ADIT (IT) 2(2), MUMBAI vs. TAJ TV LTD, MUMBAI

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ITA 7639/MUM/2013Status: DisposedITAT Mumbai27 June 2016AY 2005-062 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 appeal filed by the Revenue. The appeal was held to be not maintainable due to the low tax effect.

What were the facts?

The Revenue filed an appeal against the CIT(A)'s order for assessment year 2005-06. The tax effect involved in the appeal was below the monetary limit prescribed by the CBDT.

What were the issues?

Whether an appeal can be entertained when the tax effect is below the prescribed monetary limit.

Which sections of the Income-tax Act were involved?

Section 268A

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “E” BENCH, MUMBAI

Before: SHRI SHAILENDRA KUMAR YADAV, JM & SHRI RAJESH KUMAR, AM

Hearing: 27.6.2016Pronounced: 27.6.2016

O R D E R PER RAJESH KUMAR, A. M: This is an appeal filed by the revenue challenging the order dated 30.8.2013 of ld.CIT(A)-10, Mumbai, for assessment year 2005-06.

2.

We find from the orders of authorities below that the tax effect involved in the above referred case is below the monetary limit (Rs. 10,00,000/-) prescribed by the Central Board of Director Taxes(CBDT), vide its Circular No.21/2015(F.No.l42/2007- ITJ (Pt.) dated 10th December, 2015.

3.

Shri Hiten Chande appeared on behalf of the assessee. The Departmental Representative (DR) on a query by the Bench fairly conceded that the tax effect involved in the above case is less than Rs.10.00 lacs. Considering these facts, we dismiss the appeal holding it as not maintainable u/s. 268A of the Act.

2 ITA 7639/Mum/2013

4.

In the result, appeal of the Revenue is dismissed.

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