COMMISSIONER OF WEALTAH TAX DE vs. RAM NATH INDUSTRIES LTD.

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WTA/8/2003HC DelhiDLHC01030687200324 July 20031 pages
AI SummaryDismissed

What did the High Court hold?

The High Court declined to entertain the appeal filed by the Revenue. The Court's reasoning was based on the fact that the issue raised in the present appeal was identical to the issues that had been raised in earlier appeals (WTA Nos. 20/2002 and 23-25/2002) decided by the same bench on January 8, 2003, and January 10, 2003. The Court found no reason to deviate from its previous decisions. Therefore, the appeal was dismissed. No specific finding on the merits of the wealth tax assessment was made, as the appeal was not entertained on procedural grounds.

What were the facts?

The Revenue, through the Commissioner of Wealth Tax, filed an appeal before the High Court of Delhi against an order concerning Ram Nath Industries Ltd. The appeal pertains to Wealth Tax Act, 1957. The specific assessment years are not explicitly mentioned for this particular appeal, but the Court refers to previous appeals concerning assessment years 1992-93, 1991-92, 1990-91, and 1989-90. The procedural history indicates that the Revenue is challenging a decision, and the High Court is considering whether to entertain the appeal.

What were the issues?

1. Whether the High Court should entertain the appeal filed by the Revenue under Section 260-A of the Income-tax Act, 1961 (though the context suggests Wealth Tax Act, 1957, the judgment explicitly mentions Income-tax Act). Assessee's arguments: Not recorded. Revenue's arguments: The Revenue contended that the issue raised in this appeal is identical to the one raised in previously decided appeals (WTA Nos. 20/2002 and 23-25/2002).

Which sections of the Income-tax Act were involved?

Section 260-A

AI-generated summary — verify with the full judgment below

Sr. No. Date i SHRI SHYAM sales 02-03 Orders M TTIE I-HGH COURT OF DELHI AT NEW DELIC WTA 8/2003 COMMISSIONER OF WEALTAH TAX DE Appellant Ttirough Ms. P.L. Bansal, Adv. versus RAM NATH INDUSTRIES LTD. Tlirough Nemo. CORAM: HON'BLE MR. JUSTICE D.K. JAIN HON'BLE MR. JUSTICE MADAN B. LOKUR • ORDER % CM 5/2003 24.07.2003 Respondent Allowed, subject to just exceptions. WTA No.8/2003 Following our orders in WTA Nos.20/2002 and 23-25/2002 dated 8 January 2003 and 10 Januaiy 2003 respectively, pertaining to tlie assessment years 1992-93, 1991-92, 1990-91 and 1989-90, we decline to entertain this appeal as well, as tlie issue raised in this appeal by the Revenue under Section; 260-A of the Income-tax Act, 1961 is identical to die one which had been raised in tlie afore-noted appeals. Dismissed. JULY 24,2003 SS' D.K. JAW,J A MADAN B. LOKUR, J Signing Date:20.01.2025 17:08:28 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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