ACIT, CHENNAI vs. ESTEGI HOTELS PVT LTD., CHENNAI

ITA 1922/CHNY/2015Status: DisposedITAT Chennai06 January 2016AY 2007-082 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal held that the tax effect was below the monetary limit of ₹10,00,000 prescribed by the CBDT for filing appeals. Therefore, the Revenue was precluded from filing the appeal.

What were the facts?

The Revenue filed an appeal before the ITAT against an order of the CIT(A) which deleted an addition of proportionate interest expenditure. The tax effect in the appeal was ₹5,53,652.

What were the issues?

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

Which sections of the Income-tax Act were involved?

Section 143(3),Section 147,Section 250

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘C’ BENCH, CHENNAI

Before: SHRI CHANDRA POOJARI & SHRI G. PAVAN KUMAR

PER G. PAVAN KUMAR, JUDICIAL MEMBER:

The appeal filed by the Revenue is directed against order

of Commissioner of Income-tax (Appeals)-6, Chennai in ITA

No.131/CIT(A)-6/2011-12, Dated 06.03.2015 for the assessment year

2007-2008 passed u/s.143(3) r.w.s.147 and 250 of the Income Tax

Act, 1961. 2. Revenue raised ground against the order of Commissioner of Income Tax (Appeals) deleting the addition of proportionate interest

expenditure of th

The order continues below.

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