THE PR COMMISSIONER OF INCOME TAX FARIDABAD vs. M/S SUNRAY COTSPIN (P) LTD

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ITA/134/2021HC Punjab & HaryanaPHHC01057379202102 September 2026Bench: MR. JUSTICE SUNISH BINDLISH,MR. JUSTICE DEEPAK SIBAL1 pages
AI SummaryWithdrawn

What did the High Court hold?

The Tribunal held that the revenue's appeal could be dismissed as withdrawn. The reasoning was based on the explicit request made by the revenue's counsel to withdraw the appeal in light of the low tax effect, as per the instructions contained in the Circulars dated 15.03.2024 and 17.09.2024 issued by the Central Board of Direct Taxes. The Tribunal noted that the revenue sought to withdraw the appeal on account of low tax effect. Consequently, the appeal was dismissed as withdrawn. Any pending miscellaneous applications in the matter were also disposed of. The operative direction was the dismissal of the appeal as withdrawn.

What were the facts?

The appellant, the Principal Commissioner of Income Tax, Faridabad, sought to withdraw the appeal filed against M/s Sunray Cotspin (P) Ltd. The appeal was filed against an order dated 17.09.2024. The revenue's decision to withdraw was based on the low tax effect criteria stipulated in Circulars dated 15.03.2024 and 17.09.2024, issued by the Central Board of Direct Taxes. The High Court of Punjab & Haryana was hearing this appeal. Miscellaneous applications pending in the matter also stood disposed of.

What were the issues?

1. Whether the appeal can be dismissed as withdrawn by the revenue on account of low tax effect, in terms of the Circulars dated 15.03.2024 and 17.09.2024 issued by the Central Board of Direct Taxes? (Question of law) Assessee's Contentions: The judgment does not record any specific contentions made by the assessee. However, the revenue's request to withdraw the appeal implies the assessee would not oppose this request. Revenue's Contentions: The revenue, represented by learned Senior Standing Counsel and Junior Standing Counsel, sought to withdraw the appeal on the ground of low tax effect, citing Circulars dated 15.03.2024 and 17.09.2024 issued by the Central Board of Direct Taxes.

AI-generated summary — verify with the full judgment below

IN THE HIGH

Sr. No. 189 THE PR. COMMI

M/S SUNRAY C

CORAM : HON

HON

Present : Ms. U

Mr. V

Ms. K

Mr. R

DEEPAK SIBAL, 1. Learn appeal on account and 17.09.2024 iss 2. Dism 3. Pendi

02.09.2026 shamsher

H COURT OF PUNJAB & HARYA ISSIONER OF INCOME TAX,

Versus COTSPIN (P) LTD.

N'BLE MR. JUSTICE DEEPAK S N'BLE MR. JUSTICE SUNISH BI Urvashi Dhugga, Senior Standing Vaibhav Gupta, Junior Standing Kavita, Advocate, for the appella Rishabh Kapoor, Advocate, for th * * * * * J. (Oral) ned counsel for the appellant-re t of low tax effect in terms of t sued by the Central Board of Dir missed as withdrawn. ing miscellaneous application(s)

Whether speaking/reasoned : Yes / No Whether reportable : Yes / No

ANA AT CHANDIGARH ITA-134-2021 (O&M) Date of decision : 02.09.2026

FARIDABAD

.…. Appellant

..... Respondent IBAL INDLISH g Counsel Counsel ant(s)-revenue. he respondent. evenue seeks to withdraw this the Circulars dated 15.03.2024 rect Taxes. also stands disposed of.

[DEEPAK SIBAL]

JUDGE [SUNISH BINDLISH] JUDGE o o SHAMSHER SINGH 2026.09.08 10:05 I attest to the accuracy and integrity of this document Punjab and haryana high court, chandigarh

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