THE COMMISSIONER OF vs. SHRIRAM OWNERSHIP TRUST

TCA.No.241 of 2018 In the High Court of Judicature at Madras Dated : 08.7.2020 Coram : The Honourable Mr.Justice T.S.SIVAGNANAM and The Honourable Mrs.Justice V.BHAVANI SUBBAROYAN Tax Case Appeal No.241 of 2018 The Commissioner of Income Tax, Chennai ...Appellant Vs Shriram Ownership Trust, Chennai-17. ...Respondent APPEAL under Section 260A of the Income Tax Act, 1961 against the order dated 05.7.2017 made in ITA.No.406/Mds/2017 on the file of the Income Tax Appellate Tribunal, Chennai 'C' Bench for the assessment year 2013-14. For Appellant: Mrs.R.Hemalatha For Respondent: Mr.R.Sivaraman Judgment was delivered by

T.S.Sivagnanam,J

We have heard Mrs.R.Hemalatha, learned Senior Standing Counsel appearing for the appellant – Revenue and Mr.R.Sivaranan, learned counsel for the respondent. 1/4 http://www.judis.nic.in TCA.No.241 of 2018 2. This appeal, filed by the Revenue under Section 260A of the Income Tax Act, 1961 is directed against the order dated 05.7.2017 made in ITA.No. 406/Mds/2017 on the file of the Income Tax Appellate Tribunal, Chennai 'C' Bench for the assessment year 2013-14. 3. The Revenue filed this appeal by raising the following substantial question of law : “Whether the Tribunal was correct in holding that the investment, which yielded no exempt income was to be excluded while computing deduction under Section 14A when the provisions of the Income Tax Act and the Rules made thereunder do not provide for any such exclusion and further such investment shall always remain in tax free territory ?” 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. 2/4 http://www.judis.nic.in TCA.No.241 of 2018 5. In the light of the said submissions, the above tax case appeal is dismissed on account of the low tax effect. The substantial question of law raised is 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. 08.7.2020 To The Income Tax Appellate Tribunal, Chennai 'C' Bench. RS 3/4 http://www.judis.nic.in TCA.No.241 of 2018 T.S.SIVAGNANAM,J AND V.BHAVANI SUBBAROYAN,J RS TCA.No.241 of 2018 08.7.2020 4/4 http://www.judis.nic.in