ACIT Circle-12 (3), Mumbai vs. Khimji Visram & Sons, Mumbai
In the result, all the appeals of the revenue are dismissed
ITA 5579/MUM/2013[2009-10]Status: DisposedITAT Mumbai06 Jan 2016AY 2009-10
Bench: S/Shri B.R.Baskaran, Am & Amarjit Singh, Jm आमकय अऩीर सं./I.T.A. No.3625/Mum/2010 (ननधधायण वषा / Assessment Year:2006-07) बनाम/ Income Tax Officer Amrutlal Chitalia (Huf) 25(3)(3), B-801, Jyoti Park, Vs. M G Road, No.1, Room No.304, Borivali (W), C-11 Bldg., Mumbai-400067 Pratyakshakar Bhavan, Bandra Kurla Complex, Bandra (E), Mumbai-400051 (अऩीरधथी /Appellant) (प्रत्मथी / Respondent) .. स्थधमी रेखध सं./जीआइआय सं./Pan. :Aadha5099B आमकय अऩीर सं./I.T.A. No.2446/Mum/2011 (ननधधायण वषा / Assessment Year:2007-08) बनाम/ Income Tax Officer, 15(2)(1), M/S Arvind Engineering Works, Room No.111, 1St Floor, 25Th Khambatta Lane, Vs. 7Th Khetwadi, Gr.Floor, Matru Mandir, Opp Bhatia Hospital, Mumbai-400004 Tardeo Road, Mumbai-400007 (अऩीरधथी /Appellant) (प्रत्मथी / Respondent) .. स्थधमी रेखध सं./जीआइआय सं./Pan. :Aagfa1165N आमकय अऩीर सं./I.T.A. No.5579/Mum/2013 (ननधधायण वषा / Assessment Year:2009-10) Asstt.Commissioner Of बनाम/ M/S Khimji Visram & Sons, (Commission Dept), Income Tax -12(3), Vs. 21, Mittal Chambers, Room No.137, 1St Floor, 228, Nariman Point, Aayakar Bhavan, Mumbai-400021 M K Road, Mumbai-400020. (अऩीरधथी /Appellant) (प्रत्मथी / Respondent) ..
…s issued by the CBDT are binding on the Income Tax Authorities. For this proposition, one may gainfully refer to the decisions rendered by the Hon’ble Supreme Court in the case of Azadi Bachao Andolan (2003)(177 Taxation 775) and Pradip J Mehta Vs. CIT (2008)(300 ITR 231). Hence, the latest circular issued by the CBDT (referred supra) is binding on the income tax authorities. Accordingly, we find merit in the submissions of Ld A.R that this appeal of the revenue is not maintainable, since tax effect involved in this appeal is less than Rs.10 lakhs. Accordingly, we dismiss the appeal filed by the revenue. 5. In th…
