What did the High Court hold?

The Delhi High Court held that appeals with a tax effect below INR 2 Crores are not liable to be continued as per Circular No. 9/2024. Consequently, all the appeals were dismissed on this ground.

The appeals filed before the Delhi High Court involved various parties and were related to income tax matters. The tax effect in all these appeals was below INR 2 Crores.

What were the issues?

The primary issue was whether appeals with a low tax effect, below INR 2 Crores, should be continued in light of the relevant circular issued by the CBDT.

PCIT vs Prashant Aggarwal | Delhi High Court 2024

$~82, 84 to 91 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 511/2018

PRINCIPAL COMMISSIONER OF INCOME TAX - 8

.....Appellant Through: Mr. Sanjay Kumar, SSC with Ms. Monica Benjamin & Ms. Easha Kadian, Advs.

versus

M/S SBEC BIOENERGY LTD.,

.....Respondent

Through: 84 + ITA 629/2018

PR. COMMISSIONER OF INCOME TAX DELHI - 1

.....Appellant Through: Mr. Debesh Panda, SSC.

versus

ASHIMA SECURITIES (P) LTD.

.....Respondent

Through: 85 + ITA 639/2018

PR. COMMISSIONER OF INCOME TAX DELHI - 1

.....Appellant

Through: Mr. Debesh Panda, SSC.

versus

ASHIMA SECURITIES (P) LTD.

.....Respondent

Through: 86 + ITA 630/2018

PR.COMMISSIONER OF INCOME TAX-1 .....Appellant

Through: Mr. Debesh Panda, SSC.

versus

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 20/12/2024 at 12:49:57

M/S ABHINAV STEELS PVT. LTD .....Respondent

Through: 87 + ITA 653/2018

THE COMMISSIONER OF INCOME TAX -EXEMPTION

.....Appellant

Through: Mr. Abhishek Maratha, SSC.

versus

INDIAN MEDICAL ASSOCIATION .....Respondent

Through: 88 + ITA 700/2018

PR COMMISSIONER OF INCOME TAX CENTRAL - 2

.....Appellant Through: Mr. Indruj Singh Rai, SSC with Mr. Sanjeev Menon, JSC.

versus

MR. PRASHANT AGGARWAL

.....Respondent

Through: 89 + ITA 703/2018

PR COMMISSIONER OF INCOME TAX CENTRAL – 2

.....Appellant

Through:

versus

MR. PRASHANT AGGARWAL

.....Respondent

Through: 90 + ITA 704/2018

PR COMMISSIONER OF INCOME TAX CENTRAL - 2

.....Appellant

Through:

versus

PRASHANT AGGARWAL

.....Respondent

Through: 91 + ITA 709/2018

PR COMMISSIONER OF INCOME TAX CENTRAL - 2

.....Appellant

Through: Mr. Debesh Panda, SSC.

versus

PRASHANT AGGARWAL

.....Respondent

Through:

CORAM:

HON'BLE MR. JUSTICE YASHWANT VARMA

HON'BLE MR. JUSTICE DHARMESH SHARMA

O R D E R %

16.12.2024 1. Undisputedly, the tax effect which forms subject matter of this appeal falls below INR 2 Crores and would thus not be liable to be continued in light of the provisions made in Circular No. 9/2024 dated 17 September 2024. 2. The appeals are, consequently, dismissed on the ground of low tax effect. YASHWANT VARMA, J.

DHARMESH SHARMA, J. DECEMBER 16, 2024 Ch

PR COMMISSIONER OF INCOME TAX CENTRAL - 2 vs. PRASHANT AGGARWAL

What did the High Court hold?

What were the facts?

What were the issues?

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