THE ITO, WARD-2(1)(1), SURAT vs. SHRI DAYALBHAI GOVINDBHAI AHIR (HUF), SURAT
What did the Tribunal hold?
The Tribunal held that the appeals were not maintainable as per the CBDT Circular No. 3/2018, which revised the monetary limit for filing appeals to Rs. 20 Lakhs. The present cases did not fall under any of the exceptions provided in the circular.
What were the facts?
The Revenue filed six appeals against the orders of the CIT(A) for various assessment years. The tax effect involved in these appeals was below Rs. 20 Lakhs.
What were the issues?
The primary issue was whether the Revenue's appeals were maintainable given the tax effect was below the revised monetary limit stipulated by the CBDT.
Which sections of the Income-tax Act were involved?
Not Applicable
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Smt.Purnima Sunil Agrawal & Others ITA No’s 2955, 3324 to 3326, 1723 and 1575 of 2014, 15 & 16 आयकर अपीलीय अिधकरण,सुरत "यायपीठ, सुरत IN THE INCOME TAX APPELLATE TRIBUNAL SURAT BENCH, SURAT "ी सी.एम.गग", "याियक सद"य तथा "ी ओ.पी.मीना, लेखा सद"य के सम" BEFORE SHRI C.M.GARG, JUDICIAL MEMBER AND SHRI O.P.MEENA, ACCOUNTANT MEMBER आ.अ.सं./I.T.A. No.2955/AHD/2015/SRT िनधा"रण वष"/Assessment Year : 2011-12 Ward-7, Vapi – 396 195. 902, Orchid Tower, Chharwada Road, Vapi District, Valsad – 396 195. [PAN: AAVPA 0055 E] अपीलाथ" Appellant ""यथ"/Respondent
आ.अ.सं./I.T.A. No.3324/AHD/2014/SRT िनधा"रण वष"/Assessment Year : 2007-08 Ward-2(1)(1), Surat. (HUF), Village Hazira, Taluka – Choryasi, Dist: Surat – 394 270. [PAN: AABHN 9278 G] अपीलाथ" Appellant ""यथ"/Respondent
आ.अ.सं./I.T.A. No. 3325/AHD/2014/SRT िनधा"रण वष"/Assessment Year : 2007-08 Ward-2(1)(1), Surat. (HUF), Village Hazira, Taluka Choryasi, Dist. Surat – 394 270. [PAN: AAHHD 7570 H] अपीलाथ" Appellant ""यथ"/Respondent
Smt.Purnima Sunil Agrawal & Others IT
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