DCIT, NEW DELHI vs. M/S. MITSUI & CO., NEW DELHI

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ITA 5107/DEL/2015Status: DisposedITAT Delhi30 March 2016AY 2010-113 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that as per CBDT Circular No. 21/2015, appeals with a tax effect below Rs. 10 lakhs should not be pressed or should be withdrawn. Therefore, the appeal was dismissed.

What were the facts?

The Revenue filed an appeal before the ITAT. The tax effect in this appeal was less than Rs. 10 lakhs.

What were the issues?

Whether an appeal filed by the Revenue with a tax effect below the threshold specified in CBDT circulars should be dismissed.

Which sections of the Income-tax Act were involved?

Section 268A

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH: ‘C’ NEW DELHI

Before: SHRI J. SUDHAKAR REDDY & SMT SUCHITRA KAMBLE

Hearing: 28.03.2016Pronounced: 30.03.2016
3.

In the result Revenue’s appeal is dismissed in limini. Order pronounced in the Open Court on ….. March, 2016.

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