C.I.T.CENTRAL,JAIPUR vs. VINOD SINGHVI

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ITA/86/2012HC Rajasthan2024:RJ-JD:41344-DB09 October 2024Author: PUSHPENDRA SINGH BHATI, MUNNURI LAXMAN2 pages
AI SummaryWithdrawn

What did the High Court hold?

The Tribunal noted that the tax effect in the appeals was below Rupees Two Crores. In view of the circular of the Central Board of Direct Taxes dated 17.09.2024, the learned counsel for the appellant sought permission to withdraw the appeals. Consequently, the Tribunal dismissed the appeals as withdrawn. The formulated substantial question of law was kept open, and the department was granted liberty to move an appropriate application for revival if the need arose. No decision was made on the merits of the case.

What were the facts?

The appeals were filed by the Commissioner of Income Tax-Central, Jaipur (the Revenue) against Shri Vinod Singhvi (the assessee). The appeals were connected and related to Income Tax Appeal Nos. 85/2012, 86/2012, and 87/2012. The tax effect in these appeals was below Rupees Two Crores. In light of a circular dated 17.09.2024 issued by the Central Board of Direct Taxes, the learned counsel for the appellant sought permission to withdraw the appeals.

What were the issues?

1. Whether the appeals, involving a tax effect below Rupees Two Crores, should be permitted to be withdrawn by the Revenue in view of the CBDT circular dated 17.09.2024? (Question of procedure/administrative policy) Contentions: Assessee: No specific contentions recorded in the judgment. Revenue: The learned counsel for the appellant (Revenue) sought permission to withdraw the appeals based on the CBDT circular dated 17.09.2024, which pertains to tax effect thresholds for filing appeals.

AI-generated summary — verify with the full judgment below

Cause title — parties, addresses and appearances
[2024:RJ-JD:41344-DB] (1 of 2) [ITA-85/2012] HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Income Tax Appeal No. 85/2012 Commissioner of Income Tax-Central, Jaipur ----Appellant Versus Shri Vinod Singhvi 8 Dev Nagar, Pal Link Road, Jodhpur (Rajasthan) ----Respondent Connected With D.B. Income Tax Appeal No. 86/2012 Commissioner of Income Tax-Central, Jaipur ----Appellant Versus Shri Vinod Singhvi 8 Dev Nagar, Pal Link Road, Jodhpur (Rajasthan) ----Respondent D.B. Income Tax Appeal No. 87/2012 Commissioner of Income Tax-Central, Jaipur ----Appellant Versus Shri Vinod Singhvi 8 Dev Nagar, Pal Link Road, Jodhpur (Rajasthan) ----Respondent For Appellant(s) : Mr. K.K. Bissa For Respondent(s) : Mr. Vineet Dave HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI HON'BLE MR. JUSTICE MUNNURI LAXMAN

Order 09/10/2024

1.

The tax effect in appeals is below Rupees Two Crores, in view of the circular of Central Board of Direct Taxes dated 17.09.2024, learned counsel for the appellant seeks permission to withdraw the appeals. (Uploaded on 17/10/2024 at 05:27:23 PM) (Downloaded on 28/10/2026 at 12:45:44 AM)

[2024:RJ-JD:41344-DB] (2 of 2) [ITA-85/2012]

2.

The appeals are dismissed as withdrawn.

3.

The formulated substantial question of law is kept open.

4.

In case need arises, the department shall be at liberty to move appropriate application for revival. (MUNNURI LAXMAN),J (DR.PUSHPENDRA SINGH BHATI),J 129-131-nirmala/- Powered by TCPDF (www.tcpdf.org) (Uploaded on 17/10/2024 at 05:27:23 PM) (Downloaded on 28/10/2026 at 12:45:44 AM)

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