M/S SRI RAYALSEEMA ALKALIS & ALLIED vs. MR P MANIVANNAN

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CCC/304/2012HC KarnatakaKAHC01010582201213 June 2012Bench: B.MANOHAR,D.V.SHYLENDRA KUMAR4 pages
AI SummaryAllowed

What did the High Court hold?

The High Court permitted the Revenue to withdraw the appeal based on the revised monetary limits. Liberty was granted to revive the appeal if the case falls under any exceptions mentioned in the circular.

What were the facts?

The Revenue filed an appeal before the High Court against an ITAT order. The appeal was filed when the monetary limit for filing appeals was Rs. 50,00,000. Subsequently, a new circular increased this limit to Rs. 1,00,00,000.

What were the issues?

Whether the revised monetary limits for filing appeals are applicable to pending matters and if the appeal is maintainable in light of these revised limits.

Which sections of the Income-tax Act were involved?

Section 260-A

AI-generated summary — verify with the full judgment below

IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 28TH DAY OF AUGUST, 2019 PRESENT THE HON’BLE MR.JUSTICE L. NARAYANA SWAMY AND THE HON’BLE MR.JUSTICE R. DEVDAS INCOME TAX APPEAL No.304/2012 BETWEEN:

1.

THE COMMISSIONER OF INCOME-TAX C R BUILDING, QUEENS ROAD BANGALORE

2.

THE INCOME TAX OFFICER, WARD 12(4), NEW DELHI

3.

ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE – 11(4), BANGALORE.

... APPELLANTS

(BY SRI K.V.ARAVIND, ADV.)

AND:

M/S HUTCHINSON & CO. (INDIA) P. LTD., GROUND FLOOR, NO.37/5 AGA ABBAS ALI RAOD ULSOOR, BANGALORE-560042

... RESPONDENT

(BY SMT.SOWMYA K. & SRI S.PARTHASARATHI, ADVS.)

THIS ITA IS FILED UNDER SECTION 260-A OF I.T.ACT, 1961 ARISING OUT OF ORDER DATED 30-03-2012 PASSED IN ITA NO.1514/DEL/2006, FOR THE ASSESSMENT YEAR 2002-2003,

PRAYING TO: I. FORMULATE THE SUBSTANTIAL QUESTIONS OF LAW AS STATED THEREIN, II. ALLOW THE APPEAL AND SET ASIDE THE ORDER PASSED BY THE ITAT, BAGNALORE IN ITA NO.1514/DEL/2006 DATED 30/03/2012 AND CONFIRM THE ORDER OF THE APPELLATE COMMISSIONER CONFIRMING THE ORDER PASSED BY THE INCOME TAX OFFICER, WARD-12(4), NEW DELHI.

THIS ITA COMING ON FOR HEARING, THIS DAY, DEVDAS J., DELIVERED THE FOLLOWING:

J U D G M E N T The learned counsel for the appellant-Revenue brings to the notice of this Court a Circular bearing No.17 of 2019 dated 08th August, 2019 wherein the further enhancement of monetary limit for filing of appeals by the Departments before the Income- Tax Appellate Tribunals, High Courts and Special Leave Petitions/Appeals before the Supreme Court stands amended, and by the said amendment the earlier monetary limit of Rs.50,00,000/- (Rupees fifty lakh) has not been raised to Rs.1,00,00,000/- (Rupees one crore). The earlier monetary limit was prescribed as per Circular No.3 of 2018 dated 11th July, 2018. In the light of the same, the learned counsel submits that the appeal is not maintainable and in view of the Circular, the appeal may be permitted to be withdrawn. Further, the learned counsel would also draw the attention of this Court to Clause 10

of the Circular No.3 of 2018 dated 11th July, 2018 wherein certain exceptions are carved out. The learned counsel submits that at the present stage it may not be possible for him to submit whether the matter falls under any of the exceptions. Therefore, it is prayed that liberty may be reserved to the appellants to move this Court, if it is found that the matter falls within the exception carved out in Clause 10 of Circular bearing Number 3 of 2018.

2.

On the query of the Court as to whether the Circular is applicable to pending matters, the learned counsel draws the attention of this Court to the communication dated 20th August, 2019 made by the Central Board of Direct Taxation to all the Chief Commissioners of Income Tax clarifying at paragraph No.3 that the monetary limit prescribed in Circular No.17 of 2019 is applicable to all pending Special Leave Petitions, Appeals, Cross Objections and References.

3.

In view of the above, we permit the appellant to withdraw the appeal for the reasons stated above. Liberty is also granted to the appellant to seek revival of this appeal, if it is

found that the matter falls within the exception carved out in Clause 10 of Circular bearing No.3 of 2018.

Sd/- JUDGE

Sd/- JUDGE

lnn

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