ASSISTANT COMMISSIONER OF INCOME TAX CIRCLE-11(3)(2), MUMBAI vs. WAAREE ENERGIES LIMITED, MUMBAI

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ITA 6287/MUM/2017Status: DisposedITAT Mumbai31 August 2018AY 2008-093 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 the present appeal falls within this limit and is not covered by exceptions, it is not maintainable.

What were the facts?

The Revenue filed an appeal before the ITAT against an order of the CIT(A) for AY 2008-09. The tax effect in the appeal did not exceed Rs. 20 lakhs.

What were the issues?

Whether a departmental appeal is maintainable before the ITAT when the tax effect is below the monetary limit prescribed by CBDT circulars.

Which sections of the Income-tax Act were involved?

Section 268A

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: Ms. Dinkle Hariya
For Respondent: Shri Chaitanya Anjaria, Ms. Dinkle Hariya
Hearing: 10/08/2018Pronounced: 31/08/2018

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

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