DCIT 29(1), MUMBAI vs. INDULAL H MEHTA, MUMBAI

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ITA 3535/MUM/2015Status: DisposedITAT Mumbai15 February 2017AY 2011-123 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 both the Departmental Representative and the assessee's representative conceded that the tax involved was less than Rs. 10.00 lacs. Therefore, the appeals were dismissed as not maintainable.

What were the facts?

The Assessing Officers filed appeals against the orders of the CIT(A) for AY 2010-11 and 2011-12. The tax effect in both appeals was below the monetary limit of Rs. 10,00,000 prescribed by the CBDT.

What were the issues?

The primary issue was whether appeals with a tax effect below the prescribed monetary limit by the CBDT are maintainable.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “H”, BENCH MUMBAI

Before: SHRI RAJENDRA, AM & SHRI RAM LAL NEGI, JM

For Appellant: Shri. M.C.Omi Ningshen(DR), Smt. Simran S. Raheja by: Ms. Neha Paranjape, Shri. Indulal Mehta by: None
Hearing: 13/02/2017Pronounced: 15/02/2017

Heard together (2 matters)

ITA No.3540/Mum/2015
ITA No.3535/Mum/2015

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

O R D E R PER RAM LAL NEGI, JM The aforesaid appeals have been preferred by the Assessing Officers concerned raising various grounds of appeal

s against the order dated 25.2.2015 passed by the Ld. CIT(A) 24, Mumbai and Ld. CIT(A) 37, Mumbai for the Assessment year 2010-11 and 2011-12 respectively. The tax effect involved in these appeals are below the monetary limit of Rs.10,00,000/- prescribed by the Central Board of Direct Taxes (CBDT), vide its Circular No.21/2015(F.No.279/Misc. 142/2007-ITJ (Pt.) dated 10th December, 2015.

2. The Departmental Representative (DR) and Authorised Representative for the assessee (AR), who appeared before the Bench, fairly conceded that the tax involved in the above appeals are less than Rs.10.00 lacs. Considering these facts, we dismiss both the appeals as not maintainable.

As a result, appeals filed by the Assessing Officer stands dismissed. फलतः िनधा"रती अिधकारी "ारा दािखल क" गई अपील नामंजूर क" जाती है.

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