Principal Commissioner of Income Tax vs. Madras Race Club

TCA/158/2023HC Madras03 July 2025Bench: Honourable The CHIEF JUSTICE4 pages

AI SummaryWithdrawn

What did the High Court hold?

The High Court of Judicature at Madras dismissed the appeal as withdrawn. The Court noted the submission by the Revenue's counsel that the monetary limit involved in the appeal was below the prescribed limits in Circular No.05/2024 and Circular No.09/2024. The counsel stated they had instructions to withdraw the appeal for this reason, clarifying that the withdrawal was without conceding the Department's stand. The Court accepted this submission and ordered the appeal to be dismissed as withdrawn, with no order as to costs. No specific issues were decided on merits, and the operative direction was the dismissal of the appeal.

What were the facts?

The appeal was filed by the Principal Commissioner of Income Tax, Corporate Circle-4(1), Chennai, against M/s. Madras Race Club. The assessment year(s) are not specified. The appeal challenges an order dated 13.07.2022 passed by the Income Tax Appellate Tribunal, 'A' Bench, Chennai, in ITA No.501/CHNY/2018. The appellant's counsel informed the High Court that the monetary limit involved in the appeal was below the prescribed limits in Circular No.05/2024 and Circular No.09/2024, issued by the Ministry of Finance. Consequently, the counsel had instructions to withdraw the appeal.

What were the issues?

1. Whether the appeal should be dismissed as withdrawn due to the monetary limit prescribed by CBDT circulars, as argued by the Revenue. Contentions: Assessee: No arguments recorded for the assessee. Revenue: The Revenue, through its Senior Standing Counsel, argued that the monetary limit involved in the appeal was below the prescribed limits in Circular No.05/2024 and Circular No.09/2024, dated 15.03.2024 and 17.09.2024 respectively. Based on these circulars, the counsel sought to withdraw the appeal, stating that the withdrawal was solely due to the monetary limit and without conceding the Department's stand.

Which sections of the Income-tax Act were involved?

Section 260A

AI-generated summary — verify with the full judgment below

T.C.A.No.158 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.158 of 2023 Principal Commissioner of Income Tax Corporate Circle-4(1) Chennai 600 034. .. Appellant Vs. M/s. Madras Race Club Post Box No.2639 Guindy, Chennai 600 032 PAN: AAACM7640R .. Respondent Prayer : Appeal filed under Section 260A of the Income Tax Act, 1961 against the order dated 13.07.2022 passed in ITA No.501/CHNY/2018 on the file of the Income Tax Appellate Tribunal, 'A' Bench, Chennai. For Appellant : Mrs.V.Pushpa Senior Standing Counsel For Respondent : Mr.G.Baskar

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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 __________ Page 2 of 4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 10/07/2025 11:33:07 am ) T.C.A.No.158 of 2023

kpl 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 -4(1) Chennai.

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THE HON'BLE CHIEF JUSTICE AND SUNDER MOHAN

,J.

(kpl)

T.C.A.No.158 of 2023

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