Income Tax Appellate Tribunal - Chennai
Sanmina Sci Technology India Pvt Ltd., ... vs Acit Corporate Circle 6(1), Chennai on 4 March, 2020
आयकर अपील य अ धकरण ,' ए' यायपीठ, चे नई IN THE INCOME TAX APPELLATE TRIBUNAL "A" BENCH, CHENNAI ी जॉज माथन, या यक सद यएवं ी एस जयरामन, लेखा सद य केसम$ BEFORE SHRI GEORGE MATHAN, JUDICIAL MEMBER AND SHRI S. JAYARAMAN, ACCOUNTANT MEMBER आयकर अपील सं/.I.T.A. Nos. 2296, 2297 & 2298/Chny/2019 CO Nos. 94, 95 & 96/Chny/2019 नधारण वष/Assessment Years : 2012-13, 13-14 & 14-15 Assistant Commissioner of Income Tax, M/s. Sanmina SCI Technology India Corporate Circle 6(1), Vs. Ltd., Chennai. A3, Phase -II, MEPZ - Special Economic Zone, NH -45, Tambaram, Chennai - 045.
[PAN: AAFCS 8737E] (अपीलाथ /Appellant) (%&यथ'/Respondent) अपीलाथ' क( ओर से/Appellant by : Shri. AR.V. Sreenivasan, JCIT %&यथ' क( ओर से/Respondent by : Shri.R. Vijayaraghavan, Advocate सुनवाईक(तार ख/Date of Hearing : 19.12.2019 घोषणाक(तार ख/Date of Pronouncement : 04.03.2020 आदे श/ O R D E R PER BENCH :
The Revenue filed these appeals against the orders of Commissioner of Income Tax (Appeals)-15, Chennai in ITA Nos. 314, 302 & 303/2018-19/CIT(A)-15 dated 30.05.2019 for assessment years 2012- 13, 2013-14 & 2014-15, respectively.
:-2-: ITA Nos.2296, 2297, 2298/Chny/2019 & CO Nos. 94, 95 & 96/Chny/2019
2. At the time of hearing, the Ld.AR submitted that the tax effect is below Rs.50 lakhs and hence the Revenue's appeals would be covered by the CBDT Circular No.17/2019 dated 08.08.2019, fixing the monetary limit of Rs.50 lakhs. The Ld.DR on verification admitted that the tax effect involved in the respective appeal is less than Rs.50 lakhs.
3. On hearing both sides, we find that the tax effect in each of the case is less than Rs. 50 lakhs. The CBDT in its Circular No. 17/2019 dated 08.08.2019 instructed its officers to withdraw all the appeals pending before the ITAT where the tax effect is less than Rs. 50 lakhs. This Tribunal is of the considered opinion that this circular of CBDT is binding on the officers of the Department. Therefore, the Revenue cannot proceed further in this appeal. Accordingly, the appeal stands dismissed.
4. In the result, the Revenue's appeals in ITA Nos. 2296, 2297 & 2298/Chny/2019 are dismissed and the assessee's Cross Objections in CO Nos. 94, 95 & 96/Chny/2019 are dismissed as withdrawn.
:-3-: ITA Nos.2296, 2297, 2298/Chny/2019 & CO Nos. 94, 95 & 96/Chny/2019 Order pronounced on Wednesday, 04th March, 2020 at Chennai.
Sd/- Sd/-
(जॉजमाथन) (एसजयरामन)
(GEORGE MATHAN) (S. JAYARAMAN)
या यकसद!य/Judicial Member लेखासद!य/Accountant Member
चे नई/Chennai,
th
0दनांक/Dated: 04 March, 2020
JPV
आदे शक(% त2ल3पअ4े3षत/Copy to:
1. अपीलाथ'/Appellant 2. %&यथ'/Respondent 3. आयकरआयु5त) अपील(/CIT(A)
4. आयकरआयु5त/CIT 5. 3वभागीय% त न ध/DR 6. गाडफाईल/GF