Income Tax Appellate Tribunal - Ahmedabad
The Ito, Ward-2(1)(3),, Ahmedabad vs M/S. I.C. Pandey Agro Pvt. Ltd.,, ... on 10 May, 2019
आयकर अपील य अ धकरण, अहमदाबाद यायपीठ ।
IN THE INCOME TAX APPELLATE TRIBUNAL,
"A" BENCH, AHMEDABAD
BEFORE SHRI RAJPAL YADAV, JUDICIAL MEMBER
AND
SHRI PRADIPKUMAR KEDIA, ACCOUNTANT MEMBER
ITA No.696/Ahd/2017
नधा रण वष / Asstt. Year: 2012-13
ITO, Ward-2(1)(3) M/s.I.C. Pandey Agro Private Ltd.
Ahmedabad. Vs. D/1001, Sarthak Tower
Ramdevnagar
Satellite, Ahmedabad
PAN : AADCI 3305 G
(Applicant) (Responent)
Revenue by : Shri S.K. Dev, Sr.DR
Assessee by : Shri Jignesh Parikh, AR
सन
ु वाई क तार ख/ Dateof Hearing : 10/05/2019
घोषणा क तार ख / Date of Pronouncement: 10/05/2019
आदे श/O R D E R
PER RAJPAL YADAV, JUDICIAL MEMBER:
Revenue is in appeal before the Tribunal against order of ld.CIT(A)-2, Ahmedabad dated 24.1.2017 passed for the Asstt.Year 2012-13.
2. Only issue raised in the appeal of the Revenue is against the order of the ld.CIT(A) in deleting the addition of Rs.55.60 lakhs made by the AO under section 68 of the Income Tax Act.
3. The ld. counsel for the assessee at the outset submitted that the appeal of the Revenue deserves to be dismissed on account of low tax effect involved in it. He submitted that the tax effect on the addition disputed by the Revenue of Rs.17,18,040/- which is below Rs.20 lakhs, and therefore, by virtue of the CBDT instruction bearing no.3 of 2018 dated 11.08.2018, the Revenue is ITA No.696/Ahd/2017 2 prohibited from filing such appeal before the Tribunal therefore, the present appeal is not maintainable at the threshold. The tax effect on the impugned addition calculated by the assessee is as under:
Returned income 55,60,000
Income assessed by the ld.AO
Tax on income assessed by the ld.AO
Income Tax @ 30% 16,68,000/-
Surcharge (Nil being less than 1 Cr) NIL
Education Cess @2% on Tax 33,360
Secondary and Higher Secondary Education 16,680
Cess @1% on Tax
Total Tax 17,18,040
4. The ld.DR has not disputed applicability of above circular cited by the ld.counsel for the assessee, and has not pointed out whether the case of the Revenue fall within the ambit of exceptions provided in the Circular or not. Thus, keeping in view the above CBDT circular, which is applicable to pending appeals also, and provisions of section 268A of the Income Tax Act, we are of the view that the appeal of the Revenue deserves to be dismissed. It is accordingly dismissed.
However, it is observed that in case on re-verification at the end of the AO it comes to the notice that the tax effect is more or Revenue's case falls within the ambit of exceptions provided in the Circular, then the Department will be at liberty to approach the Tribunal for recall of this order. Such application should be filed within the time period prescribed in the Act.
4. In the result, appeal of the Revenue is dismissed due to low tax effect. Order pronounced in the Court on 10th May, 2019 at Ahmedabad.
Sd/- Sd/- (PRADIP KUMAR KEDIA) (RAJPAL YADAV) ACCOUNTANT MEMBER JUDICIAL MEMBER Ahmedabad; Dated 10/05/2019