DDIT (I.T) - 2(2), MUMBAI vs. M/S. UPS SUPPLY CHAIN SOLUTIONS / SERVICES INC., MUMBAI

PDF · subscribers
ITA 3278/MUM/2006Status: DisposedITAT Mumbai03 March 2021AY 1997-19983 pages

In favour of the assessee: the Revenue's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The tribunal held that the revenue's appeals were not maintainable as the tax effect of the disputed additions was below the monetary threshold specified in the CBDT circular. Liberty was granted to the revenue to seek recall if exceptions applied or the tax effect exceeded the limit.

What were the facts?

The revenue filed appeals against the orders of the first appellate authority for assessment years 1997-98 and 1999-2000. The assessee argued that the tax effect of the disputed additions was below the prescribed threshold.

What were the issues?

The primary issue was the maintainability of the revenue's appeals due to low tax effect, as per CBDT circulars.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “I” BENCH, MUMBAI

Before: HON’BLE SHRI MAHAVIR SINGH, VP & HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM

For Appellant: Shri Nitesh Joshi -Ld.AR
For Respondent: Shri Vijay Kumar Subrahmaniyam -Ld. Sr.DR
Hearing: 03/03/2021

Heard together (2 matters)

I.T.A. No.3278/Mum/2006
I.T.A. No.3279/Mum/2006

Read from the judgment's own cause title. This page is filed under one of them.

आयकरअपील सं./ (िनधा"रण वष" / Assessment Year: 1997-98) & आयकरअपील सं./ I.T.A. No.3279/Mum/2006 (िनधा"रण वष" / Assessment Year: 1999-2000) DDIT -(IT)-2(2) M/s. UPS Supply Chain Solution / Room No.116 Services Inc. बनाम/ Scindia House C/o. BSR & Co. CAs Ballard Estate, NM Road KPMG House, Kamala Mills Compound Vs. Mumbai-400 038. 448, Senapati Bapat Marg, Lower Parel Mumbai-400 013. "थायीलेखासं./जीआइआरसं./PAN/GIR No. AAACU-5644-B (अपीलाथ"/Appellant) (""थ" / Respondent) : Assessee by : Shri Nitesh Joshi -Ld.AR Revenue by : Shri Vijay Kumar Subrahmaniyam -Ld. Sr.DR सुनवाई की तारीख/Date of Hearing : 03/03/2021 घोषणा की तारीख / : 03/03/2021 Date of Pronouncement आदेश / O R D E R Manoj Kumar Aggarwal (Accountant Member) 1. Aforesaid appeals by revenue for Assessment Years [in short referred to as ‘AY’] 1997-98 & 1999-2000 contest separate orders of learned first appellate authority on certain grounds of appeal.

Recent GST High Court judgments

Search GST case law →