D.C.I.T. CIRCLE - 11(2)(2), MUMBAI vs. M/S. SRIDEVI TOOL ENGINEERS PVT. LTD., MUMBAI

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ITA 6186/MUM/2017Status: DisposedITAT Mumbai31 August 2018AY 2010-113 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 instructs that departmental appeals with a tax effect not exceeding Rs. 20 lakhs should not be filed or pressed. As these appeals fell within that limit and were not covered by exceptions, they were dismissed.

What were the facts?

The Revenue filed appeals before the ITAT against the orders of the CIT(A) for AY 2010-11 and 2011-12. The tax effect in these appeals did not exceed Rs. 20 lakhs.

What were the issues?

Whether departmental appeals with a tax effect below the prescribed limit are maintainable before the ITAT.

Which sections of the Income-tax Act were involved?

Section 268A(1)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “D”, BENCH MUMBAI

Before: SHRI R.C.SHARMA, AM & SHRI SANDEEP GOSAIN, JM

For Appellant: Shri Rajeev Chaturvedi
For Respondent: Shri Chaitanya Anjaria, Shri Rajeev Chaturvedi
Hearing: 10/08/2018Pronounced: 31/08/2018

आदेश / O R D E R PER R.C. SHARMA (A.M):

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