The Commissioner Of Income Tax ... vs M/S Mishrilall Jain & Sons
2026 Latest Caselaw 1902 Jhar

Jharkhand High Court

The Commissioner Of Income Tax ... vs M/S Mishrilall Jain & Sons on 13 March, 2026

Author: Gautam Kumar Choudhary

Bench: Gautam Kumar Choudhary

                                                   2026:JHHC:6815-DB




 IN THE HIGH COURT OF JHARKHAND AT RANCHI
            Tax Appeal No. 24 of 2017
The Commissioner of Income Tax (Central), Central Revenue Building,
Bir Chand Patel Marg, P.O.- G.P.O., P.S. Kotwali, District: Patna.
                                 ...    ...     ...      Appellant
                          Versus
M/S Mishrilall Jain & Sons, having its Office at M. D. House, Chaibasa,
P.O. & P.S.- Chaibasa, District: Singhbhum West.
                                      ...     ...      ... Respondent
                   With
            Tax Appeal No. 22 of 2017
The Commissioner of Income Tax (Central), Central Revenue Building,
Bir Chand Patel Marg, P.O.- G.P.O., P.S. Kotwali, District: Patna.
                               ...      ...     ...      Appellant
                          Versus
M/S Mishrilall Jain & Sons, having its Office at M. D. House, Chaibasa,
P.O. & P.S.- Chaibasa, District: Singhbhum West.
                                      ...     ...      ... Respondent
                    With
            Tax Appeal No. 23 of 2017
The Principal Commissioner of Income Tax (Central), Central Revenue
Building, Bir Chand Patel Marg, P.O.- G.P.O., P.S. Kotwali, District:
Patna-800001.                         ...     ...      ...     Appellant
                          Versus
M/S Mishrilall Jain & Sons, having its Office at M. D. House, Chaibasa,
P.O. & P.S.- Chaibasa, District: Singhbhum West.
                                      ...     ...      ... Respondent
                           ---------

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

---------

For the Appellants: 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: Mrs. Darshana Poddar Mishra, Advocate Mr. Mahendra Kumar Chowdhary, Advocate

---------

14/Dated: 13.03.2026

1. Heard learned counsel for the parties.

2026:JHHC:6815-DB

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.

5. The appeals are disposed of with liberty in the above terms. No

Costs.

6. Pending Interlocutory Applications, if any, do not survive and are

disposed of.

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

(Gautam Kumar Choudhary, J.)

March 13, 2026

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Uploaded on 16.03.2026