2118/CHNY/2017, 370, 371, 372,
373 & 374/CHNY/2018
नधा रण वष /Assessment years :2007-08, 2008-09, 2009-10,
2010-11, 2011-12 and 2013-2014.
The Assistant Commissioner Vs. Late T.K. Vijayaram (Indl.)
of Income Tax, Represented by Smt. V. Vimala
Central Circle -2, W/o. late T.K. Vijayaram,
Madurai. No.377, New No.465,
AVR Compound,
Periyakulam Road,
Theni 625 531.
[PAN ACHPV 9949E]
(अपीलाथ*/Appellant) (+,यथ*/Respondent)
अपीलाथ क ओर से/ Appellant by : Shri. Vijay Kumar Punna,
Jr. Standing Counsel.
यथ क ओर से /Respondent by : Shri. K.B. Muralidharan, C.A.
सन
ु वाई क तार ख/Date of Hearing : 19-07-2018
घोषणा क तार ख /Date of Pronouncement : 23-07-2018
आदे श / O R D E R
PER ABRAHAM P. GEORGE, ACCOUNTANT MEMBER
These are appeals of the Revenue for assessment years 2007- 08, 2008-09, 2009-10, 2010-11, 2011-12 and 2013-2014.
:- 2 -: ITA No. 2118/17, 370 to 374/18
2. Ld. Counsel for the assessee has filed a chart according to which the tax effect, considering relief given by the ld. CIT(A), for each of the year is less than E20,00,000/-. Ld. Authorised Representative submitted that by virtue of clause 13 of CBDT Circular No.3/2018, dated 11.07.2018, pending appeals below the specified tax limit had to be withdrawn/not pressed by the Revenue.
3. Per contra, ld. Departmental Representative submitted that in one of the years tax effect might be more than E20,00,000/-.
4. We have considered the rival contentions and perused the orders of the authorities below. Ld. Departmental Representative was unable to point out in which year tax effect, was beyond the specified tax limit for filing an appeal. Chart filed by the assessee is reproduced hereunder:-
Sl. A.Y ITA No assessed revised Relief Tax Sur Cess Total Tax No income income by rate effect by AO by CIT(A) CIT(A) in ₹ 1 2007-08 2118/CH/17 21,84.072 6,97,479 14,86,593 30% 10% 2% 33.66% 5,00,387 2 2008-09 370/CH/18 96,67,951 48,21,132 48,46,819 30% 10% 3% 33.99% 16,47,434 3 2009-10 371/CH/18 27,04,590 30,52,202 -3,47,612 30% 10% 3% 33.99% -1,18,153 4 2010-11 372/CH/18 63,20,777 38,60,974 24,59,803 30% 0% 3% 30.90% 7,60,079 5 2011-12 373/CH/18 86,62,756 43,17,811 43,44,945 30% 0% 3% 30.90% 13,42,588 6 2013-14 374/CH/18 82,04,512 52,70,012 29,34,500 30% 0% 3% 30.90% 9,06,761 :- 3 -: ITA No. 2118/17, 370 to 374/18 Considering clause 13 of CBDT Circular No.3/2018, dated 11.07.2018, we are of the opinion, that appeals of the Revenue cannot survive for any of the impugned assessment years.
5. In the result, appeals of the Revenue stand dismissed. Order pronounced on Monday, the 23rd day of July, 2018, at Chennai.
Sd/- Sd/-
(एन.आर.एस. गणेशन)) (अ ाहम पी. जॉज%)
(N.R.S. GANESAN) (ABRAHAM P. GEORGE)
या यक सद य/JUDICIAL MEMBER लेखा सद य/ACCOUNTANT MEMBER
चे$नई/Chennai
%दनांक/Dated:23rd July, 2018.
KV
आदे श क त(ल)प अ*े)षत/Copy to:
1. अपीलाथ /Appellant 3. आयकर आयु+त (अपील)/CIT(A) 5. )वभागीय त न/ध/DR
2. यथ /Respondent 4. आयकर आयु+त/CIT 6. गाड फाईल/GF