The Pr. Commissioner Of Income Tax 1 vs. M/S Gautamswami Enterprises

ITA/89/2022HC Madhya Pradesh05 February 2025Bench: HON'BLE SHRI JUSTICE SUSHRUT ARVIND DHARMADHIKARI2 pages

For Petitioner: Veena Mandlik

AI SummaryDismissed

What did the High Court hold?

The High Court held that the appeal filed by the Revenue is not maintainable. The Court observed that CBDT Circular No. 5/2024 dated 15.03.2024, which was later amended by Circular No. 9/2024 dated 17.09.2024, supersedes the earlier circulars of 11.07.2018 and 08.08.2019. Crucially, the Court noted that the later circulars do not provide for an exception clause (like 10(C)) that would permit filing an appeal notwithstanding the tax effect being less than the specified monetary limits. Therefore, based on the prevailing circulars at the time of the decision, the appeal did not meet the criteria for entertainability. The appeal was accordingly dismissed. The appellant (Revenue) was granted liberty to file an application if the cause of action survives as per law.

What were the facts?

The Principal Commissioner of Income Tax (Revenue) filed an appeal under Section 260A of the Income Tax Act, 1961, before the High Court of Madhya Pradesh at Indore. The appeal challenged an order passed by the Income Tax Appellate Tribunal, Indore, in ITA No. 805/IND/2018 dated 23.08.2021. The sole controversy revolved around the entertainability of the Revenue's appeal before the High Court under Exception Clause 10(C) of CBDT Circular No. 3/2018 dated 11.07.2018. The tax effect involved in the case was Rs. 1.60 Crore.

What were the issues?

1. Whether the appeal filed by the Revenue is entertainable before this Court under Exception Clause 10(C) of CBDT Circular No. 3/2018 dated 11.07.2018, given that the tax effect of Rs. 1.60 Crore is below the monetary limits specified in subsequent CBDT Circulars No. 17/2019 dated 08.08.2019 and No. 5/2024 dated 15.03.2024. Assessee's Contention: The judgment does not record any specific contentions made by the assessee. The entire focus is on the maintainability of the appeal from the Revenue's perspective. Revenue's Contention: The Revenue contended that the appeal should be entertained under Exception Clause 10(C) of CBDT Circular No. 3/2018, despite the tax effect being below the monetary limits set by later circulars.

Which sections of the Income-tax Act were involved?

Section 260A

AI-generated summary — verify with the full judgment below

IN THE HIGH COURT OF MADHYA PRADESH AT INDORE BEFORE HON'BLE SHRI JUSTICE SUSHRUT ARVIND DHARMADHIKARI & HON'BLE SHRI JUSTICE GAJENDRA SINGH ON THE 5th OF FEBRUARY, 2025 INCOME TAX APPEAL No. 89 of 2022 THE PR. COMMISSIONER OF INCOME TAX 1 Versus M/S GAUTAMSWAMI ENTERPRISES Appearance: Shri Harsh Parashar, learned Senior Standing Counsel for the appellant. ORDER Per: Justice Sushrut Arvind Dharmadhikari The instant appeal under Section 260(A) of the Income Tax Act, 1961 has been preferred by the appellant being aggrieved by the order passed by learned Income Tax Appellate Tribunal, Indore, in ITA No.805/IND/2018 dated 23.08.2021. The only controversy seems to be involved in the case as to whether the appeal filed by the Revenue would be entertainable before this Court under exception Clause 10(C) of CBDT Circular No.3/2018 dated 11/07/2018. Admittedly, the tax effect involved in the case is Rs.1.60 Crore, which is below the monetary limit as specified in the Circular No. 17/2019 dated 08/08/2019 and CBDT Circular No. 5/2024 dated 15/03/2024. On perusal of the Circular dated 15/03/2024, which was later on, 1 ITA-89-2022 NEUTRAL CITATION NO. 2025:MPHC-IND:2982 Signed by: VARSHA SINGH Signing time: 06-02-2025 10:15:18 Signature Not Verified

(SUSHRUT ARVIND DHARMADHIKARI) JUDGE (GAJENDRA SINGH) JUDGE amended by Circular No. 9/2024 dated 17/09/2024 issued by CBDT supersedes the Circular dated 11/07/2018 and 08/08/2019, it is seen that it does not provide exception clause i.e. 10(C), wherein the appeal can be filed notwithstanding the fact that the tax effect entailed is less than the monetary limits under the exceptions given. In view of above, the appeal is not maintainable. Accordingly, same is hereby dismissed. However, the appellant would be at liberty to file application, in case cause of action survives as per law. VS

2 ITA-89-2022 NEUTRAL CITATION NO. 2025:MPHC-IND:2982 Signed by: VARSHA SINGH Signing time: 06-02-2025 10:15:18 Signature Not Verified

Recent GST High Court judgments

Search GST case law →