The Pr. Commissioner of Income Tax-1 vs. M/s.DIAB Core Materials Pvt. Limited

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TCA/293/2022HC Madras17 June 2025Bench: Honourable The CHIEF JUSTICE4 pages
AI SummaryWithdrawn

What did the High Court hold?

The High Court noted the submission by the Revenue's counsel that the monetary limit involved in the appeal was below the threshold specified in Circular No.09/2024. Consequently, the Revenue, having received instructions, sought to withdraw the appeal. The Court acknowledged that the withdrawal was based on the monetary limit and did not involve conceding the Department's position on the merits. Therefore, the appeal was dismissed as withdrawn. No order as to costs was made. No issues were decided on merit, and no ratio decidendi can be extracted from this order.

What were the facts?

The appeal was filed by the Principal Commissioner of Income Tax-1, Chennai (Revenue) against an order of the Income Tax Appellate Tribunal (ITAT), 'D' Bench, Chennai, dated 18.05.2022 in ITA No.2176/Chny/2017. The respondent is DIAB Core Materials Pvt. Limited. 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 High Court was to decide the appeal filed under Section 260A of the Income Tax Act, 1961. The Revenue, represented by Mr. Ravikumar, stated that the monetary limit involved in the appeal was below the prescribed limit in Circular No.09/2024, dated 17.09.2024, issued by the Ministry of Finance, Department of Revenue, Central Board of Direct Taxes. Based on instructions, the Revenue sought to withdraw the appeal. The Revenue clarified that the withdrawal was solely due to the monetary limit and not an admission or concession regarding the Department's stand on the merits of the case. No specific questions of law were framed or argued by either side in the provided text, as the appeal was withdrawn at the outset.

Which sections of the Income-tax Act were involved?

Section 260A

AI-generated summary — verify with the full judgment below

TCA No.293 of 2022 IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 17.06.2025 CORAM : THE HON'BLE MR.K.R.SHRIRAM, CHIEF JUSTICE AND THE HON'BLE MR.JUSTICE SUNDER MOHAN TCA No.293 of 2022 The Principal Commissioner of Income Tax-1 Chennai Appellant Vs DIAB Core Materials Pvt. Limited First Floor, No.1A, Urmila House, No.15, A.R.K.Colony, Eldams Road, Alwarpet, Chennai- 600018. PAN AACCD6441K Respondent Prayer: Appeal filed under Section 260A of the Income Tax Act, 1961 against the order of the Income Tax Appellate Tribunal “D” Bench, Chennai, dated 18.05.2022 in ITA No.2176/Chny/2017. For Appellant: Mr.T.Ravi Kumar For Respondent(s): Mr.R.Venkatanarayanan for M/s.Subbaraya Aiyar Padmanaban __________ Page 1 of 4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 18/06/2025 04:22:54 pm ) TCA No.293 of 2022 JUDGMENT (Delivered by the Hon'ble Chief Justice) Mr.Ravikumar states that the monetary limit involved in this appeal is below the monetary limit prescribed in 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 he 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. Appeal stands dismissed as withdrawn. There shall be no order as to costs. (K.R.SHRIRAM, CJ.) (SUNDER MOHAN, J.)

17.06.2025 Index : Yes/No Neutral Citation : Yes/No sasi __________ Page 2 of 4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 18/06/2025 04:22:54 pm ) TCA No.293 of 2022 To: 1. The Assistant Registrar Income Tax Appellate Tribunal Chennai. 2. The Principal Commissioner of Income Tax-I Chennai 3. The Dy. Commissioner of Income Tax, Corporate Circle 1(1), Chennai. __________ Page 3 of 4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 18/06/2025 04:22:54 pm ) TCA No.293 of 2022 THE HON'BLE CHIEF JUSTICE AND SUNDER MOHAN,J. (sasi)

TCA No.293 of 2022

17.06.2025 __________ Page 4 of 4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 18/06/2025 04:22:54 pm )

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