JT.CIT (OSD),CC-6(3), MUMBAI vs. EXCEL CORP CARE LTD, MUMBAI

ITA 1756/MUM/2018Status: DisposedITAT Mumbai10 August 2018AY 2013-143 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 was below the monetary limit specified in CBDT Circular No. 03/2018. Therefore, the revenue's appeal was dismissed based on this circular.

What were the facts?

The revenue filed an appeal against an order of the first appellate authority that provided relief to the assessee. The tax effect of the additions contested by the revenue was below the prescribed limit of Rs. 20 Lacs.

What were the issues?

The primary issue was whether the revenue's appeal should be dismissed due to low tax effect as per the CBDT circular, despite the revenue's contention for further instructions.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “F” BENCH, MUMBAI

Before: SHRI SAKTIJIT DEY, JM & SHRI MANOJ KUMAR AGGARWAL, AM

आदेश / O R D E R

Per Manoj Kumar Aggarwal (Accountant Member) 1. Aforesaid appeal by revenue for Assessment Year [AY] 2013-14 contests the order of Ld. first appellate authority qua certain relief provided to the assessee.

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