PR COMMISSIONER OF INCOME TAX 1 PUNE vs. WARANA INDUSTRIES LTD

ITXA/926/2024HC BombayHCBM07060327202323 October 20261 pages

AI SummaryWithdrawn

What did the High Court hold?

The High Court observed that the tax effect of Rs. 34,40,153/- was below the monetary limits stipulated in CBDT Circular No. 9/2024, dated 17th September 2024. Consequently, the Court disposed of the appeal as withdrawn or not pressed. The Court granted liberty to the appellant (Revenue) to apply for revival of the appeal if the case falls within the exceptions mentioned in the said circular. No decision was made on the merits of the original dispute.

What were the facts?

The Revenue, represented by the Pr. Commissioner of Income Tax-1, Pune, filed Income Tax Appeal No. 926 of 2024 before the Bombay High Court at Kolhapur against Warana Industries Ltd. The appeal challenged an order or action not specified in the provided text. The tax effect in dispute was Rs. 34,40,153/-. The matter was called out for hearing on October 23, 2026.

What were the issues?

The Tribunal did not have to decide any substantive issues as the appeal was disposed of on procedural grounds. The primary consideration was the tax effect of the appeal in light of the prevailing monetary limits set by the CBDT. The Revenue contended that the tax effect of Rs. 34,40,153/- was below the monetary limits prescribed in CBDT Circular No. 9/2024, dated 17th September 2024, and therefore, the appeal should not have been pressed. The Respondent (Warana Industries Ltd.) did not appear to have made any specific arguments recorded in this excerpt.

AI-generated summary — verify with the full judgment below

58 itxa-926-2024(C).doc IN THE HIGH COURT OF JUDICATURE AT BOMBAY CIRCUIT BENCH AT KOLHAPUR CIVIL APPELLATE JURISDICTION INCOME TAX APPEAL NO. 926 OF 2024 The Pr. Commissioner of Income Tax-1, Pune. ...Appellant. Versus Warana Industries Ltd. ...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.12 of the appeal filed by the Revenue that the tax effect is Rs.34,40,153/- 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 Accordingly, the appeal is disposed of as withdrawn / not pressed in view of the said circular.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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