COMMISSIONER OF INCOME TAX vs. M/S RK SWAMY BBDO PRIVATE LTD

T.C.A.No.27 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.27 of 2017 Commissioner of Income Tax, Non Corporate Circle-20, Chennai. .. Appellant -vs- M/s.RK Swamy BBDO Private Limited, Film Chamber Building, 604 – 606 Anna Salai, Chennai-600 006. PAN: AACCR 2213 F .. Respondent Appeal under Section 260A of the Income-tax Act, 1961, against the order dated 30.06.2016, made in I.T.A.No.47/Mds/2016 on the file of the Income Tax Appellate Tribunal 'D' Bench, Chennai for the assessment year 2011-12. For Appellant : Mr.M.Swaminathan, Senior Standing Counsel : assisted by Ms.V.Pushpa Standing Counsel For Respondent : Mr.A.S.Sriraman for Mr.S.Sridhar ****** 1/5 http://www.judis.nic.in T.C.A.No.27 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 30.06.2016, made in I.T.A.No.47/Mds/2016 on the file of the Income Tax Appellate Tribunal 'D' Bench, Chennai for the assessment year 2011-12. 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 Income Tax Appellate Tribunal was right in law in holding that expenditure incurred by the assessee towards payment of rent to its sister concern was not excessive when compared to the payments made by similar entities and disallowance under the provisions of Section 40A (2) are not warranted? (ii) Whether on the facts and in the circumstances of the case, the Income Tax Appellate Tribunal was right in law in holding that disallowance of interest payment based on the diversion of interest free rental deposit to its sister concern is not warranted since there was no link between the borrowal and payment of advance to the concern? (iii) Whether on the facts and in the circumstances of the case, the Appellate Tribunal was right in deleting the interest free deposit made to its sister concern following 2/5 http://www.judis.nic.in T.C.A.No.27 of 2017 the Apex Court judgment in the case of S.A.Builders which is referred to larger bench of the Apex Court for reconsideration? and (iv) Whether on the facts and in the circumstances of the case, the Hon'ble Income Tax Appellate Tribunal was right in law in holding that the assessee is eligible for 100% depreciation on the leasehold premises towards the expenditure incurred in connection with false roofing, wooden partition/cabin etc?” 3.Heard Mr.M.Swaminathan, learned Senior Standing Counsel assisted by Ms.V.Pushpa, learned Standing Counsel for the appellant – and Mr.A.S.Sriraman, learned counsel for Mr.S.Sridhar, 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 Crore. It is further submitted that the tax effect in this case is less than the threshold limit. 3/5 http://www.judis.nic.in T.C.A.No.27 of 2017 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.RK Swamy BBDO Private Limited, Film Chamber Building, 604 – 606 Anna Salai, Chennai-600 006. 2.The Income Tax Appellate Tribunal 'D' Bench, Chennai. T.S.Sivagnanam, J. 4/5 http://www.judis.nic.in T.C.A.No.27 of 2017 and V.Bhavani Subbaroyan, J. (abr) T.C.A.No.27 of 2017 29.08.2019 5/5 http://www.judis.nic.in