PR. COMMISSIONER OF INCOME TAX CENTRAL LUDHIANA vs. M/S SEL MANUFACTURING CO LTD PLOT NO 273-74, DHANDARI KALAN G.T. ROAD LUDHIANA

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ITA/491/2017HC Punjab & HaryanaPHHC01117712201703 February 2025Author: MRS. JUSTICE LISA GILL,MR. JUSTICE ALOK JAIN1 pages

AI SummaryWithdrawn

What did the High Court hold?

The High Court noted that the tax effect in the appeal was Rs.35,89,330/-. The learned counsel for the appellant (Revenue) submitted that he had instructions to withdraw the appeal in view of Circular No.9 of 2024 dated September 17, 2024, issued by the Ministry of Finance, Department of Revenue, CBDT, Government of India. Consequently, the appeal was dismissed as withdrawn. Any pending applications were also disposed of as well.

What were the facts?

The Principal Commissioner of Income Tax-I (Central), Gurgaon (the Revenue) filed an appeal under Section 260A of the Income Tax Act, 1961, against an order dated February 7, 2017, passed by the Income Tax Appellate Tribunal (ITAT), Division Bench, Chandigarh, in ITA No.76/Chd/2012. The appeal was filed against M/s SEL Manufacturing Co. Ltd., Ludhiana (the assessee). The tax effect in dispute was Rs.35,89,330/-.

What were the issues?

1. Whether the appeal filed by the Revenue should be withdrawn in view of the tax effect and CBDT Circular No.9 of 2024 dated September 17, 2024? (Question of procedure/administrative policy) Contentions: Assessee: No arguments recorded. Revenue: Submitted that the tax effect is Rs.35,89,330/- and has instructions to withdraw the appeal in view of CBDT Circular No.9 of 2024.

Which sections of the Income-tax Act were involved?

Section 260A

AI-generated summary — verify with the full judgment below

204-d IN THE HIGH COURT OF PUNJAB AND HARYANA

AT CHANDIGARH

ITA-491-2017

Date of Decision: February 03, 2025

Pr. Commissioner of Income Tax-I (Central), Gurgaon .....Appellant

Versus

M/s SEL Manufacturing Co. Ltd. Ludhiana

..... Respondent

CORAM:- HON'BLE MRS. JUSTICE LISA GILL

HON'BLE MR. JUSTICE ALOK JAIN

Present: Mr. Varun Issar, Sr. Standing counsel for the appellant.

Ms. Radhika Suri, Senior Advocate with Ms. Parnika Singh, Advocate for the respondent.

**** LISA GILL, J.

Present appeal has been filed under Section 260A of the Income Tax Act, 1961 challenging order dated 07.02.2017 passed by learned Income Tax Appellate Tribunal, Division Bench, Chandigarh in ITA No.76/Chd/2012. 2. Learned counsel for appellant submits that as the tax effect is only Rs.35,89,330/- he has instructions to withdraw this appeal in view of circular No.9 of 2024 dated 17.09.2024 issued by Ministry of Finance, Department of Revenue, CBDT, Government of India.

Appeal is, accordingly, dismissed as withdrawn.

Pending application(s), if any, stand disposed of as well.

(LISA GILL)

JUDGE

(ALOK JAIN) February 03, 2025

JUDGE Rts Whether speaking/reasoned: Yes/No Whether reportable: Yes/No RITU SHARMA 2025.02.05 09:44 I attest to the accuracy and integrity of this document

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