ITO 7(2)(4), MUMBAI vs. SUVIDHI SILK HOUSE P.LTD, MUMBAI

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ITA 1111/MUM/2013Status: DisposedITAT Mumbai17 January 2017AY 2007-082 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 Departmental Representative admitted that the tax effect was less than ₹10 lakhs. Therefore, the Revenue was precluded from pursuing the appeal as per CBDT circular.

What were the facts?

The Revenue filed an appeal against the CIT(A)'s order for Assessment Year 2007-08. The amount in dispute was ₹16,17,750.

What were the issues?

Whether the Revenue's appeal is maintainable given the low tax effect, as per CBDT circulars.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “E” Bench, Mumbai

Before: Shri B.R. Baskaran (AM)& Shri Pawan Singh (JM)

For Appellant: Ms. Dinkle Haria
For Respondent: Shri B.S. Bist
Hearing: 17.1.2017Pronounced: 17.1.2017

O R D E R Per B.R. Baskaran (AM) :-

The appeal filed by the Revenue is directed against the order dated 21.11.2012 passed by the learned CIT(A)-9, Mumbai and it relates to A.Y. 2007-08.

2.

At the time of hearing, learned Departmental Representative fairly admitted that an amount in dispute is ` 16,17,750/- and hence tax effect involved therein is less than ` 10 lakhs and accordingly, the Revenue is precluded from pursuing this appeal by the Board vide its circular No. 21 of 2015 dated 10.12.2015.

3.

In view of the above, we dismiss the appeal of the Revenue in limine.

4.

In the result, appeal filed by the Revenue is dismissed.

Order has been pronounced in the Court on 17.1.2017.

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