COMMISSIONER OF INCOME TAX vs. TAFE MOTORS & TRACTORS LIMIT

T.C.A.Nos.338 & 339 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 Nos.338 and 339 of 2017 Commissioner of Income Tax, Corporate Circle-3, Chennai. .. Appellant in both Appeals -vs- M/s.TAFE Motors & Tractors Limited, No.35, Pottipatti Plaza, Nungambakkam High Road, Chennai-600 034. PAN: AACCT 2459 B .. Respondent in both Appeals Appeals under Section 260A of the Income-tax Act, 1961, against the common order dated 23.11.2016, made in I.T.A.Nos.2107 & 2108/Mds/2016 on the file of the Income Tax Appellate Tribunal 'C' Bench, Chennai for the assessment years 2011-12 and 2012-13 respectively. For Appellant : Mr.M.Swaminathan, Senior Standing Counsel : assisted by Ms.V.Pushpa Standing Counsel For Respondent : Mr.R.Venkatanarayana, For M/s.Subbaraya Aiyar Padmanabhan & Ramamani ****** 1/4 http://www.judis.nic.in T.C.A.Nos.338 & 339 of 2017 COMMON JUDGMENT (Delivered by T.S.Sivagnanam, J.) These appeals filed by the Revenue under Section 260A of the Income- tax Act, 1961 are directed against the common order dated 23.11.2016, made in I.T.A.Nos.2107 & 2108/Mds/2016 on the file of the Income Tax Appellate Tribunal 'C' Bench, Chennai for the assessment years 2011-12 and 2012-13 respectively. 2.The appeals have been admitted on 01.08.2017, on the following substantial questions of law:- “(i) Whether the Tribunal was justified in holding that the investment made in sister concern/subsidiary companies are not liable for disallowance under Section 14A of the Income Tax Act when the provisions of the said Section as well as Rule 8D do not provide for any such exception? (ii) Whether the investment in shares of subsidiary companies which also yields dividend income attracts the provisions of Section 14A of the Income Tax Act and is exempt from Income Tax?” 3.Heard Mr.M.Swaminathan, learned Senior Standing Counsel assisted by Ms.V.Pushpa, learned Standing Counsel for the appellant – and 2/4 http://www.judis.nic.in T.C.A.Nos.338 & 339 of 2017 Mr.R.Venkatanarayana, learned counsel, for M/s.Subbaraya Aiyar, Padmanabhan & Ramamani, for the respondent. 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 08.08.2019 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 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 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.) 29.08.2019 Index : Yes/No Speaking/Non-Speaking Order abr 3/4 http://www.judis.nic.in T.C.A.Nos.338 & 339 of 2017 T.S.Sivagnanam, J. and V.Bhavani Subbaroyan, J. (abr) To 1.M/s.TAFE Motors & Tractors Limited, No.35, Pottipatti Plaza, Nungambakkam High Road, Chennai-600 034. 2.The Income Tax Appellate Tribunal 'C' Bench, Chennai. T.C.A.Nos.338 and 339 of 2017 29.08.2019 4/4 http://www.judis.nic.in