COMMISSIONER OF INCOME TAX vs. M/S FREEMAN MEASURES

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ITA/194/2003HC Punjab & HaryanaPHHC01055459200323 August 2016Bench: MR. JUSTICE A.K. SIKRI,MRS. JUSTICE MANJARI NEHRU KAUL1 pages
AI SummaryWithdrawn

What did the High Court hold?

The High Court dismissed the appeal as withdrawn with liberty to the revenue to file an application for revival of the appeal as prayed for.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 legal issue, as claimed by the revenue, was left open to be adjudicated in an appropriate case. The judgment does not provide details of the specific ITAT order or the merits of the case, as the appeal was disposed of on procedural grounds based on the revenue's instructions.

What were the facts?

The appeal was filed by the Commissioner of Income Tax-II, Ludhiana (appellant-revenue) against an order of the Income Tax Appellate Tribunal (ITAT). The respondent is M/s Freeman Measures Ltd., Ludhiana. The tax effect involved in the appeal is Rs. 1,87,250/-. The appeal was decided on 23.08.2016 by the High Court of Punjab and Haryana at Chandigarh.

What were the issues?

1. Whether the appeal filed by the revenue should be dismissed as withdrawn in view of the CBDT Circular No. 21/2015 dated 10.12.2015, considering the tax effect involved? Assessee's Contention: Not recorded in the judgment. Revenue's Contention: The learned counsel for the appellant-revenue stated that due to the tax effect of Rs. 1,87,250/-, they have instructions to withdraw the appeal in accordance with CBDT Circular No. 21/2015. They also prayed for liberty to file an application for revival of the appeal if anything survives.

AI-generated summary — verify with the full judgment below

IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

Sr. No. 203 ITA-194-2003

Decided on : 23.08.2016 Commissioner of Income Tax-II, Ludhiana ..... Appellant

VERSUS M/s Freeman Measures Ltd., Ludhiana ..... Respondent CORAM: HON'BLE MR. JUSTICE S.J. VAZIFDAR, CHIEF JUSTICE HON'BLE MR. JUSTICE DEEPAK SIBAL Present: Mr.Zora Singh Klar, Advocate, for the appellant.

******* S.J. VAZIFDAR, C.J. (Oral) Learned counsel for the appellant-revenue states that since the tax effect involved is Rs.1,87,250/-, he has instructions to withdraw the present appeal in view of the circular No.21/2015, dated 10.12.2015, 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.

[ S.J. VAZIFDAR ]

CHIEF JUSTICE 23.08.2016

[ DEEPAK SIBAL ] shamsher JUDGE Whether speaking/reasoned : Yes/No Whether reportable : Yes/No Shamsher Singh 2016.08.24 10:02 I attest to the accuracy and authenticity of this document Chandigarh

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