DDIT (INT.) 2(1), MUMBAI vs. M/S REUTERS ONLINE SA, MUMBAI

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ITA 7242/MUM/2004Status: DisposedITAT Mumbai29 October 2020AY 2000-20013 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 noted that the tax effect was below the revised monetary limit for filing appeals before the ITAT. Therefore, the appeal was dismissed as not maintainable.

What were the facts?

The Revenue filed an appeal against the order of the CIT(A) for AY 2000-01. The tax effect of the relief granted by the CIT(A) was below Rs. 50 lacs.

What were the issues?

The primary issue was whether the Revenue's appeal was maintainable given the low tax effect, in light of the CBDT's revised monetary limits for filing appeals.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “I”

Before: SHRI S. RIFAUR RAHMAN, AM & SHRI PAVAN KUMAR GADALE, JM

स्थायीलेखासं./जीआइआरसं./ PAN No. AABCR7557B (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : अपीलाथीकीओरसे/ Appellant : Shri Vinay Sinha, DR by प्रत्यथीकीओरसे/Respondentby : Shri Nitesh Joshi, AR सुनवाईकीतारीख/ : 29.10.2020 Date of Hearing घोषणाकीतारीख / : 29.10.2020 Date of Pronouncement आदेश / O R D E R Per S. Rifaur Rahman (Accountant Member): The present Appeal has been filed by the revenue against the order of Ld. Commissioner of Income Tax (Appeals) – XXXI in short referred as ‘Ld. CIT(A)’, Mumbai, dated 06.07.2004 for Assessment Year (in short AY) 2000-01.

2 M/s Returns On-line SA 2. At the outset, it is brought to our notice that the tax effect of the relief granted by the Ld. Commissioner of Income Tax (Appeals) is below Rs. 50 lacs and as per Circular No.17 of 2019 dated 08.08.2019 issued by the Central Board of Direct Taxes (CBDT), Department of Revenue, Ministry of Finance, Government of India, the CBDT has revised the monetary limit for filing appeals before the ITAT from the existing limit of Rs. 20 lacs to Rs. 50 lacs.

3.

Considered the rival submissions and material placed on record. We notice that the tax effect in the above referred appeal is less than Rs. 50 lacs. Accordingly, we dismiss the aforesaid appeal filed by the Revenue as not maintainable/withdrawn.

4.

In the net result, the appeal filed by the revenue stands dismissed.

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