ACIT, CENTRAL CIRCLE 1(1), PUNE vs. M/S. PRAGATI AROMA OIL DISTELLERS P. LTD., MUMBAI

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ITA 2587/PUN/2012Status: DisposedITAT Pune22 October 2021AY 2008-093 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 held that the revised monetary limit for filing appeals by the Department before the Tribunal is Rs. 50.00 lakh, as per CBDT Circular No. 17/2019. Since the tax effect in these appeals was less than this limit, the appeals were not entertained.

What were the facts?

The Revenue filed four appeals before the ITAT for assessment years 2007-08 to 2010-11. The assessee's representative submitted that the tax effect in each appeal was below the revised monetary limit for filing appeals.

What were the issues?

Whether the appeals filed by the Revenue are maintainable in light of the revised monetary limits prescribed by the CBDT for filing appeals before the Tribunal.

Which sections of the Income-tax Act were involved?

Section 250

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, PUNE BENCH, ‘A’ PUNE

Before: SHRI R.S. SYAL & SHRI S.S.VISWANETHRA RAVI

For Appellant: Shri Mahaveer Jain
For Respondent: Shri S.P. Walimbe

आदेश की �ितिलिप अ�ेिषत/Copy of the Order is forwarded to: अपीलाथ� / The Appellant; 1. ��थ� / The CIT(A)-1, Pune 2. 3. The PCIT-1, Pune 4. DR, ITAT, ‘A’ Bench, Pune गाड� फाईल / Guard file. 5.

आदेशानुसार/ BY ORDER, // True Copy // Senior Private Secretary आयकर अपीलीय अिधकरण ,पुणे / ITAT, Pune

Date 1. Draft dictated on 22-10-2021 Sr.PS 2. Draft placed before author 22-10-2021 Sr.PS 3. Draft proposed & placed before JM the second member 4. Draft discussed/approved by JM Second Member. 5. Approved Draft comes to the Sr.PS Sr.PS/PS 6. Kept for pronouncement on Sr.PS 7. Date of uploading order Sr.PS 8. File sent to the Bench Clerk Sr.PS 9. Date on which file goes to the Head Clerk 10. Date on which file goes to the A.R. 11. Date of dispatch of Order.

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