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Income Tax Appellate Tribunal, CUTTACK BENCH, CUTTACK
Before: S/SHRI N.S SAINI & PAVAN KUMAR GADALE
IN THE INCOME TAX APPELLATE TRIBUNAL, CUTTACK BENCH, CUTTACK
BEFORE S/SHRI N.S SAINI, ACCOUNTANT MEMBER AND PAVAN KUMAR GADALE, JUDICIAL MEMBER
ITA No. 165/CTK/2018 Assessment Year : 2013-2014
DCIT (OSD), Corporate Vs. Aditya Car Automotives Pvt Circle 1(1), Bhubaneswar. Ltd., N.H.5, Rudrapur, Bhubaneswar. PAN/GIR No.AAECA 5786 A (Appellant) .. ( Respondent)
Assessee by : None Revenue by : Shri Subhendu Datta, DR
ITA No.163/CTK/2018 Assessment Year : 2014-2015
Income Tax Officer, Ward - Vs. M/s. Baibhav Properties Pvt 1(1), Bhubaneswar. Ltd., Plot No.717, BJb Nagar, Bhubaneswar. PAN/GIR No.AADCB 2318 J (Appellant) .. ( Respondent)
Assessee by : Shri P.K.Mishra, AR Revenue by : Shri Subhendu Datta, DR
ate of Hearing : 27/08/ 2018 Date of Pronouncement : 27 /08/ 2018
O R D E R Per N.S.Saini, AM These are appeals filed by the revenue against the separate
orders of the CIT(A)-2, Bhubaneswar dated 30.1.2018 for the
2 ITA No. 103/CT K/ 2018 Asse ssment Year : 20 13- 201 4
assessment year 2013-14 and the CIT(A)-1, Bhubaneswar dated
8.2.2018 for the assessment year 2014-2015.
The Income Tax Officer (Judl & Tech), Officer of the Pr.
Commissioner of Income Tax -1, Bhubaneswar vide its letter
dated 17.8.2018 has sought permission of the Bench to withdraw
the appeals filed before the Tribunal as the tax effect is below the
limit of Rs.20 lakhs prescribed by the CBDT Circular No.3 of 2018
dated 11.7.2018 for filing appeal before the Tribunal. The said
letter reads as under:
“ Sub: Withdrawal of appeals filed by the Department from the ITAT as per CBDT Circular No.3/2018 dated 11.07.2018 - Matter reg. Kindly refer to the above. 2. In this connection, I am directed to state that in the following two pending appeals, relating to the PCIT-1, Bhubaneswar, the monetary limit is below Rs.20 lac as per CBDT Circular No.3/2018 dated 11.07.2018 :
SI. IT Appeal No. A.Y. Appellant Responde Date of filing/ No. nt Monetary Limit 1 163/CTK/2018 2014-15 ITO,W- M/s.Baibh 08.05.2018 1(1), BBSR av Rs.11,03,142/- Properties Pvt. Ltd. 2 165/CTK/2018 2013-14 DCIT,C- M/s.Aditya 10.05.2018 1(1), BBSR Car Rs.16,97,959/- Automotiv e Pvt. Ltd 3. It is, therefore, requested that appeals filed by the Department in the above cases before the Hon'ble ITAT, Cuttack Bench, Cuttack may kindly be considered as withdrawn. 4. Applications/petitions received from the respective AOs in this connection are sent herewith for necessary action.
End: 2
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Yours faithfully., Sd/- ( P.C. Praharaj) Income Tax Officer (Judl. & Tech.) Office of the PCIT-1, Bhubaneswar.”
Hence, we dismiss the appeals of the revenue as withdrawn.
Order pronounced on 27 /08/2018. Sd/- sd/- (Pavan Kumar Gadale) (N.S Saini) JUDICIALMEMBER ACCOUNTANT MEMBER Cuttack; Dated 27 /08/2018 B.K.Parida, SPS Copy of the Order forwarded to : 1. The Appellant : concerned.
The Respondent. Concerned. 3. The CIT(A)- 4. Pr.CIT-2, Bhubaneswar 5. DR, ITAT, Cuttack 6. Guard file. //True Copy// By order
Sr. PRIVATE SECRETARY ITAT, CUTTACK