ACIT (IT) 4(1)(1), MUMBAI vs. M/S REALIANCE JIO INFOCOMM. LTD., MUMBAI

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ITA 2214/MUM/2019Status: DisposedITAT Mumbai09 November 2020AY 2018-194 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 appeals filed by the Revenue were not maintainable due to the low tax effect, as per the CBDT circulars. 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 CIT(A) for Assessment Year 2018-19. The assessee pointed out that the tax effect in each appeal was below the threshold limit specified by CBDT circulars.

What were the issues?

Maintainability of Revenue's appeals based on tax effect threshold as per CBDT circulars.

Which sections of the Income-tax Act were involved?

Section 248

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “I” BENCH, MUMBAI

Before: HON’BLE SHRI SAKTIJIT DEY, JM & HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM

For Appellant: Ms. Moksha Mehta – Ld. AR
For Respondent: Shri Kanhaiya Lal Kanak – Ld. DR

आदेशानुसार/ BY ORDER, उप/सहायक पंजीकार (Dy./Asstt.Registrar) आयकरअपीलीयअिधकरण, मुंबई / ITAT, Mumbai.

,15 & 17/Mum/2019 Assessment Year: 2018-19 Reliance Jio Infocomm Limited Sr. No. Details Date Initials Designation 1 Draft dictation sheets are attached Directly Typed Sr.PS/PS on Computer / Laptop 2 Draft dictated on Not Applicable/ Sr.PS/PS 3 Draft Placed before author Not Applicable Sr.PS/PS 4 Draft proposed & placed before the Second Member JM/AM 5 Draft discussed/approved by Second Member JM/AM 6 Approved Draft comes to the Sr.PS/PS Sr.PS/PS 7 Order pronouncement on Sr.PS/PS 8 File sent to the Bench Clerk Sr.PS/PS 9 Date on which the file goes to the Head clerk 10 Date on which file goes to the AR 11 Date of Dispatch of order

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