COMMISSIONER OF INCOME TAX vs. PADMAPRIYA

T.C.A.No.12 of 2015 IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED : 22.07.2021 CORAM THE HON'BLE MR. JUSTICE M.DURAISWAMY AND THE HON'BLE MRS.JUSTICE R. HEMALATHA T.C.A.No.12 of 2015 Commissioner of Income Tax, Chennai. ... Appellant Vs. Smt.Padmapriya No.152, KKR Gardens, II Cross St., Thapalpetti, Madhavaram, Chennai – 600 060. ... Respondent Appeal preferred under Section 260A of the Income Tax Act, 1961, against the order of the Income Tax Appellate Tribunal, Madras, “D” Bench, dated 02.05.2014 in I.TA.No.1892/Mds/2013, Assessment Year 2009-10. For Appellant : Mr.J.Narayanaswamy Senior Standing Counsel Respondent : Notice served Page 1/5 https://www.mhc.tn.gov.in/judis/ T.C.A.No.12 of 2015 JUDGMENT (Judgment was delivered by M.DURAISWAMY, J.) We have heard Mr.J.Narayanaswamy, learned Senior Standing Counsel for the appellant/Revenue. 2.The appeal, filed by the Revenue under Section 260A of the Income Tax Act, 1961 (for short, the Act) is directed against the order dated 02.05.2014 made in I.TA.No.1892/Mds/2013 on the file of the Income Tax Appellate Tribunal, Chennai, “D” Bench (for brevity, the Tribunal) for the Assessment Year 2009-10. 3.The appeal was admitted on the following substantial questions of law: “1.Whether on the facts and in the circumstances of the case the Tribunal was right in deducting the entire addition of unexplained cash credit of Rs.2,83,92,116/- when the assessee had not produced necessary details and explained the credit? Page 2/5 https://www.mhc.tn.gov.in/judis/ T.C.A.No.12 of 2015 2.Whether in the facts and in the circumstances of the case the Tribunal was right in deleting the entire addition of unexplained cash credit of Rs.2,83,92,116/- based on th evidences filed before the CIT (A) without giving opportunity to the assessing officer under Rule 46A?” 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is less than the threshold limit. 5.In the light of the said submissions, the above Tax Case Appeal is dismissed as withdrawn on account of the Low Tax Effect. The substantial questions of law framed are 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 Page 3/5 https://www.mhc.tn.gov.in/judis/ T.C.A.No.12 of 2015 Court to restore the appeal to be heard and decided on merits. No costs. [M.D., J.] [R.H., J.] 22.07.2021

Index : Yes/No Internet : Yes

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To The Income Tax Appellate Tribunal, Chennai, “D” Bench Page 4/5 https://www.mhc.tn.gov.in/judis/ T.C.A.No.12 of 2015 M.DURAISWAMY, J. and R. HEMALATHA, J. mkn T.C.A.No.12 of 2015 22.07.2021 Page 5/5 https://www.mhc.tn.gov.in/judis/