ITO-27(3)(2), MUMBAI vs. SANGITA A BHATIA, MUMBAI
In favour of the assessee: the Revenue's appeal was dismissed. From the AI summary of this appeal.
What did the Tribunal hold?
The ITAT dismissed the appeal filed by the Revenue. The dismissal was based on the low tax effect, as it did not fall under any exceptions mentioned in the relevant CBDT circulars.
What were the facts?
The Revenue filed an appeal before the Income Tax Appellate Tribunal (ITAT). The tax effect in the appeal was below the threshold limit set by CBDT circulars for filing appeals.
What were the issues?
Whether the appeal filed by the Revenue is maintainable before the ITAT given the low tax effect as per CBDT circulars.
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, MUMBAI BENCHES “SMC”, MUMBAI
Before: SHRI RAJESH KUMAR & SHRI RAVISH SOOD
आदेश क� ��त�ल�प अ�े�षत/Copy of the Order forwarded to :
Recent GST High Court judgments
Search GST case law →- Vandemataram Projects Private Limited vs. Raipur Development AuthorityChhattisgarh · 27 Oct 2026
- M/S Surya Prakash Aroma vs. State Of Uttar Pradesh And 2 OthersAllahabad · 27 Oct 2026
- Mrs. Aqsa Begum vs. Union Of INDIATelangana · 27 Oct 2026
- M/S Govindjee Dairy Milk Private Limited vs. Central Goods And Services TaxRajasthan · 27 Oct 2026
- M/S. V J Petro Products vs. The Deputy Assistant Commissioner (St) - IiiAndhra Pradesh · 27 Oct 2026
