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Income Tax Appellate Tribunal, “G” BENCH, MUMBAI
Before: HON’BLE SHRI MAHAVIR SINGH, VP & HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM
सुनवाई की तारीख/ : 06/01/2021 Date of Hearing घोषणा की तारीख / : 06/01/2021 Date of Pronouncement आदेश / O R D E R Per Bench 1. Aforesaid appeals by revenue for Assessment Years 2010-11 to 2013-14, contests separate orders of learned first appellate authority on certain grounds of appeal
2. The assessee, vide email dated 05/01/2021, has submitted that the tax effect of quantum additions under dispute in revenue’s 2 M/s. Sabero Organics Gujarat Ltd. Assessment Years: 2010-11 to 2013-14 appeals for AYs 2010-11 & 2012-13 is below Rs.50 Lacs and accordingly, the same are liable to be dismissed in terms of latest low tax effect circular issued by CBDT. It has further been submitted that the assessee has already filed applications under Direct Tax Vivad Se Vishwas Scheme (VVS Scheme) 2020 for AYs 2011-12 & 2013-14. The copy of the declaration has also been filed. The Ld. DR fairly acquiesced to the submissions but pleaded for liberty of restoration of appeals in case the aforesaid declarations are not accepted for AYs 2011-12 & 2013-2014 or in case the appeals for AYs 2010-11 & 2012-13 are found to be covered by any of the exception given in circular.
3. In view of the foregoing, since undisputedly the tax effect of quantum additions under dispute for AYs 2010-11 & 2012-13 is below threshold limit of Rs.50 Lacs, the appeals are not maintainable in terms of Low Tax Effect Circular No. 17/2019 dated 08/08/2019 issued by CBDT. However, liberty is given to revenue to seek recall of any of the appeal, if the matter is found to be covered by any of the exceptions or in case the tax effect, in any of the appeal, exceeds the prescribed monetary limit. Both the appeals stand dismissed.
4. The revenue’s appeals for AYs 2011-12 & 2013-14 would become infructuous since the assessee has already opted for Vivad Se Vishwas Scheme (VVS Scheme), 2020 by filing requisite declarations. However, an opportunity is given to revenue to seek restoration of the appeals, in case the declarations are not accepted, for whatever reasons.
3 M/s. Sabero Organics Gujarat Ltd. Assessment Years: 2010-11 to 2013-14
To conclude, 5607/Mum/2017 for AYs 2010-11 & 2012-13 stands dismissed whereas & ITA 6436/Mum/2017 for AYs 2011-12 & 2013- 14 stand dismissed as being infructuous.
Order pronounced on 06th January, 2021. (Mahavir Singh) (Manoj Kumar Aggarwal) उपा"" / Vice President लेखा सद" / Accountant Member मुंबई Mumbai; िदनांक Dated : 06/01/2021 Sr.PS, JaisyVarghese