THE ACIT-2(1), UJJAIN vs. M/S. TURQUISE INVESTMENT & FINANCE PVT.LTD., NAGDA

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ITA 334/IND/2017Status: DisposedITAT Indore24 January 2019AY 2012-133 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal held that the tax effect in the appeal was less than Rs. 20 lakhs, as per CBDT instructions. Following the instructions and precedents, the Tribunal dismissed the Revenue's appeal as not maintainable.

What were the facts?

The Revenue filed an appeal against the order of the CIT(A) for the assessment year 2012-13. The assessee's counsel submitted that the tax effect in this appeal is below the prescribed limit, and thus the appeal should not have been filed by the department.

What were the issues?

Whether the Revenue's appeal should be dismissed on the grounds of low tax effect as per CBDT instructions and judicial precedents.

Which sections of the Income-tax Act were involved?

Section 268A

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