PRINCIPAL COMMISSIONER OF INCOME TAX-20 DELHI vs. CA COOPERATIVE THRIFT AND CREDIT SOCIETY LTD

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ITA/336/2024HC DelhiDLHC01039373202411 February 2026Bench: HON'BLE MR. JUSTICE VINOD KUMAR,HON'BLE MR. JUSTICE DINESH MEHTA1 pages
AI SummaryDismissed

What did the High Court hold?

The High Court dismissed the appeal filed by the Revenue. The reasoning provided is 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. The ratio decidendi is that appeals with a tax effect below the prescribed monetary limits, as per CBDT circulars, are to be dismissed. The operative direction was the dismissal of the appeal. No issues were left undecided.

What were the facts?

The appeal was filed by the Principal Commissioner of Income Tax, Delhi-20 (Revenue) against M/s CA Cooperative Thrift and Credit Society Ltd (Assessee). The specific assessment year(s) are not mentioned in the order. The order under challenge is the High Court's decision on the appeal. The procedural history is that the Revenue filed the present appeal before the High Court. The tax effect in the instant appeal was stated to be below the limits prescribed in CBDT Circular No. 5/2024 dated 15.03.2024 read with Circular No. 9/2024 dated 17.09.2024.

What were the issues?

1. Whether the appeal filed by the Revenue should be dismissed on the grounds that the tax effect falls below the monetary limits prescribed by the CBDT Circulars. The Revenue argued 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. The Assessee's contentions are not recorded in the judgment.

AI-generated summary — verify with the full judgment below

$~8 and 9 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 335/2024 + ITA 336/2024 PRINCIPAL COMMISSIONER OF INCOME TAX DELHI-20 .....Appellant Through: Mr. Abhishek Maratha, SSC, Mr. Apoorv Agarwal, JSC and Ms. Nupur Sharma, Adv. versus M/S CA COOPERATIVE THRIFT AND CREDIT SOCIETY LTD .....Respondent Through: Mr. Amit Shrivastava, Adv. CORAM: HON'BLE MR. JUSTICE DINESH MEHTA HON'BLE MR. JUSTICE VINOD KUMAR O R D E R %

11.02.2026 1. Learned counsel for appellant 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 is dismissed. DINESH MEHTA, J VINOD KUMAR, J FEBRUARY 11, 2026/ss 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 16/02/2026 at 12:48:17

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