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

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ITA/87/2012HC 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 a circular issued by the Central Board of Direct Taxes dated 17.09.2024, the learned counsel for the appellant (Revenue) sought permission to withdraw the appeals. The Tribunal, accordingly, dismissed the appeals as withdrawn. The substantial question of law formulated in the appeals was kept open. The department was granted liberty to move an appropriate application for revival if the need arose.

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 concerned 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 from the Central Board of Direct Taxes dated 17.09.2024, the learned counsel for the appellant sought permission to withdraw the appeals.

What were the issues?

1. Whether the appeals filed by the Revenue should be permitted to be withdrawn based on the CBDT circular dated 17.09.2024, given the tax effect being below Rupees Two Crores? Assessee's Contentions: The assessee did not present any arguments as the Revenue sought to withdraw the appeals. The judgment does not record any specific contentions from the assessee's side regarding the merits of the case. Revenue's Contentions: The Revenue, through its learned counsel, sought permission to withdraw the appeals in accordance with the CBDT circular dated 17.09.2024, citing that the tax effect in the appeals was below Rupees Two Crores.

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 05:27:47 PM) (Downloaded on 28/10/2026 at 12:45:46 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 05:27:47 PM) (Downloaded on 28/10/2026 at 12:45:46 AM)

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