ITO 9(1)(1), MUMBAI vs. ANG TRADING P.LTD, MUMBAI

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ITA 6014/MUM/2013Status: DisposedITAT Mumbai15 March 2016AY 2001-021 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 as not maintainable because the tax effect was below the prescribed monetary limit. The appeal filed by the Assessing Officer was therefore dismissed.

What were the facts?

The Assessing Officer filed an appeal before the ITAT. The tax effect involved in the appeal was below the monetary limit prescribed by the CBDT circular. The Departmental Representative conceded this fact.

What were the issues?

Whether an appeal is maintainable when the tax effect is below the prescribed monetary limit set 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 अपीलीय अिधकरण अिधकरण, " ए “खंडपीठ खंडपीठ मुंबई मुंबई आयकर आयकर आयकर अपीलीय अपीलीय अिधकरण अिधकरण खंडपीठ खंडपीठ मुंबई मुंबई INCOME TAX APPELLATE TRIBUNAL,MUMBAI-“A”,BENCH सव"ी जोिग"दर"सह, "याियक सद"य एवं राजे"", लेखा सद"य Before S/ShJoginderSingh,Judicial Member & Rajendra,Accountant Member आयकर अपील सं./I.T.A. No.6014/Mum/2013,िनधा"रण िनधा"रण वष" वष" /Assessment Year: 2001-02 िनधा"रण िनधा"रण वष" वष" ITO 9(1)(1) ANG Trading P Ltd. Aaykar Bhavan,M K Road, 211,Anant Bhuvan,Water Field Roda, Vs. Mumbai-400 020. Bandra(west),Mumbai-400050 PAN:AHCCA9284B (अपीलाथ" /Appellant) (""यथ" / Respondent) Revenue by: Sh.M Murali Assessee by: Sh.Ujjawal Gangval सुनवाई क" तारीख / Date of Hearing: 15.03.2016 घोषणा क" तारीख / Date of Pronouncement: 15.03.2016 आयकर अिधिनयम अिधिनयम,1961 क" क" धारा धारा 254(1)केकेकेके अ"तग"त अ"तग"त आदेश आदेश आयकर आयकर आयकर अिधिनयम अिधिनयम क" क" धारा धारा अ"तग"त अ"तग"त आदेश आदेश Order u/s.254(1)of the Income-tax Act,1961(Act) लेखाकार सद"य राजे"" केकेकेके अनुसार अनुसार PER Rajendra,A.M.- लेखाकार सद"य राजे"" लेखाकार सद"य राजे"" लेखाकार सद"य राजे"" अनुसार अनुसार The above appeal was filed by the Assessing Officer(AO)raising two grounds of appeal. It was noticed that tax effect involved in the case under consideration was 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.During the course of hearing before us,the Departmental Representative (DR)fairly conceded that the tax involved in the appeal was less than Rs.10.00 lacs.Considering these facts,we dismiss the appeal holding it as not maintainable.

As a result,appeal filed by the Assessing Officer stands dismissed. फलतः िनधा" रती अिधका रय" #ारा दािखल क" गई अपील नामंजूर क" जाती है. Order pronounced in the open court on 15th March,2016. आदेश क" घोषणा खुले "यायालय म% &दनांक 15,माच" 2016 को क" गई । (जोिग"दर"सह जोिग"दर"सह /JoginderSingh) (राजे"" / RAJENDRA) जोिग"दर"सह जोिग"दर"सह "याियक सद"य / JUDICIAL MEMBER लेखा लेखा सद"य सद"य / ACCOUNTANT MEMBER लेखा लेखा सद"य सद"य मुंबई Mumbai; &दनांकDated : 15.03.2016. 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, ए 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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