COMMISSIONER OF INCOME TAX vs. TEH PRINTERS HOUSE LIMITED

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ITA/1021/2005HC DelhiDLHC01058865200509 July 2020Bench: HON'BLE MR. JUSTICE MANMOHAN,HON'BLE MR. JUSTICE SANJEEV NARULA2 pages
AI SummaryDismissed

What did the High Court hold?

The Delhi High Court held that the appeal should be dismissed on account of low tax effect. The Court noted the submission made by the learned counsel for the appellant (revenue) that the tax effect involved in the present case was lower than the threshold limit of Rupees One Crore (Rs. 1,00,00,000/-) as prescribed in Circular No. 17/2019 dated August 8, 2019, read with Circular No. 03/2018 and its amendments dated August 20, 2018, issued by the CBDT. The reasoning was solely based on the monetary threshold set by the CBDT for pursuing appeals. The operative direction was the dismissal of the appeal.

What were the facts?

The Commissioner of Income Tax (CIT) Delhi-VI, the appellant, filed an appeal before the Delhi High Court against an order concerning The Printers (India) Limited, the respondent. The appeal was heard via video conferencing on July 9, 2020. The appellant's counsel stated that the tax effect in the present case was below the threshold limit of Rupees One Crore (Rs. 1,00,00,000/-) as stipulated in Circular No. 17/2019 dated August 8, 2019, issued by the Central Board of Direct Taxes (CBDT). No specific assessment year or the original order being challenged was detailed in the provided text.

What were the issues?

1. Whether the present appeal should be dismissed on account of low tax effect, as per CBDT Circulars. Assessee's Contention: The revenue (appellant) argued that the tax effect involved in the present case is lower than the threshold limit of Rupees One Crore (Rs. 1,00,00,000/-) prescribed in Circular No. 17/2019 dated August 8, 2019, issued by the CBDT, read with Circular No. 03/2018 and its amendments dated August 20, 2018. Based on this, the revenue contended that the appeal should be dismissed. Revenue's Contention: Not recorded as the revenue is the appellant making the submission.

AI-generated summary — verify with the full judgment below

R-17 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI

+ ITA 1021/2005

COMMISSIONER OF INCOME TAX DELHI-VI ..... Appellant Through: Mr. Abhishek Maratha, Advocate.

versus

THE PRINTERS HOUSE LIMITED

.....Respondent Through: None.

CORAM: HON'BLE MR. JUSTICE MANMOHAN HON'BLE MR. JUSTICE SANJEEV NARULA

O R D E R %

09.07.2020 The appeal has been heard by way of video conferencing. Learned counsel for appellant states that the tax effect involved in the present case is lower than the threshold limit of Rupees One Crore (Rs.1,00,00,000/-) prescribed in Circular No.17/2019 dated 08th August, 2019 issued by the Central Board of Direct Taxes. Since the tax effect involved in the present case is lower than the threshold limit of Rupees One Crore (Rs.1,00,00,000/-) prescribed in Circular No.17/2019 dated 08th August, 2019 read with Circular No.03/2018 and its amendments dated 20th August, 2018 issued by the Central Board of Direct Taxes, the present appeal is dismissed on account of low tax effect.

The order be uploaded on the website forthwith. Copy of the order be also forwarded to the learned counsel through e-mail.

MANMOHAN, J

SANJEEV NARULA, J JULY 09, 2020 js

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