What did the Tribunal hold?

The Tribunal found no illegality or perversity in the deletion made by the CIT(A). Therefore, the appeal filed by the Revenue was dismissed.

The Revenue filed an appeal against the order of the National Faceless Appeal Centre (NFAC) which had deleted a disallowance made by the Assessing Officer. The appeal pertained to the assessment year 2011-12.

What were the issues?

The primary issue was whether the CIT(A) erred in deleting the disallowance made by the Assessing Officer.

M/S. DCIT 1(2) vs M/S. Life Insurance Corporation | ITAT Mumbai 2022

Income Tax Appellate Tribunal, MUMBAI BENCH “A”, MUMBAI

Before: SHRI KULDIP SINGH & SHRI OM PRAKASH KANT

For Appellant: Shri Anish Thacker, A.R

For Respondent: Smt. Shailja Rai, D.R

O R D E R

Per : Kuldip Singh, Judicial Member:

The appellant, ACIT-3(2)(2), Mumbai (hereinafter referred to as ‘the Revenue) by filing the present appeal, sought to set aside the impugned order dated 30.04.2022 passed by the National Faceless Appeal Centre(NFAC) [Commissioner of Income Tax (Appeals), Delhi] [hereinafter referred to as the CIT(A)] qua the assessment year 2011-12 on the grounds inter alia that :-

“(i) Whether on the facts and circumstances of the case and in law, the Ld.CIT(A) has erred in deleting the disallowance of 6 M/s. Life Insurance Corporation of India

In view of what has been discussed above, finding no illegality or perversity in the impugned deletion made by the Ld. CIT(A), the appeal filed by the Revenue is hereby dismissed.

Order pronounced in the open court on 31.10.2022.

M/S. DCIT 1(2), MUMBAI vs. M/S. LIFE INSURANCE CORPORATION, MUMBAI

What did the Tribunal hold?

What were the facts?

What were the issues?

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