Madras High Court
The Commissioner Of Income Tax – vs M/S.Coimbatore Stock Exchange Ltd on 17 March, 2021
Author: M.Duraiswamy
Bench: M.Duraiswamy, T.V.Thamilselvi
T.C.A.Nos.405 & 406 of 2011
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATE: 17.03.2021
CORAM:
THE HON'BLE MR. JUSTICE M.DURAISWAMY
AND
THE HON'BLE MRS.JUSTICE T.V.THAMILSELVI
T.C.A.Nos.405 & 406 of 2011
The Commissioner of Income Tax – 1,
Coimbatore. ... Appellant in both TCAs
Vs.
M/s.Coimbatore Stock Exchange Ltd.,
683-686 Trichy Road, Singanallur,
Coimbatore – 641 005. ... Respondent in both TCAs
Appeals preferred under Section 260A of the Income Tax Act,
1961, against the order of the Income Tax Appellate Tribunal, Madras,
"D" Bench, dated 08.02.2011 in I.TA.Nos.1086 & 1087/Mds/2010 for
the assessment year 2005-06 & 2006-07.
For Appellant : Mr.J.Narayanasamy,
Senior Standing Counsel
For Respondent : Mr.M.Kaushik
for M/s.A.S.Sriraman
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https://www.mhc.tn.gov.in/judis/
T.C.A.Nos.405 & 406 of 2011
COMMON JUDGMENT
(Judgment was delivered by M.DURAISWAMY, J.) Challenging the orders passed in I.TA.Nos.1086 & 1087/Mds/ 2010 for the assessment years 2005-06 & 2006-07 on the file of the Income Tax Appellate Tribunal, Chennai, "D" Bench, the Revenue has filed the above appeals.
2.The above appeals were admitted on the following substantial question of law:
“Whether on the facts and in the circumstances of the case, the Income Tax Appellate Tribunal was right in law in holding that depreciation claimed by the assessee, who is claiming exemption under Section 11 of the Act is allowable on the fixed asset (the cost of the capital asset) acquired for charitable purposes as if so allowed it would amount to double deduction, which cannot be the intention of the legislature?” Page 2/5 https://www.mhc.tn.gov.in/judis/ T.C.A.Nos.405 & 406 of 2011
3.When the appeals are taken up for hearing, Mr.J.Narayanasamy, learned senior standing counsel appearing for the appellant – Revenue fairly submitted the substantial questions of law which has been framed in these appeals, have been answered against the Revenue by the Hon'ble Supreme Court in CIT Vs. Rajasthan and Gujarati Charitable Foundation reported in [2018] 402 ITR 441 (SC). Further, the learned Senior Standing Counsel submitted that following the judgment of the Hon'ble Supreme Court, this Bench, by its judgment dated 26.02.2021 in T.C.A.Nos.343 to 345 & 347 of 2014 [Commissioner of Income Tax, Trichy Vs. M/s.National College Council, Teppakulam, Tiruchirapalli – 620 002] and the Hon'ble Division Bench in its judgment dated 26.08.2019 in T.C.A.Nos.680 & 681 of 2011 [Commissioner of Income Tax – I, Tiruchirapalli Vs. M/s.National College Council, P.B.No.369, Chatram Bus Stand, Teppakulam, Tiruchirapalli – 620 002] dismissed the appeals and answered the substantial questions of law against the Revenue.
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4.Following the judgment of the Hon'ble Supreme Court reported in [2018] 402 ITR 441 (SC) and the judgments of the Division Bench of this Court made in T.C.A.Nos.343 to 345 & 347 of 2014 and T.C.A.Nos.680 & 681 of 2011, the substantial question of law is answered against the revenue and the appeals are dismissed. No costs.
Index : Yes/No [M.D., J.] [T.V.T.S., J.]
Internet : Yes 17.03.2021
va
To
1.The Income Tax Appellate Tribunal, Chennai, "D" Bench Page 4/5 https://www.mhc.tn.gov.in/judis/ T.C.A.Nos.405 & 406 of 2011 M.DURAISWAMY, J.
and T.V.THAMILSELVI, J.
va T.C.A.Nos.405 & 406 of 2011 17.03.2021 Page 5/5 https://www.mhc.tn.gov.in/judis/