ACIT-16(2), MUMBAI vs. SHRI KETAN R. CHOKSHI, MUMBAI

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ITA 1989/MUM/2018Status: DisposedITAT Mumbai30 August 2019AY 2008-093 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 prescribed monetary limit of Rs. 50,00,000/- as per CBDT Circular No. 17/2019. Therefore, the appeal was dismissed as not maintainable.

What were the facts?

The revenue filed an appeal before the ITAT against an order of the CIT(A). The assessee's representative pointed out that the tax effect involved in the appeal was below the monetary limit prescribed by a CBDT circular.

What were the issues?

Whether the revenue's appeal is maintainable given the tax effect is below the CBDT's prescribed monetary limit for appeals.

Which sections of the Income-tax Act were involved?

Section 254(1),Section 253

AI-generated summary — verify with the full judgment below

Order

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