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[Cites 2, Cited by 0]

Madras High Court

The Commissioner Of Income Tax vs Kishore C Nanwani on 23 August, 2022

Author: R. Mahadevan

Bench: R. Mahadevan, Mohammed Shaffiq

                                                                                T.C.A.No.212 of 2016

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED 23.08.2022

                                                         CORAM

                                    THE HON'BLE Mr. JUSTICE R. MAHADEVAN
                                                          AND
                                  THE HON'BLE Mr. JUSTICE MOHAMMED SHAFFIQ

                                           Tax Case Appeal No.212 of 2016


                The Commissioner of Income Tax
                Puducherry                                                        .. Appellant

                                                          Vs.
                Kishore C Nanwani
                No.44-46, J.N.Street
                Pondicherry 605 001
                (AEKPN 5787 R)                                             .. Respondent
                      Tax Case Appeal filed under Section 260A of the Income Tax Act, 1961
                against the order dated 17.04.2015 passed by the Income Tax Appellate
                Tribunal, 'C' Bench, Chennai, in I.T.A.No.1956/Mds/2014.
                                         For Appellant  : Mr.J.Narayanaswamy
                                                          Standing Counsel
                                         For Respondent : M/s.Babu Rangaswamy Associates

                                                  JUDGMENT

(Judgment was delivered by R. MAHADEVAN, J.) This tax case appeal has been filed by the appellant/Revenue, calling in question the correctness of the order dated 17.04.2015 passed by the Income https://www.mhc.tn.gov.in/judis 1/4 T.C.A.No.212 of 2016 Tax Appellate Tribunal, 'C' Bench, Chennai, in I.T.A.No.1956/Mds/2014, relating to the assessment year 2009-10.

2. By order dated 14.03.2016, this Court admitted the aforesaid tax case appeal on the following substantial questions of law :

“(i) Whether on the facts and in the circumstances of the case, the Tribunal was right in treating the unexplained credits in the bank deposits as the business turnover and applying the percentage of 8% on the bank deposits to arrive at undisclosed business income when the assessee himself had adopted the higher percentage of 14.31% and 20% gross profit in the return?
(ii) Whether on the facts and in the circumstances of the case, the Tribunal was right in treating the business income based on the bank deposits as explained and consequently setting off the same against the cost of construction to treat the Investment on construction as explained?
(iii) Whether on the facts and in the circumstances of the case, the Tribunal was right in accepting the sources of investment in the construction of the buliding, as sale proceeds of two properties and loan from Smt.Vimala Devi when the assessee had failed to prove the creditors before the Assessing Officer and had inclined to offer any explanation to the Assessing Officer at the time of remand proceedings with respect to the sale of properties, which was a new argument raised before the Commissioner of Income Tax (Appeals) for the first time and spreading the cost of construction to three years and setting off the excess/surplus cost against the other years and
(iv) Whether on the facts and in the circumstances of the case, the Tribunal was right in not considering the issue of https://www.mhc.tn.gov.in/judis 2/4 T.C.A.No.212 of 2016 unexplained credits under Section 68 and not considering the aspects of genuineness of the credits, identity of creditors and credit worthiness of the creditors for the purpose of deciding the issue of unexplained credit under Section 68?”

3. When the matter was taken up for consideration, the learned Standing Counsel for the appellant/Revenue brought to the notice of this court the Circular No.17/2019 dated 08.08.2019, issued by the Central Board Direct Taxes, wherein, it is stipulated that appeal shall not be filed/pursued by the Department before the High Court in cases where the tax effect does not exceed Rs.1,00,00,000/- (Rupees One Crore). It is also submitted that the tax effect in this appeal is less than the threshold limit.

4. In the light of the aforesaid submissions made by the learned Standing Counsel for the appellant/Revenue, the present appeal, wherein, the tax effect is said to be less than the monetary limit imposed, is dismissed as withdrawn, keeping open the substantial questions of law for determination in an appropriate case. No costs.

                                                                      [R.M.D,J.]         [M.S.Q, J.]
                                                                             23.08.2022
                Internet : Yes
                gya

https://www.mhc.tn.gov.in/judis
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                                                                       T.C.A.No.212 of 2016




                                                                    R. MAHADEVAN, J.
                                                                               AND
                                                                MOHAMMED SHAFFIQ, J.

                                                                                       gya
                To
                1.The Income Tax Officer
                Ward-I(1)
                Pondicherry

2.The Commissioner of Income Tax (Appeals)-VI Chennai

3.The Income Tax Appellate Tribunal 'C' Bench, Chennai Tax Case Appeal No.212 of 2016 23.08.2022 https://www.mhc.tn.gov.in/judis 4/4