THE COMMISSIONER OF INCOME TAX vs. M/S. JENNYS HOTEL PVT LTD.,

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TCA/337/2021HC Madras08 July 2025Bench: Honourable The CHIEF JUSTICE5 pages
AI SummaryWithdrawn

What did the High Court hold?

The High Court of Judicature at Madras held that the appeal is dismissed as withdrawn. The Revenue's counsel stated that the monetary limit involved in the appeal was below the limit prescribed in Circular No.09/2024 and, based on instructions, sought to withdraw the appeal. The counsel further clarified that the withdrawal was only due to the monetary limit and without conceding the stand of the Department. The court accepted this submission and ordered the dismissal of the appeal as withdrawn. No order as to costs was made. The specific issue decided by the Tribunal in the original appeal (I.T.A.No.1350/Mds/2014) was not discussed or decided by the High Court in this proceeding.

What were the facts?

The appeal was filed by the Commissioner of Income Tax, Trichy (the Revenue) against an order of the Income Tax Appellate Tribunal, Madras “C” Bench, Chennai, dated 18.1.2018 in I.T.A.No.1350/Mds/2014. The respondent is M/s.Jennys Hotel Pvt Ltd. The appeal was heard by the High Court of Judicature at Madras. The Revenue's counsel informed the court that the monetary limit involved in the appeal was below the 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. Consequently, the Revenue sought to withdraw the appeal.

What were the issues?

1. Whether the appeal filed by the Revenue is to be dismissed as withdrawn due to being below the prescribed monetary limit for appeals, as per Circular No.09/2024. The Revenue argued that the monetary limit involved in the appeal is below the prescribed limit in Circular No.09/2024 and, based on instructions, sought to withdraw the appeal. The Revenue clarified that the withdrawal was solely due to the monetary limit and did not concede the Department's stand on the merits of the case. No arguments were recorded for the respondent.

AI-generated summary — verify with the full judgment below

TCA No.337 of 2021 IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 08.07.2025 CORAM THE HON'BLE MR.K.R.SHRIRAM, CHIEF JUSTICE AND THE HON'BLE MR.JUSTICE SUNDER MOHAN TCA No.337 of 2021 The Commissioner of Income Tax, Trichy : Appellant versus M/s.Jennys Hotel Pvt Ltd., No.3/14, Mcdonalds Road, Cantonment, Trichy PAN AABCJ 1281 G : Respondent Prayer: Appeal filed against the order of the Income Tax Appellate Tribunal, Madras “C” Bench, Chennai, dated 18.1.2018 in I.T.A.No.1350/Mds/2014. For Appellant : Mr.J.Narayanasamy, Senior Standing Counsel For Respondent : Mr.A.S.Sriraman Page 1 of 5 https://www.mhc.tn.gov.in/judis ( Uploaded on: 10/07/2025 11:33:08 am ) TCA No.337 of 2021 JUDGMENT (Delivered by the Hon'ble Chief Justice) Mr.Narayanasamy 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. 3. The appeal is dismissed as withdrawn. There shall be no order as to costs. (K.R.SHRIRAM, CJ.) (SUNDER MOHAN, J.) 08.07.2025 Index : Yes/No Neutral Citation : Yes/No tar Page 2 of 5 https://www.mhc.tn.gov.in/judis ( Uploaded on: 10/07/2025 11:33:08 am ) TCA No.337 of 2021 Page 3 of 5 https://www.mhc.tn.gov.in/judis ( Uploaded on: 10/07/2025 11:33:08 am ) TCA No.337 of 2021 To 1.The Commissioner of Income Tax, Trichy 2.The Income Tax Appellate Tribunal, Madras “C” Bench, Chennai Page 4 of 5 https://www.mhc.tn.gov.in/judis ( Uploaded on: 10/07/2025 11:33:08 am ) TCA No.337 of 2021 THE HON'BLE CHIEF JUSTICE AND SUNDER MOHAN

, J.

(tar) TCA No.337 of 2021 08.07.2025 Page 5 of 5 https://www.mhc.tn.gov.in/judis ( Uploaded on: 10/07/2025 11:33:08 am )

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