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

TCA/301/2023HC 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The High Court of Judicature at Madras dismissed the appeal as withdrawn.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 Senior Standing Counsel for the appellant (Revenue) that the monetary limit involved in the appeal was below the limits prescribed by CBDT Circulars No.05/2024 and 09/2024. Consequently, the counsel, acting on instructions, sought to withdraw the appeal. The withdrawal was stated to be solely due to the monetary limit and without conceding the Department's stand on merits. The Court ordered that the appeal stands dismissed as withdrawn, with no order as to costs. No specific issue on the merits of the assessment was decided.

What were the facts?

The appeal was filed by the Principal Commissioner of Income Tax-4, Chennai (Revenue) against an order dated 21.09.2022 passed by the Income Tax Appellate Tribunal, Madras 'D' Bench, Chennai. The respondent in the appeal 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 High Court appeal involves the order of the Income Tax Appellate Tribunal.

What were the issues?

1. Whether the appeal should be withdrawn by the appellant due to monetary limits prescribed by CBDT Circulars? (Question of procedure/policy) Assessee's Contention: The assessee (Revenue in this appeal) did not present any arguments as the appeal was withdrawn by the appellant. Revenue's Contention: The Senior Standing Counsel for the appellant (Revenue) stated that the monetary limit involved in the appeal is below the prescribed limits 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. Counsel further stated that she had instructions to withdraw the appeal on this basis, without conceding the stand of the Department.

Which sections of the Income-tax Act were involved?

Section 260A

AI-generated summary — verify with the full judgment below

T.C.A.No.301 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.301 of 2023 The Principal Commissioner of Income Tax-4 Chennai. .. Appellant Vs. M/s. PVP Ventures Ltd. KRM Centre, 9th Floor No.2, Harrington Road Chennai 600 031 PAN: AAACS3101P .. Respondent Prayer : Appeal filed under Section 260A of the Income Tax Act, 1961 against the order dated 21.09.2022 passed in ITA No.3201/CHNY/2016 on the file of the Income Tax Appellate Tribunal, Madras 'D' Bench, Chennai. For Appellant : Mrs.V.Pushpa Senior Standing Counsel For Respondent : Mr.R.Sivaraman __________ Page 1 of 4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 10/07/2025 11:33:08 am ) T.C.A.No.301 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 __________ Page 2 of 4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 10/07/2025 11:33:08 am ) T.C.A.No.301 of 2023

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 Corporate Circle 5(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.301 of 2023

THE HON'BLE CHIEF JUSTICE AND SUNDER MOHAN

,J.

(kpl)

T.C.A.No.301 of 2023

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

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