THE COMMISSIONER OF INCOME vs. M/S CHOLAYIL PHARMACEUTICALS

TCA.Nos.258 and 259 of 2015 In the High Court of Judicature at Madras Dated : 27.08.2019 Coram : The Honourable Mr.Justice T.S.SIVAGNANAM and The Honourable Mrs.Justice V.BHAVANI SUBBAROYAN Tax Case Appeal Nos.258 and 259 of 2015 The Commissioner of Income Tax, Chennai. ...Appellant Vs M/s.Cholayil Pharmaceuticals P. Ltd., 1583, J Block, 15th Main Road, Anna Nagar, Chennai - 600 040. ...Respondent APPEALS under Section 260A of the Income Tax Act, 1961 against the common order dated 18.11.2011 made in ITA.Nos.1304 and 1305/Mds/2011 on the file of the Income Tax Appellate Tribunal, Chennai 'B' Bench for the assessment year 2004-05 and 2005-06. For Appellant: Mr.T.Ravikumar, SSC For Respondent: Ms.J.Sreevidhya COMMON JUDGMENT (Judgment was delivered by T.S.Sivagnanam,J) We have heard Mr.T.Ravikumar, learned Senior Standing Counsel appearing for the appellant – Revenue and Ms.J.Sreevidhya, learned counsel appearing for the respondent - assessee. 1/4 http://www.judis.nic.in TCA.Nos.258 and 259 of 2015 2.These appeals, filed by the Revenue under Section 260A of the Income Tax Act, 1961, are directed against the common order dated 18.11.2011 made in ITA.Nos.1304 and 1305/Mds/2011 on the file of the Income Tax Appellate Tribunal, Chennai 'B' Bench for the assessment year 2004-05 and 2005-06. 3.The appeals were admitted on 16.06.2015 on the following substantial questions of law : “1.Whether on the facts and circumstances of the case, the Income Tax Appellate Tribunal was right in holding that the disallowance made under Section 36(1)(iii) on account of interest on borrowed money which was advanced to sister concern P&N Foods Pvt. Ltd., amounting to Rs.38,56,802/- for the assessment year 2005-06 was to be allowed? 2.Whether the finding of the Tribunal is proper by deleting the addition made under Section 36(1)(iii) on account of interest on borrowed fund advanced to sister concern especially when the assessee business is not money lending business or a financial institution which lends money for others?" 4.The learned Senior Standing Counsel for the appellant submits that the above appeals are 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 2/4 http://www.judis.nic.in TCA.Nos.258 and 259 of 2015 pursuing an appeal before the High Court has been increased to Rs.1 Crore. It is further submitted that the tax effect in the respective cases is less than the threshold limit. 5. In the light of the said submissions, the above tax case appeals are dismissed on account of the low tax effect. The substantial questions of law framed are left open. In the event the tax effect in the respective cases 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 appeals to be heard and decided on merits. No costs. (T.S.S.J.) (V.B.S.J.) 27.08.2019 cse Speaking (or) Non Speaking Order Index : Yes (or) No To The Income Tax Appellate Tribunal, Chennai 'B' Bench. 3/4 http://www.judis.nic.in TCA.Nos.258 and 259 of 2015 T.S.SIVAGNANAM,J. AND V.BHAVANI SUBBAROYAN,J. cse TCA.Nos.258 and 259 of 2015 27.08.2019 4/4 http://www.judis.nic.in