DCIT 15(1), MUMBAI vs. ALFA DEAL, MUMBAI

IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH "A", MUMBAI BEFORE SHRI R.C SHARMA, ACCOUNTANT MEMBER AND SHRI RAVISH SOOD, JUDICIAL MEMBER ITA No.5365/Mum/2014 (Assessment Year 2007-08) The DCIT-15(1), Room No: 104, Matru Mandir, Mumbai -400 007 . Appellant Vs. Ms Alfa Deal 233/234, Belasis road, Keddy Shopping Centre, Mumbai 400008 Respondent PAN: AAHFAS2ZZA Appellant by Shri. A.K Dhondial Respondent by None Date of hearing 24/10/2016 Date of pronouncement 24/01/2017 ORDER PER RAVISH SOOD, J.M: The captioned appeal filed by the Revenue pertaining to assessment year 2007-08 is directed against an order passed by CITIA)-26, Mumbai, dated 03/06/2014, which in turn, arises out of an order passed by the Assessing Officer under Sec: 271(1)c) r.w.s 274 of the Income Tax Act, 1961 (in short 'the Act' ) dated. 28.03.2012. 2 ITA No.5603/Mum/2014 (Assessment Year 2011-12) 2 At the very outset of the hearing of the appeal; it was submitted by the Ld. D.R that as the tax effect involved in this appeal was Iess than Rs.1O.OO lac, therefore the appeal was not maintainable: The CBDT vide Circular No.21/2015, dated 10/12/2015 has revised the monetary limits for filing of appeals by the Department before the Income-tax appellate tribunal, retrospectively: Since the tax effect in dispute in the captioned appeal is stated to be below the monetary limit of Rs.10.OO lac specified in the CBDT Circular; dated 10/12/2015 (supra), the same is dismissed as not maintainable: 3 In the result, appeal of the Revenue is dismissed: Order pronounced in the open court on 24/01/2017 - (R.C SHARMA) (RAVISH SOOD) JUDICIAL MEMBER ACCOUNTANT MEMBER Mumbai, Dated 24/01/2017 Copyof the Order fonwarded to 1 2. 3 The Appellant The Respondent: The CIT(A)-26 CIT DR, ITAT, Mumbai Guard file: 4 5 6_ BY ORDER, Ifll (Dy-[Asstt: Registrar) ITAT, Mumbai