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Income Tax Appellate Tribunal - Mumbai

Dcit,Cir-3, Kalyan vs Dinesh J Shah, Thane on 20 February, 2020

1 ITA No.4214/Mum/2017 Shri Dinesh J. Shah Assessment Year :2012-13 आयकर अपीलीय अिधकरण "डी" ायपीठ मुंबई म । IN THE INCOME TAX APPELLATE TRIBUNAL "D" BENCH, MUMBAI माननीय ी महावीर िसं ह, उपा एवं माननीय ी मनोज कुमार अ वाल ,ले खा सद के सम । BEFORE HON'BLE SHRI MAHAVIR SINGH, VP AND HON'BLE SHRI MANOJ KUMAR AGGARWAL, AM आयकरअपील सं./ I.T.A. No.4214/Mum/2017 (िनधा रण वष / Assessment Year: 2012-13) DCIT-Circle-3 Shri Dinesh J. Shah 2 n d Floor, Rani Mansion, बनाम/ 401/A, Vrundavan Murbad Road Vs. Murbad Road Kalyan (W ), Mumbai- 421 301. Kalyan (W ), Dist Thane-421 301 %थायीले खासं ./जीआइआरसं ./PAN/GIR No. ACKPS-4828-C (अ पीलाथ(/Appellant) : ()*थ( / Respondent) Assessee by : None Revenue by : Ms. Jyotilakshmi Nayak-Ld. DR सुनवाई की तारीख/ : 19/02/2020 Date of Hearing घोषणा की तारीख / : 20/02/2020 Date of Pronouncement आदे श / O R D E R Manoj Kumar Aggarwal (Accountant Member)

1. Aforesaid appeal by revenue for Assessment Year [in short referred to as 'AY'] 2012-13 contest the order of Ld. Commissioner of Income- Tax (Appeals)-3, Nasik (Camp-office-Thane), [in short referred to as 'CIT(A)'], Appeal No.64/16-17/NSK(Old 449/15-16/THN), dated 22/03/2017 on certain grounds.

Shri Dinesh J. Shah Assessment Year :2012-13

2. None has appeared for assessee and no valid adjournment application is on record. Therefore, the matter was proceeded with ex- parte qua the assessee since the revenue's appeal, prima facie, is covered by latest low tax effect Circular No.17/2019 dated 08/08/2019 [F.No.279/Misc. 142/2007-TTJ(Pt.) issued by CBDT.

3. Upon perusal of case records, it transpires that the tax effect of quantum, being contested by the revenue, is less than prescribed limit of Rs.50 Lacs and therefore, the appeal is covered by recently issued low tax effect Circular No.17/2019 dated 08/08/2019 issued by Central Board of Direct Taxes [CBDT]. 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. No exception could be pointed out.

3. At the same time, 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 as agitated by revenue exceeds the prescribed monetary limit.

4. In the result, the appeal stands dismissed.

Order pronounced in the open court on 20th February, 2020.

                  Sd/-                                 Sd/-

         (Mahavir Singh)                         (Manoj Kumar Aggarwal)
      उपा   / Vice President                   लेखा सद  / Accountant Member

मुंबई Mumbai; िदनां क Dated : 20/02/2020 Sr.PS, Jaisy Varghese 3 ITA No.4214/Mum/2017 Shri Dinesh J. Shah Assessment Year :2012-13 आदे शकी ितिलिपअ"ेिषत/Copy of the Order forwarded to :

1. अपीलाथ(/ The Appellant

2. )*थ(/ The Respondent

3. आयकरआयु1(अपील) / The CIT(A)

4. आयकरआयु1/ CIT- concerned

5. िवभागीय)ितिनिध, आयकरअपीलीयअिधकरण, मुंबई/ DR, ITAT, Mumbai

6. गाड6 फाईल / Guard File आदे शानुसार/ BY ORDER, उप/सहायक पंजीकार (Dy./Asstt.Registrar) आयकरअपीलीयअिधकरण, मुंबई / ITAT, Mumbai.