A.C.I.T. CIRCLE 7(2), MUMBAI vs. SBM CHEMICALS & INSTRUMENTS PVT. LTD., MUMBAI

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ITA 2265/MUM/2012Status: DisposedITAT Mumbai11 May 2016AY 2001-023 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal held that the appeal was not maintainable due to the low tax effect, as per the Board's instructions. The appeal was dismissed as incompetent.

What were the facts?

The Revenue appealed an order of the CIT(A) that allowed the assessee's appeal. The tax effect of the Revenue's appeal was below Rs. 10 lacs.

What were the issues?

Whether an appeal by the Revenue is maintainable when the tax effect is below the prescribed monetary limit. The applicability of Board Instructions regarding monetary limits for appeals.

Which sections of the Income-tax Act were involved?

Section 268A,Section 143(3)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “E” BENCH, MUMBAI

Before: SHRI SANJAY ARORA, AM & SHRI PAWAN SING, JM

For Appellant: Shri Kailash Gaikwad, Ms. Neha Barve
For Respondent: Ms. Neha Barve

O R D E R Per Sanjay Arora, A. M.: This is an Appeal by the Revenue directed against the Order by the Commissioner of Income Tax (Appeals)-13, Mumbai (‘CIT(A)’ for short) dated 20.12.2011, allowed the Assessee’s appeal contesting its assessment u/s.143(3) r/w s. 254 of the Income Tax Act, 1961 (‘the Act’ hereinafter) for the assessment year (A.Y.) 2001-02 vide order dated 30.10.2009.

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