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Income Tax Appellate Tribunal, MUMBAI BENCH “SMC”, MUMBAI
Before: VIKAS AWASTHY
Assessee by : Shri R.N.Vasani Revenue by : Shri Sanjay J. Sethi सुनवाई क� �त�थ/ Date of hearing : 23/06/2021 घोषणा क� �त�थ/ Date of pronouncement : 23/06/2021 आदेश/ ORDER
This appeal by the Revenue is directed against the order of Commissioner of Income Tax (Appeals)-21, Mumbai ( in short ‘the CIT(A)’) dated 30/05/2019 for the assessment year 2007-08.
Shri R.N.Vasani appearing on behalf of the assessee submitted at the outset that appeal of the Revenue is liable to be dismissed on account of low tax effect in the light of CBDT Circular No.17/2019 dated 08/08/2019.
3. Shri Sanjay J. Sethi representing the Department fairly admitted that the appeal filed by Revenue suffers from low tax effect.
Heard. The tax effect involved in the appeal is Rs.9,33,911/- i.e. far below the monetary limit specified by the CBDT vide Circular No.17/2019 (supra) for filing of appeals by the Revenue before the Tribunal. Thus, without going into merits of the issue raised in appeal, the present appeal by Revenue is dismissed on account of low tax effect.
Liberty is granted to the Revenue for revival of appeal, with the requisite material to show that the appeal is protected by the exceptions specified in Para 10 of the Circular dated 11-07-2018 and its amendment dated 20/08/2018.
In the result, appeal by Revenue is dismissed.
Order pronounced in the open court on Wednesday the 23rd day of June , 2021.