PETROSIL OIL CO.LTD. vs. THE JT.COMM. OF I-TAX and ANR.

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ITXA/488/2000HC BombayHCBM02007632199929 July 2008Bench: HON'BLE SHRI JUSTICE S.J. KATHAWALLA,HON'BLE SHRI JUSTICE DR. S. RADHAKRISHNAN1 pages
AI SummaryWithdrawn

What did the High Court hold?

The High Court noted that the learned counsel for the appellant stated that the appellant was not desirous of proceeding with the appeals. Consequently, the Court allowed the appeals to be withdrawn as such. The Court also directed that the permissible court fees be refunded to the appellant as per the rules. No specific findings on merits or any substantive legal principles were discussed or decided, as the appeals were withdrawn by the appellant.

What were the facts?

The appeals were filed by Petrosil Oil Company Ltd. (the appellant) against the Joint Commissioner of Income Tax (the respondent). The appeals were filed under Section 260A of the Income Tax Act, 1961. The specific assessment years are not mentioned in the provided text. The appeals challenged orders passed by the revenue authorities. The procedural history indicates that the appeals were heard by the Bombay High Court. During the hearing, the learned counsel for the appellant stated that the appellant was not desirous of proceeding with the appeals.

What were the issues?

The judgment does not record any specific questions of law or fact that the High Court had to decide. Therefore, there are no issues to be framed. The judgment also does not record any arguments made by either the appellant or the revenue on any specific points of law or fact. The appellant's counsel indicated a withdrawal from pursuing the appeals.

Which sections of the Income-tax Act were involved?

Section 260A

AI-generated summary — verify with the full judgment below

-1_

IN THE HIGH COURT OF JUDICATURE AT BOMBAY

IN APPEAL UNDER SECTION 260A OF THE INCOME TAX ACT,

1961

TAX APPEAL NO.IT 488 of 2000

WITH

TAX APPEAL NO. IT 489 OF 2000

Petrosil Oil Company Ltd.

: Appellant

v/s

The Joint Commissioner of Income Tax

The Commissioner of Income tax : Respondent

Mr.Sameer Chitnis i/b CR. Bayley & co. for appellant

Mr.B.M. Chatterji a/w Mr. Ram B. Upadhyay for

respondent

Mr. K.K. Mahajan joint Commissioner of IT present

Coram : Dr.S. Radhakrishnan

S.J. Kathawalla, JJ.

Date: 29.7.2008

P.C.

In both the above appeals heard learned

counsel

Mr.

Chatterji for the respondent.

Mr.

K.K.

Mahajan

Joint

Commissioner Income TAX (Judicial)

personally present.

He has assured that all papers in

the

proceeding which are filed in this court will

duly accepted at their office at Aayakar Bhavan on the

ground floor between 10.30 a.m. to 5 p.m.on all

working days.

The learned counsel for the appellant states

that

the Appellant is not desirous to proceed in

the

above

appeal.

Appeal

is therefore

allowed

withdrawn as such. Permissible court fees be refunded

to the appellant as per the rules.

(S.J. Kathawalla,J.) (Dr.S. Radhakrishnan,J.)

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