ITO 19(3)(3), MUMBAI vs. SHREE SIDH LITHO WORKS, MUMBAI

ITA 2381/MUM/2017Status: DisposedITAT Mumbai16 October 2018AY 2007-084 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 Rs. 20 lakh limit as per CBDT Circular No. 3 of 2018. Therefore, the Revenue's appeal was not maintainable.

What were the facts?

The Revenue filed an appeal against an order concerning bogus loans amounting to Rs. 45 lakhs. During the hearing, the assessee pointed out that the tax effect was below the prescribed monetary limit for appeals.

What were the issues?

The primary issue was whether the Revenue's appeal was maintainable given the tax effect was below the prescribed monetary limit for appeals to the ITAT.

Which sections of the Income-tax Act were involved?

Not Applicable

AI-generated summary — verify with the full judgment below

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

Before: Shri Joginder Singh, & Shri Ramit Kochar

Hearing: 16/10/2018

This Order was pronounced in the open court in the presence of ld. representatives from both sides at the conclusion of the hearing on16/10/2018.

Sd/- Sd/- (Ramit Kochar) (Joginder Singh) लेखा सद�य / ACCOUNTANT MEMBER उपा�य� /VICE PRESIDENT मुंबई Mumbai; �दनांक Dated : 16/10/2018 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

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