ASST CIT 16(2), MUMBAI vs. KANGA & COMPANY, MUMBAI

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ITA 5594/MUM/2015Status: DisposedITAT Mumbai31 March 2016AY 2010-111 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 filed by the Assessing Officers as not maintainable due to the low tax effect. The appeals were not maintainable as the tax involved was below the prescribed monetary limit.

What were the facts?

The Assessing Officers (AOs) filed appeals for assessment years 2010-11 and 2011-12. The tax effect in both cases was below the monetary limit prescribed by the CBDT.

What were the issues?

Whether appeals filed by the Revenue are maintainable when the tax effect 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

आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण, , , , मुंबई आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण मुंबई मुंबई “ए” खंडपीठ मुंबई खंडपीठ खंडपीठ खंडपीठ Income-tax Appellate Tribunal -“A”Bench Mumbai सव"ी जोिग"दर "सह, "याियक सद"य एवं राजे"", लेखा सद"य Before S/ShJoginder Singh,Judicial Member & Rajendra,Accountant Member आयकर अपील सं./ITA.s.5594-95/Mum/2015,िनधा"रण िनधा"रण िनधा"रण वष" िनधा"रण वष" वष" /AY.s:2010-11&2011-12 वष" ACIT 16(2) Kanga & Company, Ready Money Mansion.1st floor, Aaykar Bhavan,M K Road Vs. Mumbai-400 020. 43,Veer Nariman Point,Mumbai-400023 PAN:AAAFK9525E (अपीलाथ" /Appellant) (""यथ" / Respondent) Revenue by: Shri M Murali Assessee by: None सुनवाई क" तारीख / Date of Hearing :31.03.2016 घोषणा क" तारीख / Date of Pronouncement : 31.03.2016 आयकर आयकर अिधिनयम आयकर आयकर अिधिनयम अिधिनयम,1961 क" अिधिनयम क" क" धारा क" धारा धारा 254(1)केकेकेके अ"तग"त धारा अ"तग"त अ"तग"त आदेश अ"तग"त आदेश आदेश आदेश Order u/s.254(1)of the Income-tax Act,1961(Act) लेखाकार सद"य राजे"" लेखाकार सद"य राजे"" केकेकेके अनुसार लेखाकार सद"य राजे"" लेखाकार सद"य राजे"" अनुसार अनुसार PER Rajendra,A.M.- अनुसार The above appeals were filed by the Assessing Officers (AO.s) raising various grounds of appeal for the assessment years mentioned above.The tax effect involved in both 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.None appeared on behalf of the first assessee,as stated earlier.The Departmental Representative(DR),on a query by the Bench,fairly conceded that the tax involved in both the cases was less than Rs.Ten lacs.Considering these facts,we dismiss the above appeals, holding them not maintainable. As a result, appeal filed by the Assessing Officers stands dismissed. फलतः िनधा"रती अिधका"रय" "ारा दािखल क" गई अपील" नामंजूर क" जाती ह" Order pronounced in the open court on 31st,March, 2016. आदेश क" घोषणा खुले "यायालय म" "दनांक 31 माच", 2016 को क" गई । "सह /Joginder Singh) (राजे"" / RAJENDRA) ( जोिग"दर जोिग"दर "सह "याियक सद"य / JUDICIAL MEMBER लेखा लेखा सद"य सद"य / ACCOUNTANT MEMBER लेखा लेखा सद"य सद"य जोिग"दर जोिग"दर "सह "सह मुंबई Mumbai; "दनांकDated : 31.03.2016. Jv.Sr.PS. आदेश क" क" "ितिलिप "ितिलिप अ"ेिषत अ"ेिषत/Copy of the Order forwarded to : आदेश आदेश आदेश क" क" "ितिलिप "ितिलिप अ"ेिषत अ"ेिषत 1.Appellant /अपीलाथ"

2.

Respondent /""यथ" 3.The concerned CIT(A)/संब" अपीलीय आयकर आयु", 4.The concerned CIT /संब" आयकर आयु" 5.DR “A ” Bench, ITAT, Mumbai /िवभागीय "ितिनिध, खंडपीठ,आ.अ."याया.मुंबई 6.Guard File/गाड" फाईल स"यािपत "ित //// आदेशानुसार/ BY ORDER, उप/सहायक पंजीकार Dy./Asst.

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