COMMISSIONER OF INCOME TAX-III, LUDHIANA vs. ANIL HANDA

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ITA/197/2013HC Punjab & HaryanaPHHC01105050201318 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The High Court dismissed the appeal as withdrawn. The court granted liberty to the revenue to file an application for revival of the appeal as prayed for. It was 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 left open to be adjudicated in an appropriate case.

What were the facts?

The appeal was filed by the Commissioner of Income Tax-III, Ludhiana (the revenue) against an order of the Income Tax Appellate Tribunal (ITAT). The respondent is Shri Anil Handa, Proprietor of M/s Neelam Steels, Ludhiana (the assessee). The tax effect involved in the appeal was ₹ 24,71,581/-. The appeal was filed in the High Court of Punjab & Haryana at Chandigarh.

What were the issues?

1. Whether the appeal filed by the revenue should be withdrawn based on the tax effect and CBDT Circular No. 03/2018. The revenue argued that due to the tax effect being ₹ 24,71,581/-, they had instructions to withdraw the appeal in accordance with CBDT Circular No. 03/2018 dated 11th July, 2018. They also prayed for liberty to revive the appeal if something survives. 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-197-2013 (O&M) Date of Decision: 18.7.2018 The Commissioner of Income Tax-III, Ludhiana ...Appellant. Versus Shri Anil Handa, Prop. M/s Neelam Steels, Ludhiana ...Respondent. CORAM:- HON'BLE MR. JUSTICE AJAY KUMAR MITTAL. HON'BLE MR. JUSTICE AVNEESH JHINGAN. PRESENT: Mr. Rajesh Katoch, Sr. Standing Counsel for the appellant. Mr. Sandeep Goyal, Advocate for the respondent. AJAY KUMAR MITTAL, J. 1. Learned counsel for the appellant-revenue states that since the tax effect involved is ` 24,71,581/-, 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 Dismissed as withdrawn with liberty as prayed for.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 18, 2018 (AVNEESH JHINGAN) gbs JUDGE Whether Speaking/Reasoned Yes/No Whether Reportable Yes/No Gurbachan Singh 2018.07.20 11:34 I attest to the accuracy and integrity of this document

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