THE COMMISSIONER OF INCOME T vs. M/S BHARAT SCANS PVT LTD

TCA.No.550 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.550 of 2015 The Commissioner of Income Tax, Chennai. ...Appellant Vs M/s.Bharat Scans Pvt. Ltd., 197, Peters Road, Royapettah Chennai - 600 014. ...Respondent APPEAL under Section 260A of the Income Tax Act, 1961 against the order dated 13.02.2014 made in ITA.No.1300/MDS/2013 on the file of the Income Tax Appellate Tribunal, Chennai 'A' Bench for the assessment year 2009-10. For Appellant : Mr.T.Ravikumar, SSC and Ms.R.Hemalatha, SSC For Respondent : Mr.R.Kumar JUDGMENT (Judgment was delivered by T.S.Sivagnanam,J.) We have heard Mr.T.Ravikumar, learned Senior Standing Counsel, and Ms.R.Hemalatha, learned Senior Standing Counsel appearing for the appellant/revenue and Mr.R.Kumar, learned counsel appearing for the respondent/assessee. 1/4 http://www.judis.nic.in TCA.No.550 of 2015 2.This appeal, filed by the Revenue under Section 260A of the Income Tax Act, 1961 is directed against the order dated 20.03.2014 made in ITA.No.1466/MDS/2013 on the file of the Income Tax Appellate Tribunal, Chennai 'C' Bench for the assessment year 2009-10. 3.The appeal was admitted on 11.08.2015 on the following substantial questions of law : “(i) Whether in the facts and circumstances of the case, the Tribunal was right in holding that the PET/CT scan machine is entitled for higher rate of depreciation @ 40%, when the same is not included in the list of equipments in Part A III (3)(xia) of the depreciation table under the Income Tax Rules? (ii) Whether in the facts and circumstances of the case, the Tribunal was right in holding that the PET/CT scan machine is entitled for higher of depreciation @ 40% on the ground that it performs functions similar to a SPECT Gamma Camera by overlooking the fact that each equipment eligible for higher rate of depreciation is mentioned separately item wise in the depreciation table? and (iii) Whether in the facts and circumstances of the case, the Tribunal was right in holding that UPS is entitled for higher rate of depreciation @ 40%, when the same is not included in the list of equipments described as life saving medical equipments in Part A III(3)(xia) of the depreciation table under the Income Tax Rules?" 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 2/4 http://www.judis.nic.in TCA.No.550 of 2015 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. 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.M/s.Bharat Scans Pvt. Ltd., 197, Peters Road, Royapettah Chennai - 600 014. 2.The Income Tax Appellate Tribunal, Chennai 'A' Bench. 3/4 http://www.judis.nic.in TCA.No.550 of 2015 T.S.SIVAGNANAM,J. AND V.BHAVANI SUBBAROYAN,J. cse TCA.No.550 of 2015 27.08.2019 4/4 http://www.judis.nic.in