THE 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/497/2017HC Punjab & HaryanaPHHC01117718201703 February 2025Author: MRS. JUSTICE LISA GILL,MR. JUSTICE ALOK JAIN1 pages

AI SummaryWithdrawn

What did the High Court hold?

The Tribunal noted that the learned counsel for the appellant (revenue) submitted that as the tax effect was only Rs. 1,20,59,049/-, 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 Consequently, the appeal was dismissed as withdrawn. No decision on the merits of the original dispute was made. Pending applications, if any, were also disposed of as a consequence.

What were the facts?

The Principal Commissioner of Income Tax-I (Central), Gurgaon (the appellant/revenue) filed an appeal under Section 260A of the Income Tax Act, 1961, against the order dated February 7, 2017, passed by the Income Tax Appellate Tribunal, Division Bench, Chandigarh, in ITA No. 880/Chd/2009. The respondent is M/s SEL Manufacturing Co. Ltd., Ludhiana. The tax effect in this appeal was stated to be Rs. 1,20,59,049/-.

What were the issues?

1. Whether the appeal filed by the revenue should be withdrawn in light of Circular No. 9 of 2024 dated September 17, 2024, issued by the Ministry of Finance, Department of Revenue, CBDT, Government of India, given the tax effect of Rs. 1,20,59,049/-. The appellant (revenue) argued that it had instructions to withdraw the appeal due to the tax effect being below a certain threshold as per the aforementioned circular. The respondent (assessee) did not record any arguments as the appeal was withdrawn by the appellant.

Which sections of the Income-tax Act were involved?

Section 260A

AI-generated summary — verify with the full judgment below

204-c IN THE HIGH COURT OF PUNJAB AND HARYANA

AT CHANDIGARH

ITA-497-2017

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.880/Chd/2009. 2. Learned counsel for appellant submits that as the tax effect is only Rs.1,20,59,049/- 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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