PRINCIPAL COMMISSIONER OF INCOME TAX -32, MUMBAI vs. HARSHD V. SHETH (HUF)

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ITXA/2937/2018HC BombayHCBM02026338201718 December 2025Author: HON'BLE SHRI JUSTICE R. I. CHAGLA,HON'BLE SHRI JUSTICE FARHAN PARVEZ DUBASH2 pages

AI SummaryDismissed

What did the High Court hold?

The High Court observed that the disputed claim in the Income Tax Appeal is valued at Rs. 28.88 lakh, which is below the tax effect of Rs. 2 Crores as per the CBDT Circular dated September 17, 2024. Consequently, the Court disposed of the Income Tax Appeal on this ground. There was no order as to costs. The Court granted liberty to revive the appeal if the tax effect involved is not within the parameters of the said Circular.

What were the facts?

The appeal is filed by the Principal Commissioner of Income Tax – 32, Mumbai (Revenue) against Harshd V. Sheth (HUF) (Assessee). The disputed claim amounts to Rs. 28.88 lakh. The appeal was filed before the High Court of Judicature at Bombay. The procedural history indicates that the High Court is perusing the disputed claim. The judgment is dated December 18, 2025.

What were the issues?

1. Whether the Income Tax Appeal, valued at Rs. 28.88 lakh, has a tax effect below the threshold stipulated by CBDT Circular dated September 17, 2024, for filing appeals. The Revenue's contention is that the appeal should be disposed of on the ground of tax effect being below the threshold as per the CBDT Circular dated September 17, 2024. The judgment does not record any specific arguments from the Assessee.

AI-generated summary — verify with the full judgment below

Cause title — parties, addresses and appearances

905-itxa-2937-2018.doc Principal Commissioner of Income Tax – 32, Mumbai v. Harshd V. Sheth IN THE HIGH COURT OF JUDICATURE AT BOMBAY ORDINARY ORIGINAL CIVIL JURISDICTION INCOME TAX APPEAL NO.2937 OF 2018 Principal Commissioner of Income Tax – 32, Mumbai …Appellant Versus Harshd V. Sheth (HUF) …Respondent ---------- Mr. Ravi Rattesar for the Appellant. None for the Respondent. ---------- CORAM : R.I. CHAGLA AND FARHAN P. DUBASH, JJ. DATE : 18TH DECEMBER, 2025

ORDER :

We have perused the disputed claim in the above Income Tax Appeal which is valued at Rs. 28.88 lakh and thus below the tax effect of Rs. 2 Crores as per the CBDT Circular 17th September, 2024. 2. In view of the tax effect, as the present Income Tax ------------------------------------------------- Order dated December 20, 2025 JITENDRA SHANKAR NIJASURE JITENDRA SHANKAR NIJASURE Date: 2025.12.20 13:41:23 +0530

905-itxa-2937-2018.doc Principal Commissioner of Income Tax – 32, Mumbai v. Harshd V. Sheth Appeal is below Rs. 2 Crores as per said CBDT Circular dated 17th September, 2024, we dispose of Income Tax Appeal on that ground. There shall be no order as to costs.

In the event the tax effect as involved is not within the parameters of the Circular dated 17th September 2024, liberty to revive this appeal. [FARHAN P. DUBASH, J.] [R.I. CHAGLA J.] 905-itxa-2937-2018.doc jsn. ------------------------------------------------- Order dated December 20, 2025

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