Commissioner Of Income Tax vs Jyoti Vikas Hire Purchase & Leasing Ltd
2026 Latest Caselaw 1898 Jhar

Jharkhand High Court

Commissioner Of Income Tax vs Jyoti Vikas Hire Purchase & Leasing Ltd on 13 March, 2026

Author: Gautam Kumar Choudhary

Bench: Gautam Kumar Choudhary

                                                 2026:JHHC:6771-DB




IN THE HIGH COURT OF JHARKHAND AT RANCHI
            Tax Appeal No. 6 of 2006
Commissioner of Income Tax, Central, Patna, Central Revenue
Building, 3rd floor, Birchand Patel Marg, Patna. - 800 001
                                                    ...  Appellant
                            Versus
Jyoti Vikas Hire Purchase & Leasing Ltd, Bagla Mansion, Lalji Hirji
Road, Ranchi - 01.                            ...        Respondent
                        With
              Tax Appeal No. 7 of 2006
Commissioner of Income Tax, Central, Patna, Central Revenue
Building, 3rd floor, Birchand Patel Marg, Patna. - 01 ... Appellant
                           Versus
(Shri Raj Kumar Dhanuka), Adity Dhanuka, Saket Nagar, Kanke Road,
P.O.-Kanke, P.S.-Gonda, Ranchi - 01.
                           ---------

CORAM: HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE GAUTAM KUMAR CHOUDHARY

---------

For the Appellant/s: Mr. Kumar Vaibhav (Sr. S.C.) (Through VC) Mr. Anurag Vijay (Jr. S.C.) Mr. Durgesh Agarwal, Advocate.

Mr. Vishwajeet Singh, Advocate. For the Respondent/s: Mrs. Darshna Poddar Mishra, Advocate Mr. Mahendra Kr. Choudhary, Advocate.

---------

24/Dated: 13.03.2026

1. Heard learned counsel for the parties.

2. The tax effect in these appeals is admittedly below Rs. 2 crores.

However, Mr. Kumar Vaibhav, learned counsel for the appellant/s, states

that he has no instructions to withdraw these appeals.

3. Accordingly, we dispose of these appeals on the grounds of low tax

effect by keeping open the questions of law.

4. However, at the later stage, if the appellant/s finds that the matter is

covered by any of the exceptions in the CBDT circulars, liberty is granted

to them to apply for restoration of these appeals by filing C.M.P. Such

C.M.P. should however, be filed within a reasonable period not exceeding

three months from today.

2026:JHHC:6771-DB

5. The appeals and I.A.s therein are disposed of with liberty in the

above terms. No Costs.

(M. S. Sonak, C.J.)

(Gautam Kumar Choudhary, J.)

13.03.2026 N.A.F.R. APK/VK

Uploaded on 03.2026