INCOME-TAX OFFICER, WARD 1(4), PUNE vs. M/S. GREEN TOKRI FRAMS PVT. LTD., PUNE

M/s Green Tokri Farms Pvt. Ltd. CO No.38/PUN/2022 PAN : AABCB8381P AY: 2015-16 आदेश / ORDER PER G. D. PADMAHSHALI, AM; By the present appeal, the Revenue challenged the order of Commissioner of Income Tax (Appeals)-1, Pune [for short “CIT(A)”] dt. 20/11/2019 passed u/s 250 of the Income-tax Act, 1961 [for short “the Act”], which flown out of assessment order dt. 31/08/2017 passed u/s 143(3) by the Income Tax Officer, Ward-1(4), Pune [for short “AO”] for assessment year [for short “AY”] 2015-16 and whereas the respondent assessee has filed a Cross Objection [for short “CO”] thereagainst.

raised in cross objection, at the outset adverting page 2-3 of paper book filed on record entreated that, the appeal of the Revenue falls below the tax effect within the purview of Central Board of Direct Taxes [for short “CBDT”] Circular 17/2019 r.w. Circular 3/2018, hence not maintainable. The learned department representative [for short “DR”] without controverting the factual position conceded with ITAT-Pune Page 2 of 4. M/s Green Tokri Farms Pvt. Ltd. CO No.38/PUN/2022 PAN : AABCB8381P AY: 2015-16 the appellant submission, however it is prayed that, a liberty should be given to the Revenue to contest the present appeal at any subsequent stage for the reasons stipulated in the foresaid circular by filing a Miscellaneous Application [for short “MA”] before the Tribunal to revive this appeal for an order of recalling.

3. Undisputedly the tax effect in the present appeal filed by the Revenue is below ₹50 Lakhs and mindful to para 13 of the CBDT Circular No. 3/2018 r.w.c. 17/2019, we are inclined to dismiss this appeal due to “LTE”, without going into the merits of the case. While disposing so, we are granting a liberty to the appellant revenue to revive the same by filing MA for recalling of this order at any stage to agitate the matter/issue set forth in the present appeal in accordance with the clauses as are contained in the respective circulars of the CBDT, ergo we order accordingly. In view of our order dismissing the appeal of revenue on LTE, the CO filed by the assessee becomes infructuous.

ITAT-Pune Page 3 of 4 M/s Green Tokri Farms Pvt. Ltd. CO No.38/PUN/2022 PAN : AABCB8381P AY: 2015-16 4. Resultantly, the appeal of the Revenue and Cross Objection of the assessee are dismissed, with no order as to cost. In terms of rule 34 of ITAT Rules, the order pronounced in the open court on this Tuesday 11th day of October, 2022.

-S/d- -S/d- -S/d- SS VISHWANETHRA RAVI G. D. PADMAHSHALI JUDICIAL MEMBER ACCOUNTANT MEMBER पुणे / PUNE ; दिन ांक / Dated : 11th day of October, 2022. आदेश की प्रधिधलधप अग्रेधिि / Copy of the Order forwarded to : 1.अपील र्थी / The Appellant. 2. प्रत्यर्थी / The Respondent.

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