ACIT CEN CIR 2, THANE vs. TRIVENI REALITIES, NAVI MUMBAI

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ITA 5149/MUM/2013Status: DisposedITAT Mumbai03 January 2017AY 2008-092 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 dismissed the appeals as not maintainable due to the tax amount being below the prescribed monetary limit. The appeals filed by the Assessing Officer were therefore dismissed.

What were the facts?

The appeals filed by the Assessing Officers involved tax amounts below the monetary limit prescribed by the CBDT. The Departmental Representative conceded that the tax involved was less than Rs. 10,00,000/-.

What were the issues?

Whether appeals filed by the revenue are maintainable when the tax involved is below the monetary limit prescribed by the CBDT.

Which sections of the Income-tax Act were involved?

Section 254(1)

AI-generated summary — verify with the full judgment below

Heard together (6 matters)

ITA No.5149/Mum/2013
ITA No.5150/Mum/2013
ITA No.5151/Mum/2013
ITA No.5152/Mum/2013
ITA No.4252/Mum/2013
ITA No.4253/Mum/2013

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

Order u/s.254(1)of the Income-tax Act,1961(Act) खंडपीठ के अनुसार PER Bench- The above appeals were filed by the Assessing Officers (AO.s) raising various grounds of appeal for the assessment years mentioned above.The tax amount involved in all the cases is below the monetary limit,(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),on a query by the Bench,fairly conceded that the tax involved in all the above six cases was less than Rs.10.00 lacs. Considering these facts,we dismiss the appeals holding them as not maintainable.

…2/-

ITA Nos.5149/M/13 +5 Triveni Realities

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