M/S.TAMILNADU CIVIL SUPPLIES vs. THE DEPUTY COMMISSIONER OF I

TCA.No.522 of 2019 IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED : 17.12.2020 CORAM THE HONOURABLE MR.JUSTICE T.S.SIVAGNANAM and THE HONOURABLE MRS.JUSTICE V.BHAVANI SUBBAROYAN Tax Case Appeal No.522 of 2019

M/s.Tamilnadu Civil Supplies Corporation Ltd., Chennai-10 ...Appellant Vs The Deputy Commissioner of Income Tax, Corporate Circle 3(1), Chennai-34 ...Respondent APPEAL under Section 260A of the Income Tax Act, 1961 against the order dated 04.2.2019 passed by the Income Tax Appellate Tribunal, Madras 'B' Bench, Chennai made in I.T.A.No.1685/Chny/2018 for the assessment year 2014-15. For Appellant: Mr.A.S.Sriraman For Respondent: Mr.M.Swaminathan, SSC assisted by Ms.V.Pushpa, JSC Judgment was delivered by

T.S.SIVAGNANAM

This appeal has been filed by the assessee under Section 260A of 1/4 https://www.mhc.tn.gov.in/judis/ TCA.No.522 of 2019 the Income Tax Act, 1961 ('the Act' for brevity) challenging the order dated 04.2.2019 made in I.T.A.No.1685/Chny/2018 on the file of the Income Tax Appellate Tribunal, Chennai, 'B' Bench ('the Tribunal' for brevity) for the assessment year 2014-15. 2. The appeal was admitted on 26.7.2019 on the following substantial questions of law : “i. Whether the provisions of Section 43B(f) of the Act is constitutionally valid in view of lack of reasons shown for inserting the said provisions in the Statute to overcome the law declared by the Apex Court in the case of M/s.Bharath Earth Movers Ltd.? ii. Whether the Appellate Tribunal is correct in not following the only decision available on the validity of the provisions in Section 43B(f) of the Act rendered by the Calcutta High Court despite the interim orders passed by the Apex Court in relation thereto? And iii. Whether the claim for deduction of the provision for leave encashment made in the computation of taxable total income by the appellant is proper and justified ?” 3. We have heard Mr.A.S.Sriraman, learned counsel for the appellant/assessee and Mr.M.Swaminathan, learned Senior Standing 2/4 https://www.mhc.tn.gov.in/judis/ TCA.No.522 of 2019 Counsel assisted by Ms.V.Pushpa, learned Junior Standing Counsel appearing for the respondent/Revenue. 4. The learned counsel on behalf of the assessee submits that the assessee already filed the declaration/undertaking under the Vivad Se Vishwas Scheme and orders were passed on 09.12.2020 in Form No.3. 5. In the light of the subsequent event, the assessee is given liberty to restore this appeal in the event the ultimate decision taken on the declaration filed by the assessee under Section 4 of the said Act is not in favour of the assessee. If such a prayer is made, the Registry shall entertain the prayer without insisting upon any application to be filed for condonation of delay in restoration of the appeal and on such request made by the assessee by filing a miscellaneous petition for restoration, the Registry shall place such petition before the appropriate Division Bench for orders. 6. The tax case appeal stands disposed of with the aforementioned liberty. Consequently, the substantial questions of law framed are left open. No costs. 17.12.2020 RS 3/4 https://www.mhc.tn.gov.in/judis/ TCA.No.522 of 2019 T.S.SIVAGNANAM,J AND V.BHAVANI SUBBAROYAN,J RS To 1.The Income Tax Appellate Tribunal, 'B' Bench, Chennai. 2.The Deputy Commissioner of Income Tax, Corporate Circle 3(1), Chennai-34 TCA.No.522 of 2019 17.12.2020 4/4 https://www.mhc.tn.gov.in/judis/