SECURITIES AND EXCHANGES BOARD OF INDIA vs. INCOME TAX OFFICER EXEMPTIONS JALANDHAR

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ITA/7/2024HC Punjab & HaryanaPHHC01005758202415 February 2024Bench: MR. JUSTICE SANJEEV PRAKASH SHARMA,MRS. JUSTICE SUDEEPTI SHARMA1 pages
AI SummaryWithdrawn

What did the High Court hold?

The High Court granted the appellant's request to withdraw the appeal. The court allowed SEBI the liberty to file a substantive appeal, along with an appropriate application for condonation of delay, if necessary. Consequently, the present appeal was dismissed as withdrawn. All pending applications associated with this appeal were also disposed of accordingly. The court did not delve into the merits of the case or the substantive grounds that might have been raised in a full appeal. The decision was based solely on the appellant's request and the procedural aspect of maintainability.

What were the facts?

The Securities and Exchange Board of India (SEBI) filed an appeal before the High Court of Punjab and Haryana at Chandigarh. The appeal was against an order passed by the Income Tax Officer (Exemptions), Jalandhar. The specific nature of the order under challenge, whether it was a final assessment order or an interim one, is not detailed. The appeal was filed for the assessment year(s) not specified in the judgment. The procedural history indicates that the matter reached the High Court after some initial arguments were presented.

What were the issues?

The primary issue was the maintainability of the appeal before the High Court. The appellant, SEBI, argued that the appeal was not maintainable against the order passed on miscellaneous applications. The appellant sought permission to withdraw the present appeal to file a substantive appeal with a condonation application. The respondent, Income Tax Officer, did not present any arguments as recorded in the judgment. The question before the Tribunal was whether the appeal, as filed, was the correct procedural route for challenging the order in question, given it was passed on miscellaneous applications.

AI-generated summary — verify with the full judgment below

118/3 IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH 2024:PHHC:021604-DB ITA-7-2024 (O&M) Date of Decision: 15.02.2024 Securities and Exchange Board of India . . . . Appellant Vs. Income Tax Officer (Exemptions), Jalandhar . . . . Respondent **** CORAM: HON’BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

HON’BLE MRS. JUSTICE SUDEEPTI SHARMA **** Present Mr. Ashwani Kumar Chopra, Sr. Advocate with Mr. Manish Jain, Advocate Ms. Gurpreet Kaur Bhatti, Advocate Mr. Manan Jain, Advocate

for the appellant. **** SANJEEV PRAKASH SHARMA, J.(Oral)

1.

After some arguments, learned counsel for the appellant, considering that the appeal would not be maintainable against the order passed on miscellaneous applications, prays to allow him to withdraw the present appeal with liberty to file substantive appeal with permission to move appropriate condonation application therein. 2. Granting him liberty as above, present appeal stands dismissed as withdrawn. 3. All pending applications also stand disposed of accordingly.

(SANJEEV PRAKASH SHARMA) JUDGE

(SUDEEPTI SHARMA) JUDGE February 15, 2024 Mohit goyal 1. Whether speaking/reasoned?

Yes/No 2. Whether reportable?

Yes/No

MOHIT GOYAL 2024.02.15 17:23 I attest to the accuracy and authenticity of this document/judgment High Court, Chandigarh

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