PRINCIPAL COMMISSIONER OF INCOME TAX, LUDHIANA vs. M/S SAT KARTAR SOLVEX PVT. LTD.

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ITA/18/2024HC Punjab & HaryanaPHHC01025756202405 May 2025Bench: MRS. JUSTICE LISA GILL,MRS. JUSTICE SUDEEPTI SHARMA1 pages
AI SummaryWithdrawn

What did the High Court hold?

The High Court of Punjab and Haryana at Chandigarh, acknowledging the submission by the appellant's counsel, noted that the tax effect involved in the appeal was under Rs. 2 crores. Consequently, the appellant had specific instructions to withdraw the appeal in accordance with Circular No. 9 of 2024 dated September 17, 2024, issued by the Ministry of Finance, Department of Revenue, CBDT. Based on this instruction, the Court ordered the appeal to be dismissed as withdrawn. No decision on the merits of the case was made.

What were the facts?

The appeal, filed under Section 260A of the Income Tax Act, 1961, challenges an order dated June 9, 2023, passed by the Income Tax Appellate Tribunal, Amritsar Bench, Amritsar. The appellant is the Principal Commissioner of Income Tax (Central), Ludhiana, and the respondent is M/s Sat Kartar Solvex Pvt. Ltd. The appeal was presented before the High Court of Punjab and Haryana at Chandigarh. The core of the matter is the tax effect involved in the appeal, which was stated to be under Rs. 2 crores.

What were the issues?

1. Whether the appeal, involving a tax effect under Rs. 2 crores, is maintainable in light of the instructions to withdraw such appeals. The appellant, through its Senior Standing Counsel, submitted that as the tax effect involved in this appeal is under Rs. 2 crores, it has specific instructions to withdraw the appeal. This instruction is based on Circular No. 9 of 2024 dated September 17, 2024, issued by the Ministry of Finance, Department of Revenue, CBDT, Government of India. The respondent's contentions are not recorded in the judgment.

Which sections of the Income-tax Act were involved?

Section 260A

AI-generated summary — verify with the full judgment below

271-a IN THE HIGH COURT OF PUNJAB AND HARYANA

AT CHANDIGARH

ITA-18-2024

Date of Decision: May 05, 2025

PRINCIPAL COMMISSIONER OF INCOME TAX (CENTRAL), LUDHIANA

..... Appellant

Versus

M/S SAT KARTAR SOLVEX PVT. LTD.

..... Respondent

CORAM:- HON'BLE MRS. JUSTICE LISA GILL

HON'BLE MRS. JUSTICE SUDEEPTI SHARMA

Present: Mr. Varun Issar, Senior Standing counsel for appellant.

**** LISA GILL, J.

Present appeal has been filed under Section 260A of the Income Tax Act, 1961 challenging order dated 09.06.2023 passed by learned Income Tax Appellate Tribunal, Amritsar Bench, Amritsar in ITA No.16/Asr/2020. 2.

Learned counsel for appellant submits that as the tax effect involved in this appeal is under Rs.2 crores, he has specific instructions to withdraw this appeal in view of circular No.9 of 2024 dated 17.09.2024 issued by Ministry of Finance, Department of Revenue, CBDT, Government of India. 3.

Appeal is, accordingly, dismissed as withdrawn.

(LISA GILL)

JUDGE

(SUDEEPTI SHARMA) May 05, 2025

JUDGE Rts

Whether speaking/reasoned: Yes/No Whether reportable: Yes/No RITU SHARMA 2025.05.07 10:43 I attest to the accuracy and integrity of this document

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