JCIT (OSD) CC39, MUMBAI vs. KAMAL J GUPTA, MUMBAI

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ITA 5325/MUM/2012Status: DisposedITAT Mumbai25 February 2016AY 2008-092 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 noted that the CBDT's Circular No. 21 of 2015 mandates a monetary limit of Rs. 10 lakhs for filing appeals before the Tribunal. This circular applies to pending appeals.

What were the facts?

The Revenue filed appeals against the CIT(A)'s order for assessment years 2008-09 and 2009-10. The assessee pointed out that the tax effect on the disputed issue was less than Rs. 10 lakhs.

What were the issues?

Whether the Revenue's appeal is maintainable before the Tribunal given the low tax effect, in light of the CBDT's monetary limit for appeals.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 153A

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, MUMBAI BENCH “A”, MUMBAI

Before: SHRI AMIT SHUKLA & SHRI RAJESH KUMAR

For Appellant: Shri Darsi Suman Ratnam

आदेश ORDER अिमत शु�ला : �या. स.: PER AMIT SHUKLA, JM: The aforesaid appeals have been filed by the revenue against common impugned order dated 19.06.2012, passed by CIT(A)-41, Mumbai for the quantum of assessment passed u/s 143(3) r.w.s. 153A for the assessment year 2008-09 and 2009-10.

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