What did the Tribunal hold?

The Tribunal noted that the tax effect was below the prescribed limit for filing appeals by the Revenue. Since the Departmental Representative could not point out any exception, the appeal was dismissed as withdrawn.

The Revenue filed an appeal before the ITAT against an order of the CIT(A) for AY 2010-11. The tax effect of the appeal was ₹ 47,12,041/-, which was below the monetary limit of ₹ 50 lacs prescribed by CBDT Circular No. 17/2019 for filing appeals before the ITAT.

What were the issues?

Whether the Revenue's appeal is maintainable before the ITAT given the tax effect is below the prescribed monetary limit as per CBDT circulars.

ACIT vs Perstop Chemical India P.Ltd… | ITAT Mumbai 2019

Income Tax Appellate Tribunal, “J” BENCH, MUMBAI

For Appellant: Shri Rajneesh Yadav, DR

Hearing: 18.09.2019Pronounced: 18.09.2019

आयकर अपीलीय अधिकरण “J” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL “J” BENCH, MUMBAI श्री महावीर ससुंह, न्याययक सदस्य एवुं श्री मनोज क मार अग्रवाल, लेखा सदस्य के समक्ष । BEFORE SRI MAHAVIR SINGH, JM AND SRI MANOJ KUMAR AGGARWAL, AM आयकर अपील सुं/ (यनिाारण बर्ा / Assessment Year 2010-11) The Asst. Commissioner of Income Tax, ……………. Appellant Circle 15(2)(2) / अपीलाथी Room No. 357, 3rd Floor, Aayakar bhavan, Maharshi Karve Road, Mumbai-400 020 v/s Perstorp Chemical India Pvt. Ltd. 501, 5th Floor, Kesar Solitaire, Plot No. 5, …………….Respondent Sector 19, Sanpada, Navi Mumbai-400 705 / प्रत्यथााी स्थायी लेखा सुं /PAN – AAACP9450G अपीलाथाी की ओर से / Appellant by : Shri Rajneesh Yadav, DR प्रत्यथाी की ओर से / Respondent by : Shri Mayur Kisnadwala, AR स नवाई की तारीख / Date of hearing: 18.09.2019 घोर्णा की तारीख / Date of pronouncement : 18.09.2019 A a d o S a / O R D E R

ASST CIT 15(2)(2), MUMBAI vs. PERSTOP CHEMICAL INDIA P.LTD, NAVI MUMBAI

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What were the facts?

What were the issues?

Which sections of the Income-tax Act were involved?

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