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

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ITA/23/2024HC Punjab & HaryanaPHHC01025808202405 May 2025Bench: MRS. JUSTICE LISA GILL,MRS. JUSTICE SUDEEPTI SHARMA1 pages
AI SummaryWithdrawn

What did the High Court hold?

The High Court held that the appeal should be dismissed as withdrawn. The reasoning provided is that the learned counsel for the appellant submitted specific instructions to withdraw the appeal due to the tax effect being under Rs.2 crores, referencing Circular No.9 of 2024 dated 17.09.2024. The operative direction is the dismissal of the appeal as withdrawn. No issues were decided on merits, and no part of the ITAT's order was affirmed or set aside.

What were the facts?

The Principal Commissioner of Income Tax (Central), Ludhiana (the appellant/revenue) filed an appeal under Section 260A of the Income Tax Act, 1961, against an order dated 09.06.2023 passed by the Income Tax Appellate Tribunal (ITAT), Amritsar Bench, Amritsar, in ITA No.35/Asr/2020. The respondent is M/s Narula Solvex Pvt. Ltd. The appeal was filed before the High Court of Punjab and Haryana at Chandigarh. The specific amount in dispute is not stated, but the tax effect is noted as being under Rs.2 crores.

What were the issues?

1. Whether the appeal should be withdrawn in light of the tax effect being under Rs.2 crores and Circular No.9 of 2024 dated 17.09.2024 issued by the Ministry of Finance, Department of Revenue, CBDT. The appellant's contention is that as the tax effect involved in the appeal is under Rs.2 crores, they have specific instructions to withdraw the appeal in view of the aforementioned circular. The judgment does not record any contention from the respondent.

Which sections of the Income-tax Act were involved?

Section 260A

AI-generated summary — verify with the full judgment below

271-c IN THE HIGH COURT OF PUNJAB AND HARYANA

AT CHANDIGARH

ITA-23-2024

Date of Decision: May 05, 2025

PRINCIPAL COMMISSIONER OF INCOME TAX (CENTRAL), LUDHIANA

..... Appellant

Versus

M/S NARULA 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.35/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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