INCOME TAX OFFICER 15(2)-1, MUMBAI vs. M/S IRAISAA DEVELOPERS PRIVATE LIMITED, MUMBAI

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ITA 3603/MUM/2019Status: DisposedITAT Mumbai06 August 2021AY 2010-113 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal noted that the tax effect was below the prescribed limit of ₹50 lacs as per CBDT Circular No. 17 of 2019. The learned Sr. Departmental Representative could not provide any exceptions. Therefore, the appeal was dismissed as withdrawn.

What were the facts?

The Revenue filed an appeal before the ITAT. The tax effect in this appeal was found to be below the monetary limit prescribed by the CBDT for filing appeals before the Tribunal.

What were the issues?

Whether the Revenue's appeal should be dismissed due to the tax effect being below the prescribed monetary limit for appeals before the ITAT as per CBDT circulars.

Which sections of the Income-tax Act were involved?

Section 143(3)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “C” BENCH, MUMBAI

Before: SHRI MAHAVIR SINGH, VP & SHRI S. RIFAUR RAHMAN, AM

For Appellant: Ms. Shreekala Paradeshai, DR
Hearing: 13.07.2021Pronounced: 06.08.2021

O R D E R भहावीय स िंह, उऩाध्मक्ष के द्वाया / PER MAHAVIR SINGH, VP: This appeal of Revenue is arising out of the order of the Commissioner of Income Tax (Appeals)]-24, Mumbai [in short CIT(A)], in appeal No. No. CIT(A)-24/ITO-10(3)(2)/IT-113/2013-14 dated 04.02.2019. The assessment was framed by the Income Tax Officer, Ward 10(3)-2, Mumbai (in short DCIT/ITO/ AO) for the A.Y.

2.

At the outset, it is noticed vide letter No. Sr. AR/ITAT/C- Bench/2021-22 dated 04.08.2011 that the tax effect in this appeal is ₹41,09,391/-, which is below the tax effect as prescribed vide CBDT Circular No. 17/2019 vide F. No. 279/Misc.142/2007-ITJ(Pt.) dated 08.08.2019, wherein the monetary limit for filing of appeal before ITAT is enhanced to ₹50 lacs. We noted that vide this circular No. 17/2019 dated 08.08.2019 an amendment was made to CBDT Circular No. 3/2018 dated 11.07.2018 vide F.No. 279/Misc. 142/2007-ITJ (Pt) increasing the monetary limit for filing of appeal before Income Tax Appellate Tribunal i.e. ₹ 50 lacs in each of the case from the monetary limit of ₹20 lacs. We noted that earlier Circular No. 3 of 2018 was made applicable to pending appeals also and this clause of the circular remains unchanged even after the amendment. Admittedly, in this case tax effect is below prescribed limit of ₹ 50 lacs for filing of appeal before the Tribunal.

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