THE COMMISSIONER OF INCOME T vs. M/S.HARSHAD V DOSHI

T.C.A.No.154 of 2017 IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED : 15.07.2021 CORAM THE HON'BLE MR. JUSTICE M.DURAISWAMY AND THE HON'BLE MRS.JUSTICE R. HEMALATHA T.C.A.No.154 of 2017 The Commissioner of Income Tax, Chennai. ... Appellant Vs. M/s.Harshad V Doshi 3H, Century Plaza No.560, Anna Salai, Teynampet, Chennai – 600 018. ... Respondent Appeal preferred under Section 260A of the Income Tax Act, 1961, against the order of the Income Tax Appellate Tribunal, Madras, “B” Bench, dated 18.03.2016 in I.TA.No.2061/Mds/2015, Assessment Year 2007-08. For Appellant : Mr.T.Ravi Kumar Senior Standing Counsel For Respondent : Mr.M.Kaushik

for Mr.S.Sridhar Page 1/5 https://www.mhc.tn.gov.in/judis/ T.C.A.No.154 of 2017 JUDGMENT (Judgment was delivered by M.DURAISWAMY, J.) We have heard Mr.T.Ravi Kumar, learned Senior Standing Counsel for the appellant/Revenue and Mr.M.Kaushik for Mr.S.Sridhar, learned counsel for the respondent/assessee. 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 18.03.2016 made in I.TA.No.2061/Mds/2015 on the file of the Income Tax Appellate Tribunal, Chennai, “B” Bench (for brevity, the Tribunal) for the Assessment Year 2007-08. 3.The above appeal has been admitted on the following substantial question of law : “Whether the Tribunal was right in holding that the advances received by the Director will not attract the provisions of Section 2(22)() of the Income Tax Act?” Page 2/5 https://www.mhc.tn.gov.in/judis/ T.C.A.No.154 of 2017 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is less than the threshold limit. 5.In the light of the said submissions, the above Tax Case Appeal is dismissed as withdrawn on account of the Low Tax Effect.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 question of law framed is 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 Court to restore the appeal to be heard and decided on merits. No costs. [M.D., J.] [R.H., J.] 15.07.2021 mkn

Index : Yes/No Page 3/5 https://www.mhc.tn.gov.in/judis/ T.C.A.No.154 of 2017 Internet : Yes

To The Income Tax Appellate Tribunal, Chennai, “B” Bench Page 4/5 https://www.mhc.tn.gov.in/judis/ T.C.A.No.154 of 2017 M.DURAISWAMY, J. and R. HEMALATHA, J. mkn T.C.A.No.154 of 2017 15.07.2021 Page 5/5 https://www.mhc.tn.gov.in/judis/