ACIT 26 (1), MUMBAI vs. HCC SAMSUNG JOINT VENTURE, MUMBAI
In favour of the assessee: the Revenue's appeal was dismissed. From the AI summary of this appeal.
What did the Tribunal hold?
The Tribunal found that the tax effect of the disputed additions was below the threshold limit specified in CBDT Circular No. 17/2019. Therefore, the appeals were not maintainable.
What were the facts?
The Revenue filed appeals against the assessee for Assessment Years 2014-15 and 2015-16. The assessee argued that the appeals were not maintainable due to low tax effect.
What were the issues?
Whether the Revenue's appeals are maintainable when the tax effect is below the prescribed monetary limit as per CBDT circulars.
Which sections of the Income-tax Act were involved?
CBDT Circular No. 17/2019
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, “H” BENCH, MUMBAI
Before: HON’BLE SHRI VIKAS AWASTHY, JM & HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM
Heard together (2 matters)
Read from the judgment's own cause title. This page is filed under one of them.
आयकर अपीलीय अधिकरण “एच” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL “H” BENCH, MUMBAI माननीय श्री विकास अिस्थी, न्यावयक सदस्य एवं माननीय श्री मनोज कुमार अग्रवाल ,लेखा सदस्य के समक्ष। BEFORE HON’BLE SHRI VIKAS AWASTHY, JM AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM (Hearing through Video Conferencing Mode) आयकरअपील सं./ (धििाारण वर्ा / Assessment Year: 2014-15) & आयकरअपील सं./ (धििाारण वर्ा / Assessment Year: 2015-16) ACIT-26(1) M/s HCC Samsung Joint Venture R. No. 302, 3rd floor Hincon House, LBS Marg बिाम/ Kautilya Bhavan Vikhroli (W), Vs. Bandra Kurla Complex, Mumbai-400 083 Bandra(E), Mumbai-400 051 स्थायीलेखासं./ जीआइआरसं./ PAN/GIR No. AAAAH-8586-P (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : Revenue by : Shri Ashish Heliwal– Ld. DR Assessee by : Shri H. P. Mahajani– Ld. AR सुनवाई की तारीख/ : 26/08/2021 Date of Hearing घोषणा की तारीख / : 26/08/2021 Date of Pronouncement आदेश / O R D E R Manoj Kumar Aggarwal (Accountant Member)
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