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218 IN
PRINCIPAL C SHRI JEET SI
CORAM: H
Present: M f
* SANJEEV PR
C bearing No.9 Ministry of Fi the monetary ITAT, High C enhanced and have been tak d a a S 1 2 3 r in N THE HIGH COURT OF PU CHANDIG I D COMMISSIONER OF INCOME INGH
HON'BLE MR. JUSTICE SANJ HON'BLE MR. JUSTICE SANJ Mr. Varun Issar, Senior Standing for the appellant-Income Tax Dep None for the respondent. **** RAKASH SHARMA, J.(Oral) Counsel for the appellant submi /2024 dated 17.09.2024 issued inance, Department of Revenue, limits for filing of the appeals Court and SLPs/Appeals before d the Circular No.5/2024 has bee ken with the purpose to manage l “ 2. As a step towards man decided by the Board to revise t appeals in Income-tax cases a aforementioned Circular as follows Sl. No. Appeals/SLPs in Income-t 1. Before Income
Tax Tribunal 2. Before High Court 3. Before Supreme Court
Monetary limits given regard to filing appeal/SLP shall ncluding those relating to TDS/TC NJAB AND HARYANA AT GARH ITA-179-2022 (O&M) Date of Decision:18.11.2024 E TAX, FARIDABAD .…...Appellant (s) V/s.
......Respondent(s) NJEEV PRAKASH SHARMA NJAY VASHISTH g Counsel, partment its that in terms of the Circular d by the Government of India, , Central Board of Direct Taxes, s by the department before the e the Supreme Court have been en amended and following steps itigations: nagement of litigation, it has been the monetary limits for filing of as stated in Para 4.1 of the s: tax matters Monetary Limit (Tax effect in Rs.) Appellate 60 lakh 2 crore 5 crore in paragraph 2 above with l be applicable to all cases CS under the Income-tax Act,
) r , , e n s Suresh Kumar 2024.11.19 11:24 I attest to the accuracy and integrity of this document
ITA-179-2022 ( 1 5 s m 2. T issuance of SLPs/appeals and also apply and Tribunal, 3. In the case does learned couns 4. A dismissed as w 5. A accordingly.
November 18 Ess Kay
Whether sp Whether r Page 2 of 2 (O&M)
1961 with exceptions as per paras 5/2024 dated 15.03.2024, where th shall be taken on merits, without re monetary limits.”
The modifications have come Circular i.e. 17.09.2024, an to be filed before the Supreme y to the appeals pending before which have been directed to be n view of aforesaid Circular N s not fall within the exception sel prays for withdrawal of the pr Accordingly, we allow the pray withdrawn. All pending applications also
(SANJ 8, 2024 speaking/reasoned?
Y reportable?
Y s 3.1 and 3.2 of Circular No he decision to appeal/file SLP egard to the tax effect and the into effect from the date of nd therefore shall apply to Court, High Court and Tribunal the Supreme Court, High Court withdrawn. No.09/2024 dated 17.09.2024, as clause of Circular No.5/2024, resent appeal. yer as above, and the appeal is stand dismissed as withdrawn EEV PRAKASH SHARMA) JUDGE
(SANJAY VASHISTH) JUDGE Yes/No Yes/No
f o l t s , s n Suresh Kumar 2024.11.19 11:24 I attest to the accuracy and integrity of this document