M/S VIRGO PROPERTIES P LTD., vs. THE ASSISTANT COMMISSIONER

TCA.No.103 of 2018 IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED : 07.1.2021 CORAM THE HONOURABLE MR.JUSTICE T.S.SIVAGNANAM and THE HONOURABLE MS.JUSTICE R.N.MANJULA Tax Case Appeal No.103 of 2018

M/s.Virgo Properties P. Ltd., Chennai-17 ...Appellant Vs The Assistant Commissioner of Income Tax, Corporate Circle 3(2), Chennai-34 ...Respondent APPEAL under Section 260A of the Income Tax Act, 1961 against the order dated 31.7.2017 passed by the Income Tax Appellate Tribunal, Madras 'B' Bench, Chennai made in I.T.A.No.741/Mds/2016 for the assessment year 2012-13. For Appellant: Mr.A.S.Sriraman For Respondent: Ms.V.Pushpa, JSC Judgment was delivered by

T.S.SIVAGNANAM

This appeal has been filed by the assessee under Section 260A of the Income Tax Act, 1961 ('the Act' for brevity) challenging the order 1/4 https://www.mhc.tn.gov.in/judis/ TCA.No.103 of 2018 dated 31.7.2017 made in I.T.A.No.741/Mds/2016 on the file of the Income Tax Appellate Tribunal, Chennai, 'B' Bench ('the Tribunal' for brevity) for the assessment year 2012-13. 2. The assessee has filed this appeal by raising the following substantial questions of law : “i. Whether the interpretation of the provisions of Section 115JB of the Act is correct in so far as the inclusion of capital gains/profits in the quantification of book profits for taxation ? And ii. Whether the interpretation of Section 115JB of the Act so as to exclude the capital gains profit from the book profit computation given by various courts including this Court is validly and correctly followed by the Appellate Tribunal despite the decisions rendered/cited by the appellant were subsequent to the decision followed in the impugned order?” 3. We have heard Mr.A.S.Sriraman, learned counsel for the appellant/assessee and Ms.V.Pushpa, learned Junior Standing Counsel appearing for the respondent/Revenue. 4. The learned counsel for the assessee submits that the assessee already filed the declaration/undertaking under the Vivad Se Vishwas Scheme and orders were passed on 31.12.2020 in Form No.3. 2/4 https://www.mhc.tn.gov.in/judis/ TCA.No.103 of 2018 5. In the light of the subsequent event, the assessee is given liberty to restore this appeal in the event the ultimate decision taken on the declaration filed by the assessee under Section 4 of the said Act is not in favour of the assessee. If such a prayer is made, the Registry shall entertain the prayer without insisting upon any application to be filed for condonation of delay in restoration of the appeal and on such request made by the assessee by filing a miscellaneous petition for restoration, the Registry shall place such petition before the appropriate Division Bench for orders. 6. The tax case appeal stands disposed of with the aforementioned liberty. Consequently, the substantial questions of law raised are left open. No costs. 07.1.2021 To 1.The Income Tax Appellate Tribunal, 'B' Bench, Chennai. 2.The Assistant Commissioner of Income Tax, Corporate Circle 3(2), Chennai-34 RS 3/4 https://www.mhc.tn.gov.in/judis/ TCA.No.103 of 2018 T.S.SIVAGNANAM,J AND R.N.MANJULA,J RS TCA.No.103 of 2018 07.1.2021 4/4 https://www.mhc.tn.gov.in/judis/