ASSISTANT COMMISSIONER OF INCOME TAX-4(1)(1), MUMBAI, MUMBAI vs. BNP PARIBAS INDIA SOLUTIONS PVT. LTD, MUMBAI

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ITA 5296/MUM/2025Status: DisposedITAT Mumbai19 February 2026AY 2012-133 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 acknowledged that the tax effect was below the prescribed monetary threshold. Following the revised CBDT Circular No. 09/2024, the Tribunal decided to dismiss the Revenue's appeal on the grounds of low tax effect.

What were the facts?

The Revenue appealed an order passed by the CIT(A). The assessee argued that the appeal should be dismissed due to a low tax effect, citing a revised CBDT circular with a monetary threshold of Rs. 60,00,000/-. The calculated tax effect was Rs. 23,82,536/-, which is below this threshold.

What were the issues?

Whether the Revenue's appeal should be dismissed on the grounds of low tax effect, as per the revised CBDT Circular No. 09/2024.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 9(vii),Section 195

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ITAT

Before: SHRI SANDEEP GOSAIN & SHRI PRABHASH SHANKAR

For Appellant: Shri Niraj Sheth, AR
For Respondent: Shri Krishna Kumar (Sr. DR)
Hearing: 17.02.2026Pronounced: 19.02.2026

PER PRABHASH SHANKAR [A.Μ.] :- The present appeal arising from the appellate order dated 11.06.2025 is preferred by the Revenue against the order passed by the Learned Commissioner of Income-tax (Appeals)/National Faceless Appeal Centre, Delhi [hereinafter referred to as “CIT(A)

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