THE ITO, WARD-9(1), AHMEDABAD vs. M/S. VRAJ DEVELOPERS, AHMEDABAD

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ITA 1131/AHD/2014Status: DisposedITAT Ahmedabad30 September 2019AY 2009-103 pages

In favour of the assessee: the Revenue's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal noted that the tax effect in the appeal did not exceed the revised monetary limit. The Revenue's counsel admitted the applicability of the CBDT circular.

What were the facts?

The Revenue filed an appeal against the CIT(A)'s order allowing the assessee's claim for deduction. The assessee argued that the appeal was hit by a new CBDT circular revising monetary thresholds for appeals.

What were the issues?

Whether the Revenue's appeal is maintainable in light of the revised monetary limits prescribed by CBDT circulars for filing appeals.

Which sections of the Income-tax Act were involved?

Section 80IB(10)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “D” BENCH, AHMEDABAD

Before: SHRI MAHAVIR PRADAD & SHRI MANISH BORAD

The captioned appeal has been filed at the instance of the Revenue against the order of the Commissioner of Income Tax (Appeals)-XV, Ahmedabad (‘CIT(A)’ in short), dated 09.01.2014 arising in the assessment order dated 26.12.2011 passed by the Assessing Officer (AO) under s. 143(3) of the Income Tax Act, 1961 (the Act) in the assessment year 2009-10.

[ITO vs. M/s. Vraj Developers] A.Y. 2009-10 - 2 -

2.

The ground of appeal

raised by the Revenue reads as under:- “1. The Ld. Commissioner of Income Tax (Appeals)-XV, Ahmedabad has erred in law and on facts in law and on facts in directing the Assessing Officer to allow the Assessee’s claim for deduction of Rs. 70,66,987/- u/s. 80IB(10) of the I.T. Act.

2. On the facts and in the circumstances of the cae, the Ld. Commissioner of Income-Tax (Appeals)-XV, Ahmedabad ought to have upheld the order of the Assessing Officer.

3. It is therefore, prayed that the order of the Ld. Commissioner of Income-Tax (Appeals)-XV, Ahmedabad may be set-aside and that of the Assessing Officer be restored.”

3.

At the time of hearing, it was submitted by the Ld.AR for the assessee that appeal filed by the Revenue is hit by recently issued CBDT Circular No.17 of 2019 dated 08/08/2019 revising the previous thresholds pertaining to tax effects. It is inter alia noticed that the CBDT vide Instruction No. F. No. 279/Misc/M- 93/2018-ITJ dt. 20/08/2019 has observed that Circular No.17/2019 dated 08/08/2019 relating to enhancement of monetary limits is also applicable to all pending appeals. As per aforesaid Circular read with instructions, all pending appeals filed by Revenue are liable to be dismissed as a measure for reducing litigation where the tax effect does not exceed the prescribed monetary limit which is now revised at Rs.50 Lakhs. In the instant case, the tax effect on the disputed issues raised by the Revenue is stated to be not exceeding Rs.50 lakhs and therefore appeal of the Revenue is required to be dismissed in limine.

4.

The Learned DR for the Revenue fairly admitted the applicability of the CBDT Circular No. 17 of 2019. Accordingly, appeal of the Revenue is dismissed as not maintainable. However, it will be open to the Revenue to seek restoration of its appeal on [ITO vs. M/s. Vraj Developers] A.Y. 2009-10 - 3 - showing inapplicability of the aforesaid CBDT Circular in any manner.

5.

In the result, the appeal of the Revenue is dismissed.

This Order pronounced in Open Court on 30/09/2019

Sd/- Sd/- (MAHAVIR PRASAD) (MANISH BORAD) ACCOUNTANT MEMBER JUDICIAL MEMBER Ahmedabad: Dated 30/09/2019 TANMAY, Sr. PS TRUE COPY आदेश क� ��त�ल�प अ�े�षत / Copy of Order Forwarded to:- 1. राज�व / Revenue 2. आवेदक / Assessee 3. संबं�धत आयकर आयु�त / Concerned CIT 4. आयकर आयु�त- अपील / CIT (A) 5. �वभागीय ��त�न�ध, आयकर अपील�य अ�धकरण, अहमदाबाद / DR, ITAT, Ahmedabad 6. गाड� फाइल / Guard file. By order/आदेश से,

उप/सहायक पंजीकार आयकर अपील�य अ�धकरण, अहमदाबाद । 1.Date of dictation on 30.09.2019 as per low tax effect format 2.Date on which the typed draft is placed before the Dictating Member 30.09.2019 3.Date on which the approved draft comes to the Sr.P.S./P.S. 01.10.2019 4.Date on which the fair order is placed before the Dictating Member for pronouncement 30.09.2019 5.Date on which the fair order comes back to the Sr.P.S./P.S 01.10.2019 6.Date on which the file goes to the Bench Clerk 01.10.2019 7.Date on which the file goes to the Head Clerk…………. 8.The date on which the file goes to the Asstt. Registrar for signature on the order…………………… 9.Date of Despatch of the Order………

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