Madras High Court
Commissioner Of Income vs B.N.Properties Holdings (P) Ltd on 19 August, 2019
Author: T.S.Sivagnanam
Bench: T.S.Sivagnanam
TCA.No.1078 of 2010 In the High Court of Judicature at Madras Dated : 19.8.2019 Coram :
The Honourable Mr.Justice T.S.SIVAGNANAM and The Honourable Mrs.Justice V.BHAVANI SUBBAROYAN Tax Case Appeal No.1078 of 2010 Commissioner of Income Tax-I, Coimbatore ...Appellant Vs B.N.Properties Holdings (P) Ltd., Coimbatore-18. ...Respondent APPEAL under Section 260A of the Income Tax Act, 1961 against the order dated 26.5.2010 made in ITA.No.287/Mds/2010 on the file of the Income Tax Appellate Tribunal, Chennai 'B' Bench for the assessment year 2007-08.
For Appellant: Mrs.R.Hemalatha, SSC For Respondent: Mr.N.Quadir Hoseyn Judgment was delivered by T.S.Sivagnanam,J We have heard Mr.R.Hemalatha, learned Senior Standing Counsel appearing for the appellant – Revenue and Mr.N.Quadir Hoseyn, learned counsel appearing for the respondent – assessee.1/4
http://www.judis.nic.in TCA.No.1078 of 2010
2. This appeal, filed by the Revenue under Section 260A of the Income Tax Act, 1961 is directed against the order dated 26.5.2010 made in ITA.No. 287/Mds/2010 on the file of the Income Tax Appellate Tribunal, Chennai 'B' Bench for the assessment year 2007-08.
3. The appeal was admitted on 15.11.2010 on the following substantial questions of law :
“i. Whether, on the facts and in the circumstances of the case, the Income Tax Appellate Tribunal was right in law in setting aside the orders of the Lower Authorities and remitted back to the Assessing Officer with a direction to refer the valuation of the property to the Valuation Officer in accordance with Sub-Section (2) of Section 50C of the Act is valid ? and ii. Whether, on the facts and in the circumstances of the case, the Appellate Tribunal was right in law in setting aside the orders of the Lower Authorities and remitted back to the Assessing Officer with a direction to refer the valuation of the property to the Valuation Officer in accordance with Sub-Section (2) of Section 50C of the Act, even after the valid authority constituted by the State Government has fixed the value is against the provisions contained in Section 50C of the Act?” 2/4 http://www.judis.nic.in TCA.No.1078 of 2010
4. The learned Senior Standing Counsel for the appellant submits that the above appeal is not pursued by the Revenue on account of the low tax effect in terms of Circular No.17/2019 dated 08.8.2019 issued by the Central Board of Direct Taxes. By the said Circular, the monetary limit for filing or pursuing an appeal before the High Court has been increased to Rs.1 Crore. It is further submitted that the tax effect in this case is less than the threshold limit.
5. In the light of the said submissions, the above tax case appeal is dismissed on account of the low tax effect. The substantial questions of law framed are left open. In the event the tax effect is above the threshold limit fixed in the said circular, liberty is granted to the Revenue to make a mention to this Court to restore the appeal to be heard and decided on merits. No costs.
19.8.2019 Internet: Yes To The Income Tax Appellate Tribunal, Chennai 'B' Bench. RS 3/4 http://www.judis.nic.in TCA.No.1078 of 2010 T.S.SIVAGNANAM,J AND V.BHAVANI SUBBAROYAN,J RS TCA.No.1078 of 2010 19.8.2019 4/4 http://www.judis.nic.in