ITO(E)1(3), MUMBAI, CUMBALLA HILL vs. HARVARD GLOBAL RESEARCH SUPPORT CENTRE INDIA, MUMBAI

PDF · subscribers
ITA 3915/MUM/2024Status: DisposedITAT Mumbai30 October 2024AY 2017-18Bench: SHRI BR BASKARAN (Accountant Member), SHRI NARENDER KUMAR CHOUDHRY (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 observed that the tax effect was below the prescribed limit. Considering the facts and circumstances, the appeal was liable to be dismissed.

What were the facts?

The Revenue preferred an appeal against an order of the National Faceless Appeal Center (NFAC) for the Assessment Year 2017-18. The appeal was considered to have a tax effect less than Rs. 60,00,000/-, as per the latest CBDT circular.

What were the issues?

Whether the appeal of the Revenue Department should be dismissed due to the tax effect being less than the prescribed limit.

Which sections of the Income-tax Act were involved?

Section 250

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, MUMBAI BENCH “E”, MUMBAI

Before: SHRI BR BASKARAN & SHRI NARENDER KUMAR CHOUDHRY

For Appellant: Shri Nikhil Tiwari, A.R
For Respondent: Shri G. Santosh Kumar, SR. AR
Hearing: 16.10.2024Pronounced: 30.10.2024

Per : Narender Kumar Choudhry, Judicial Member:

This appeal has been preferred by the Revenue against the order dated 07.06.2024, impugned herein, passed by the National Faceless Appeal Center (NFAC)/ Ld. Commissioner of Income Tax (Appeals) (in short Ld. Commissioner) under section 250 of the Income Tax Act, 1961 (in short ‘the Act’) for the A.Y. 2017-18.

2.

At the outset, we observe that in this case the tax effect is less than Rs. 60,00,000/- the prescribed limit set out as per latest CBDT circular no. 9/2024 dated 17.09.2024.

3.

Thus, considering the peculiar fact and circumstances of the case, the appeal of the Revenue Department is liable to be dismissed, however, with liberty to the Revenue Department to seek recalling of this order, on finding the circumstance or judgment contrary if any.

4.

In the result, the Revenue’s appeal is dismissed with liberty as mentioned in para no. 3.

Order pronounced in the open court on 30.10.2024.

Recent GST High Court judgments

Search GST case law →