commissioner vs. Rema jayakumar

TCA.No.473 of 2015 In the High Court of Judicature at Madras Dated : 27.08.2019 Coram : The Honourable Mr.Justice T.S.SIVAGNANAM and The Honourable Mrs.Justice V.BHAVANI SUBBAROYAN Tax Case Appeal No.473 of 2015 Commissioner of Income Tax, Ward I (3), Tirunelveli. ...Appellant Vs Smt.Rema Jayakumar, Prop. Sikaram Oil Traders, 33/B, Vasanth Nagar, Kokirakulam, Tirunelveli. PAN: ABOPR4205R ...Respondent APPEAL under Section 260A of the Income Tax Act, 1961 against the order dated 31.07.2014 made in ITA.No.2247/MDS/2012 on the file of the Income Tax Appellate Tribunal, Chennai 'C' Bench for the assessment year 2009-10. For Appellant : Mr.M.Swaminathan, SSC and Ms.V.Pushpa, SC For Respondent : Mr.G.Baskar JUDGMENT (Judgment was delivered by T.S.Sivagnanam,J.) We have heard Mr.M.Swaminathan, learned Senior Standing Counsel, and Ms.V.Pushpa, learned Standing Counsel appearing for the appellant/revenue and Mr.G.Baskar, learned counsel appearing for the respondent/assessee. 1/4 http://www.judis.nic.in TCA.No.473 of 2015 2.This appeal, filed by the Revenue under Section 260A of the Income Tax Act, 1961 is directed against the order dated 31.07.2014 made in ITA.No.2247/MDS/2012 on the file of the Income Tax Appellate Tribunal, Chennai 'C' Bench for the assessment year 2009-10. 3.The appeal was admitted on 22.07.2015 on the following substantial questions of law : “1. Whether on the facts and in the circumstances of the case, the Income Tax Appellate Tribunal was right in recalling and reversing its own order dated 18.09.2013? 2.Whether on the facts and in the circumstances of the case, the Income Tax Appellate Tribunal was right in deleting the disallowance u/s.40A(3)? 3.Whether on the facts and in the circumstances of the case, the Income Tax Appellate Tribunal was right in deleting the disallowance without discussing why they are overruling their own decision dated 18.09.2014 which was in favour of the Revenue?" 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 08.8.2019 issued by the Central Board of Direct Taxes. By the said Circular, the monetary limit for filing or 2/4 http://www.judis.nic.in TCA.No.473 of 2015 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.) 27.08.2019 cse Speaking (or) Non Speaking Order Index : Yes (or) No To 1.Smt.Rema Jayakumar, Prop. Sikaram Oil Traders, 33/B, Vasanth Nagar, Kokirakulam, Tirunelveli. 2.The Income Tax Appellate Tribunal, Chennai 'C' Bench. 3/4 http://www.judis.nic.in TCA.No.473 of 2015 T.S.SIVAGNANAM,J. AND V.BHAVANI SUBBAROYAN,J. cse TCA.No.473 of 2015 27.08.2019 4/4 http://www.judis.nic.in