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Before: SHRI C.M.GARG & SHRI O.P.MEENA
आयकर अपील�य अ�धकरण: राजकोट �यायपीठ: राजकोट IN THE INCOME TAX APPELLATE TRIBULAL: RAJKOT BENCH: RAJKOT �ी सी एमगग�, �या�यक सद�य एवं �ी ओपीमीना, लेखा सद�य के सम� BEFORE SHRI C.M.GARG, JUDICIAL MEMBER AND SHRI O.P.MEENA, ACCOUNTANT MEMBER आयकरअपीलसं. / ITA No.695/RJT/2014 �नधा�रणवष�/ Assessment Year: 2011-12 Asst. Commissioner of Income Tax, Vs. Kishan Infrastructure Pvt. Ltd., Circle-3(1), Gandhi Chamber, Surat. Gondal Road, Rajkot. [PAN: AACCK 4463G] (अपीलाथ�/Appellant) (��यथ�/Respondent) : �नधा�रती क� ओरसे/Assessee by Shri Aadish Jani, AR राज�वक� ओरसे/Revenue by : Shri Jitender Kumar, CIT(DR) : 20-11-2018 सुनवाईक� तार�ख/Date of Hearing : 20-11-2018 घोषणाक�तार�ख /Date of Pronouncement आदेश /ORDER PER C.M. GARG, JUDICIAL MEMBER:
This appeal has been filed by the Revenue against the order of Commissioner of Income Tax (Appeals)-IV, Rajkot (‘CIT(A)’ for short) dated 11.09.2014 for the Assessment Year (A.Y) 2011-12.
We have heard the ld. Departmental Representative (DR) and perused the material available on record and find that tax effect involved in this appeal is below Rs. 20 Lakhs. The ld. DR also did not dispute this fact. We find that the CBDT vide Circular No.3/2018 Dated 11.07.2018 [F.No.279/Misc.142/2007-ITJ (Pt)] has revised the monetary limit for filing of appeal before Tribunal fixing the tax effect limit at Rs.20 lacs. The said Circular supersedes the earlier Circular(s) issued on the subject of tax effect and applies to all pending appeal
2 ITA No.695/RJT/2014 (A.Y: 2011-12) M/s. Kishan Infrastructure Pvt. Ltd. retrospectively.The Board has provided exceptions provided under para 10 of the Circular wherein it has been provided that the issues related is to be contested (a) where the Constitution validity of the provision of the Act or (b) Rule is under challenge or (c) where Board`s order, Notification, Instruction or Circular has been held to be illegal or ultra vires, or where Revenue Audit objections has been accepted by the Department or (d) where the addition relates to undisclosed foreign assets/bank accounts, etc.
We find that the present case does not fall within the exceptions clause and the tax demand is less than Rs.20 lacs. Therefore, the present appeal is not maintainable as per recent Circular (supra) and hence the same is dismissed. However, we may make it clear that the Revenue is at liberty to approach the Tribunal for recalling this order, if it comes to the notice of the Assessing Officer that the tax effect is more than the monetary limit prescribed under Circular or Revenue`s case falls within the ambit of the exceptions provided in the Circular. 4. In the result, the appeal of the Revenue is dismissed. Order pronounced in the open court on this day of 20th November, 2018
Sd/- Sd/- (ओ.पी.मीना/O.P.MEENA) (सी.एम.गग� /C.M.GARG) लेखासद�य के सम� / Accountant Member लेखासद�य के सम� /Judicial Member Rajkot/राजकोट; &दनांक/Dated : 20th November, 2018/ EDN, Sr. P.S आदेश क! ��त#ल$प अ%े$षत/Copy of the Order is forwarded to : 1.अपीलाथ*/The Appellant; 2.+,यथ*/The Respondent; 3.आयकर आयु.त(अपील)/The concerned CIT(A); 4.The concerned Prl. CIT; 5./वभागीय +�त�न�ध, आयकर अपील�य अ�धकरण, / DR, ITAT, राजकोट/Rajkot; 6. गाड�फाईल / Guard file. // true copy //