ITO 32(3)(5), MUMBAI vs. VILAS G. NAIRNGREKAR, MUMBAI

PDF · subscribers
ITA 2430/MUM/2017Status: DisposedITAT Mumbai13 August 2018AY 2012-133 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instructs that departmental appeals with a tax effect not exceeding Rs. 20 lakhs should not be filed or should be withdrawn. Since this appeal did not fall under any exceptions and the 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 passed by the CIT(A) for AY 2012-13. The tax effect in the appeal was below 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, “D”, BENCH MUMBAI

Before: SHRI R.C.SHARMA, AM & SHRI SANDEEP GOSAIN, JM Shri Vilas G. Naringrekar,

For Appellant: Shri R.C. Toshniwal
For Respondent: Shri Chaitanya Anjaria, Shri R.C. Toshniwal
Hearing: 03/08/2018Pronounced: 13/08/2018

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

More judgments on Section 268A

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

Recent GST High Court judgments

Search GST case law →