PR. COMMISSIONER OF INCOME TAX -CENTRAL -3 vs. IREO WATERFRONT PVT. LTD.

PDF · subscribers
ITA/200/2026HC DelhiDLHC01009807202617 March 2026Bench: HON'BLE MR. JUSTICE VINOD KUMAR,HON'BLE MR. JUSTICE DINESH MEHTA1 pages
AI SummaryDismissed

What did the High Court hold?

The Delhi High Court considered the submission made by the learned counsel for the respondent (Assessee) regarding the tax effect of the appeal. The Court noted that the tax effect was below the monetary limits stipulated in CBDT Circular No.5/2024 dated 15.03.2024, read in conjunction with Circular No. 9/2024 dated 17.09.2024. Based on this submission, and in the absence of any counter-argument from the Revenue, the Court found no reason to proceed with the appeal. The principle applied is that appeals falling below the prescribed monetary limits for filing by the Revenue are to be dismissed. Consequently, the appeal along with any pending applications was dismissed.

What were the facts?

The appeal was filed by the Principal Commissioner of Income Tax - Central - 3 (the Revenue) against an order of the Income Tax Appellate Tribunal (ITAT). The respondent is IREO Waterfront Pvt. Ltd. (the Assessee). The appeal was filed before the Delhi High Court. The assessment years are not specified in the judgment. The core of the matter concerns the tax effect of the appeal, which was brought to the attention of the Court by the assessee's counsel.

What were the issues?

1. Whether the appeal filed by the Revenue is maintainable in light of the tax effect being below the prescribed limits in CBDT Circular No.5/2024 dated 15.03.2024 read with Circular No. 9/2024 dated 17.09.2024. Assessee's Contention: The learned counsel for the respondent (Assessee) submitted that the tax effect in the instant appeal falls below the limits prescribed in CBDT Circular No.5/2024 dated 15.03.2024 read with Circular No. 9/2024 dated 17.09.2024. Revenue's Contention: The judgment records no argument for the Revenue.

AI-generated summary — verify with the full judgment below

$~74 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 200/2026 CM APPL. 16436/2026

PR. COMMISSIONER OF INCOME TAX -CENTRAL -3 .....Appellant Through: Mr. Gaurav Gupta, SSC with Mr. Shivendra Singh, JSC, Mr. Yojit Pareek, JSC and Mr. Surya Jindal, Advs.

versus

IREO WATERFRONT PVT. LTD. .....Respondent Through: Ms. Monalisa Maity and Ms. Upasna Vashistha, Advs.

CORAM:

HON'BLE MR. JUSTICE DINESH MEHTA

HON'BLE MR. JUSTICE VINOD KUMAR

17.03.2026 O R D E R 1. Learned counsel for the respondent submitted that the tax effect in the instant appeal falls below the limits prescribed in CBDT Circular No.5/2024 dated 15.03.2024 read with Circular No. 9/2024 dated 17.09.2024. 2. In view of the aforesaid, the appeal along with the pending application is dismissed.

DINESH MEHTA, J.

VINOD KUMAR, J. MARCH 17, 2026/dd This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 20/03/2026 at 13:10:52

Recent GST High Court judgments

Search GST case law →