THE DCIT CC-6(3), MUMBAI vs. M/S. MARATHON REALTY PRIVATE LIMITED, MUMBAI

PDF · subscribers
ITA 5785/MUM/2017Status: DisposedITAT Mumbai23 August 2019AY 2014-153 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 held that the appeal filed by the Revenue was not maintainable as it fell below the revised monetary limit for filing appeals as per CBDT Circular No. 17/2019.

What were the facts?

The Revenue filed an appeal before the ITAT. The tax effect involved in the appeal was found to be less than Rs. 50 lacs.

What were the issues?

Maintainability of the Revenue's appeal before the ITAT based on the tax effect and CBDT circulars.

Which sections of the Income-tax Act were involved?

Section 143(3)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “D” Bench, Mumbai

For Appellant: Shri Jim Son, D.R
For Respondent: Shri Suhas Kulkarni, Sr. A.R
Hearing: 23.08.2019Pronounced: 23.08.2019

O R D E R

PER RAVISH SOOD, JM

1.

The captioned appeal filed by the Revenue is directed against the order passed by the CIT(A)-54, Mumbai, dated 28.06.2017, which in turn arises from the assessment order passed by the A.O under Sec.143(3) of the Income Tax Act, 1961 (for short ‘Act’), dated 28.03.2016.

2.

We find that the ‘tax effect’ involved in the present appeal filed by the revenue is less than Rs.50 lacs. On the basis of the aforesaid fact, the appeal filed by the revenue as per the monetary limits revised by the CBDT vide its Circular No. 17/2019, dated 08.08.2019 is found to be not maintainable.

Recent GST High Court judgments

Search GST case law →