COMMISSIONER OF INCOME TAX 3 vs. SP APPARELS LTD

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TCA/245/2017HC Madras29 August 2019Bench: Hon`ble Mr Justice T. S. SIVAGNANAM5 pages
AI SummaryDismissed

What did the High Court hold?

The High Court dismissed the appeal filed by the Revenue. The dismissal was based on the submission by the Revenue's counsel that the appeal was not being pursued due to low tax effect, as per CBDT Circular No. 17/2019. This circular increased the monetary limit for filing or pursuing appeals before the High Court to Rs. 1 Crore, and the tax effect in this case was below that threshold. Consequently, the substantial questions of law framed in the appeal were left open. The Court granted liberty to the Revenue to seek restoration of the appeal if the tax effect was found to be above the threshold limit. No decision was made on the merits of the substantial questions of law.

What were the facts?

The Revenue, Commissioner of Income Tax 3, Coimbatore, filed an appeal under Section 260A of the Income-tax Act, 1961, against an order dated 30.09.2016 passed by the Income Tax Appellate Tribunal (ITAT), Chennai. The ITAT's order pertained to the assessment year 2010-11 and concerned the assessee, M/s. SP Apparels Ltd. The appeal challenged the ITAT's decision to delete the disallowance of foreign exchange derivative losses. The procedural history involves the Revenue filing this appeal before the High Court after the ITAT ruled in favor of the assessee.

What were the issues?

The Tribunal had to decide the following substantial questions of law: 1. Whether the Appellate Tribunal was correct in deleting the disallowance of forex derivative loss by treating it as a trading loss, and if so, whether this involved a question of law or mixed law and fact concerning Section 43(5) of the Income Tax Act. 2. Whether the Tribunal was justified in law in holding the loss on derivative transactions as trading loss, overlooking that without actual delivery, such transactions fall under speculative transactions as per Section 43(5) of the Income Tax Act. 3. Whether the Tribunal was justified in law in holding that the forex derivative transactions had proximity to export turnover, implying they were covered by proviso (a) to Section 43(5), despite the proviso requiring transactions to be in respect of goods or merchandise manufactured or traded by the assessee. 4. Whether the Tribunal was legally correct in holding that forex derivative transactions carried out through a banker as Over the Counter (OTC) transactions, and not through a recognized stock exchange, were covered by proviso (d) to Section 43(5), when the pre-conditions in the Explanation to that proviso were not satisfied. The Revenue argued that the transactions were speculative and did not qualify as hedging or eligible transactions under Section 43(5) and its provisos. The assessee's arguments are not explicitly detailed but are implied by the Tribunal's decision to delete the disallowance.

Which sections of the Income-tax Act were involved?

Section 260A,Section 43(5)

AI-generated summary — verify with the full judgment below

T.C.A.No.245 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.245 of 2017 Commissioner of Income Tax 3, No.63, Race Course Road, Coimbatore-641 018. .. Appellant -vs- M/s.SP Apparels Ltd., No.39-A, VOC Extension Street, Kaikattipudur, Avinashi-641 601. PAN: AAJ CS 4031 P .. Respondent Appeal under Section 260A of the Income-tax Act, 1961, against the order dated 30.09.2016, made in I.T.A.No.1465/Mds/2016 on the file of the Income Tax Appellate Tribunal 'B' Bench, Chennai for the assessment year 2010-11. For Appellant : Mr.T.R.Senthil Kumar, Senior Standing Counsel : assisted by Ms.K.G.Usharani, Standing Counsel For Respondent : Mr.N.V.Balaji ****** 1/5 http://www.judis.nic.in T.C.A.No.245 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 30.09.2016, made in I.T.A.No.1465/Mds/2016 on the file of the Income Tax Appellate Tribunal 'B' Bench, Chennai for the assessment year 2010-11. 2.The appeal has been filed raising the following substantial questions of law:- “(i) Whether on the facts and in the circumstances of the case, the Appellate Tribunal is correct in deleting the disallowance of forex derivative loss arising on account of loss on forex derivative transactions by treating it as a trading loss? (ii) Whether on the facts and in the circumstances of the case, the Tribunal is justified in law in holding that the loss on derivative transactions is trading loss thereby over viewing the fact that when no actual delivery has taken place, the transactions in question fall within the definition of speculative transaction as per Section 43(5) of the Income Tax Act?” (iii) Whether on the facts and in the circumstances of the case, the Tribunal is justified in law in holding that the 2/5 http://www.judis.nic.in T.C.A.No.245 of 2017 forex derivative transactions of the assessee have proximity to the export turnover thereby impliedly ruling that the issue is covered by proviso (a) to Section 43(5), when the proviso clearly mandates that to be categorised as hedge, the transactions should only be in respect of goods or merchandise manufactured or traded by the assessee? and (iv) Whether on the facts and in the circumstances of the case, the Tribunal is legally correct by holding that the forex derivative transactions carried on by the assessee through a Banker as Over the Counter Transactions (OTC) and not through a recognized stock exchange are also covered by proviso (d) to Section 43(5) when the pre- conditions laid by the Explanation to the said proviso is not satisfied to constitute it as an eligible transaction?” 3.Heard Mr.T.R.Senthil Kumar, learned Senior Standing Counsel assisted by Ms.K.G.Usharani, learned Standing Counsel for the appellant – and Mr.N.V.Balaji, 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.245 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.M/s.SP Apparels Ltd., No.39-A, VOC Extension Street, Kaikattipudur, Avinashi-641 601. 2.The Income Tax Appellate Tribunal 'B' Bench, Chennai. 4/5 http://www.judis.nic.in T.C.A.No.245 of 2017 T.S.Sivagnanam, J. and V.Bhavani Subbaroyan, J. (abr) T.C.A.No.245 of 2017 29.08.2019 5/5 http://www.judis.nic.in

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