The Pr.Commissioner of Income Tax -1 vs. M/s. Rane Brake Lining Ltd.

PDF · subscribers
TCA/288/2022HC Madras03 July 2025Bench: Honourable The CHIEF JUSTICE4 pages
AI SummaryWithdrawn

What did the High Court hold?

The High Court noted that the Revenue's counsel, Mrs. Pushpa, stated that the monetary limit involved in the appeal was below the prescribed limits in Circular No.05/2024 and Circular No.09/2024. Consequently, the counsel informed the Court that she had instructions to withdraw the appeal. It was further clarified that the withdrawal was solely due to the monetary limit and not an admission or concession regarding the Department's stand on merits. The Court accepted this submission and ordered the appeal to be dismissed as withdrawn. No costs were awarded.

What were the facts?

The appeal was filed by the Principal Commissioner of Income Tax - 1, Chennai (Revenue) against an order dated 25.02.2022 passed by the Income Tax Appellate Tribunal, 'C' Bench, Chennai, in ITA No.2834/CHNY/2019. The respondent assessee is M/s. Rane Brake Lining Ltd. The appeal was filed under Section 260A of the Income Tax Act, 1961. The procedural history indicates that the matter reached the High Court after the Tribunal's decision.

What were the issues?

1. Whether the appeal is maintainable in light of the monetary limits prescribed by CBDT Circulars? The Revenue, through its counsel, stated that the monetary limit involved in the appeal is below the limits 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 Revenue's counsel indicated that she had instructions to withdraw the appeal on this basis. The assessee's contentions are not recorded in the judgment.

Which sections of the Income-tax Act were involved?

Section 260A

AI-generated summary — verify with the full judgment below

T.C.A.No.288 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.288 of 2022 The Principal Commissioner of Income Tax - 1 Chennai. .. Appellant Vs. M/s. Rane Brake Lining Ltd. No.132, Cathedral Road Gopalapuram, Chennai 600 086 PAN: AADCR7688H .. Respondent Prayer : Appeal filed under Section 260A of the Income Tax Act, 1961 against the order dated 25.02.2022 passed in ITA No.2834/CHNY/2019 on the file of the Income Tax Appellate Tribunal, 'C' Bench, Chennai. For Appellant : Mrs.V.Pushpa Senior Standing Counsel For Respondent : Mr.R.Venkat Narayanan For M/s. Subbaraya Aiyar, Padmanabhan, Ramamani __________ Page 1 of 4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 10/07/2025 11:33:08 am ) T.C.A.No.288 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 __________ Page 2 of 4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 10/07/2025 11:33:08 am ) T.C.A.No.288 of 2022

Index : Yes/No Neutral Citation : Yes/No 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 LTU-2 Chennai.

__________ Page 3 of 4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 10/07/2025 11:33:08 am ) T.C.A.No.288 of 2022

THE HON'BLE CHIEF JUSTICE AND SUNDER MOHAN

,J.

(kpl)

T.C.A.No.288 of 2022

03.07.2025 __________ Page 4 of 4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 10/07/2025 11:33:08 am )

Recent GST High Court judgments

Search GST case law →