COMMISSIONER OF INCOME TAX (CENTRAL) GURGAON vs. M/S STEEL STRIPS WHEELS LTD, CHD

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ITA/102/2014HC Punjab & HaryanaPHHC01109223201412 February 2026Bench: MR. JUSTICE JAGMOHAN BANSAL,MR. JUSTICE YASHVIR SINGH RATHOR1 pages
AI SummaryDismissed

What did the High Court hold?

The High Court dismissed the appeal based on the monetary limits prescribed by the CBDT Circulars dated 15.03.2024 and 06.08.2024. The court noted that the tax effect of Rs. 72,43,044/- was below these limits. The Revenue was granted liberty to move an appropriate application if any contrary information was discovered later. The operative direction was the dismissal of the appeal.

What were the facts?

The appeal was filed by the Commissioner of Income Tax (Appellant) against M/s Steel Strips Wheels Ltd. (Respondent-assessee). The respondent-assessee's counsel stated that the amount of tax involved was Rs. 72,43,044/-, which was below the monetary limit prescribed by the Central Board of Direct Taxes (CBDT) vide Circulars dated 15.03.2024 and 06.08.2024. The appellant's counsel could not controvert this statement but sought liberty to file an application if contrary information was found later. The High Court was considering the appeal against an order of the Appellate Authority, which in turn would have been an appeal against an assessment order.

What were the issues?

1. Whether the appeal filed by the Revenue is maintainable given the monetary limit prescribed by CBDT Circulars for filing appeals. The assessee argued that the tax effect of Rs. 72,43,044/- is below the monetary limit stipulated by CBDT Circulars dated 15.03.2024 and 06.08.2024, rendering the appeal non-maintainable. The Revenue's counsel was unable to dispute this fact but requested permission to file an application if contrary information emerged subsequently.

AI-generated summary — verify with the full judgment below

IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH **** 201

ITA-102-2014 (O&M) Date of Decision: 12.02.2026 COMMISSIONER OF INCOME TAX ...Appellant Vs. M/S STEEL STRIPS WHEELS LTD.

…Respondents

CORAM:- HON'BLE MR. JUSTICE JAGMOHAN BANSAL HON'BLE MR. JUSTICE YASHVIR SINGH RATHOR

Present:- Mr. Ranvijay Singh, Sr. Standing Counsel with

Ms. Nikita Garg, Jr. Standing Counsel for the appellant

Mr. Akshay Bhan, Sr. Advocate with

Mr. Shantanu Bansal, Advocate for the respondent-assessee

*** JAGMOHAN BANSAL, J. (ORAL)

Learned Senior Counsel for the respondent while pointing out assessment order read with order of Appellate Authority submits that amount of tax involved is Rs.72,43,044/- which is less than monetary limit prescribed by Central Board of Direct Taxes vide Circulars dated 15.03.2024 and 06.08.2024. 2.

Learned counsel for the appellant-Income Tax expressed his inability to controvert aforesaid statement, however, seeks permission to move an appropriate application, if anything contrary is found later on. 3.

Dismissed in terms of aforesaid circulars with aforesaid liberty. 4.

Pending application(s), if any, stands disposed of.

(JAGMOHAN BANSAL)

JUDGE

(YASHVIR SINGH RATHOR)

JUDGE February 12, 2026 Deepak DPA

Whether Speaking/reasoned Yes/No

Whether Reportable

Yes/No DEEPAK BISSYAN 2026.02.13 14:36 I attest to the accuracy and integrity of this document

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