COMMISSIONER OF INCOME TAX CENTRAL GURGAON NOW KARNAL vs. SHEENA EXPORTS C/O M/S RRA TAXINDIA

PDF · subscribers
ITA/180/2015HC Punjab & HaryanaPHHC01109808201519 July 2018Bench: MR. JUSTICE AJAY KUMAR MITTAL,MR. JUSTICE AVNEESH JHINGAN1 pages
AI SummaryWithdrawn

What did the High Court hold?

The High Court dismissed the appeal as withdrawn, granting the revenue the liberty to file an application for revival of the appeal as prayed for.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 ITAT's order on merits. Furthermore, the legal issue claimed by the revenue was expressly left open to be adjudicated in an appropriate case. The Court did not decide on the merits of the case.

What were the facts?

The appeal was filed by the Commissioner of Income Tax (Central), Gurgaon (now Karnal) against an order of the Income Tax Appellate Tribunal (ITAT). The assessment year(s) are not explicitly stated. The amount in dispute is ₹ 23,88,761/-. The procedural history involves the revenue seeking to withdraw the appeal due to the tax effect being below the threshold stipulated in a CBDT circular.

What were the issues?

1. Whether the appeal should be dismissed as withdrawn by the revenue. (Question of procedure) Assessee's contentions: Not recorded. Revenue's contentions: The revenue, represented by learned counsel, stated that the tax effect involved is ₹ 23,88,761/- and sought to withdraw the appeal in accordance with CBDT Circular No. 03/2018 dated 11th July, 2018. The revenue also prayed for liberty to file an application for revival of the appeal if anything survives therein.

AI-generated summary — verify with the full judgment below

IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH ITA No. 180 of 2015 Decided on : 19.07.2018 Commissioner of Income Tax (Central), Gurgaon now Karnal . . . Appellant(s) Versus Sheena Exports C/o M/s RRA Taxindia . . . Respondent(s) CORAM: HON'BLE MR. JUSTICE AJAY KUMAR MITTAL HON'BLE MR. JUSTICE AVNEESH JHINGAN PRESENT: Mr. Yogesh Putney, Sr. Standing Counsel for the appellant(s). None for the respondent(s). **** AJAY KUMAR MITTAL, J. (Oral) Learned counsel for the appellant-revenue states that since the tax effect involved is ` 23,88,761/-, he has instructions to withdraw the present appeal in view of the circular No.03/2018, dated 11th July, 2018, issued by the C.B.D.T., New Delhi. However, he 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 19, 2018 J.Ram (AVNEESH JHINGAN) JUDGE Whether speaking/reasoned: Yes/No Whether Reportable: Yes/No Jawala Ram 2018.07.23 16:28 I attest to the accuracy and authenticity of this document Chandigarh

Recent GST High Court judgments

Search GST case law →