THE COMMISSIONER OF INCOME T vs. M/S HOFCONS INFOTECH &

TCA.No.101 of 2015 In the High Court of Judicature at Madras Dated : 27.08.2019 Coram : The Honourable Mr.Justice T.S.SIVAGNANAM and The Honourable Mrs.Justice V.BHAVANI SUBBAROYAN Tax Case Appeal No.101 of 2015 The Commissioner of Income Tax, Chennai. ...Appellant Vs M/s.Hoficons Infotech and Industrial Services Pvt. Ltd., 6th Floor, Gee Gee Universal, Door No.2 (Old No.16), 1B/1&2 (Old No.8), Mc.Nichols Road, Chetpet, Chennai - 600 031. ...Respondent APPEAL under Section 260A of the Income Tax Act, 1961 against the order dated 18.08.2014 made in ITA.No.846/MDS/2013 on the file of the Income Tax Appellate Tribunal, Chennai 'B' Bench for the assessment year 2003-04. For Appellant : Mr.Karthik Ranganathan, SSC assisted by Mr.S.Rajesh, SC For Respondent : Mr.R.Venkataraman for M/s.Subbaraya Aiyar Padmanabhan JUDGMENT (Judgment was delivered by T.S.Sivagnanam,J.) We have heard Mr.Karthik Ranganathan, learned Senior Standing Counsel, assisted by Mr.S.Rajesh, learned Standing Counsel appearing for the 1/4 http://www.judis.nic.in TCA.No.101 of 2015 appellant/revenue and Mr.R.Venkataraman, learned counsel for M/s.Subbaraya Aiyar Padmanabhan, 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 18.08.2014 made in ITA.No.846/MDS/2013 on the file of the Income Tax Appellate Tribunal, Chennai 'B' Bench for the assessment year 2003-04. 3.The appeal was admitted on 23.03.2015 on the following substantial questions of law : “1) Whether the Tribunal was right in holding that the assessee's case fell under the exclusion provided u/s.9(1)(vii)(b) of the Income Tax Act especially when the assessee had not obtained any certificate u/s.195(2) of the Act for claiming exemption from the purview of TDS nor had moved any obligation in that regard before the TDS authorities? 2)Whether in the facts and circumstances of the case the Tribunal was right in deleting the disallowance made under Section 40(a)(i) of the Income Tax Act on account of non deduction of tax on payments made as service charges in foreign currency to non residents? 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 2/4 http://www.judis.nic.in TCA.No.101 of 2015 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. (T.S.S.J.) (V.B.S.J.) 27.08.2019 cse Speaking (or) Non Speaking Order Index : Yes (or) No To 1.M/s.Hoficons Infotech and Industrial Services Pvt. Ltd., 6th Floor, Gee Gee Universal, Door No.2 (Old No.16), 1B/1&2 (Old No.8), Mc.Nichols Road, Chetpet, Chennai - 600 031. 2.The Income Tax Appellate Tribunal, Chennai 'B' Bench. 3/4 http://www.judis.nic.in TCA.No.101 of 2015 T.S.SIVAGNANAM,J. AND V.BHAVANI SUBBAROYAN,J. cse TCA.No.101 of 2015 27.08.2019 4/4 http://www.judis.nic.in