COMMISSIONER OF INCOME TAX PATIALA vs. MAHARAJA AMARINDER SINGH

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ITA/392/2010HC Punjab & HaryanaPHHC01093321201021 September 2016Bench: MR. JUSTICE S.J. VAZIFDAR,MR. JUSTICE DEEPAK SIBAL1 pages
AI SummaryWithdrawn

What did the High Court hold?

The High Court dismissed the appeal as withdrawn, granting the liberty as prayed for by the revenue. 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 The operative direction was the dismissal of the appeal as withdrawn with liberty granted to the revenue.

What were the facts?

The appeal was filed by the Commissioner of Income Tax, Patiala (appellant-revenue) against Maharaja Amarinder Singh (respondent-assessee). The appeal challenged an order of the Income Tax Appellate Tribunal (ITAT). The tax effect involved in the appeal was approximately ₹2,31,625. The revenue sought to withdraw the appeal based on CBDT Circular No. 21/2015 dated 10.12.2015, which provides for withdrawal of appeals where the tax effect is below a certain threshold. The revenue also requested liberty to file an application for revival of the appeal if necessary.

What were the issues?

1. Whether the appeal filed by the revenue should be dismissed as withdrawn in light of CBDT Circular No. 21/2015, considering the tax effect involved? 2. Whether liberty should be granted to the revenue to revive the appeal under certain circumstances? Assessee's Arguments: The judgment does not record any specific arguments made by the assessee. The appeal was withdrawn by the revenue. Revenue's Arguments: The revenue argued that the tax effect was approximately ₹2,31,625 and, in accordance with CBDT Circular No. 21/2015, the appeal should be withdrawn. The revenue also prayed for liberty to file an application for revival of the appeal if something survives therein.

AI-generated summary — verify with the full judgment below

IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH ITA-392-2010 (O&M) Date of decision:- 21.09.2016 The Commissioner of Income Tax, Patiala ...Appellant Versus Maharaja Amarinder Singh ...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. Mr. Akshay Bhan, Senior Advocate, with Mr. Alok Mittal, Advocate, and Mr. Amandeep Singh Talwar, Advocate, for the respondent. * * * * S.J. VAZIFDAR, C.J. (ORAL) Learned counsel for the appellant-revenue states that since the tax effect involved is ` 2,31,625/- (approx.), 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 (DEEPAK SIBAL) JUDGE 21.09.2016 Amodh Whether speaking/reasoned Yes/No Whether reportable Yes/No Amodh Sharma 2016.09.21 15:36 I attest to the accuracy and authenticity of this document chandigarh

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