SEEPZ SPECIAL ECONOMIC ZONE AUTHORITY,MUMBAI vs. EXEM. CIRCLE 2, MUMBAI, MUMBAI

ITA 4133/MUM/2026Status: DisposedITAT Mumbai20 August 2026AY 2013-1418 pages
AI SummaryAllowed

What did the Tribunal hold?

The Tribunal held that the Assessing Officer lacked the requisite jurisdiction to complete the assessment as the returned income exceeded the monetary limit specified in CBDT Instruction No. 1/2011. Consequently, the assessment order was set aside.

What were the facts?

The assessee, Seepz Special Economic Zone Authority, appealed against an order upholding the Assessing Officer's assessment. The primary contention was that the Assessing Officer lacked valid jurisdiction due to exceeding monetary limits prescribed by CBDT Instruction No. 1/2011.

What were the issues?

Whether the Assessing Officer had valid jurisdiction to pass the assessment order, considering the monetary limits prescribed by CBDT Instruction No. 1/2011. Whether the assessee was eligible for exemption under Section 10(46) and if a revised return could be considered.

Which sections of the Income-tax Act were involved?

Section 120,Section 124,Section 143(3),Section 115JB,Section 10(46)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, MUMBAI BENCH “G” MUMBAI

Before: SHRI OM PRAKASH KANT & SHRI PAWAN SINGH

For Appellant: Ms. Vaishali More– Adv
For Respondent: Shri Basavaraj Hiremath – CIT DR a/w Shri Rajgopal Parthasarathi –
Hearing: 28/07/2026

PER OM PRAKASH KANT, AM

This appeal by the assessee is directed against order dated 12/02/2026, passed by the learned Commissioner of Income- Tax (Appeals)- National Faceless Appeal Centre, Delhi [in short the Ld. CIT(A)] for Assessment Year (in short ‘A.Y’), 2021-22, raising following grounds:

Seepz Special Economic Zone Authority Seepz Special Economic Zone Authority 2 “1. On the facts and in the circumstances of the case and in law, the Ld. CIT(A) On the facts and in the circumstances of the case and in law, the Ld. CIT(A) On t

The order continues below.

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