ITO WD 2(1), KALYAN vs. ARUNODAYA STEEL INDUSTRIES, THANE

At the outset, it is seen that the relief allowed by CIT(A) on account of deletion of addition of Job work charges of Rs. 21,38,373/-. The net tax demand

During the course of hearing before us, the learned Counsel for the assessee pointed out that in this case, the net tax demand is Rs. 6,84,280/- and thus, the tax effect in this appeal is below Rs.10.00 lacs. The learned Counsel for the assessee further submitted that in view of the CBDT Circular No.21/2015, dated 10.12.2015 brought out by the Central Board of Direct Taxes, Department of Revenue, Ministry of Finance, Government of India, the appeal was not maintainable and be dismissed. The learned Sr. DR also agreed to the facts stated by the learned Counsel for the assessee but could not point out whether this case falls under any of the exception provided in the Circular.

We have heard the rival submissions and perused the material on record. We find from the records before us that the tax involved in the disputed issue is below Rs.10 lacs and therefore, in view of the circular No. 21/2015 dated 10th December, 2015 no appeal should be filed by the Revenue before the Tribunal which has tax effect of Rs. 10.00 lacs or less and this circular is also applicable retrospectively to all pending appeals. The relevant extract the said CBDT Circular (Supra) is as under: -

Considering the above, the appeal filed by the Revenue, is therefore, dismissed.

Now coming to the CO No. 48/Mum/2017 of assessee. The CO is supportive of the order of CIT(A) and hence the same is dismissed as infructuous.

In the result, the appeal of Revenue is dismissed and CO of assessee is also dismissed as infructuous. Order pronounced in the open court on 15-03-2017.