PRINCIPAL COMMSSIONER OF vs. GVG PAPER MILLS P.LTD.,

TCA/669/2018HC Madras04 August 2025Bench: Honourable The CHIEF JUSTICE4 pages

AI SummaryDismissed

What did the High Court hold?

The High Court noted the submission by the learned counsel for the Revenue that the case had a low tax effect. Citing Circular No.05/2024 and Circular No.09/2024, the Revenue expressed its intention not to proceed with the appeal, while requesting that the question of law be preserved for future consideration. In light of this submission, the High Court decided to dismiss the appeal. The court stated that there would be no order as to costs. No specific issue was decided on merits, and the appeal was disposed of based on the Revenue's submission regarding low tax effect and the relevant circulars.

What were the facts?

This case involves an appeal filed by the Principal Commissioner of Income Tax (Revenue) against an order of the Income Tax Appellate Tribunal (ITAT). The ITAT's order, dated 28.02.2018 in ITA No.2270/Chny/2017, pertains to the Assessment Year 2012-13. The assessee is M/s.GVG Paper Mills P Ltd. The appeal is filed under Section 260A of the Income Tax Act, 1961. The High Court heard the learned counsel for the appellant/Revenue and the respondent/Assessee.

What were the issues?

The High Court was to decide the appeal filed by the Revenue against the ITAT's order. The Revenue, through its counsel, submitted that the case has a low tax effect. Consequently, the Revenue stated that in view of 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, it did not wish to proceed with the matter. The Revenue also requested that the question of law be kept open for consideration in an appropriate future matter. The judgment does not record any specific arguments from the Assessee's side.

Which sections of the Income-tax Act were involved?

Section 260A

AI-generated summary — verify with the full judgment below

TCA No.669 of 2018 IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 04.08.2025 CORAM THE HON'BLE MR.MANINDRA MOHAN SHRIVASTAVA, CHIEF JUSTICE AND THE HON'BLE MR.JUSTICE SUNDER MOHAN TCA No.669 of 2018 Principal Commissioner of Income Tax, Central 2, No.108, Mahatma Gandhi Road, Chennai. .. Appellant -vs- M/s.GVG Paper Mills P Ltd., No.168/2, Sikkandar Batcha Street, Gandhi Nagar, Udumalpet 642 154. PAN: AABCG1438N .. Respondent Prayer: Appeal filed under Section 260A of the Income Tax Act, 1961, against the order dated 28.02.2018 passed in ITA No.2270/Chny/2017 on the file of the Income Tax Appellate Tribunal, Madras “B” Bench, Chennai, for the Assessment Year 2012-13. For Appellant : Mr.S.Brindaa for Mr.Karthik Ranganathan, Senior Stdg. Counsel For Respondent : Mr.A.S.Sriraman Page 1 of 4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 07/08/2025 04:17:37 pm ) TCA No.669 of 2018 JUDGMENT (Delivered by the Hon'ble Chief Justice) Heard learned counsel for the appellant/Revenue. Mr.Sriraman, learned counsel, appears for the respondent/Assessee. 2. At the outset, learned counsel for the Revenue fairly submits that it is a case having low tax effect. Therefore, in view of the 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, the appellant/Revenue does not wish to proceed with the matter, though the question of law may be kept open for consideration in the appropriate matter. In that view of the matter, the appeal stands dismissed. There shall be no order as to costs. (MANINDRA MOHAN SHRIVASTAVA, CJ.) (SUNDER MOHAN, J.) 04.08.2025 Index : Yes/No Neutral Citation : Yes/No sra Page 2 of 4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 07/08/2025 04:17:37 pm ) TCA No.669 of 2018 To 1. The Income Tax Appellate Tribunal, Madras 'B' Bench, Chennai. 2. The Principal Commissioner of Income Tax, Central 2, No.108, Mahatma Gandhi Road, Chennai. Page 3 of 4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 07/08/2025 04:17:37 pm ) TCA No.669 of 2018 THE HON'BLE CHIEF JUSTICE AND SUNDER MOHAN

, J.

(sra) TCA No.669 of 2018 04.08.2025 Page 4 of 4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 07/08/2025 04:17:37 pm )

Recent GST High Court judgments

Search GST case law →