Income Tax Appellate Tribunal - Rajkot
M/S. Nishan Exports,, Jetpur vs The Assistant Commissioner Of Income ... on 30 November, 2018
Page 1 of 6 आयकर अपीलीय अिधकरण, राजकोट यायपीठ,राजकोट IN THE INCOME TAX APPELLATE TRIBUNAL RAJKOT BENCH, RAJKOT ीसी.एम.गग, याियकसद यतथा ीओ.पी.मीना, लेखासद यके सम BEFORE SHRI C.M.GARG, JUDICIAL MEMBER AND SHRI O.P.MEENA, ACCOUNTANT MEMBER आ.अ.सं./I.T.A. No.302/RJT/2015 िनधारणवष/Assessment Year : 2010-11 Deputy Commissioner of Vs. Rajani Developers Pvt. Ltd., Income Tax, 9th Floor, Dhanraj Complex, Circle-1(1), Rajkot. Dr Yagnik Road, Rajkot.
[PAN: AABCR 0213 N]
अपीलाथ Appellant यथ /Respondent
आ.अ.सं./I.T.A. No.226/RJT/2015 िनधारणवष/Assessment Year : 2003-04 Assistant Commissioner of Vs. Siyaram Metals Pvt. Ltd., Income Tax, B-18, Shankar Tekri, Central Circle-1, Rajkot. Udyognagar, Jamnagar.
[PAN: AAECS 2779 P]
अपीलाथ Appellant यथ /Respondent
आ.अ.सं./I.T.A. No.405/RJT/2017 िनधारणवष/Assessment Year : 2014-15 Deputy Commissioner of Vs. Nileshbhai Govindbhai Income Tax, Dhulesiya Junagadh, Junagadh Circle, Junagadh. C/o.M/s.Nobel Builders, Takshishila Apartmetn, Nehru Park, B/h.Dwarkadhish Market, JUNAGADH.
[PAN: ABXPD 8891 J]
अपीलाथ Appellant यथ /Respondent
आ.अ.सं./I.T.A. No.208/RJT/2016 िनधारणवष/Assessment Year : 2010-11 Assistant Commissioner of Symbolic Fabtex Pvt. Ltd., Income Tax, 99/101, Agrawal House, Cavel Page 2 of 6 Gandhidham Circle, Street, Ramwadi, Kalbadevi Gandhidham. Road, Mumbai - 400 002.
[PAN: AADCA 1432 C]
अपीलाथ Appellant यथ /Respondent
आ.अ.सं./I.T.A. No's.611 & 613/RJT/2014 िनधारणवष/Assessment Years : 2007-08 & 2009-10 Deputy Commissioner of Vs. Atul Auto Ltd., Income Tax, Plot No.1 to 4, Survey No.86, Circle-1, Rajkot. Nr.Microwave Tower, National Highway 8B, Shapar-Veraval, Tal: Kotda Sanagni, Rajkot - 360 002.
[PAN: AACCA 3018 M]
अपीलाथ Appellant यथ /Respondent
आ.अ.सं./I.T.A. No.351/RJT/2016 िनधारणवष/Assessment Year : 2013-14 The Income Tax Officer, Vs. Tarsemal J. Gupta, Ward-1, Gandhidham. Plot No.256, Ward-12B, Gandhidham.
[PAN: ABZPG 7159 C]
अपीलाथ Appellant यथ /Respondent
Page 3 of 6
आ.अ.सं./I.T.A. No.657/RJT/2014 िनधारणवष/Assessment Year : 2006-07 The Income Tax Officer, Vs. Shitalben SaurabhVora, Ward-2(2), Jamnagar. Prop. of Ridhi Impex, Plot NO.624, GIDC, Phase-2, Dared, Jamnagar.
