Kerala High Court
The Commissioner Of Income Tax vs Bhima Jewel Corporation on 8 January, 2010
Bench: C.N.Ramachandran Nair, V.K.Mohanan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
ITA.No. 904 of 2009()
1. THE COMMISSIONER OF INCOME TAX, COCHIN.
... Petitioner
Vs
1. BHIMA JEWEL CORPORATION,
... Respondent
For Petitioner :SRI.P.K.R.MENON,SR.COUNSEL, GOI(TAXES)
For Respondent :SRI.S.ARUN RAJ
The Hon'ble MR. Justice C.N.RAMACHANDRAN NAIR
The Hon'ble MR. Justice V.K.MOHANAN
Dated :08/01/2010
O R D E R
C.N.RAMACHANDRAN NAIR &
V.K.MOHANAN, JJ.
....................................................................
I.T. Appeal Nos.904 & 971 of 2009
....................................................................
Dated this the 8th day of January, 2010.
JUDGMENT
Ramachandran Nair, J.
Heard Standing Counsel appearing for the appellant and Adv. Sri.Arun Raj.S., appearing for the respondent-assessee. The tax effect in both the cases are below the limit for the department to maintain appeal before this court. However, Standing Counsel submitted that issue is recurring and so much so, under the exemption clause contained in the particular Circular of 2005, appeals are maintainable. The contention of assessee's counsel is that assessee closed down business shortly after 1998-99 and therefore, the issue will not recur in assessee's case. Further, we notice from the assessment order for 1997- 98 that the Assessing Officer himself accepted the assessee's claim that it was engaged in financing, though loans were given only to sister concerns. Since the business is closed, we do not think the issue can be treated as a recurring issue in assessee's case. There is nothing to indicate that similar issue will arise in the case of other assessees to fall 2 within the exemption clause of Board Circular because facts vary from assessee to assessee. Since the tax effect is below Rs.2 lakhs in both the cases, we dismiss both the appeals as not maintainable.
C.N.RAMACHANDRAN NAIR Judge V.K.MOHANAN Judge pms