PR. COMMISSIONER OF WEALTH TAX-6 vs. MID AIR PROPERTIES PVT. LTD.

PDF · subscribers
WTA/6/2016HC DelhiDLHC01264443201612 January 2026Bench: HON'BLE MR. JUSTICE VINOD KUMAR,HON'BLE MR. JUSTICE DINESH MEHTA3 pages
AI SummaryDismissed

What did the High Court hold?

The High Court held that Circular No. 5/2024, issued on March 15, 2024, is applicable only to appeals or Special Leave Petitions (SLPs) to be filed after its issuance. Since the present appeals were filed in 2016, the earlier Circular No. 5/2019 would apply. As the tax effect in all the appeals (WTA 6/2016 for Rs. 32,74,885/-, WTA 7/2016 for Rs. 27,51,849/-, and WTA 8/2016 for Rs. 25,37,885/-) is below the limit stipulated in Circular No. 5/2019, all the appeals are disposed of in light of this circular. The court did not decide on the merits of the Department's claim regarding the erroneous finding of the ITAT.

What were the facts?

The appeals were filed by the Principal Commissioner of Wealth Tax-6 (the Department) against the Income Tax Appellate Tribunal's (ITAT) order dated April 26, 2016. The Department contended that the ITAT's finding was erroneous because the land in question, purchased in 1996, was still reflected in the respondent's (Mid Air Properties Pvt. Ltd.) balance sheet in the year under consideration, despite the assessee's assertion of transferring it to a sister concern. The respondent argued that the appeals should be dismissed as the total tax effect was below the prescribed limit of Rs. 1,00,00,000/- as per CBDT Circular No. 5/2019. The Department countered by citing a newer Circular No. 5/2024, which carved out an exception for wealth tax matters.

What were the issues?

1. Whether the appeals filed by the Department are liable to be dismissed in light of CBDT Circular No. 5/2019, given that the tax effect is below Rs. 1,00,00,000/-, and if so, what is the consequence? Assessee's Contention: The respondent (assessee) argued that the appeals should be withdrawn/dismissed as the aggregate amount involved in all appeals is below the prescribed tax effect limit of Rs. 1,00,00,000/- as per CBDT Circular No. 5/2019. Revenue's Contention: The appellant (Department) contended that while Circular No. 5/2019 applies, a subsequent Circular No. 5/2024, issued on March 15, 2024, carves out an exception for wealth tax matters. However, the respondent pointed out that Circular No. 5/2024 applies only to appeals to be filed henceforth, not those filed in 2016.

Which sections of the Income-tax Act were involved?

Section 268A

AI-generated summary — verify with the full judgment below

$~60, 61 & 62 * IN THE HIGH COURT OF DELHI AT NEW DELHI + WTA 6/2016

PR. COMMISSIONER OF WEALTH TAX-6 .....Appellant Through: Mr. Puneet Rai, SSC with Mr. Ashvini Kr., Mr. Rishabh Nangia, Mr. Gibran, JSC & Mr. Ankit, Advs.

versus

MID AIR PROPERTIES PVT. LTD.

.....Respondent Through: Mr. Satyen Sethi, Mr. Arta Trana Panda & Ms. Gargi Sethee, Advs. (61) + WTA 7/2016

PR. COMMISSIONER OF WEALTH TAX-6 .....Appellant Through: Mr. Puneet Rai, SSC with Mr. Ashvini Kr., Mr. Rishabh Nangia, Mr. Gibran, JSC & Mr. Ankit, Advs.

versus

MID AIR PROPERTIES PVT. LTD.

.....Respondent Through: Mr. Satyen Sethi, Mr. Arta Trana Panda & Ms. Gargi Sethee, Advs. (62) + WTA 8/2016

PR. COMMISSIONER OF WEALTH TAX-6 .....Appellant Through: Mr. Puneet Rai, SSC with Mr. Ashvini Kr., Mr. Rishabh Nangia, Mr. Gibran, JSC & Mr. Ankit, Advs.

versus

MID AIR PROPERTIES PVT. LTD.

.....Respondent Through: Mr. Satyen Sethi, Mr. Arta Trana Panda & Ms. Gargi Sethee, Advs.

CORAM:

HON'BLE MR. JUSTICE DINESH MEHTA

HON'BLE MR. JUSTICE VINOD KUMAR This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 10/06/2026 at 14:37:00

O R D E R %

12.01.2026 1. These appeals have been filed by the Department claiming that the finding recorded by the Income Tax Appellate Tribunal, Delhi Bench ‘E’ vide its order dated 26.04.2016, based on a simple assertion on the part of the assessee that it had transferred the land to its sister concern, namely, Ansal Properties and Infrastructure Limited, (referred to in the answer) is per se erroneous. Because, the land in parcels in question were purchased in the year of 1996 and even in the year under consideration, these lands were reflected in the respondent’s balance sheet. 2. Learned counsel for the respondent, at the outset, submitted that the amount involved in all the appeals is below the prescribed limit of tax effect (less than Rs.1,00,00,000/-) and, therefore, in the light of the Circular No.5/2019 dated 05.02.2019 issued by the Central Board Direct Taxes (hereinafter referred to as “CBDT”), these appeals are liable to be withdrawn/dismissed. 3. Mr. Puneet Rai, learned Senior Standing Counsel for the appellant on the other hand, submitted that true it is, that under the Circular no.5/2019 dated 05.02.2019, all wealth tax cases are also covered, if the amount involved is less than Rs.1,00,00,000/-, but a new Circular no.5/2024 dated 15.03.2024 has been issued CBDT, wherein an exception in relation to matters relating to wealth tax has been carved out as given in clause (k) of para no.3.1 of the said Circular, which runs as under: “k. Matters related to wealth tax, fringe benefit tax, equalization levy and any matter other than the Income Tax Act, or” 4. Mr. Arta Trana Panda, learned counsel for the respondent, invited This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 10/06/2026 at 14:37:00

Court’s attention towards para no.10 of the said circular, which reads thus: “10. This issues under Section 268A of the Act and shall come into effect from the date of issue of this Circular. This Circular will apply to SLPs/appeals to be filed henceforth before the SC/HCs/Tribunals.” 5. In view of the aforesaid, we have no doubt that the Circular no.5/2024 dated 15.03.2024 shall apply only to those appeals or SLPs which are to be filed after 15.03.2024. Since the present appeals were filed in the year 2016, obviously, the circular dated 05.02.2019 shall apply. And since the tax effect in all the appeals is below the tax effect limit given in the circular no.5/2019, all the appeals are disposed in the light of the CBDT circular no.5/2019. 6. For the purpose of clarity, the tax involvement relating to all the appeals given hereunder: Sl. No. Appeal number Assessment year Amount 1. WTA 6/2016 2005-06 Rs.32,74,885/- 2. WTA 7/2016 2007-08 Rs.27,51,849/- 3. WTA 8/2016 2006-07 Rs.25,37,885/-

DINESH MEHTA, J

VINOD KUMAR, J JANUARY 12, 2026/sr

This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 10/06/2026 at 14:37:00

More judgments on Section 268A

All 3,931 judgments and leading authorities on Section 268A →

Recent GST High Court judgments

Search GST case law →