ASSTT. COMMISSIONER OF INCOME TAX, PANVEL CIRCLE, PANVEL vs. JMD CORPORATION OF INDIA LIMITED, NAVI MUMBAI

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ITA 5/PUN/2021Status: DisposedITAT Pune28 June 2022AY 2011-122 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal noted that the CBDT circular revised the monetary limit for filing appeals by the Revenue to the Tribunal to Rs. 50.00 lakhs. Since the tax effect was below this limit, the appeal was not maintainable.

What were the facts?

The Revenue filed an appeal against an order of the CIT(A) for Assessment Year 2011-12. The tax effect in the appeal was Rs. 44,50,978/-.

What were the issues?

Whether the Revenue's appeal is maintainable given the tax effect is below the prescribed monetary limit for appeals to the Tribunal.

Which sections of the Income-tax Act were involved?

Section 144,Section 147

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “A”

Before: SHRI S.S.GODARA & DR. DIPAK P. RIPOTE

For Respondent: Shri S P Walimbe – DR
Hearing: 24/06/2022Pronounced: 28/06/2022

ORDER

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