PRINCIPAL COMMISSIONER OF vs. SMT.T.UMA DEVI

T.C.A.No.310 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.310 of 2017 Principal Commissioner of Income Tax 2, No.63, Race Course Road, Coimbatore. .. Appellant -vs- Smt.T.Umadevi, No.396, Nethaji Road, Erode-638 001. PAN: AAF PU 7529 P .. Respondent Appeal under Section 260A of the Income-tax Act, 1961, against the order dated 30.11.2016, made in I.T.A.No.2041/Mds/2016 on the file of the Income Tax Appellate Tribunal 'A' 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 ****** 1/4 http://www.judis.nic.in T.C.A.No.310 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 30.11.2016, made in I.T.A.No.2041/Mds/2016 on the file of the Income Tax Appellate Tribunal 'A' 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 holding that no evidences were freshly submitted by the assessee before the CIT(A) and hence no remand report was called for from the Assessing Officer by the CIT(A), as required under Rule 46A of the IT Rules? And (ii) Whether the Honourable Income Tax Appellate Tribunal is correct in not adjudicating the merits of the additions and simply confirmed the order of the CIT(A)?” 3.Heard Mr.T.R.Senthil Kumar, learned Senior Standing Counsel assisted by Ms.K.G.Usharani, learned Standing Counsel for the appellant. 2/4 http://www.judis.nic.in T.C.A.No.310 of 2017 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. 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 The Income Tax Appellate Tribunal 'A' Bench, Chennai. 3/4 http://www.judis.nic.in T.C.A.No.310 of 2017 T.S.Sivagnanam, J. and V.Bhavani Subbaroyan, J. (abr) T.C.A.No.310 of 2017 29.08.2019 4/4 http://www.judis.nic.in