Madras High Court
The Commissioner Of Income vs M/S.Chettinad Quartz Products Pvt on 21 August, 2019
Author: T.S.Sivagnanam
Bench: T.S.Sivagnanam
TCA.No.736 of 2013 In the High Court of Judicature at Madras Dated : 21.8.2019 Coram :
The Honourable Mr.Justice T.S.SIVAGNANAM and The Honourable Mrs.Justice V.BHAVANI SUBBAROYAN Tax Case Appeal No.736 of 2013 The Commissioner of Income Tax, Chennai ...Appellant Vs M/s.Chettinad Quartz Products Pvt. Ltd. (now merged with Chettinad Morimura Semiconductor Material Pvt. Ltd.), Padur, Kancheepuram District-603013. ...Respondent APPEAL under Section 260A of the Income Tax Act, 1961 against the order dated 23.7.2012 made in ITA.No.1180/Mds/2012 on the file of the Income Tax Appellate Tribunal, Chennai 'B' Bench for the assessment year 2007-08.
For Appellant: Mr.T.Ravikumar, SSC and Mrs.R.Hemalatha, SSC For Respondent: Mr.A.S.Sriraman for Mr.S.Sridhar Judgment was delivered by T.S.Sivagnanam,J We have heard Mr.T.Ravikumar and Mrs.R.Hemalatha, learned Senior Standing Counsel appearing for the appellant – Revenue and Mr.A.S. 1/4 http://www.judis.nic.in TCA.No.736 of 2013 Sriraman, learned counsel appearing for the respondent – assessee.
2. This appeal, filed by the Revenue under Section 260A of the Income Tax Act, 1961 is directed against the order dated 23.7.2012 made in ITA.No. 1180/Mds/2012 on the file of the Income Tax Appellate Tribunal, Chennai 'B' Bench for the assessment year 2007-08.
3. The appeal was admitted on 20.12.2013 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 setting aside the order passed under Section 263 ?
ii. Whether, on the facts and in the circumstances of the case, the Income Tax Appellate Tribunal was right in not considering the deduction made under Section 10B is to be allowed after set off of unabsorbed depreciation ? And iii. Is not the finding of the Tribunal wrong in arriving at the conclusion that two views were possible and the Assessing Officer having taken one view with which, the Commissioner of Income Tax did not agree especially when the assessment order passed is silent on the issue of allowability of deduction under Section 10B and had not decided the issue ?” 2/4 http://www.judis.nic.in TCA.No.736 of 2013
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.
21.8.2019 Internet: Yes To The Income Tax Appellate Tribunal, Chennai 'B' Bench. RS 3/4 http://www.judis.nic.in TCA.No.736 of 2013 T.S.SIVAGNANAM,J AND V.BHAVANI SUBBAROYAN,J RS TCA.No.736 of 2013 21.8.2019 4/4 http://www.judis.nic.in