PRINCIPAL COMMISSIONER OF vs. KALPANA MEDICAL CENTER PVT

T.C.A.Nos.397 to 399 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.397 to 399 of 2017 Principal Commissioner of Income Tax I, No.63, Race Course Road, Coimbatore-641 018. .. Appellant in all Appeals -vs- M/s.Kalpana Medical Center Private Ltd., 4/5-C, Kalpana Complex, Kavundampalayam, Mettupalayam, Coimbatore-641 030. PAN: AAC CK 7724 L .. Respondent in all Appeals Appeals under Section 260A of the Income-tax Act, 1961, against the common order dated 09.11.2016, made in I.T.A.Nos.2847, 2848/Mds/2014 and 347/Mds/2015 on the file of the Income Tax Appellate Tribunal 'A' Bench, Chennai for the assessment years 2007-08, 2008-09 and 2009-10 respectively. For Appellant : Mr.T.R.Senthil Kumar, Senior Standing Counsel : assisted by Ms.K.G.Usharani, Standing Counsel For Respondent : Mr.N.V.Balaji ****** 1/4 http://www.judis.nic.in T.C.A.Nos.397 to 399 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 09.11.2016, made in I.T.A.Nos.2847, 2848/Mds/2014 and 347/Mds/2015 on the file of the Income Tax Appellate Tribunal 'A' Bench, Chennai for the assessment years 2007-08, 2008-09 and 2009-10 respectively. 2.The appeals have been admitted on 01.08.2017, on the following substantial questions of law:- “(i) Whether the sworn statement recorded from the assessee during the course of survey action under Section 133A of the Income Tax Act, 1961 can be the basis for making additions in the re-assessment proceedings in the light of Explanation 2 (b) appended to Section 147 of the Income Tax Act, 1961? and (ii) Whether the Appellate Tribunal erred in law in holding that the re-opening of assessment for the Assessment years 2007-08 to 2009-10 were bad in law when the reason to believe that there was escapement of income chargeable to tax in the years in question was based on records found in the course of survey action under Section 133A of the Income Tax Act, 1961?” 3.Heard Mr.T.R.Senthil Kumar, learned Senior Standing Counsel assisted 2/4 http://www.judis.nic.in T.C.A.Nos.397 to 399 of 2017 by Ms.K.G.Usharani, learned Standing Counsel for the appellant – and Mr.N.V.Balaji, learned counsel 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 abr T.S.Sivagnanam, J. and 3/4 http://www.judis.nic.in T.C.A.Nos.397 to 399 of 2017 V.Bhavani Subbaroyan, J. (abr) To 1.M/s.Kalpana Medical Center Private Ltd., 4/5-C, Kalpana Complex, Kavundampalayam, Mettupalayam, Coimbatore-641 030. 2.The Income Tax Appellate Tribunal 'A' Bench, Chennai. T.C.A.Nos.397 to 399 of 2017 29.08.2019 4/4 http://www.judis.nic.in