PRINCIPAL COMMISSIONER OF vs. SHRI A.N. RADHAKRISHNAN

TCA.Nos.123 to 128 of 2018 In the High Court of Judicature at Madras Dated :28.08.2019 Coram : The Honourable Mr.Justice T.S.SIVAGNANAM and The Honourable Mrs.Justice V.BHAVANI SUBBAROYAN Tax Case Appeal Nos.123 to 128 of 2018 Principal Commissioner of Income Tax 2, No.108, Mahatma Gandhi Road, Chennai - 600 034. ...Appellant Vs Shri.A.N.Radhakrishnan ...Respondent APPEALS under Section 260A of the Income Tax Act, 1961 against the common order dated 05.08.2016 made in ITA.Nos.684, 650, 685, 686, 1076 and 1077/Mds/2013 on the file of the Income Tax Appellate Tribunal, Chennai 'B' Bench for the assessment years 2004-05, 2003-04, 2005-06, 2007-08, 2004-05 and 2005-06. For Appellant : Mr.T.R.Senthilkumar, SSC assisted by Ms.K.G.Usharani For Respondent : Mr.A.S.Sriraman for Mr.S.Sridhar COMMON JUDGMENT (Judgment was delivered by T.S.Sivagnanam,J) We have heard Mr.T.R.Senthilkumar, learned Senior Standing Counsel assisted by Ms.K.G.Usharani, learned Counsel appearing for the appellant – Revenue and Mr.A.S.Sriraman, learned counsel for Mr.S.Sridhar, learned counsel appearing for the respondent - assessee. 1/4 http://www.judis.nic.in TCA.Nos.123 to 128 of 2018 2.These appeals, filed by the Revenue under Section 260A of the Income Tax Act, 1961, are directed against the common order dated 05.08.2016 made in ITA.Nos.684, 650, 685, 686, 1076 and 1077/Mds/2013 on the file of the Income Tax Appellate Tribunal, Chennai 'B' Bench for the assessment years 2004-05, 2003-04, 2005-06, 2007-08, 2004-05 and 2005-06. 3.The appeals were admitted on 03.04.2018 on the following substantial questions of law : “i.Whether the Appellate Tribunal erred in law in setting aside the penalty levied under Section 271(1)(c) of the Income Tax Act, 1961, when the disclosure had been made at the time of assessment? ii.Whether the deletion of penalty by the Tribunal is vitiated by perversity? iii.What is the true meaning scope and purport of the expression "specified previous year" in sub-section (1) of Section 271AAA of the Income Tax Act, 1961?" 4.The learned Senior Standing Counsel for the appellant submits that the above appeals are 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 2/4 http://www.judis.nic.in TCA.Nos.123 to 128 of 2018 is further submitted that the tax effect in the respective cases is less than the threshold limit. 5. In the light of the said submissions, the above tax case appeals are dismissed on account of the low tax effect. The substantial questions of law framed are left open. In the event the tax effect in the respective cases 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 appeals to be heard and decided on merits. No costs. (T.S.S.J.) (V.B.S.J.) 28.08.2019 [2/2] cse Speaking (or) Non Speaking Order Index : Yes (or) No To The Income Tax Appellate Tribunal, Chennai 'B' Bench. 3/4 http://www.judis.nic.in TCA.Nos.123 to 128 of 2018 T.S.SIVAGNANAM,J. AND V.BHAVANI SUBBAROYAN,J. cse TCA.Nos.123 to 128 of 2018 28.08.2019 [2/2] 4/4 http://www.judis.nic.in