[PAN: AMIPS 5690 Q]
अपीलाथ Appellant यथ /Respondent
आ.अ.सं./I.T.A. No.277/RJT/2015 िनधारणवष/Assessment Year : 2011-12 The Assistant Commissioner Vs. Nishan Exports, of Income Tax, Dhoraji Road, Navagadh, Central Circle-1, Rajkot. Jetpur, Dist. Rajkot.
[PAN: AACFN 4659 C]
अपीलाथ Appellant यथ /Respondent
C.O. No.45/RJT/2015
(arising out of ITA No.277/RJT/2015) िनधारणवष/Assessment Year : 2011-12 Nishan Exports, Vs. The Assistant Commissioner of Dhoraji Road, Navagadh, Income Tax, Jetpur, Dist. Rajkot. Central Circle-1, Rajkot.
[PAN: AACFN 4659 C]
अपीलाथ Appellant यथ /Respondent
िनधा रतीक ओरसे /Assessee by Shri D.M.Rindani - A.R. & Shri
D.D.Shah - A.R., Shri Ankit
Gokani & written submissions
राज वक ओरसे /Revenue by Shri Praveen Verma - Sr.D.R. &
Shri Jitendra Kumar - D.R.
सुनवाईक तारीख/ Date of hearing: 28.11.2018
उ ोषणाक तारीख/Pronouncement on 30.11.2018
आदेश /O R D E R
PER BENCH:
Page 4 of 6
1. These nine appeals have been filed by the Revenue and the Cross Objection No.45/RJT/2015 in ITA No.277/RJT/2015 has been filed by the assessee.
2. We have heard the Ld. Departmental Representative and perused the material available on record and find that tax effect involved in these appeals are below Rs. 20 Lakhs. The ld. DR also did not dispute this fact. We find that the CBDT vide Circular No.3/2018 Dated 11.07.2018 [F.No.279/Misc.142/2007-ITJ (Pt)] has revised the monetary limit for filing of appeal before Tribunal fixing the tax effect limit at Rs.20 lacs. The said Circular supersedes the earlier Circular(s) issued on the subject of tax effect and applies to all pending appeal retrospectively.The Board has provided exceptions provided under para 10 of the Circular wherein it has been provided that the issues related is to be contested (a) where the Constitution validity of the provision of the Act or (b) Rule is under challenge or (c) where Board`s order, Notification, Instruction or Circular has been held to be Page 5 of 6 illegal or ultra vires, or where Revenue Audit objections has been accepted by the Department or (d) where the addition relates to undisclosed foreign assets/bank accounts, etc.
3. We find that the present cases do not fall within the exceptions clause and the tax demand is less than Rs.20 lacs.
Therefore, the present appeals are not maintainable as per recent Circular (supra) and hence the same is dismissed.
However, we may make it clear that the Revenue is at liberty to approach the Tribunal for recalling this order, if it comes to the notice of the Assessing Officer that the tax effect is more than the monetary limit prescribed under Circular or Revenue`s case falls within the ambit of the exceptions provided in the Circular.
C.O.No.45/RJT/2015 for A.Y.2011-12 (by Assessee):
4. In the ld.Assessee's Representative Shri D.D.Shah submitted that the assessee does not want to press Cross Objection No.45/RJT/2015 for A.Y. 2011-12, hence the same is dismissed as not pressed.
Page 6 of 65. In the result, all the nine appeals of the Revenue and Cross Objection of the assessee in C.O.No.45/RJT/2015 are dismissed.
6. The order pronounced in the open court on 30.11.2018.
Sd/- Sd/-
(सी.एम.गग/C.M. GARG) (ओ.पी.मीना/O.P.MEENA)
याियकसद यतथा/JUDICIAL MEMBER लेखासद यके सम /ACCOUNTANT MEMBER
राजकोट/ Rajkot, दनांक Dated: 30th November, 2018/S.Gangadhara Rao, Sr.PS Copy of order sent to- Assessee/AO/Pr. CIT/ CIT (A)/ ITAT (DR)/Guard file of ITAT.
By order / / TRUE COPY / / Assistant Registrar, Rajkot