PRINCIPAL COMMISSIONER vs. M/S.INDIA PISTONS LTD.

TCA/687/2016HC Madras2024/MHC/395425 November 2024Bench: Honourable Dr Justice ANITA SUMANTH2 pages

AI SummaryWithdrawn

What did the High Court hold?

The High Court recorded the submission of the Department's counsel that the Income-Tax Department did not wish to pursue the appeal for assessment year 1997-98 and sought withdrawal thereof, citing Circular No. 9 of 2024 concerning low tax effect. Accordingly, the High Court dismissed the tax case appeal as withdrawn. The question of law was left open to be decided in an appropriate matter. No costs were awarded.

What were the facts?

The appeal was filed by the Principal Commissioner of Income-Tax – 2, Chennai (the Department) against an order of the Income Tax Appellate Tribunal, Madras 'B' Bench, dated 06.11.2015 in ITA No.496/Mds/2014. The respondent is M/s. India Pistons Ltd. The appeal pertains to assessment year 1997-98. The Department sought withdrawal of the appeal.

What were the issues?

The Tribunal had to decide whether to allow the Department's withdrawal of the appeal. The Department argued that it did not wish to pursue the appeal for assessment year 1997-98 due to low tax effect, citing Circular No. 9 of 2024 dated 17.09.2024. The judgment does not record any arguments from the respondent.

Which sections of the Income-tax Act were involved?

Section 260A

AI-generated summary — verify with the full judgment below

2024:MHC:3954 T.C.A.No.687 of 2016 IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 25.11.2024 CORAM : THE HONOURABLE DR.JUSTICE ANITA SUMANTH and THE HONOURABLE MR.JUSTICE G. ARUL MURUGAN T.C.A.No.687 of 2016 Principal Commissioner of Income-Tax – 2, 121, Mahatma Gandhi Road, Chennai .. Appellant vs M/s. India Pistons Ltd., Huzur Gardens, Sembium, Chennai – 600 011. PAN : AAA CI 1439 E .. Respondent Prayer : Appeal filed under Section 260A of the Income Tax Act, 1961 against order of the Income Tax Appellate Tribunal, Madras 'B' Bench, dated 06.11.2015 in ITA No.496/Mds/2014. For Appellant : Mr.T.Ravikumar Senior Standing Counsel For Respondent : Mr.R.Vijayaraghavan for M/s.Subbaraya Aiyar Padmanabhan 1/2 https://www.mhc.tn.gov.in/judis T.C.A.No.687 of 2016 DR. ANITA SUMANTH.,J. and G. ARUL MURUGAN.,J. JUDGMENT (Delivered by Dr. ANITA SUMANTH.,J) Mr.T.Ravikumar, learned Senior Standing Counsel, appearing for the appellant/Department would submit that the Income-Tax Department does not wish to pursue this appeal qua assessment year 1997 - 98 and seeks withdrawal of the same on account of the low tax effect per Circular bearing No.9 of 2024 dated 17.09.2024. 2. Recording the aforesaid submission, this tax case appeal is dismissed as withdrawn leaving the question of law open to be decided in an appropriate matter. No costs. [A.S.M., J] [G.A.M., J]

25.11.2024 Index:Yes/No Neutral Citation:Yes ssm T.C.A.No.687 of 2016 2/2 https://www.mhc.tn.gov.in/judis

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