Income Tax Appellate Tribunal - Mumbai
Ito 12(2)(1), Mumbai vs Dhwaja Securities & Services P.Ltd, ... on 2 November, 2016
आयकर अपीऱीय अधिकरण, मुंबई न्यायपीठ "डी" मुंबई
IN THE INCOME TAX APPELLATE TRIBUNAL "D" BENCH, MUMBAI
BEFORE SHRI MAHAVIR SINGH, JM AND SHRI RAJESH KUMAR, AM
आयकर अपीऱ सं./I.T.A. No.7750/Mum/2014
(ननधधारण वषा / Assessment Year : 2007-08)
The Income Tax Officer बनधम/ M/s Dhwaja Securities and
12(2)(1),Room No.224, Services Pvt.Ltd,
2nd floor, Aayakar Bhavan, Vs. 103, Laxmi Villa,
M K Road, Opp. Kala Hanuman Mandir
Mumbai-400020 M G Road, Kandivali (W),
Mumbai-400067.
स्थधयी ऱेखध सं ./ PAN :AACCD1313L
अपीऱार्थी ओर से / Revenue by Shri B S Bist
प्रत्यर्थी की ओर से/Assessee by Shri Rajesh S Kothari
सुनवाई की तारीख / Date of Hearing : 2.11.2016
घोषणा की तारीख /Date of Pronouncement : 2.11.2016
आदे श / O R D E R
PER RAJESH KUMAR, AM
The appeal filed by the revenue is directed against the order dated 31.3.2014, passed by the CIT(A)-19, Mumbai, for the assessment year 2007-
08.
2. At the outset, we have noticed that the tax effect in the appeal of the revenue is below Rs.10 lakhs, therefore, the same is not maintainable as per the CBDT Circular No.21/2015, dated 10th December, 2015. We found that as per the recent Circular No.21/2015, dated 10th December, 2015, issued by the CBDT, the monetary limit has been revised for filing of appeal before 2 ITA No.7750/Mum/2014 ITAT by the revenue fixing the tax effect limit of Rs.10 lakhs. In the instant case, the tax effect is below Rs.10 lakhs, therefore the same is not maintainable and liable to be dismissed in limine. This Circular is retrospective and applicable to the pending appeals also.
3. Considering the above CBDT Circular, we found that this appeal of the revenue is not maintainable as the tax effect in this appeal is below Rs.10 lakhs. Accordingly, we dismiss the appeal of the revenue.
4. In the result, appeal of revenue is dismissed.
Order has been pronounced in the Open Court on 2.11.2016.
Sd sd (MAHAVIR SINGH ) (RAJESH KUMAR) Judicial Member Accountant Member मंबई Mumbai; ददनधंक Dated : 2.11.2016 Sr.PS:SRL:
आदे श की प्रनिलऱपऩ अग्रेपषि/Copy of the Order forwarded to :
1. अपीऱाथी / The Appellant
2. प्रत्यथी / The Respondent
3. आयकर आयुक्त(अपीऱ) / The CIT(A)
4. आयकर आयुक्त / CIT - concerned
5. ववभागीय प्रतततनधि, आयकर अपीऱीय अधिकरण, मंब ु ई / DR, ITAT, Mumbai
6. गाडड फाईऱ / Guard File आदे शधनसधर/ BY ORDER, True copy उऩ/सहधयक ऩंजीकधर (Dy./Asstt. Registrar) आयकर अऩीऱीय अधधकरण, मुंबई / ITAT, Mumbai