THE PR.COMMISSIONER OF INCOME TAX (CENTRAL) PUNE vs. ANKIT ENTERPRISES

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ITXA/1110/2016HC BombayHCBM02026612201504 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 decided to dispose of the Income Tax Appeal on the ground that the tax effect involved is below Rs.2 Crores, as per the CBDT Circular dated 17th September 2024. The reasoning is solely based on the monetary threshold stipulated in the circular. The operative direction is to dispose of the appeal on this ground, with no order as to costs. Liberty is granted to revive the appeal if the tax effect is not within the parameters of the said circular. No other issues were decided on merits.

What were the facts?

The appeal concerns the Principal Commissioner of Income Tax (Central), Pune (the Revenue) versus Ankit Enterprises (the Assessee). The appeal is before the Bombay High Court. The disputed claim in the Income Tax Appeal is valued at Rs.93,06,302/-. The judgment does not specify the assessment year(s) or the order/action under challenge, nor the authority that passed it. The procedural history is limited to the filing of this appeal before the High Court.

What were the issues?

1. Whether the Income Tax Appeal is maintainable before the High Court given the tax effect involved, in light of CBDT Circular dated 17th September 2024? (Question of law). The Revenue's contention is not recorded. The Assessee's contention is not recorded. The High Court's decision is based on the tax effect as per the CBDT Circular.

AI-generated summary — verify with the full judgment below

Cause title — parties, addresses and appearances
26-itxa-1110-2016.doc Pr. Comm. Of Income Tax v. Ankit Enterprises IN THE HIGH COURT OF JUDICATURE AT BOMBAY ORDINARY ORIGINAL CIVIL JURISDICTION INCOME TAX APPEAL NO.1110 OF 2016 The Pr. Commissioner of Income Tax (Central), Pune …Appellant Versus Ankit Enterprises …Respondent ---------- Mr. Ashok Kotangale, with Mr. Vishnu Chaudhari, Nikitesh for Appellant. Mr. Sanket Bora with Vidhi Punamiya for SPCM Legal for the Respondent. ---------- CORAM : R.I. CHAGLA AND FARHAN P. DUBASH, JJ. DATE : 4TH DECEMBER, 2025

ORDER :

1.

We have perused the disputed claim in the above Income Tax Appeal which is valued at Rs.93,06,302/- and thus below the tax effect of Rs.2 Crores as per the CBDT Circular 17th September, 2024. ------------------------------------------------- Order dated December 4, 2025 JITENDRA SHANKAR NIJASURE JITENDRA SHANKAR NIJASURE Date: 2025.12.05 15:40:19 +0530

26-itxa-1110-2016.doc Pr. Comm. Of Income Tax v. Ankit Enterprises

2.

In view of the tax effect in the present Income Tax 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.

3.

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.] 26-itxa-1110-2016.doc jsn. ------------------------------------------------- Order dated December 4, 2025

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