COMMISSIONER OF INCOME TAX vs. SCHAWK INDIA PVT.LTD

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TCA/347/2021HC Madras17 June 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 prescribed limit in Circular No.09/2024. The counsel further stated that they had instructions to withdraw the appeal for this reason, and that the withdrawal was without conceding the stand of the Department. Accordingly, the High Court dismissed the appeal as withdrawn. No order as to costs was made.

What were the facts?

The appeal was filed by the Commissioner of Income Tax, Chennai (appellant) against Schawk India Pvt. Ltd. (respondent). The appeal was against an order of the Income Tax Appellate Tribunal, "A" Bench, Chennai, dated 29.11.2019 in ITA No.103/Chny/2018. The appellant's counsel informed the High 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 counsel had instructions to withdraw the appeal.

What were the issues?

1. Whether the appeal should be withdrawn due to the monetary limit prescribed by CBDT Circular No.09/2024? Assessee's Contention: The assessee's counsel did not make any arguments as the appeal was withdrawn by the appellant. Revenue's Contention: The appellant (Revenue) contended 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. Based on instructions, the counsel sought to withdraw the appeal. The withdrawal was stated to be solely due to the monetary limit and 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

TCA No.347 of 2021 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.347 of 2021 The Commissioner of Income Tax Chennai. Appellant Vs Schawk India Pvt. Ltd 143 RMZ Millinia Business Park, Dr.MGR Road, Kandanchavadi, Chennai-600096 Respondent Prayer: Appeal filed under Section 260A of the Income Tax Act, 1961 against the order of the Income Tax Appellate Tribunal “A” Bench, Chennai, dated 29.11.2019 in ITA No.103/Chny/2018. For Appellant: Mr.J.Narayanaswamy For Respondent: Mr.R.Venkata Narayanan for M/s.Subbaraya Aiyar Padmanabhan __________ Page 1 of 4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 18/06/2025 11:21:35 am ) TCA No.347 of 2021 JUDGMENT (Delivered by the Hon'ble Chief Justice) Mr.Narayanaswamy 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 11:21:35 am ) TCA No.347 of 2021 To: 1. The Assistant Registrar Income Tax Appellate Tribunal Chennai. 2. The Commissioner of Income Tax (Appeals)-15 121, Mahatma Gandhi Road, Chennai – 600 034. 3. The Deputy Commissioner of Income-Tax Corporate Circle 6(1), Chennai – 600 034. __________ Page 3 of 4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 18/06/2025 11:21:35 am ) TCA No.347 of 2021 THE HON'BLE CHIEF JUSTICE AND SUNDER MOHAN,J. (sasi)

TCA No.347 of 2021

17.06.2025 __________ Page 4 of 4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 18/06/2025 11:21:35 am )

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