INCOME TAX OFFICER, MUMBAI vs. LEENA VIJIT SINGH, MUMBAI

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ITA 3740/MUM/2024Status: DisposedITAT Mumbai12 November 2024AY 2017-18Bench: SHRI NARENDRA KUMAR BILLAIYA, HON'BLE (Accountant Member), SHRI SUNIL KUMAR SINGH, HON'BLE (Judicial Member)1 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 by the revenue must be dismissed in light of Circular No. 09/2024, dated 17th September, 2024, due to the low tax effect. The cross-objection was also dismissed.

What were the facts?

The Income Tax Officer, Mumbai filed an appeal against the order dated 28/05/2024 by NFAC, Delhi, pertaining to AY 2017-18. The assessee filed a cross-objection against the same order. The tax effect in the appeal was Rs. 1,23,691/-.

What were the issues?

Whether the revenue's appeal should be dismissed due to low tax effect as per the circular? Whether the cross-objection should be dismissed?

Which sections of the Income-tax Act were involved?

Circular No. 09/2024, dated 17th September, 2024

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “J(SMC

Before: SHRI NARENDRA KUMAR BILLAIYA, HON’BLE & SHRI SUNIL KUMAR SINGH, HON’BLE

For Appellant: Shri Rajnikant Chainiyari, A/R
Hearing: 12/11/2024Pronounced: 12/11/2024

Heard together (2 matters)

I.T.A. No. 3740/Mum/2023
C.O. No. 222/Mum/2024

Read from the judgment's own cause title. This page is filed under one of them.

Assessee by : Shri Rajnikant Chainiyari, A/R Revenue by : Shri Asif karmali, Sr. D/R सुनवाई की तारीख/Date of Hearing : 12/11/2024 घोषणा की तारीख/Date of Pronouncement : 12/11/2024 आदेश/O R D E R PER NARENDRA KUMAR BILLAIYA, AM: & C.O. No. 222/Mum/2024, are appeal by the revenue and cross-objection by the assessee preferred against the order dated 28/05/2024 by NFAC, Delhi, pertaining to AY 2017-18.

2.

The appeal and the cross-objection were heard together and are disposed by way of this common order for the sake of convenience and brevity. & C.O. No. 222/Mum/2024 2

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