ACIT - 24 (1), MUMBAI vs. ELECTRONICS & ENGINEERING COMPANY, MUMBAI

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ITA 3703/MUM/2018Status: DisposedITAT Mumbai05 September 2019AY 2010-114 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal noted that the tax effect was below the prescribed limit of ₹50 lacs as per CBDT Circular No. 17 of 2019. The Revenue's appeal was dismissed as withdrawn in view of the circular.

What were the facts?

The Revenue filed an appeal before the ITAT against an order concerning the assessment year 2010-11. The tax effect in the appeal was ₹23,41,588, which was below the monetary limit prescribed by the CBDT for filing appeals before the ITAT.

What were the issues?

Whether the appeal filed by the Revenue is maintainable before the ITAT given the low tax effect, and if it falls under any exceptions to the CBDT circular regarding monetary limits for appeals.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 147,Section 254(2)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “E” BENCH, MUMBAI

For Appellant: Shri Pankaj Kumar, DR
Hearing: 05.09.2019Pronounced: 05.09.2019

Heard together (2 matters)

ITA No. 3703/Mum/2018
CO No. 148/Mum/2019

Read from the judgment's own cause title. This page is filed under one of them.

A a d o S a / O R D E R

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