DCIT CC-6(1), MUMBAI vs. M/S.ASHAR REALTY PRIVATE LIMITED, MUMBAI

ITA 1720/MUM/2018Status: DisposedITAT Mumbai11 October 2018AY 2009-103 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 of Rs. 20 lakhs as per CBDT instructions. Therefore, the Revenue's appeal was not maintainable.

What were the facts?

The Revenue appealed an order of the First Appellate Authority that deleted an addition of Rs. 38 lakhs. The assessee argued that the tax effect was below the prescribed monetary limit for appeals.

What were the issues?

Whether the Revenue's appeal is maintainable before the ITAT when the tax effect is below the prescribed monetary limit.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, MUMBAI BENCHES “SMC”, MUMBAI

Before: Shri Joginder Singh,

For Respondent: Shri Rahul Hakani

Hearing: 11/10/2018

This Order was pronounced in the open court in the presence of ld. representatives from both sides at the conclusion of the hearing on 11/10/2018.

Sd/- (Joginder Singh) �या�यक सद�य / JUDICIAL MEMBER मुंबई Mumbai; �दनांक Dated : 11/10/2018 f{x~{tÜ? P.S /�नजी स�चव आदेश क� ��त�ल�प अ�े�षत/Copy of the Order forwarded to : 1. अपीलाथ� / The Appellant 2. ��यथ� / The Respondent. 3. आयकर आयु�त(अपील) / The CIT, Mumbai. 4. आयकर आयु�त / CIT(A)- , Mumbai 5. �वभागीय ��त�न�ध, आयकर अपील�य अ�धकरण, मुंबई / DR, ITAT, Mumbai 6. गाड� फाईल / Guard file. आदेशानुसार/ BY ORDER,

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