ACIT 20(1), MUMBAI vs. CHANDU AGENCIES, MUMBAI

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ITA 635/MUM/2017Status: DisposedITAT Mumbai13 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 held that the appeal was not maintainable as per CBDT Circular No. 3/2018, which mandates that departmental appeals with a tax effect below Rs. 20 lakhs should not be filed or should be withdrawn/not pressed.

What were the facts?

The Revenue filed an appeal before the ITAT against an order passed under section 143(3). The tax effect in the appeal was less than 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: Shri Nimesh Jain
For Respondent: Shri Chaitanya Anjaria, Shri Nimesh Jain
Hearing: 03/08/2018Pronounced: 13/08/2018

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

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