PRINCIPAL COMMISSIONER OF vs. INDIA PISTONS LIMITED

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TCA/706/2017HC Madras2026/MHC/422113 October 2026Bench: Honourable Dr.Justice ANITA SUMANTH2 pages
AI SummaryWithdrawn

What did the High Court hold?

The High Court recorded the submission of the Revenue that it did not wish to pursue the appeal for assessment year 2008-09 due to low tax effect, as per Circular No. 9 of 2024. Consequently, the Tax Case (Appeal) was dismissed as withdrawn. The Court explicitly stated that the questions of law remain open to be decided in an appropriate matter. No costs were awarded. The operative direction was to dismiss the appeal as withdrawn.

What were the facts?

This case involves an appeal filed by the Principal Commissioner of Income Tax (the Revenue) against an order of the Income Tax Appellate Tribunal (ITAT). The appeal is filed under Section 260-A of the Income-Tax Act, 1961. The assessment year in question is 2008-09. The respondent is M/s. India Pistons Limited (the assessee). The Revenue sought to withdraw the appeal before the High Court. The High Court recorded the submission of the Revenue and disposed of the appeal.

What were the issues?

1. Whether the appeal filed by the Revenue should be dismissed as withdrawn for assessment year 2008-09, considering the low tax effect as per Circular No. 9 of 2024 dated 17.09.2024. Contentions: Assessee: No specific contentions recorded for the assessee in this excerpt. Revenue: The Revenue, through its Senior Standing Counsel, submitted that it does not wish to pursue the appeal for assessment year 2008-09 and seeks withdrawal on account of low tax effect, citing Circular No. 9 of 2024 dated 17.09.2024.

Which sections of the Income-tax Act were involved?

Section 260-A

AI-generated summary — verify with the full judgment below

2026:MHC:4221 TCA No. 706 of 2017 __________ Page 1 of 2 IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 13-10-2026 CORAM THE HON'BLE DR.JUSTICE ANITA SUMANTH AND THE HON'BLE MR.JUSTICE K.RAJASEKAR TCA No. 706 of 2017 CNR:{HCMA012020122017} Principal Commissioner Of Income Tax 2, No.121, Mahatma Gandhi Road, Chennai - 34. ..Appellant(s) Vs M/s. India Pistons Limited Huzur Garden Sembium, Chennai – 600 011. ..Respondent(s) Appeal filed under Section 260-A of the Income-Tax Act, 1961 against the order of the Income Tax Appellate Tribunal, Madras ‘B’ Bench, Chennai dt.11/11/2016 in ITA.No.1553/MDs/2016. For Appellant(s): Mr.T.Ravikumar Senior Standing Counsel For Respondent(s): Mr.R.Venkatanarayanan for M/s Subbaraya Aiyar Padmanabhan https://www.mhc.tn.gov.in/judis ( Uploaded on: 15/10/2026 01:01:40 pm ) 2026:MHC:4221 TCA No. 706 of 2017 __________ Page 2 of 2 DR.ANITA SUMANTH, J. AND K.RAJASEKAR, 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 2008 – 09 and seeks withdrawal of the same on account of low tax effect, per Circular bearing No.9 of 2024 dated 17.09.2024. 2. Recording the aforesaid submissions, this Tax Case (Appeal) is dismissed as withdrawn leaving the questions of law open to be decided in an appropriate matter. No costs. (A.S.M, J.) (K.R.S, J.) 13-10-2026 Index: Yes/No Speaking order Neutral Citation: Yes ssm To 1. The Principal Commissioner Of Income Tax 2, No.121, Mahatma Gandhi Road, Chennai – 34. 2. The Income Tax Appellate Tribunal, Madras ‘C’ Bench, Chennai. TCA No. 706 of 2017 https://www.mhc.tn.gov.in/judis ( Uploaded on: 15/10/2026 01:01:40 pm )

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