ASST CIT CC 43, MUMBAI vs. KHIRAD ZAIDI, MUMBAI

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ITA 1337/MUM/2014Status: DisposedITAT Mumbai08 March 2016AY 2005-062 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. The appeals were held to be not maintainable due to the low tax effect.

What were the facts?

The Assessing Officers filed appeals for assessment years 2005-06 and 2009-10. The tax effect in both cases was below the monetary limit prescribed by the CBDT.

What were the issues?

Whether appeals with a tax effect below the prescribed monetary limit are maintainable before the Tribunal.

Which sections of the Income-tax Act were involved?

Section 254(1)

AI-generated summary — verify with the full judgment below

Order

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