THE COMMISSIONER OF INCOME vs. SHRI.T.T. DHEVANATHAN

TCA.No.521 of 2016 In the High Court of Judicature at Madras Dated : 16.6.2020 Coram : The Honourable Mr.Justice T.S.SIVAGNANAM and The Honourable Mrs.Justice PUSHPA SATHYANARAYANA Tax Case Appeal No.521 of 2016 The Commissioner of Income Tax, Chennai ...Appellant Vs Shri T.T.Dhevanathan ...Respondent APPEAL under Section 260A of the Income Tax Act, 1961 against the order dated 11.12.2015 made in IT(SS)A.No.19/Mds/2013 on the file of the Income Tax Appellate Tribunal, Chennai 'C' Bench for the block period 01.4.1996 to 05.12.2002. For Appellant: Mr.T.Ravikumar, SSC & Mrs.R.Hemalatha, SSC For Respondent: Mr.S.Janarthanan Judgment was delivered by

T.S.Sivagnanam,J

We have heard Mr.T.Ravikumar and Mrs.R.Hemalatha, learned Senior Standing Counsel appearing for the appellant – Revenue and Mr.S.Janarthanan, learned counsel appearing for the respondent – assessee. 1/4 http://www.judis.nic.in TCA.No.521 of 2016 2. This appeal, filed by the Revenue under Section 260A of the Income Tax Act, 1961 (for short, the Act) is directed against the order dated 11.12.2015 made in IT(SS)A.No.19/Mds/2013 on the file of the Income Tax Appellate Tribunal, Chennai 'C' Bench (for brevity, the Tribunal) for the block period 01.4.1996 to 05.12.2002. 3. The appeal has been admitted on 29.8.2016 on the following substantial questions of law : “1. Whether on the facts and in the circumstances of the case, the Tribunal was correct in deleting the additions made towards sale of property which was based on the evidence found during the course of search and sworn statement recorded from the agreement holders ? And 2. Whether the finding of the Tribunal is proper by holding that the Assessing Officer could not determine the sale price based on the average sale prices mentioned in the agreement with the property buyers ?" 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 pursuing an appeal before the High Court has been increased to Rs.1 Crore. 2/4 http://www.judis.nic.in TCA.No.521 of 2016 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. 16.6.2020 To The Income Tax Appellate Tribunal, Chennai 'C' Bench. RS 3/4 http://www.judis.nic.in TCA.No.521 of 2016 T.S.SIVAGNANAM,J AND PUSHPA SATHYANARAYANA,J RS TCA.No.521 of 2016 16.6.2020 4/4 http://www.judis.nic.in