COMMISSIONER OF INCOME TAX vs. M/S.CRI PUMPS PVT LTD

Tax Case Appeal Nos. 1196 & 1197 of 2015 and 292 of 2016 IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED : 12.11.2021 CORAM : THE HON'BLE MR. JUSTICE R. MAHADEVAN AND THE HON'BLE MR. JUSTICE MOHAMMED SHAFFIQ Tax Case Appeal Nos. 292 of 2016, 1196 & 1197 of 2015 Commissioner of Income Tax No.63, Race Course Road Coimbatore.

... Appellant in all Tax Case Appeals Vs. M/s. CRI Pumps Pvt. Ltd. 7/46-1, Keerantham Road Saravanampatti Coimbatore-641 035. PAN : AAA CC 9497 N ... Respondent in all Tax Case Appeals

Prayer in TCA Nos.1196 & 1197 of 2015: These Tax Case Appeals filed under Section 260A of the Income Tax Act, 1961 against the order of the Income Tax Appellate Tribunal, Madras “D” Bench, dated 05.03.2015 passed in I.T.A.Nos.2711 & 2712 /Mds/2014 for the Assessment Years 2008-09 & 2009-10. Prayer in TCA No.292 of 2016: Tax Case Appeal filed under Section 260A Page 1/6 https://www.mhc.tn.gov.in/judis Tax Case Appeal Nos. 1196 & 1197 of 2015 and 292 of 2016 of the Income Tax Act, 1961 against the order of the Income Tax Appellate Tribunal, “A” Bench Chennai, dated 12.08.2015 passed in I.T.A.No.1399/Mds/2015 for the Assessment Year 2010-11. For Appellant : Mr. T.R.Senthil Kumar in all Tax cases For Respondent : Mr. A.S.Sriraman in all Tax cases COMMON JUDGMENT (Judgment was delivered by R. MAHADEVAN, J.) These Tax Case Appeals have been filed by the appellant / Revenue challenging the orders dated 05.03.2015 and 12.08.2015 passed by the respective 'D' and 'A' Benches of the Income Tax Appellate Tribunal, Chennai ('the Tribunal', for brevity) relating to Assessment Years 2008-09, 2009-10 and 2010-11. 2.On 22.12.2015, the appeals in TCA Nos.1196 & 1197 of 2015 were admitted on the following substantial questions of law : “1.Whether, on the facts and circumstances of the case, the Appellate Tribunal was right in cancelling penalty levied under Section 271(1)(c) of the Income Tax Act, when the Page 2/6 https://www.mhc.tn.gov.in/judis Tax Case Appeal Nos. 1196 & 1197 of 2015 and 292 of 2016 assessee furnished inaccurate particulars and claimed Additional Depreciation on plant and machinery acquired and installed, which were relating to the earlier assessment years? 2.Whether, on the facts and circumstances of the case, the Appellate Tribunal was right in cancelling penalty levied under section 271(1)(c), when the Appellate Tribunal in its quantum order, confirmed the deletion of additional depreciation claimed by the assessee ? 3.The Tax Case Appeal No.292 of 2016 was admitted on 18.04.2016 on the following substantial questions of law : “1. Whether on the facts and circumstances of the case, the Appellate Tribunal was right in cancelling penalty levied under Section 271(1)(c) of the Income Tax Act, when the assessee furnished inaccurate particulars and claimed additional depreciation on plant and machinery acquired and installed, which were relating to the earlier assessment years? 2. Whether on the facts and circumstances of the case, the Appellate Tribunal was right in law in cancelling penalty levied under section 271 (1)(c), when the Appellate Tribunal, in its quantum order, confirmed the deletion of additional depreciation claimed by the assessee ? and Page 3/6 https://www.mhc.tn.gov.in/judis Tax Case Appeal Nos. 1196 & 1197 of 2015 and 292 of 2016 3. Whether on the facts and circumstances of the case, the Appellate Tribunal was right in law in cancelling penalty levied under Section 271 (1) (c) of the Income Tax Act relying on the judgment of the Hon'ble Supreme Court of India in the case of Reliance Petroproducts Pvt. Ltd.[(2010) 322 ITR 158]?” 4.When the matters were taken up for consideration, the learned counsel appearing for the respondent / assessee submitted that during the pendency of these tax case appeals, the assessee has filed the requisite Forms 1 and 2 under Section 4 (1) of the Direct Tax Vivad Se Vishwas Act, 2020, which were accepted and Form 3 was issued to the assessee on 29.03.2021, 15.04.2021 & 15.04.2021 in respective cases, by the Income Tax Department. The learned counsel has also filed a memo to that effect. 5.The aforesaid submission made by the learned counsel for the respondent / assessee has also been fairly conceded by the learned standing counsel appearing for the appellant / Revenue. Page 4/6 https://www.mhc.tn.gov.in/judis Tax Case Appeal Nos. 1196 & 1197 of 2015 and 292 of 2016 6.This court heard the submissions made by the learned counsel on either side, as per which, the assessee has already availed the benefit conferred under the beneficial legislation viz., the Direct Tax Vivad Se Vishwas Act, 2020, enacted for resolution of disputed tax and for matters connected therewith or incidental thereto, which came into force with effect from 17.03.2020; and the declarations submitted by them were also accepted and Form 3 was also issued to the assessee by the Income Tax Department. In view of such development, it is unnecessary for this court to decide the substantial questions of law arisen in these tax case appeals.

7.Therefore, recording the submissions so made by the learned counsel on either side, these appeals stand disposed of, directing the department to process the applications at the earliest in accordance with the Act and communicate the decision to the assessee at the earliest. No costs. [R.M.D,J.] [M.S.Q, J.] 12.11.2021

Internet : Yes

Index : Yes / No Maya Page 5/6 https://www.mhc.tn.gov.in/judis Tax Case Appeal Nos. 1196 & 1197 of 2015 and 292 of 2016 R. MAHADEVAN, J. and MOHAMMED SHAFFIQ, J. Maya To 1.The Income Tax Appellate Tribunal Chennai “A” Bench Chennai. 2.The Income Tax Appellate Tribunal Chennai “D” Bench Chennai. 3.The Commissioner of Income Tax No.63, Race Course Road Coimbatore.

Tax Case Appeal Nos. 292 of 2016, 1196 & 1197 of 2015 Dated : 12.11.2021 Page 6/6 https://www.mhc.tn.gov.in/judis