ASSISTANT COMMISISONER OF INCOME TAX vs. M/S. WHEELS INDIA LTD

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TCA/559/2023HC Madras03 July 2025Bench: Honourable The CHIEF JUSTICE4 pages
AI SummaryWithdrawn

What did the High Court hold?

The High Court decided to dismiss the appeal as withdrawn. The appellant's counsel informed the Court that the monetary limit of the appeal was below the prescribed limits in recent CBDT circulars, and consequently, she had instructions to withdraw the appeal. The counsel clarified that the withdrawal was solely due to the monetary limit and did not involve conceding the Department's stand on the merits of the case. The Court accepted this submission and passed an order dismissing the appeal as withdrawn. No order as to costs was made. The specific findings on the merits of the original appeal before the Tribunal are not discussed or decided by the High Court.

What were the facts?

The appeal was filed by the Assistant Commissioner of Income Tax, Large Taxpayer Unit, Chennai (the appellant/revenue) against an order dated 07.09.2022 passed by the Income Tax Appellate Tribunal ('B' Bench, Chennai) in ITA No.2700/CHNY/2019. The respondent is M/s. Wheels India Ltd. The appeal was filed under Section 260A of the Income Tax Act, 1961. The procedural history leading to this appeal involves the order of the Tribunal which is under challenge. The specific assessment year(s) and the amount in dispute are not explicitly stated in the provided text.

What were the issues?

The High Court was to decide the appeal filed under Section 260A of the Income Tax Act, 1961. The primary issue was whether the appeal should be heard on its merits. The appellant's counsel, Mrs. V. Pushpa, Senior Standing Counsel, stated that the monetary limit involved in the appeal was 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. Based on instructions, the counsel sought to withdraw the appeal. The respondent's counsel, Mr. R. Venkat Narayanan, was present. The judgment does not record any specific arguments from the respondent.

Which sections of the Income-tax Act were involved?

Section 260A

AI-generated summary — verify with the full judgment below

T.C.A.No.559 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.559 of 2023 The Assistant Commissioner of Income Tax Large Taxpayer Unit 2 Chennai 600 034. .. Appellant Vs. M/s. Wheels India Ltd. No.21, Pattulos Road, Padi Chennai 600 002. PAN: AAACW0315K .. Respondent Prayer : Appeal filed under Section 260A of the Income Tax Act, 1961 against the order dated 07.09.2022 passed in ITA No.2700/CHNY/2019 on the file of the Income Tax Appellate Tribunal 'B' 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 11:33:09 am ) T.C.A.No.559 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 11:33:09 am ) T.C.A.No.559 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)-17 Large Taxpayer Unit Chennai. 3. The Deputy Commissioner of Income Tax LTU-1 Chennai.

__________ Page 3 of 4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 10/07/2025 11:33:09 am ) T.C.A.No.559 of 2023

THE HON'BLE CHIEF JUSTICE AND SUNDER MOHAN

,J.

(kpl)

T.C.A.No.559 of 2023

03.07.2025 __________ Page 4 of 4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 10/07/2025 11:33:09 am )

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