Madras High Court
Commissioner Of Income Tax – I vs M/S.Foster Wheeler India P. Ltd on 17 August, 2021
Author: T.S. Sivagnanam
Bench: T.S. Sivagnanam, Sathi Kumar Sukumara Kurup
T.C.A.No.152 of 2011
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 17.08.2021
CORAM :
THE HON'BLE MR. JUSTICE T.S. SIVAGNANAM
AND
THE HON'BLE MR. JUSTICE SATHI KUMAR SUKUMARA KURUP
T.C.A.No.152 of 2011
Commissioner of Income Tax – I,
Chennai. ... Appellant
Vs.
M/s.Foster Wheeler India P. Ltd.
No.184-187, 9th Floor, Temple Steps
Anna Salai, Little Mount,
Chennai – 600 015. ... Respondent
Appeal preferred under Section 260A of the Income Tax Act, 1961,
against the order of the Income Tax Appellate Tribunal, Madras, “B” Bench,
dated 16.11.2010 in I.T.A.No.1126/Mds/2010, Assessment Year 2002-03.
For Appellant : Mr.T.Ravi Kumar
Senior Standing Counsel
For Respondent : Ms.Sri Niranjani Srinivasan
for M/s.G.Baskar
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T.C.A.No.152 of 2011
JUDGMENT
(Judgment was delivered by T.S. SIVAGNANAM, J.) We have heard Mr.T.Ravi Kumar, learned Senior Standing Counsel for the appellant/Revenue and Ms.Sri Niranjani Srinivasan, learned counsel appearing for the respondent/assessee.
2.The appeal, filed by the Revenue under Section 260A of the Income Tax Act, 1961 (“the Act” for brevity) is directed against the order dated 16.11.2010 made in I.T.A.No.1126/Mds/2010 on the file of the Income Tax Appellate Tribunal, Chennai, “B” Bench (“the Tribunal” for brevity) for the Assessment Year 2002-03.
3.The appeal was admitted on 05.04.2011 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 holding that no penalty under Section 271AA could be levied merely because the Transfer Pricing Officer had not made any adjustments in respect of international transactions?” Page 2/5 https://www.mhc.tn.gov.in/judis/ T.C.A.No.152 of 2011
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 08.08.2019 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 question of law framed is left open. In the event the tax effect in this case 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.
(T.S.S., J.) (S.S.K., J.)
17.08.2021
mkn
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https://www.mhc.tn.gov.in/judis/ T.C.A.No.152 of 2011 Internet : Yes Index : Yes / No To
1.The Income Tax Appellate Tribunal, Chennai, “B” Bench
2.The Commissioner of Income Tax – I, Chennai.
Page 4/5 https://www.mhc.tn.gov.in/judis/ T.C.A.No.152 of 2011 T.S. SIVAGNANAM, J.
and SATHI KUMAR SUKUMARA KURUP, J.
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