THE ACIT CEN CIR-18 & 19, MUMBAI vs. M/S. UPS FREIGHT SERVICES INDIA PVT. LTD, MUMBAI

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ITA 4177/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 found that the tax effect of the quantum additions was indeed below the prescribed monetary limit. Therefore, the appeal was not maintainable as per the CBDT circular.

What were the facts?

The Revenue's appeal contested an order from the first appellate authority. The assessee argued that the tax effect of the disputed additions was below the Rs. 50 Lacs threshold specified by CBDT Circular No. 17/2019.

What were the issues?

The primary issue was the maintainability of the Revenue's appeal based on the low tax effect of the disputed additions, as per the latest CBDT circular.

Which sections of the Income-tax Act were involved?

Not specified

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

आयकरअपील सं./ (िनधा"रण वष" / Assessment Year: 1997-98) ACIT-Cir.18 & 19 M/s. UPS Freight Services Room No.402, 4th Floor India Pvt.Ltd. बनाम/ Aaykar Bhavan, M.K. Road 901, Alpha, Main Street Mumbai-400 020. Hiranandani Business Park Vs. Hiranandani Garden, Powai Mumbai-400 076. "थायीलेखासं./जीआइआरसं./PAN/GIR No. AAACF-0671-R (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)

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