SMT G PRAMILA vs. SRI H V SAVANDARAJU @ H V RAJU

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RPFC/91/2012HC KarnatakaKAHC01026312201216 June 2016Bench: S.N.SATYANARAYANA4 pages
AI SummaryDismissed

What did the High Court hold?

The High Court permitted the appellant (Revenue) to withdraw the appeal. Liberty was granted to seek revival if the matter falls under exceptions to the monetary limit circular.

What were the facts?

The Revenue filed an appeal before the High Court against an ITAT order. During the hearing, the Revenue's counsel brought to notice a new circular enhancing the monetary limit for filing appeals. The counsel submitted that the appeal might not be maintainable under the revised limits.

What were the issues?

Whether the appeal is maintainable in light of enhanced monetary limits for filing appeals by the Revenue as per a new circular.

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 29TH 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.91/2012 BETWEEN:

1.

COMMISSIONER OF INCOME TAX,

CENTRAL REVENUE BUILDINGS, QUEENS ROAD, BANGALORE – 560 001.

2.

THE ASSISTANT COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1(2), BANGALORE.

... APPELLANTS

(BY SRI. E.R. INDRAKUMAR, SENIOR COUNSEL FOR SRI E.I. SANMATHI, ADVOCATE)

AND:

M/S. NIRMAN SHELTERS (BANGALORE) PVT. LTD., 71, K.R. ROAD, BASAVANAGUDI, BANGALORE – 560 004.

... RESPONDENT

(BY SMT. VANI H., ADVOCATE)

THIS ITA IS FILED UNDER SEC.260-A OF INCOME TAX ACT 1961, ARISING OUT OF ORDER DATED 30.11.2011 PASSED IN ITA NO.1101/BANG/2010, FOR THE ASSESSMENT YEAR 1998- 99, PRAYING TO: I. FORMULATE THE SUBSTANTIAL QUESTIONS OF LAW STATED THEREIN. II. SET ASIDE THE COMMON APPELLATE ORDER PASSED BY THE ITAT, ‘A’ BENCH, BANGALORE IN ITA NO.1101/BANG/2010 DATED 30.11.2011 IN THE INTEREST OF JUSTICE AND EQUITY.

THIS ITA COMING ON FOR FINAL 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

Bvk/-

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