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The Deputy Commissioner Of Income Tax vs Rajendra Kumar Agrawal
2025 Latest Caselaw 3352 Chatt

Citation : 2025 Latest Caselaw 3352 Chatt
Judgement Date : 30 June, 2025

Chattisgarh High Court

The Deputy Commissioner Of Income Tax vs Rajendra Kumar Agrawal on 30 June, 2025

Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
                                                    1




                                                                   2025:CGHC:28828-DB
Digitally
signed by
AJAY KUMAR
DWIVEDI
Date:                                                                              NAFR
2025.07.01
11:30:08
+0530
                       HIGH COURT OF CHHATTISGARH AT BILASPUR

                                           TAXC No. 71 of 2025

             The Deputy Commissioner Of Income Tax, 1(1), Raipur Chhattisgarh.
                                                                               ... Applicant.


                                                  versus


             Rajendra Kumar Agrawal Agrawal Trading Co. H. No. 6, Gandhi Chowk, Neora
             Raipur Chhattisgarh - 493114, Pan Acipa5919l.
                                                                              ... Respondent.


             For Appellant         :   Shri Ajay Kumrani, Advocate appears on behalf of
                                       Shri Amit Chaudhari, Advocate.

                                              Division Bench
                              Hon'ble Shri Justice Sanjay K. Agrawal &
                             Hon'ble Shri Justice Deepak Kumar Tiwari

                                           Judgment on Board

                                              (30.06.2025)

                  Sanjay K. Agrawal, J.

1. When case is taken for hearing learned counsel for the

appellant would submit that the Government of India,

Ministry of Finance has issued a new circular dated

17.09.2024, in which monetary limits for filing

Income Tax Appeals by the department before the

High Court has been enhanced to Rs.2 Crores,

whereas in the present case the tax liability of assess is

less than Rs.2 Crore. Therefore, in light of aforesaid

circular dated 17/09/2024, the present appeal may be

disposed of finally.

2. The said prayer appears to be fair and reasonable.

3. For ready reference, relevant paragraphs of said circular

dated 17/09/2024 is quoted hereinbelow:

"1. Reference is invited to Circular No.5/2024(F.No.279/Misc.142/2007- ITJ(Pt)) dated15.03.2024 of Central Board of Direct Taxes (the 'Board') vide which monetary limits for filing of income tax appeals by the Department before Income Tax Appellate Tribunal, High Courts and SLP/appeals before Supreme Court have been specified. Further, exceptions to the monetary limits were also specified vide paras 3.1 and 3.2 of the said Circular.

2. As a step towards management of litigation, it has been decided by the Board to revise the monetary limits for filing of appeals in Income-tax cases as stated in Para 4.1 of the aforementioned Circular as follows:-

S.No Appeals/SLPs in Monetary Limit Income-tax (Tax effect in matters Rs.)

1. Before Income Tax 60 lakh Appellate Tribunal

2. Before High Court 2 crore

3. Before Supreme 5 crore Court

3. Monetary limits given in paragraph 2 above with regard to filing appeal/SLP shall be applicable to all cases including those relating to TDS/TCS under the Income-tax Act, 1961 with exceptions as per paras 3.1 and 3.2 of Circular No 5/2024 dated 15.03.2024, where the decision to appeal/file SLP shall be taken on merits, without regard to the tax effect and the monetary limits.

4. It is clarified that an appeal should not be filed merely because the tax effect in a case exceeds the monetary limits prescribed above. Filing of appeal in such cases is to be decided on merits of the case. The officers concerned shall keep in mind the overall objective of reducing unnecessary litigation and providing certainty to taxpayers on their Income-tax assessments while taking a decision regarding filing an appeal.

5. The modifications shall come into effect from the date of issue of this Circular. This Circular will apply to SLPs/appeals to be filed henceforth in SC/HCs/Tribunal. It shall also apply to the SLPs/ appeals pending before Supreme Court/High Courts/Tribunal, which may accordingly be withdrawn.

6. The above may be brought to the notice of all concerned.

7. This issues under section 268A of the Income- tax Act, 1961.

8. Hindi version will follow."

4. In view aforesaid submission of learned counsel for the

appellant where monetary limit (tax liability) in the present

case is less than Rs.2 Crores therefore, in light of aforesaid

circular (Para-5) dated 17/09/2024, the instant Tax Case

stands disposed of.

                Sd/-                               Sd/-
         (Sanjay K. Agrawal)                (Deepak Kumar Tiwari)
              Judge                               Judge



Ajay
 

 
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