PR. CIT-2 KOLHAPUR vs. SHRI ANILPANT PRABHAKARPANT KORGAONKAR (HUF)

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ITXA/885/2016HC BombayHCBM07003561201623 October 20261 pages
AI SummaryWithdrawn

What did the High Court hold?

The High Court observed that the tax effect in the appeal filed by the Revenue was Rs. 92,32,315/-, which is below the monetary limits prescribed in CBDT Circular No. 9/2024, dated 17th September 2024. Consequently, the Court disposed of the appeal as withdrawn or not pressed. Liberty was granted to the Revenue to apply in the event the case falls within the exceptions of the said circular. The Court also directed for the refund of court fees, if any, as per Rules.

What were the facts?

The Revenue, Pr. CIT-2, Kolhapur, filed Income Tax Appeal No. 885 of 2016 against the assessee, Anilpant Prabhakarpant Korganokar (HUF). The appeal was filed before the High Court of Judicature at Bombay, Circuit Bench at Kolhapur. The tax effect in the appeal was stated to be Rs. 92,32,315/-. The appeal was listed for hearing on October 23, 2026.

What were the issues?

1. Whether the appeal filed by the Revenue is to be dismissed as withdrawn/not pressed in view of the monetary limits prescribed by CBDT Circular No. 9/2024, dated 17th September 2024, given the tax effect of Rs. 92,32,315/-. The Revenue's contention, as indicated by the Court's observation, is that the tax effect is below the prescribed monetary limits. The judgment does not record any specific arguments from the assessee.

AI-generated summary — verify with the full judgment below

57 itxa-885-2016(C).doc IN THE HIGH COURT OF JUDICATURE AT BOMBAY CIRCUIT BENCH AT KOLHAPUR CIVIL APPELLATE JURISDICTION INCOME TAX APPEAL NO. 885 OF 2016 Pr. CIT-2, Kolhapur. ...Appellant. Versus Anilpant Prabhakarpant Korganokar (HUF). ...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.10 of the appeal filed by the Revenue that the tax effect is Rs.92,32,315/-, which is way below the monetary limits prescribed in 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 Accordingly, the appeal is disposed of as withdrawn / not pressed in view of the said circular.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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