COMMISSIONER OF INCOME TAX, ROHTAK vs. SATYA PARKASH AGGARWAL & SONS (HUF), ROHTAK

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ITA/325/2013HC Punjab & HaryanaPHHC01105192201312 February 2024Bench: MR. JUSTICE SANJEEV PRAKASH SHARMA,MRS. JUSTICE SUDEEPTI SHARMA2 pages
AI SummaryDismissed

What did the High Court hold?

The High Court considered the submissions and noted that the tax effect was indeed below Rs. 50 lacs. Therefore, the appeal was dismissed in accordance with the CBDT circular.

What were the facts?

The appeal was initially dismissed as withdrawn due to a low tax effect (less than Rs. 50 lacs) as per CBDT Circular No. 03/2018. The appeal was later revived based on audit objections.

What were the issues?

Whether an appeal with a tax effect below the threshold specified in CBDT Circular No. 03/2018 should be dismissed, even if revived due to audit objections.

AI-generated summary — verify with the full judgment below

2024:PHHC:021667-DB IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH 214-2 ITA-325-2013 (O&M) Date of Decision: February 12, 2024 Commissioner of Income Tax, Rohtak ......Appellant(s) Vs. Satya Parkash Aggarwal & Sons (HUF), Rohtak ......Respondent(s) CORAM: HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA HON'BLE MRS. JUSTICE SUDEEPTI SHARMA Present: Ms.Gauri Neo Ramphal, Standing counsel for the appellant. Mr. Nitesh Bansal, Advocate for Mr. Sandeep Goyal, Advocate for the respondent ---- SANJEEV PRAKASH SHARMA.J. (ORAL) The instant appeal bearing ITA-325-2013 was dismissed as withdrawn vide order dated 18.07.2018, in view of the Circular No.03/2018 dated 11.07.2018, issued by the Central Board of Direct Taxes, New Delhi, as the tax effect involved was less than Rs.50 lacs. However, it appears that application for revival of the appeal was filed on the basis of some audit objections. This Court allowed the application for revival vide order dated 27.09.2019 and the main case was restored to its original number. Accordingly, the matter was listed for hearing after obtaining orders from Hon’ble the Chief Justice, as per roster. 2. Learned counsel for the appellant submits that although the tax effect involved is less than 50 lacs, however, audit raised objections and the revenue is before this Court. Sonia Arora 2024.02.15 17:08 I attest to the accuracy and integrity of this document

ITA-325-2013 (O&M) --2-- 2024:PHHC:021667-DB ***** 3. We have considered the submission. Admittedly, tax effect involved is Rs.14,82,266/- and it does not come within the ambit of Rs.50 lacs or above. 4. Keeping in view, the provisions contained in Circular No.03/2018, dated 11th July 2018, issued by the Central Board of Direct Taxes, New Delhi, the instant appeal is dismissed. 5. All pending applications, if any, stand disposed of. (SANJEEV PRAKASH SHARMA) JUDGE (SUDEEPTI SHARMA)

JUDGE February 12, 2024 sonia arora Whether speaking/reasoned: Speaking Whether reportable: Yes / No Sonia Arora 2024.02.15 17:08 I attest to the accuracy and integrity of this document

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