ITO, WARD-2(2), KALYAN vs. HARESHKUMAR JETHANAND TIKMANI, ULHASNAGAR

ITA 4842/MUM/2024Status: DisposedITAT Mumbai01 January 2025AY 2016-17Bench: SHRI SANDEEP GOSAIN, HON’BLE (Judicial Member)2 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 dismissed the appeals filed by the revenue. This was based on the CBDT Circular No. 09/2024, which mandates dismissal of appeals with a tax effect below Rs. 60 Lakhs.

What were the facts?

The revenue filed appeals against the orders of the NFAC for assessment years 2013-14, 2014-15, and 2016-17. The tax effect in these appeals was less than Rs. 60 Lakhs.

What were the issues?

Whether appeals with a tax effect below Rs. 60 Lakhs should be dismissed in light of the CBDT Circular No. 09/2024.

Which sections of the Income-tax Act were involved?

CBDT Circular No. 09/2024

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “SMC” BENCH, MUMBAI

Before: SHRI SANDEEP GOSAIN, HON’BLE

For Appellant: Ms. Manisha Ghind, A/R

Hearing: 23/12/2024Pronounced: 01/01/2025

Heard together (3 matters)

I.T.A. No.4846/Mum/2024

I.T.A. No. 4845/Mum/2024

I.T.A. No. 4842/Mum/2024

Read from the judgment's own cause title. This page is filed under one of them.

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