DY.COMMISSIONER OF INCOME TAX CIRCLE-1(1)(1), AHMEDABAD vs. M/S.ANIL BIOPLUS LTD., AHMEDABAD

(Applicant) (Responent) Revenue by : Shri L.P. Jain, Sr. D.R : Assessee by None सुनवाई क� तार�ख/Date of Hearing : 22/08/2019 घोषणा क� तार�ख /Date of Pronouncement: 01/10/2019 आदेश/O R D E R PER WASEEM AHMED, ACCOUNTANT MEMBER:

The captioned appeal has been filed at the instance of the Revenue against the order of Learned Commissioner of Income Tax(Appeals)-1, Ahmedabad,(in short Ld.CIT(A)) dated 27/01/2016 arising in the matter of assessment order passed u/s.143(3) of the Income-tax Act 1961, (here-in-after referred to as ‘’the Act’’) dated 30/03/2013 relevant to Assessment Year 2010-2011.

2 2. The solitary grievance of Revenue is that Ld. CIT(A) erred in law allowing the deduction under section 80JJA of the Act amounting to Rs. 1,30,95,557.00 only.

4. We find that the appeal of the Revenue was heard on 22/08/2019. On 8/08/2019 the CBDT has issued Instructions bearing No. 17 of 2019 under file No. 279/ Misc. 142/2007-ITJ(PT) r.w. circular No. 3/2018 dated 11/07/2018 prohibiting its subordinate authorities from the filing of the appeal to the Tribunal against the order of the ld. CIT(A) where the tax effect by virtue of the relief given by the ld. CIT(A) is less than Rs. 50 lakhs. The instructions are applicable with retrospective effect, meaning thereby, these instructions are applicable on pending appeals also as held by this Tribunal in the case of ITO Vs. Dinesh Madhaval Patel & others in ITA 1398/AHD/2004 for the AY 1998- 99 vide order dated 14-08-2019. In the present case, “tax effect” on the total income assessed minus the tax that would have been chargeable had such total income been reduced by the amount of income in respect of the issue against which appeal is filed, is less than Rs. 50 lakhs. Further, the case of the Revenue does not fall within the ambit of exceptions provided in the Circular. Thus, keeping in view the above CBDT circular and provisions of section 268A of the Income Tax

3 Act, we are of the view that the present appeal of the Revenue deserves to be dismissed. It is accordingly dismissed.

However, it is observed that in the 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 the recall of this order. Such an application should be filed within the period prescribed under the Act. In view of the above, the appeal of the Revenue is dismissed due to low tax effect.

Order pronounced in the Court on 01/10/2019 at Ahmedabad.