DCIT CC-7(4), MUMBAI vs. M/S. LA TRENDZ FABRICA PVT. LTD, MUMBAI

ITA 1534/MUM/2021Status: DisposedITAT Mumbai31 May 2022AY 2014-154 pages

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal agreed with the assessee and the Revenue's representative that the appeal was not maintainable due to the low tax effect. Consequently, the appeal filed by the Revenue was dismissed.

What were the facts?

The Revenue filed an appeal before the ITAT. The assessee contended that the tax effect of the relief granted by the CIT(A) was below Rs. 50 lacs, making the appeal not maintainable as per CBDT Circular No. 17 of 2019.

What were the issues?

The primary issue was the maintainability of the Revenue's appeal before the ITAT based on the monetary limit prescribed by CBDT circulars.

Which sections of the Income-tax Act were involved?

Not Applicable

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “A” BENCH, MUMBAI

Before: SHRI AMIT SHUKLA, JM, & SHRI GAGAN GOYAL, AM

आदेशकीप्रनिनिनिअग्रेनर्ि/Copy of the Order forwarded to : 1. अपीलाथी/ The Appellant 2. प्रत्यथी/ The Respondent

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