PR COMMISSIONER OF INCOME TAX 1 PUNE vs. ANAND DEVELOPERS

ITXA/525/2025HC BombayHCBM07060328202323 October 20261 pages

AI SummaryWithdrawn

What did the High Court hold?

The High Court observed that the tax effect of Rs. 1,21,95,792/- was below the monetary limits prescribed in CBDT Circular No. 9/2024, dated 17th September 2024. Consequently, the Court disposed of the appeal as withdrawn/not pressed in view of the said circular. Liberty was granted to the Revenue to apply in the event the case falls within the exceptions of the circular. The Court also directed refund of court fees, if any, as per rules. No specific issue regarding the merits of the assessment was decided.

What were the facts?

The Principal Commissioner of Income Tax-1, Pune (Revenue) filed an appeal before the Bombay High Court at Kolhapur against Anand Developers (Assessee). The appeal was filed against an order or action that is not specified in the provided text. The tax effect in dispute was Rs. 1,21,95,792/-. The appeal was listed for hearing on October 23, 2026.

What were the issues?

1. Whether the appeal filed by the Revenue is maintainable given the tax effect below the monetary limits prescribed by the CBDT Circular No. 9/2024 dated 17th September 2024? The Revenue argued that the appeal should be disposed of as withdrawn or not pressed due to the tax effect being below the monetary limits stipulated in CBDT Circular No. 9/2024. The Assessee's contentions are not recorded in the judgment.

AI-generated summary — verify with the full judgment below

59 itxa-525-2025(C).doc IN THE HIGH COURT OF JUDICATURE AT BOMBAY CIRCUIT BENCH AT KOLHAPUR CIVIL APPELLATE JURISDICTION INCOME TAX APPEAL NO. 525 OF 2025 The Pr. Commissioner of Income Tax-1, Pune. ...Appellant. Versus Anand Developers. ...Respondent. —————— Ms. Smita Thakur for the appellant. —————— Coram : Abhay Ahuja & Neeraj P. Dhote, JJ. Date : October 23, 2026. P. C. : 1. When the matter is called out, it is observed from paragraph no.11 of the appeal filed by the Revenue that the tax effect is Rs.1,21,95,792/-, which is way below the monetary limits prescribed in the CBDT Circular No. 9/2024, dated 17th September 2024. 2. Accordingly, the appeal is disposed of as withdrawn / not pressed in view of the said circular. Liberty to apply in event the case falls within the exceptions of the said circular. 3. Refund of the Court fees, if any, as per Rules. [Neeraj P. Dhote, J.] [Abhay Ahuja, J.] Patil-SR 1 of

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