THE PR. COMMISSIONER OF INCOME TAX -CENTRAL-3 vs. GREEN VALLEY HOUSING & LAND DEVELOPMENT PVT. LTD.
What did the High Court hold?
The High Court, based on the statement made by the counsel for the appellant/Revenue regarding the tax effect being below Rs. 50 Lacs and in terms of Circular No. 3/2018 dated 11.07.2018, disposed of the appeals. The Court recorded the aforesaid statement and decided that the substantial question of law raised in the appeals need not be answered. Consequently, the substantial question of law was left open. No specific relief was granted or denied on the merits of the case, and no findings were made on the substantive issues of the appeals.
What were the facts?
The appeals were filed by the Principal Commissioner of Income Tax - Central-3 (Revenue) against the assessee, Green Valley Housing & Land Development Pvt. Ltd. and Decent Financials Services Pvt. Ltd. The assessment years are not explicitly stated. The appeals challenge an order or action, the specifics of which are not detailed in the provided text. The procedural history indicates that the Revenue's counsel stated that the tax effect in these appeals is below Rs. 50 Lacs. This statement was made in the context of Circular No. 3/2018 dated 11.07.2018.
What were the issues?
The primary issue before the High Court was whether the substantial question of law raised in the appeals needed to be answered, given the tax effect. The Revenue contended that in terms of Circular No. 3/2018, if the tax effect is below Rs. 50 Lacs, the substantial question of law need not be answered. The judgment does not record any specific arguments from the assessee's side, as none appeared.
AI-generated summary — verify with the full judgment below
$~3 and 4 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 471/2018 THE PR. COMMISSIONER OF INCOME TAX-CENTRAL-3 ~ Appellant Through Mr. Ruchir Bhatia, Advocate versus GREEN VALLEY HOUSING & LAND DEVELOPMENT PVT. LTD. Respondent Through None And + ITA 474/2018 THE PR. COMMISSIONER OF INCOME TAX -3 Appellant Through Mr. Ruchir Bhatia, Advocate versus DECENT FINANCIALS SERVICES PVT. LTD Respondent Through None CORAM: HON'BLE MR. JUSTICE SANJIV KHANNA HON'BLE MR. JUSTICE CHANDER SHEKHAR ORDER % 31.08.2018 It is stated by counsel for the appellant/Revenue that the tax effect in the present appeals is below Rs.50 Lacs and hence, in terms of circular No. 3/2018 dated 11.07.2018, the substantial question of law raised in the appeals need not be answered. Recording the aforesaid statement, the appeals are disposed of without answering the substantial question of law which is left open. -// ^ SANJIV KHANNA, J CHANDER SHEKHAR, J AUGUST 31,2018/b Signed By:RAM DATT Signing Date:09.10.2024 15:41 Certify that the digital and physical file have been compared and the digital data is as per the physical file and no page is missing. Signature Not Verified
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