THE PR. COMMISSIONER OF INCOME TAX-II, AMRITSAR vs. M/S THE MATTEWAL CO-OP L/C SOCIETY, AMRITSAR (PAN: AAAAT5385J)

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ITA/106/2018HC Punjab & HaryanaPHHC01118941201830 July 2018Bench: MR. JUSTICE R.C. KATHURIA (RETD.),MS. JUSTICE RITU BAHRI1 pages
AI SummaryWithdrawn

What did the High Court hold?

The High Court dismissed the appeal as withdrawn. The court granted the liberty to the revenue to file an application for revival of the appeal as prayed for. The court clarified that the withdrawal of the appeal by the revenue would not be considered an affirmation of the Tribunal's order on merits. Furthermore, the court explicitly stated that the legal issue, as claimed by the revenue, was left open to be adjudicated in an appropriate case. The operative direction was the dismissal of the appeal as withdrawn with liberty granted.

What were the facts?

The Principal Commissioner of Income Tax-II, Amritsar (the revenue) filed an appeal before the High Court of Punjab & Haryana at Chandigarh against an order of the Income Tax Appellate Tribunal (ITAT). The appeal concerned M/s The Mattewal Co-op L/C Society, Amritsar (the assessee). The tax effect involved in the appeal was ₹40,17,000. The revenue's counsel stated that they had instructions to withdraw the appeal in view of Circular No. 03/2018 dated 11th July 2018, issued by the Central Board of Direct Taxes (CBDT). The revenue also sought liberty to file an application for revival of the appeal if something survived therein.

What were the issues?

1. Whether the revenue is entitled to withdraw the appeal in view of CBDT Circular No. 03/2018, and if so, whether liberty should be granted to revive the appeal. The revenue argued that due to the tax effect being below the monetary limit prescribed by CBDT Circular No. 03/2018, they had instructions to withdraw the appeal. They further prayed for liberty to revive the appeal if circumstances warranted. The judgment does not record any arguments from the assessee.

AI-generated summary — verify with the full judgment below

IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH ITA-106-2018 Date of Decision: 30.7.2018 The Principal Commissioner of Income Tax-II, Amritsar ...Appellant. Versus M/s The Mattewal Co-op L/C Society, Amritsar ...Respondent. CORAM:- HON'BLE MR. JUSTICE AJAY KUMAR MITTAL. HON'BLE MR. JUSTICE AVNEESH JHINGAN. PRESENT: Mr. Denesh Goyal, Sr. Standing Counsel for the appellant. AJAY KUMAR MITTAL, J. 1. Learned counsel for the appellant-revenue states that since the tax effect involved is ` 40,17,000/-, he has instructions to withdraw the present appeal in view of Circular No.03/2018, dated 11th July, 2018, issued by the Central Board of Direct Taxes, New Delhi. However, he has prayed that liberty be granted to the revenue to file an application for revival of the appeal in case something survives therein. 2. Dismissed as withdrawn with liberty as prayed for. It is, however, clarified that withdrawal of the appeal by the revenue shall not be taken to be affirmation of order of the Tribunal on merits. Further, the legal issue as claimed by the revenue is being left open to be adjudicated in an appropriate case. (AJAY KUMAR MITTAL) JUDGE July 30, 2018 (AVNEESH JHINGAN) gbs JUDGE Whether Speaking/Reasoned Yes/No Whether Reportable Yes/No Gurbachan Singh 2018.08.01 12:51 I attest to the accuracy and integrity of this document

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