DCIT CC 5(3) ERSTWHILE DCIT CC-36, MUMBAI vs. GLOBAL SOFTECH LTD, MUMBAI

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ITA 1273/MUM/2018Status: DisposedITAT Mumbai04 September 2018AY 2013-142 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 in both appeals was below the revised monetary limit for filing appeals. Consequently, the appeals were not maintainable.

What were the facts?

The Revenue filed two appeals before the ITAT. The assessee's representative pointed out that the tax effect involved was below the monetary limit for filing appeals as per CBDT Circular No. 3/2018.

What were the issues?

Whether the Revenue's appeals were maintainable before the Tribunal given the tax effect and the CBDT's revised monetary limits for filing appeals.

Which sections of the Income-tax Act were involved?

Section 268A,Section 253,Section 254(1)

AI-generated summary — verify with the full judgment below

PER PAWAN SINGH, JUDICIAL MEMBER; 1. These two appeal under Section 253 of Income-tax Act is directed against the order of ld. CIT(A)-53, Mumbai dated 15.12.2017 for Assessment Year 2013-14 & 2014-15. 2. The CBDT vide its Circular No. 3/2018 dated 11th July 2018 has revised the monitory limit for filing appeal before Tribunal. Shri Salil Kapoor, ld. AR appeared on behalf of the assessee and submits that the tax effect involve in the present appeal is less than Rs.20 lakhs.

& 1273 Mum 18 - M/s Global Softech Ltd.

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