THE PR. COMMISSIONER OF INCOME TAX, ROHTAK vs. M/S HARYANA STEEL AND ALLOY LIMITED, SONEPAT
What did the High Court hold?
The High Court allowed the applications for condonation of delay in filing and re-filing the appeal. Subsequently, the learned counsel for the appellant-revenue stated that due to the tax effect being below the monetary limit prescribed by CBDT Circular No. 3 of 2018, amended by Circular No. 17 of 2019, they had instructions to withdraw the appeal. The Court dismissed the appeal as withdrawn with the liberty prayed for by the revenue to file an application for revival of the appeal in case something survives. Any pending applications were also disposed of as the main case was dismissed.
What were the facts?
The appeal was filed by the Principal Commissioner of Income Tax-2, Rohtak (the revenue) against M/s Haryana Steel and Alloy Limited, Sonepat (the assessee). The appeal was presented before the High Court of Punjab and Haryana at Chandigarh. The revenue filed applications for condonation of delay in re-filing and filing the appeal, which were allowed. The learned counsel for the revenue then stated that due to the tax effect being below the prescribed monetary limit as per CBDT Circular No. 3 of 2018 and Circular No. 17 of 2019, they had instructions to withdraw the appeal. The revenue requested liberty to revive the appeal if circumstances changed.
What were the issues?
1. Whether the appeal filed by the revenue should be dismissed as withdrawn, considering the tax effect is below the prescribed monetary limit as per CBDT Circulars. Contentions: Assessee: No arguments are recorded for the assessee in the judgment. Revenue: The learned counsel for the revenue stated that the tax effect involved is less than the monetary limit prescribed in Circular No. 3 of 2018, as amended by Circular No. 17 of 2019, and therefore, they have instructions to withdraw the present appeal. They prayed for liberty to file an application for revival of the appeal if something survives.
AI-generated summary — verify with the full judgment below
ITA No. 206 of 2019 (O&M)
-1- IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH ITA No. 206 of 2019 (O&M) Date of Decision: 13.9.2019 Pr. Commissioner of Income Tax-2, Rohtak .......Appellant Vs. M/s Haryana Steel and Alloy Limited, Sonepat .......Respondent CORAM: HON’BLE MR. JUSTICE AJAY TEWARI HON'BLE MR. JUSTICE HARNARESH SINGH GILL Present: Mr. Sandeep Goyal, Advocate for the appellant. ***** AJAY TEWARI
, J. (ORAL)
CM-10458-CII-2019 This is an application for condonation of delay of 241 days in re-filing the present appeal. For the reasons stated in the application, the same is allowed. Delay of 241 days in re-filing the appeal is condoned CM-10459-CII-2019 This is an application for condonation of delay of 30 days in filing the present appeal. For the reasons stated in the application, the same is allowed. Delay of 30 days in filing the appeal is condoned ITA No. 206 of 2019 (O&M) 1. Learned counsel for the appellant-revenue states that since the tax effect involved is less than the monetary limit as prescribed in Circular No.3 of 2018 dated 11.07.2018 issued by the Central Board of Direct Taxes, further amended vide Circular No.17 of 2019 dated 08.08.2019 read with GURPREET SINGH 2019.09.17 16:21 I attest to the accuracy and authenticity of this document chandigarh
ITA No. 206 of 2019 (O&M)
-2- Letter No. F.No.279/Misc/M-93/2018-ITJ dated 20.08.2019, he has instructions to withdraw the present appeal. However, he prayed that liberty be granted to the appellant-revenue to file an application for revival of the appeal, in case something survives therein. 2. Dismissed as withdrawn with liberty as prayed for. 3. Since the main case has been dismissed, the pending application, if any, also stands disposed of. (AJAY TEWARI) JUDGE (HARNARESH SINGH GILL) September 13, 2019
JUDGE Gurpreet Whether speaking /reasoned : Yes Whether Reportable : No GURPREET SINGH 2019.09.17 16:21 I attest to the accuracy and authenticity of this document chandigarh
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