Income Tax Range 2 I Raipur Chhattisgarh vs. M/s S. N. Agrawal

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TAXC/61/2016HC ChhattisgarhCGHC01013348201603 September 2019Author: HON'BLE THE CHIEF JUSTICE,HON'BLE SHRI JUSTICE PARTH PRATEEM SAHU2 pages
AI SummaryWithdrawn

What did the High Court hold?

The High Court granted permission to the Revenue to withdraw the appeals. The Court noted the submission made by the learned standing counsel for the Appellant (Revenue) that due to the change in litigation policy notified by the Government vide Circular No. 17 of 2019 dated August 8, 2019, the amount in dispute did not meet the minimum benchmark. Consequently, the Revenue sought to withdraw the appeals. The Court, in light of this submission, dismissed the appeals as withdrawn. No decision on the merits of the substantial questions of law was made.

What were the facts?

The appeals were filed by the Revenue against the orders of the Income Tax Appellate Tribunal (ITAT), Raipur Bench. The appeals were preferred under Section 260-A of the Income Tax Act, 1961, raising substantial questions of law. The Revenue sought to withdraw these appeals. The reason for withdrawal was a change in litigation policy notified by the Government through Circular No. 17 of 2019 dated August 8, 2019, stating that the amount in dispute did not meet the minimum benchmark for pursuing litigation.

What were the issues?

1. Whether the appeals filed by the Revenue involve substantial questions of law under Section 260-A of the Income Tax Act, 1961? (Question of law) Assessee's Contention: Not recorded. Revenue's Contention: The Revenue, through its learned standing counsel, submitted that by virtue of the change in litigation policy as per Circular No. 17 of 2019 dated August 8, 2019, the amount in dispute does not cross the minimum benchmark. Therefore, the appeals are sought to be withdrawn.

Which sections of the Income-tax Act were involved?

Section 260-A

AI-generated summary — verify with the full judgment below

1 NAFR HIGH COURT OF CHHATTISGARH, BILASPUR TAXC No. 28 of 2015 Income Tax Officer, Ward-2, Bhilai, District- Durg (C.G.) ---- Appellant Versus Fateh Chand Gouniyal, D-30 Sector-II, Devendra Nagar, Raipur (C.G.) ---- Respondent with TAXC No. 61 of 2016 Income Tax Officer-2(1) Raipur Chhattisgarh ---- Appellant Versus M/s S. N. Agrawal (HUF) C/o Shanti Photostat, Tatyapara, Raipur (C.G.) ---- Respondent with TAXC No. 62 of 2016 Income Tax Officer-2(1) Raipur Chhattisgarh ---- Appellant Versus M/s J. N. Agrawal (HUF) C/o Shanti Photostat, Tatyapara, Raipur (C.G.) ---- Respondent TAXC No. 65 of 2016 Income Tax Officer -2(1) Raipur Chhattisgarh ---- Appellant Versus M/s V.N. Agrawal (HUF) C/o Shanti Photostat, Tatyapara, Raipur (C.G.) ---- Respondent

2 For Appellant : Shri Amit Chaudhary, Advocate. Hon'ble Shri P. R. Ramachandra Menon, Chief Justice Hon'ble Shri Justice Parth Prateem Sahu, Judge Judgment on Board Per P. R. Ramachandra Menon, Chief Justice 04.09.2019

1.

These appeals have been preferred by the Revenue, on being aggrieved by the verdict passed by the Income Tax Appellate Tribunal, Raipur Bench, Raipur (for short, 'ITAT') in ITA No. 111/BLPR/2011 raising / suggesting various questions as involving substantial questions of law under Section 260-A of the Income Tax Act, 1961. 2. Today, when the matter came up for consideration, the learned standing counsel for the Appellant submits that by virtue of the change of litigation policy notified by the Government as per the Circular bearing No. 17 of 2019 dated 08.08.2019, the amount in dispute does not cross the hurdle of minimum benchmark and in the said circumstance, the above appeals are sought to be withdrawn.

3.

In the said circumstances, permission is granted. These appeals are dismissed as withdrawn.

(P. R. Ramachandra Menon) (Parth Prateem Sahu) Chief Justice Judge Brijmohan

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