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Income Tax Appellate Tribunal, AMRITSAR BENCH, AMRITSAR
Before: SH. SANJAY ARORA & SH. N.K.CHOUDHRY
IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR BEFORE SH. SANJAY ARORA, ACCOUNTANT MEMBER AND SH. N.K.CHOUDHRY, JUDICIAL MEMBER ITA No.590(Asr)/2014 Assessment Year:2011-12
Asst. CIT, Vs. M/s Bishan Steel, Industreis Top Amritsar Floor, Bishan House, Kamla Market, Karmon Deori, Amritsar [PAN:AAAFB 9250F] (Appellant) (Respondent) Cross Objection No.53(Asr)/2014 (arising out of ITA No.590(Asr)/2014) Assessment Year:2011-12
M/s Bishan Steel, Industreis Vs. Asst. CIT, Top Floor, Bishan House, Circle-1, Amritsar Kamla Market, Karmon Deori, Amritsar [PAN:AAAFB 9250F] (Cross Objector) (Respondent)
Appellant by: Sh. Charan Dass (Ld. DR) Respondent by: Sh. Tarun Bansal (Ld. Adv.) Date of hearing: 29.10.2018 Date of pronouncement: 29.10.2018 ORDER PER N.K. CHOUDHRY The instant appeal has been filed by the Revenue Department, on feeling aggrieved against the order dated 13.08.2014 passed by the Ld. CIT(A)-Amritsar, u/s 250(6) of the I.T. Act, 1961 (hereinafter called as ‘the Act’), wherein the assessee has also filed the Cross Objection.
ITA No.590(Asr)/2014 (A.Y: 2011-12) 2 C.O. No.53(Asr)/2014 ACIT v. M/s Bishan Steel Industries, Amritsar
At the time of hearing, it is seen that the tax effect involved in this appeal of the Revenue Department is less than Rs.20 lacs, hence, the present appeal filed by the Revenue Department is liable to be dismissed, as the same is not maintainable, in view of the latest CBDT Instruction No.03 of 2018, dated 11.07.2018.
The Ld. DR also agreed that the tax effect in this appeal is less than Rs.20 lacs. Hence, as per CBDT Instruction No. 03 of 2018, dated 11th July, 2018, which is binding on the Department, the Department is precluded from filing the present appeal, as this Instruction is applicable retrospectively. Therefore, the aforesaid appeal can not survive any longer. Accordingly, the appeal filed by the Revenue Department is dismissed as not maintainable. 4. Since, we have dismissed the appeal of the Revenue as not maintainable, therefore, the Cross Objection filed by the assessee has become infructous and therefore, same is also dismissed.
In the result, the appeal filed by the Revenue Department as well as Cross Objections filed by the assessee are dismissed. Order pronounced in the open Court on 29.10.2018.
Sd/- Sd/- (SANJAY ARORA) (N.K.CHOUDHRY) ACCOUNTANT MEMBER JUDICIAL MEMBER Dated:29.10.2018 /PK/ Ps. Copy of the order forwarded to: (1) M/s Bishan Steel, Industreis Top Floor, Bishan House, Kamla Market, Karmon Deori, Amritsar (2) The Asst. CIT, Amritsar (3) The CIT(A), Amritsar (4) The CIT concerned (5) The SR DR, I.T.A.T., Amritsar True copy By order