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[Cites 1, Cited by 8]

Income Tax Appellate Tribunal - Pune

Deputy Commissioner Of Income-Tax,, vs Smt. Sadhana Patni,, Pune on 17 August, 2018

             आयकर अपीऱीय अधिकरण पण
                                 ु े न्यायपीठ "बी" पण
                                                    ु े में
             IN THE INCOME TAX APPELLATE TRIBUNAL
                      PUNE BENCH "B", PUNE
       सुश्री सुषमा चावऱा, न्याययक सदस्य एवं श्री अयिऱ चतुवेदीऱेखा सदस्य के , समक्ष
    BEFORE MS. SUSHMA CHOWLA, JM AND SHRI ANIL CHATURVEDI, AM


Sl. No.    ITA Number          Name of Appellant      Name of Respondent           Asst. Year
1&2        1703/PUN/2016       The Dy.                Smt. Sadhana Patni,          2006-07
                   &           Commissioner of        S.No.1 A Irani Market           &
           1704/PUN/2016       Income-Tax,            Compound, Yerawada,          2012-13
                               Circle - 7, Pune       Pune 411 006.
                                                      PAN :AAUPP2868H
3          2988/PUN/2016       The Dy.                M/s. Maharashtra             2009-10
                               Commissioner of        Scooters Ltd. C/o.Bajaj
                               Income-Tax,            Auto Ltd., Mumbai Pune
                               Circle - 9, Pune       Road, Akurdi,
                                                      Pune - 411 035.
                                                      PAN : AABCM1799E
4          1691/PUN/2016       The Asst.              Shri Pravinchandra           2011-12
                               Commissioner of        Walchand Shah, 19,
                               Income-Tax, Circle-    Sumati Co-op Hsg Cty,
                               2, Nashik.             Sharanpur Road, Nashik.
                                                      PAN : ACMPS2997L
5&6        608/PUN/2015        The Dy.                M/s. Ruturaj Co-operative    2008-09 &
                 &             Commissioner of        Housing Society,             2010-11
           609/PUN/2015        Income Tax,            S.N.692/A-2, Ruturaj
                               Circle 5, Pune.        Sabhagruha, Satara Road,
                                                      Pune - 411 037.
                                                      PAN : AAATR1116L
7          867/PUN/2016        The Asst.              M/s. Pawar Patkar            2009-10
                               Commissioner of        Construction Pvt. Ltd.
                               Income-Tax, Circle-    Shop No.11, Ram Plaza
                               2, Nashik.             Apartment, Mumbai Naka
                                                      Road, Nav Shakti Chowk,
                                                      Bhabha Nagar,
                                                      Nashik - 422 011.
                                                      PAN : AAIFP9352Q
8          1376/PUN/2016       The Dy.                M/s. Sulzer India Limited,   2008-09
                               Commissioner of        Gat No.304, Kondhapuri,
                               Income-Tax,            Tal Shirur,
                               Circle - 6, Pune.      Pune - 412 209.
                                                      PAN : AAACS7876D
9-12       876/PUN/2014        The Asst.              Thermax Engg. Const. Co.     2005-06
                to             Commissioner of        Ltd.,                           To
           879/PUN/2014        Income-Tax, Circle -   Thermax House, 14,           2008-09
                               10, Pune.              Mumbai Pune Road,
                                                      Wakdewadi,
                                                      Pune - 411 003.
                                                      PAN : AABCT0243Q


          Appellant by :       Shri Ch. Naniwadekar -Sl.Nos.1, 2, & 7.
                               None - Sl.No.3 and 4
                               Smt. Deepa Khare - Sl.No.5 & 6
                               Shri Ronak Doshi - Sl.No.8
                               Shri R.D. Onkar - Sl.No.9 to 12.

          Respondent by        : Shri Pankaj Garg.
                                          2

                                                                  1703/PUN/2016 & Ors
                                                               Smt. Sadhana Patni & Ors




सि
 ु वाई की तारीख /                       घोषणा की तारीख /
Date of Hearing : 14.08.2018            Date of Pronouncement: 17.08.2018


                                आदे श    / ORDER

 PER SUSHMA CHOWLA, JM:

This bunch of appeals filed by Revenue are against respective order/s of CIT(A), relating to different assessment year/s against respective order/s passed under different section/s of the Income-tax Act, 1961 (in short 'the Act').

2. This bunch of appeals filed by the Revenue relating to different assessee on similar issue were heard together and are being disposed of by this consolidated order for the sake of convenience.

3. The CBDT vide Circular No.3/2018, dated 11.07.2018 has revised the monetary limits for filing of appeals by the Department before the Tribunal with retrospective effect. The tax effect in dispute in the captioned appeals is stated to be below the monetary limit of ₹ 20.00 lakhs specified in the CBDT Circular dated 11.07.2018 (supra).

4. In this background, the learned Departmental Representative for the Revenue was required to state their position; they have not referred to any material which would show that the captioned appeals are protected by any of the exceptions provided in para 10 of the Circular (supra).

5. Without going into the merit of the issues raised in the captioned appeals, this bunch of appeals are deemed to be withdrawn/not pressed as 3 1703/PUN/2016 & Ors Smt. Sadhana Patni & Ors their filing is in contravention of the CBDT Circular dated 11.07.2018 (supra). Before parting, we clarify here that the Revenue shall be at liberty to approach the Tribunal for re-institution of appeals, if the requisite material is brought to show that the appeals are protected by the exceptions prescribed in para 10 of the Circular (supra).

6. In conclusion, by applying the CBDT Circular dated 11.07.2018 (supra), the captioned appeals of the Revenue are dismissed as withdrawn/not pressed.

7. In the result, all the appeals of Revenue are dismissed.

Order pronounced on this 17th day of August, 2018.

              Sd/-                                       Sd/-
      (ANIL CHATURVEDI)                             (SUSHMA CHOWLA)
ऱेखा सदस्य / ACCOUNTANT MEMBER               न्याययक सदस्य / JUDICIAL MEMBER

पुणे Pune; दिन ांक Dated : 17th August, 2018.

Yamini/GCVSR आदे श की प्रयतलऱपप अग्रेपषत/Copy of the Order forwarded to :

1. अपीऱ र्थी / The Appellant;
2. प्रत्यर्थी / The Respondent;
3. The Concerned CIT(A);
4. The concerned Pr.CIT/CIT;
5. विभ गीय प्रतितनधि, आयकर अपीऱीय अधिकरण, "बी" / DR, ITAT, "B" Pune;
6. ग र्ड फ ईऱ / Guard file.

आदे शािस ु ार/ BY ORDER, सत्य वपि प्रति //True Copy// िररष्ठ तनजी सधिि / Sr. Private Secretary आयकर अपीऱीय अधिकरण ,पण ु े / ITAT, Pune