ACIT 1(2)(1), MUMBAI vs. ICICI SECURITIES PRIMARY DEALERSHIP LTD, MUMBAI

PDF · subscribers
ITA 6394/MUM/2016Status: DisposedITAT Mumbai24 September 2018AY 2009-102 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 CBDT Circular No. 3/2018 directs that departmental appeals with a tax effect not exceeding Rs. 20 lakhs should not be filed or pressed. As the present appeal did not fall under any exceptions and its tax effect was below the limit, it was not maintainable.

What were the facts?

The Revenue filed an appeal before the ITAT against an order of the CIT(A) for AY 2009-10. The tax effect in the appeal was less than Rs. 20 lakhs.

What were the issues?

Maintainability of a departmental appeal before the ITAT when the tax effect is below the monetary limit prescribed by CBDT circular.

Which sections of the Income-tax Act were involved?

Section 268A

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “C”, BENCH MUMBAI

For Appellant: Ms. Vidhi Doshi
For Respondent: Shri H.N. Singh, Ms. Vidhi Doshi
Hearing: 24/09/2018Pronounced: 24/09/2018

O R D E R

More judgments on Section 268A

All 3,931 judgments and leading authorities on Section 268A →

Recent GST High Court judgments

Search GST case law →