THE PR. COMMISSIONER OF INCOME TAX-4 vs. M/s.PVP VENTURES LTD

PDF · subscribers
TCA/148/2023HC Madras03 July 2025Bench: Honourable The CHIEF JUSTICE4 pages
AI SummaryWithdrawn

What did the High Court hold?

The High Court dismissed the appeal as withdrawn. The Court noted that the Revenue's counsel had instructions to withdraw the appeal due to the monetary limit stipulated in CBDT Circulars No.05/2024 and 09/2024. The withdrawal was explicitly stated to be without conceding the Department's position on the merits. Therefore, no decision was rendered by the Court on the substantive grounds of appeal that might have been raised. The operative direction was to dismiss the appeal as withdrawn, with no order as to costs.

What were the facts?

The appeal was filed by the Principal Commissioner of Income Tax-4, Chennai (Revenue) against an order dated 08.06.2022 passed by the Income Tax Appellate Tribunal (ITAT), Madras 'A' Bench, Chennai. The respondent is M/s. PVP Ventures Ltd. The appeal was filed under Section 260A of the Income Tax Act, 1961. The specific assessment year(s) and the amount in dispute are not explicitly stated in the provided text. The procedural history leading to the ITAT order is not detailed.

What were the issues?

The Tribunal did not have to decide any substantive issues of law or fact. The appeal was withdrawn by the Revenue. The Revenue's counsel stated that the appeal was being withdrawn due to the monetary limit prescribed in Circular No.05/2024 dated 15.03.2024 and Circular No.09/2024, dated 17.09.2024, issued by the Ministry of Finance, Department of Revenue, Central Board of Direct Taxes. The counsel clarified that the withdrawal was solely based on the monetary limit and did not involve conceding the Department's stand on the merits of the case. No arguments were presented by the assessee.

Which sections of the Income-tax Act were involved?

Section 260A

AI-generated summary — verify with the full judgment below

T.C.A.No.148 of 2023

IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 03.07.2025 CORAM : THE HON'BLE MR.K.R.SHRIRAM, CHIEF JUSTICE AND THE HON'BLE MR.JUSTICE SUNDER MOHAN T.C.A.No.148 of 2023 The Principal Commissioner of Income Tax-4 Chennai. .. Appellant Vs. M/s. PVP Ventures Ltd. 9th Floor, KRM Centre, Chetpet Chennai 600 031 PAN: AAACS3101P .. Respondent Prayer : Appeal filed under Section 260A of the Income Tax Act, 1961 against the order dated 08.06.2022 passed in ITA No.778/CHNY/2019 on the file of the Income Tax Appellate Tribunal, Madras 'A' Bench, Chennai. For Appellant : Ms.V.Pushpa For Respondent : Mr.R.Sivaraman

__________ Page 1 of 4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 23/07/2025 01:11:01 pm ) T.C.A.No.148 of 2023

JUDGMENT (Judgment of the Court was delivered by the Hon'ble Chief Justice) Ms.Pushpa states that the monetary limit involved in this appeal is below the monetary limit prescribed in Circular No.05/2024 dated 15.03.2024 and Circular No.09/2024, dated 17.09.2024, issued by the Ministry of Finance, Department of Revenue, Central Board of Direct Taxes, Government of India. Counsel says that she has instructions, therefore, to withdraw the appeal. 2. Counsel also states that the withdrawal is only due to the monetary limit and without conceding the stand of the Department. 3. Appeal stands dismissed as withdrawn. There shall be no order as to costs. (K.R.SHRIRAM, CJ) (SUNDER MOHAN,J.)

03.07.2025 Index : Yes/No Neutral Citation : Yes/No kpl __________ Page 2 of 4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 23/07/2025 01:11:01 pm ) T.C.A.No.148 of 2023

To 1. The Assistant Registrar Income Tax Appellate Tribunal Chennai Benches, Chennai. 2. The Commissioner of Income Tax (Appeals) Chennai. 3. The Deputy Commissioner of Income tax Corporate Circle -5(2) Chennai.

__________ Page 3 of 4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 23/07/2025 01:11:01 pm ) T.C.A.No.148 of 2023

THE HON'BLE CHIEF JUSTICE AND SUNDER MOHAN

,J.

(kpl)

T.C.A.No.148 of 2023

03.07.2025 __________ Page 4 of 4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 23/07/2025 01:11:01 pm )

Recent GST High Court judgments

Search GST case law →