Income Tax Appellate Tribunal - Mumbai
Global E Services Pvt. Ltd., Mumbai vs Dcit 9(1) (Erstwhile) Acit 12(2)(2) ... on 2 January, 2017
IN THE INCOME TAX APPELLATE TRIBUNAL "A" BENCH, MUMBAI
BEFORE SRI MAHAVIR SINGH, JM AND SRI N.K. PRADHAN, AM
ITA No.2212/Mum/2016
(A.Y:2011-12)
Global E Service P. Ltd. Dy. Commissioner of Income Tax
C/o D.C. Bothra & Co. (CA) 297, 9(1)A.C.I.T. 12(2)(2), Room No.
Tardeo Road, 1 s t Floor Willie 145, 1 s t Floor, Aayakar Bhavan,
Vs.
Manison, Opp. Bank of India, M.M. Road, Mumbai -400020
Nana Chowk, Mumbai -400007
PAN No.AAACT5168P
Appellant .. Respondent
Assessee by .. Ms. Nimisha Bothra, AR
Revenue by .. Shri. M.V. Rajuguru, Sr. DR
Date of hearing .. 02-01-2017
Date of pronouncement .. 02-01-2017
ORDER
PER MAHAVIR SINGH, JM:
This appeal by the assessee is arising out of the order of CIT(A)-20, Mumbai, in appeal No. CIT(A)-20/DCIT 12(2)(2)/IT-108/2013-14, Mumbai dated 04-12-2015. The Assessment was framed by DCIT-9(1), Mumbai for the A.Y. 2011-12 vide order dated 30- 12-2013 u/s 143(3) of the Income Tax Act, 1961 (hereinafter 'the Act').
2. At the outset, the learned Counsel for the assessee stated that on the similar issue in A.Y. 2005-06, the question of law is admitted and is pending before the Hon'ble Bombay High Court on an appeal filed by assessee u/s 260 A of the Act and also for earlier and subsequent assessment years. The relevant substantial question of law admitted by the Hon'ble Bombay High Court reads as under: -
"Whether on the facts and in the circumstances of the case and in law, Tribunal was justified in upholding the order of the CIT(A) and the AO is not allowing the appellant's claim of depreciation of Rs.9,12,064/- on buildings owned by the appellant and used for the purpose of the business of running of I.T. park and an international call Centre only because the slid buildings were shown as shown as stock-in-trade in the books of accounts?"
In similar circumstances, according to the learned Counsel the Tribunal in ITA NO. 5022/Mum/2015 for the A.Y. 2002-2003 has decided the issue against the assessee but directed the AO that as and when the Hon'ble Bombay High Court decide the question of law pending before it, the same shall be applied in this year also, notwithstanding, that the ITA No.2212/Mum/2016 Assessment Year: 2011-12 assessee does not prefer an appeal on the said question of law before the Hon'ble Bombay High Court for this year because the assessee has filed declaration u/s 158A(1) before the Bench which is placed on record. In term of the above, she requested that in this year also the appeal be dismissed subject to the decision of the Hon'ble Bombay High Court in term of Section 158A (1) of the Act. The Ld. Sr. DR has not objected to the same.
3. After hearing both the parties and going through the facts and circumstances of the case, we dismiss the appeal of the assessee but subject to the decision of the Hon'ble Bombay High Court, AO is directed to apply the decision of Hon'ble Bombay High Court in this year also, notwithstanding the fact that the assessee does not prefer the appeal on the said question of law before the Hon'ble Bombay High Court in this year. The appeal of the assessee is dismissed subject to the direction in terms of Section 158A (1) of the Act.
4. In the result, the appeal of the assessee is dismissed.
Order pronounced in the open court on 02-01-2017.
Sd/ Sd/-
(N.K. PRADHAN) (MAHAVIR SINGH)
ACCOUNTANT MEMBER JUDICIAL MEMBER
Mumbai, Dated: 02-01-2017
Sudip Sarkar /Sr.PS
Copy of the Order forwarded to:
1. The Appellant
2. The Respondent.
3. The CIT (A), Mumbai.
4. CIT
5. DR, ITAT, Mumbai
6. Guard file.
BY ORDER,
//True Copy//
Assistant Registrar
ITAT, MUMBAI
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