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Income Tax Appellate Tribunal, “G”
Before: SHRI PAWAN SINGH, JM & SHRI S. RIFAUR RAHMAN, AM
M/s Shree Balaji Builder DCIT Circle -3, & Developers, Room No. 02, 6th floor, 4th floor, Lake City Mall, Aashar IT park, B-wing, बिधम/ Kapurbawadi Junction, Wagle Industrial Estate, Vs. Majiwade Naka, Road No. 16Z, Thane(W)- Ghodbunder Road, 400 604 Thane(W)-400 607 स्थायीलेखासं./जीआइआरसं./PAN No. AAFFB9180P (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : अपीलाथीकीओरसे/ Appellant : Shri V. Vinod Kumar, DR by प्रत्यथीकीओरसे/Respondentby : Shri Subodh Ratnaparkhi, AR सुनवाईकीतारीख/ : 15.01.2020 Date of Hearing घोषणाकीतारीख / : 15.01.2020 Date of Pronouncement आदेश / O R D E R
Per S. Rifaur Rahman, Accountant Member:
The present Appeal has been filed by the revenue against the order of Ld. Commissioner of Income Tax (Appeals) - 2 in M/s Shree Balaji Builder & Developers short referred as ‘Ld. CIT(A)’, Pune, dated 24.08.2018 for Assessment Year (in short AY) 2014-15.
At the outset, we notice that the tax effect of the relief granted by the Ld. Commissioner of Income Tax (Appeals) is below Rs. 50 lacs and as per Circular No.17 of 2019 dated 08.08.2019 issued by the Central Board of Direct Taxes (CBDT), Department of Revenue, Ministry of Finance, Government of India, the CBDT has revised the monetary limit for filing appeals before the ITAT from the existing limit of Rs. 20 lacs to Rs. 50 lacs.
The Ld. Departmental Representative (DR) fairly conceded that this appeal is covered by the aforesaid circular issued by the CBDT. The Ld. DR submitted that in case this appeal falls in the exceptional case, the appeal may be allowed to recall.
We have gone through the order of the Ld. Commissioner of Income Tax (Appeals) and the grounds of appeals. We find that the tax effect in the above referred appeal is less than Rs. 50 lacs. Accordingly, we dismiss the aforesaid appeal filed by the Revenue as not maintainable/withdrawn.