DCIT 4(3)(2), MUMBAI vs. MULTIPLIER SHARE AND STOCK ADVISOR P.LTD, MUMBAI

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ITA 5665/MUM/2017Status: DisposedITAT Mumbai14 May 2019AY 2010-112 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 monetary limit for filing appeals as per CBDT Circular No. 3/2018. The Revenue's representative agreed that the appeal was not maintainable.

What were the facts?

The Revenue filed an appeal against the deletion of an addition by the CIT(A). The tax effect of the relief granted was below Rs. 20 lacs.

What were the issues?

Maintainability of the appeal before the ITAT due to low tax effect, as per CBDT circular.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “D”, BENCH MUMBAI

Before: SHRI SHAMIM YAHYA, AM & SHRI AMARJIT SINGH, JM

For Appellant: Shri Manoj Mundra
For Respondent: Shri R. Sindhu (Sr. AR), Shri Manoj Mundra
Hearing: 14/05/2019Pronounced: 14/05/2019

Revenue by Shri R. Sindhu (Sr. AR) Assessee by Shri Manoj Mundra Date of Hearing 14/05/2019 Date of Pronouncement 14/05/2019 आदेश / O R D E R PER AMARJIT SINGH (J.M):

This appeal filed by the Revenue is directed against the order of the CIT(A)-09, Mumbai, dated 28.06.2017, pertaining to the Assessment Year 2010-11.

2.

The Revenue is in appeal against the deletion of addition by the Ld. Commissioner of Income Tax (Appeals).

3.

At the very outset, it transpires that the tax effect of the relief granted by the Ld. Commissioner of Income Tax (Appeals) is below Rs.20 lacs, as per the limit fixed by the CBDT for filing the appeal before the ITAT vide CBDT Circular No.3/2018 dated, F. No. 279/Misc. 142/2007-ITJ (Pt) dated 11th July, 2018

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