DCIT - CIRCLE -11(3)(1), MUMBAI vs. TOPS SECURITIES LTD., MUMBAI

ITA 3444/MUM/2018Status: DisposedITAT Mumbai06 November 2019AY 2010-114 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 as per CBDT Circular No. 17 of 2019. The Departmental Representative conceded that the appeal was not maintainable.

What were the facts?

The Revenue filed an appeal before the ITAT against an order of the CIT(A) for AY 2010-11. The tax effect of the relief granted by the CIT(A) was below Rs. 50 lacs.

What were the issues?

Whether the Revenue's appeal is maintainable before the ITAT given the tax effect and the CBDT's revised monetary limits for filing appeals.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “E”

Before: SHRI S. RIFAUR RAHMAN, AM & SHRI RAVISH SOOD, JM

आदेशकीप्रनिनिनिअग्रेनर्ि/Copy of the Order forwarded to : 1. अपीलाथी/ The Appellant 2. प्रत्यथी/ The Respondent आयकरआयुक्त(अपील) / The CIT(A) 3. 4. आयकरआयुक्त/ CIT- concerned 5. यवभागीयप्रयतयनयि, आयकरअपीलीयअयिकरण, मुंबई/ DR, ITAT,

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