COMMISSIONER OF INCOME TAX vs. M/S.SOLAMALAI AUTOMOBILES

TCA.No.147 of 2016 In the High Court of Judicature at Madras Dated : 30.8.2019 Coram : The Honourable Mr.Justice T.S.SIVAGNANAM and The Honourable Mrs.Justice V.BHAVANI SUBBAROYAN Tax Case Appeal No.147 of 2016 The Commissioner of Income Tax, Circle 1(1), Madurai ...Appellant Vs M/s.Solaimalai Automobiles Pvt. Ltd., Madurai. ...Respondent APPEAL under Section 260A of the Income Tax Act, 1961 against the order dated 04.9.2015 made in ITA.No.2751/Mds/2014 on the file of the Income Tax Appellate Tribunal, Chennai 'D' Bench for the assessment year 2010-11. For Appellant: Mr.M.Swaminathan, SSC assisted by Ms.V.Pushpa, SC For Respondent: Mr.J.Nareshkumar Judgment was delivered by

T.S.Sivagnanam,J

We have heard Mr.M.Swaminathan, learned Senior Standing Counsel assisted by Ms.V.Pushpa, learned Standing Counsel appearing for the appellant – Revenue and Mr.J.Nareshkumar, learned counsel appearing for the respondent – assessee. 1/4 http://www.judis.nic.in TCA.No.147 of 2016 2. This appeal, filed by the Revenue under Section 260A of the Income Tax Act, 1961 is directed against the order dated 04.9.2015 made in ITA.No. 2751/Mds/2014 on the file of the Income Tax Appellate Tribunal, Chennai 'D' Bench for the assessment year 2010-11. 3. The appeal was admitted on 23.2.2016 on the following substantial questions of law : “(i) Whether on the facts and circumstances of the case, the Income Tax Appellate Tribunal was right in deleting the penalty under Section 271E ? and (ii) Whether on the facts and circumstances of the case, the Income Tax Appellate Tribunal was right in holding that when the assessee draws funds and makes payments to the running current account maintained with its sister concern M/s.Solaimalai Enterprises, the repayment is neither a loan nor advance and hence, the provisions of Section 271E could not be attracted when the assessee has not shown any business expediency for repaying the borrowed amount in cash ?" 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 2/4 http://www.judis.nic.in TCA.No.147 of 2016 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 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.) 30.8.2019 Speaking (or) Non Speaking Order Index : Yes (or) No Internet: Yes (or) No To The Income Tax Appellate Tribunal, Chennai 'D' Bench. RS 3/4 http://www.judis.nic.in TCA.No.147 of 2016 T.S.SIVAGNANAM,J AND V.BHAVANI SUBBAROYAN,J RS TCA.No.147 of 2016 30.8.2019 4/4 http://www.judis.nic.in