DCIT 5(3), MUMBAI vs. TAG OFFSHORE LTD, MUMBAI

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ITA 6862/MUM/2013Status: DisposedITAT Mumbai24 May 2016AY 2009-102 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 held that the appeal was not maintainable as per the monetary limit prescribed by the Board's instruction. The appeal was dismissed on this ground.

What were the facts?

The Revenue appealed against the deletion of penalty under Section 271(1)(c) for AY 2009-10. The tax effect of the appeal was below Rs. 10 lacs.

What were the issues?

Whether the Revenue's appeal is maintainable before the Tribunal given the tax effect is below the prescribed monetary limit.

Which sections of the Income-tax Act were involved?

Section 271(1)(c),Section 268A

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “E” BENCH, MUMBAI

Before: SHRI SANJAY ARORA, AM & SHRI RAM LAL NEGI, JM

For Appellant: Shri Ravinder Sindhu

O R D E R

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