THE PR. COMMISSIONER OF INCOME-TAX, PATIALA vs. M/S PREM STEEL & ALLIED INDUSTRIES, MANDI GOBINDGRAH. (PAN: AAJFP9572F)

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ITA/274/2018HC Punjab & HaryanaPHHC01119126201814 January 2026Bench: MRS. JUSTICE LISA GILL,JUSTICE (TO BE NOMINATED)2 pages
AI SummaryDismissed

What did the High Court hold?

The appellant's counsel, on instructions, sought to withdraw the appeal due to the tax effect being under Rs. 2 Crores, as per a CBDT circular. The High Court dismissed the appeal as withdrawn.

What were the facts?

The appellant, Pr. Commissioner of Income Tax, Patiala, filed an appeal under Section 260A of the Income Tax Act. The appeal challenged an order passed by the Income Tax Appellate Tribunal.

What were the issues?

The primary issue was the appellant's decision to withdraw the appeal based on a monetary threshold stipulated in a CBDT circular.

Which sections of the Income-tax Act were involved?

Section 260A

AI-generated summary — verify with the full judgment below

ITA No. 274 of 2018 (O&M)

-1-

IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

ITA No. 274 of 2018 (O&M)

Date of Decision: 14.01.2026

PR. Commissioner of Income Tax, Patiala

..... Appellant

Versus

M/s Prem Steel and Allied Industries, Mandi Gobindgarh

..... Respondent

CORAM:- HON'BLE MRS. JUSTICE LISA GILL

HON'BLE MR. JUSTICE RAMESH CHANDER DIMRI

Present: Mr. Saurabh Kapoor, Sr. Standing Counsel

Mr. Rana Gurtej Singh, Jr. Standing Counsel

Ms. Muskaan Gupta, Advocate

Ms. Muskan Chauhan, Advocate

Ms. Tanya Kumar, Advocate

for appellant.

Mr. Simran Atwal, Advoate

for Ms. Supriya Garg, Advocate

for respondent.

**** LISA GILL, J.

Present appeal has been filed under Section 260A of the Income Tax Act, challenging order dated 10.11.2017 passed by learned Income Tax Appellate Tribunal, Chandigarh Benches, ‘B’, Chandigarh, in ITA No. 672/Chd/2017. 2.

Learned counsel for appellant on instructions submits that as the tax effect involved in this appeal is under Rs.2 Crores, he has specific instructions to withdraw this appeal in view of circular No. 9 of 2024 dated SANJAY KHAN 2026.01.16 15:10 I attest to the accuracy and authenticity of this document Punjab and Haryana High Court, Chandigarh

ITA No. 274 of 2018 (O&M)

-2- 17.09.2024 issued by Ministry of Finance, Department of Revenue, CBDT, Government of India. However, question of law as arising in appeal be kept open for adjudication in appropriate proceedings. 3.

Appeal is accordingly dismissed as withdrawn with question of law being kept open for adjudication in appropriate proceedings.

Pending application(s), if any, also stand(s) disposed of accordingly.

(LISA GILL)

JUDGE

(RAMESH CHANDER DIMRI) 14.01.2026

JUDGE s.khan

Whether speaking/reasoned: Yes/No Whether reportable: Yes/No SANJAY KHAN 2026.01.16 15:10 I attest to the accuracy and authenticity of this document Punjab and Haryana High Court, Chandigarh

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