The Pr. Commissioner of Income Tax - 4 vs. M/S.GLOBAL TRADING COMPANY

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TCA/287/2022HC Madras03 July 2025Bench: Honourable The CHIEF JUSTICE4 pages
AI SummaryWithdrawn

What did the High Court hold?

The High Court noted that the appellant's counsel stated that the monetary limit involved in the appeal was below the limits prescribed in Circular No.05/2024 and Circular No.09/2024, issued by the Ministry of Finance. Based on these instructions, the counsel sought to withdraw the appeal. The Court was informed that the withdrawal was only due to the monetary limit and did not involve conceding the Department's stand. Consequently, the appeal was dismissed as withdrawn. No order as to costs was made.

What were the facts?

This appeal was filed by the Principal Commissioner of Income Tax-4, Chennai (the appellant/revenue) against an order dated 20.05.2022 passed by the Income Tax Appellate Tribunal, Madras 'A' Bench, Chennai. The respondent is M/s. Global Trading Company. The appeal was filed under Section 260A of the Income Tax Act, 1961. The respondent did not appear before the High Court. The appellant's counsel stated 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, Department of Revenue, Central Board of Direct Taxes.

What were the issues?

1. Whether the appeal is maintainable in light of the monetary limits prescribed by CBDT Circulars? The appellant's contention is that the monetary limit involved in the appeal is below the prescribed limits in Circular No.05/2024 and Circular No.09/2024, and therefore, they have instructions to withdraw the appeal. The withdrawal is stated to be solely due to the monetary limit and without conceding the stand of the Department. The respondent did not appear and hence, no arguments were recorded on their behalf.

Which sections of the Income-tax Act were involved?

Section 260A

AI-generated summary — verify with the full judgment below

T.C.A.No.287 of 2022 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.287 of 2022 The Principal Commissioner of Income Tax-4 Chennai. .. Appellant Vs. M/s. Global Trading Company New No.448, Old No.599 B Block, 2nd Floor No.3, Gemini Parsn Apartment Cathedral Garden Road, Anna Salai Chennai 600 006. PAN: AAAFG0447P .. Respondent Prayer : Appeal filed under Section 260A of the Income Tax Act, 1961 against the order dated 20.05.2022 passed in ITA No.112/CHNY/2022 on the file of the Income Tax Appellate Tribunal, Madras 'A' Bench, Chennai. For Appellant : Ms.V.Pushpa For Respondent : No appearance __________ Page 1 of 4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 08/07/2025 08:34:49 pm ) T.C.A.No.287 of 2022 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: 08/07/2025 08:34:49 pm ) T.C.A.No.287 of 2022 To 1. The Assistant Registrar Income Tax Appellate Tribunal Chennai Benches, Chennai. 2. The Commissioner of Income Tax (Appeals) National Faceless Appeal Centre (NFAC) Delhi.

__________ Page 3 of 4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 08/07/2025 08:34:49 pm ) T.C.A.No.287 of 2022 THE HON'BLE CHIEF JUSTICE AND SUNDER MOHAN

,J.

(kpl)

T.C.A.No.287 of 2022

03.07.2025 __________ Page 4 of 4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 08/07/2025 08:34:49 pm )

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