Income Tax Appellate Tribunal - Mumbai
Jet Aiu Akyline Transport P.Ltd, Mumbai vs Department Of Income Tax
' . ',
IN THE INCOME TAX APPELLATE TRIBUNAL 'SMC', BENCH
MUMBAI
,
BEFORE SHRI R. K. GUPTA, JM
ITA No.189/Mum/2012
( Assessment Year :2008-2009)
DCIT CIR 3(3), Mumbai Vs. M/s Jet-Aiu Skyline Transport
Pvt. Ltd., 29, Bank Street,
Fort, Mumbai-400 001
PAN/GIR No. : AAACJ 5876 C
( Appellant) .. ( Respondent)
/Revenue by : Mr. Mohit Jain
/Assessee by : Mr. M.M.Golvala
Date of Hearing : 5th Dec., 2012
Date of Pronouncement : 7th Dec. ,2012
ORDER
This is an appeal by the department against the order dated 24- 10-2011 of leaned CIT(A)-36, Mumbai relating to the assessment year 2008-09.
2. The tax effect in the appeal of the department is less than Rs.3,00,000/-, therefore, the appeal of the department is not maintainable as provided under Section 268A(1) of the Act. Accordingly, I dismiss the appeal of the department in limine. 2 ITA No.189/2012
3. In the result, appeal of the department is dismissed.
Order pronounced in the open court on this 7th day of Dec.2012. 2012
Sd/-
( )
(R.K.GUPTA)
/ JUDICIAL MEMBER
Mumbai; Dated : 07/12/ 2012.
/pkm, PS
Copy of the Order forwarded to :
1. / The Appellant
2. / The Respondent.
3. / The CIT(A)-X, Mumbai.
4. / CIT
5. / DR, ITAT, Mumbai
6. Guard file.
//True Copy// / BY ORDER, (Dy./Asstt. Registrar) / ITAT, Mumbai