COMMISSIONER OF INCOME TAX vs. M/S RAJASEKAR TEXTILES

TCA.No.235 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.235 of 2016 The Commissioner of Income Tax, Virudhunagar Circle, Virudhunagar ...Appellant Vs M/s.Rajasekar Textiles, Chatrapatti. 626102. ...Respondent APPEAL under Section 260A of the Income Tax Act, 1961 against the order dated 30.9.2015 made in ITA.No.1624/Mds/2015 on the file of the Income Tax Appellate Tribunal, Chennai 'C' Bench for the assessment year 2009-10. For Appellant: Mr.M.Swaminathan, SSC assisted by Ms.V.Pushpa, SC For Respondent: Mr.A.S.Sriraman 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.A.S.Sriraman, learned counsel appearing for the 1/4 http://www.judis.nic.in TCA.No.235 of 2016 respondent – assessee. 2. This appeal, filed by the Revenue under Section 260A of the Income Tax Act, 1961 is directed against the order dated 30.9.2015 made in ITA.No. 1624/Mds/2015 on the file of the Income Tax Appellate Tribunal, Chennai 'C' Bench for the assessment year 2009-10. 3. The appeal was admitted on 28.3.2016 on the following substantial questions of law : “i. Whether on the facts and circumstances of the case and in law, the Income Tax Appellate Tribunal was correct in deleting the addition made under Section 2(22)(e) of the Income Tax Act, which clearly provides that not only the payment by a private company by way of advance to shareholders, but also payment by lenders to borrowing firm in which shareholders having substantial shareholding in lending company and the partners of borrowing firm are common will attract deemed dividend under Section 2(22)(e) ? and ii. Whether on the facts and circumstances of the case and in law, the Income Tax Appellate Tribunal was correct and justified in holding that the transaction between the lender company and the assessee firm are in the course of business 2/4 http://www.judis.nic.in TCA.No.235 of 2016 transactions and amount received by the assessee firm are only towards commercial transaction, which is not supported by invoice of borrowing firm?” 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 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 3/4 http://www.judis.nic.in TCA.No.235 of 2016 T.S.SIVAGNANAM,J AND V.BHAVANI SUBBAROYAN,J RS To The Income Tax Appellate Tribunal, Chennai 'C' Bench. TCA.No.235 of 2016 30.8.2019 4/4 http://www.judis.nic.in