PRINCIPAL COMMISSIONER OF vs. M/S.TAG CORPORATION

T.C.A.Nos.543 to 545 of 2018 IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED : 18.12.2019 CORAM : THE HONOURABLE MR.JUSTICE N.KIRUBAKARAN and THE HONOURABLE MR.JUSTICE P.VELMURUGAN T.C.A.Nos.543 to 545 of 2018 and C.M.P.Nos.11376 & 11377 of 2018 Principal Commissioner of Income Tax 7, No.121, Mahatma Gandhi Road, Chennai 600 034. ... Appellant (in all the appeals) Vs M/s.Tag Corporation, 91, Thiruneermalai Road, Chrompet, Chennai 600 044. PAN: AAA FT 1842 P ... Respondent (in all the appeals) PRAYER : Appeals under Section 260A of the Income Tax Act, 1961 against the order of the Income Tax Appellate Tribunal, Madras “C” Bench, dated 15.07.2016 passed in ITA.Nos.2192 to 2194/Mds/2015. For Appellant :Mr.Karthik Ranganathan (in all the appeals) Senior standing counsel 1/6 http://www.judis.nic.in T.C.A.Nos.543 to 545 of 2018 C O M M O N J U D G M E N T (Judgment of the Court was delivered by N.KIRUBAKARAN, J) These Tax Case Appeals have been preferred by the Revenue against the order dated 15.07.2016 passed in ITA.Nos.2192 to 2194/Mds/2015 on the file of the Income Tax Appellate Tribunal, Chennai 'C' Bench for the assessment years 2010-11 to 2012-13. 2.The impugned order was filed by the Assessee aggrieved by the order of the CIT(A)-10, Chennai, dated 14.09.2015 & 21.09.2015 in ITA Nos.38, 45 & 11/2013-14/2014-15/2015-16/CIT(A)-10, passed under Section 143(3) r.w.s.250(6) of the Income Tax Act, where the Tribunal accepted the plea of the Assessee and allowed the Appeals. 3.These Appeals are admitted on the following substantial questions of law : “(i)Whether on the facts and circumstances of the case, the Appellate Tribunal was right in holding that the testing charges paid to a Canadian entity was not “fees for technical services” and there was no requirement to deduct tax at source under Section 195 of the Income Tax Act? (ii)Whether the Appellate Tribunal was correct in not 2/6 http://www.judis.nic.in T.C.A.Nos.543 to 545 of 2018 considering that the provisions of Section 9(1)(vi)/(vii) as amended by insertion of Explanation by the Finance Act, 2010 with retrospective effect from 01.06.1976 and the provisions of Section 195(2) of the Income Tax Act for the testing charges? " 4.Mr.Karthik Ranganathan, learned Senior Standing Counsel appearing on behalf of the appellant would submit that the tax effect in these cases are less than Rs.1 crore and is covered by Circular No.17/2019 dated 08.08.2019 issued by the Director, Central Board of Direct Taxes, Department of Revenue, Ministry of Finance, Government of India, Delhi. As per the said circular, the monetary limit to file an appeal before the High Court is fixed at Rs.1 crore. In these cases, tax effect is less than Rs.1 crore and therefore, these cases have to be dismissed. 5.This Court perused the circular dated 08.08.2019 and Paragraph No.2 of the said Circular, which prescribes monetary limit for filing appeal is usefully extracted as follows: 2.As a step towards further management of litigation, it has been decided by the Board that monetary limits for filing of appeals in income-tax cases be enhanced 3/6 http://www.judis.nic.in T.C.A.Nos.543 to 545 of 2018 further through amendment in Para 3 of the Circular mentioned above and accordingly, the table for monetary limits specified in Para 3 of the Circular shall read as follows: S.No. Appeals / SLPs in Income- tax matters Monetary Limit (Rs.) 1. Before Appeallate Tribunal 50,00,000 2. Before High Court 1,00,00,000 3. Before Supreme Court 2,00,00,000 6.In view of the submissions made by the learned counsel appearing on behalf of the appellant and also in view of the Circular No.17/2019 dated 08.08.2019 issued by the Director, Central Board of Direct Taxes, Delhi, these Tax Case Appeals are dismissed on account of tax effect. However, the substantial question of law framed is left open. In the event the tax effect is above the 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. Consequently, connected Miscellaneous Petitions are closed. (NKKJ) (PVJ) 18.12.2019 sai 4/6 http://www.judis.nic.in T.C.A.Nos.543 to 545 of 2018 To 1.The Principal Commissioner of Income Tax 7, No.121, Mahatma Gandhi Road, Chennai 600 034. 2.Income Tax Appellate Tribunal 'C' Bench, Chennai. 5/6 http://www.judis.nic.in T.C.A.Nos.543 to 545 of 2018 N.KIRUBAKARAN, J. and P.VELMURUGAN

, J.

sai T.C.A.Nos.543 to 545 of 2018 Dated : 18.12.2019 6/6 http://www.judis.nic.in