THE COMMISSIONER OF INCOMA vs. TAMILNADU MARITIME BOARD

T.C.A.No.215 of 2017 IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED : 29.08.2019 CORAM THE HONOURABLE MR.JUSTICE T.S.SIVAGNANAM and THE HONOURABLE MRS.JUSTICE V.BHAVANI SUBBAROYAN Tax Case Appeal No.215 of 2017 The Commissioner of Income-tax, Chennai. .. Appellant -vs- Tamilnadu Maritime Board, No.171, South Kesavaperumalpuram, Off Greenways Road, Raja Annamalaipuram, Chennai-600 028. PAN: AAATT9514E .. Respondent Appeal under Section 260A of the Income-tax Act, 1961, against the order dated 23.09.2016, made in I.T.A.No.1831/Mds/2016 on the file of the Income Tax Appellate Tribunal 'A' Bench, Chennai for the assessment year 2008-09. For Appellant : Mr.T.Ravikumar Senior Standing Counsel & Ms.R.Hemalatha Senior Standing Counsel For Respondent : Ms.Sree Lakshmi Valli For Mr.G.Baskar ****** 1/5 http://www.judis.nic.in T.C.A.No.215 of 2017 JUDGMENT (Delivered by T.S.Sivagnanam, J.) This appeal filed by the Revenue under Section 260A of the Income-tax Act, 1961 is directed against the order dated 23.09.2016, made in I.T.A.No.1831/Mds/2016 on the file of the Income Tax Appellate Tribunal 'A' Bench, Chennai for the assessment year 2008-09. 2.The appeal has been admitted on 11.04.2017, on the following substantial questions of law:- “(i) Whether on the facts and in the circumstances of the case, the Income Tax Appellate Tribunal was right in holding

that

the

contribution

made

towards superannuation fund was to be treated as business expenditure and allowed under Section 37 of the Income Tax Act, 1961, even though it was an unapproved fund during the year which according to the appellant was hit by Section 36(1)(iv) read with Section 40A(9)? (ii) Whether the reasoning and finding of the Income Tax Appellate Tribunal is proper especially when as per Section 36(1)(iv), the employer's contribution towards recognized provident fund or approved superannuation is to be allowed as a deduction subject to the conditions prescribed thereunder? 2/5 http://www.judis.nic.in T.C.A.No.215 of 2017 (iii) Whether on the facts and in the circumstances of the case, the Income Tax Appellate Tribunal was right in upholding the order of CIT(A) who according to the Revenue failed to disallow the alleged excess claim of depreciation which corresponds to the fixed assets, the cost of which is borne by the State Government through capital grants and is contrary to the Explanation 10 of Section 43(1)? and (iv) Whether the reasoning and the finding of the Income Tax Appellate Tribunal is proper especially when CIT(A) did not even deal with the enhancement of assessment on a reference made by the Assessing Officer?” 3.Heard Mr.T.Ravikumar and Ms.R.Hemalatha, learned Senior Standing Counsel for the appellant – and Ms.Sree Lakshmi Valli, learned counsel for the respondent. 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 3/5 http://www.judis.nic.in T.C.A.No.215 of 2017 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.) 29.08.2019 Index : Yes/No Speaking/Non-Speaking Order abr To 1.Tamilnadu Maritime Board, No.171, South Kesavaperumalpuram, Off Greenways Road, Raja Annamalaipuram, 2.The Income Tax Appellate Tribunal 'A' Bench, Chennai. 4/5 http://www.judis.nic.in T.C.A.No.215 of 2017 T.S.Sivagnanam, J. and V.Bhavani Subbaroyan, J. (abr) T.C.A.No.215 of 2017 29.08.2019 5/5 http://www.judis.nic.in