PR. COMMISSIONER OF INCOME TAX vs. M/S BARODA RAJASTHAN KSHETRIYA GRAMIN BANK

ITA/3/2019HC RajasthanRJHC02121341201807 November 2024Bench: AVNEESH JHINGAN,UMA SHANKER VYAS1 pages

AI SummaryWithdrawn

What did the High Court hold?

The High Court of Judicature for Rajasthan, Bench at Jaipur, dismissed the appeals as withdrawn. The court granted the appellant's request to withdraw the appeals, citing the CBDT circular regarding tax effect. The court explicitly stated that the formulated substantial questions of law were kept open. No decision was made on the merits of the case. The operative direction was the dismissal of the appeals as withdrawn.

What were the facts?

The appeals were filed by the Principal Commissioner of Income Tax, Ajmer (the Revenue) against M/s Baroda Rajasthan Kshetriya Gramin Bank (the Assessee). The appeals were connected. The tax effect in these appeals was below Rupees Two Crores. The assessment years are not specified in the provided text. The order or action under challenge and the authority that passed it are not detailed, other than the fact that these are Income Tax Appeals. The procedural history is limited to the present stage of appeal before the High Court.

What were the issues?

The judgment does not record any specific substantial questions of law that were formulated or debated. The Revenue, represented by learned counsel, sought permission to withdraw the appeals. The reason cited for withdrawal was that the tax effect in the appeals was below Rupees Two Crores, in view of a circular of the Central Board of Direct Taxes dated 17.09.2024. No arguments were presented by either the Assessee or the Revenue on the merits of the case, as the appeals were withdrawn by the appellant.

AI-generated summary — verify with the full judgment below

[2024:RJ-JP:46000-DB] HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR D.B. Income Tax Appeal No. 2/2019 Pr. Commissioner Of Income Tax, Ajmer ----Appellant Versus M/s Baroda Rajasthan Kshetriya Gramin Bank, Plot No. 2343, 2Nd Floor Vaishali Nagar Ajmer ----Respondent Connected With D.B. Income Tax Appeal No. 3/2019 Pr. Commissioner Of Income Tax, Ajmer ----Appellant Versus M/s Baroda Rajasthan Kshetriya Gramin Bank, Plot No. 2343, 2Nd Floor Vaishali Nagar Ajmer ----Respondent For Appellant(s) : Mr. Shantanu Sharma Mr. Anurag Mathur For Respondent(s) : Mr. Dinesh Kumar HON'BLE MR. JUSTICE AVNEESH JHINGAN HON'BLE MR. JUSTICE UMA SHANKER VYAS Order 07/11/2024 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 appellant seeks permission to withdraw the appeals. 2. The appeals are dismissed as withdrawn. 3. The formulated substantial questions of law are kept open. (UMA SHANKER VYAS),J (AVNEESH JHINGAN),J Simple Kumawat /05 & 07

Recent GST High Court judgments

Search GST case law →