PRINCIPAL COMMISSIONER OF vs. SHRI.S.R.LAKSHMI NARAYAN

T.C.A.No.557 of 2017 IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED : 29.08.2019 CORAM THE HONOURABLE MR.JUSTICE T.S.SIVAGNANAM and THE HONOURABLE MRS.JUSTICE V.BHAVANI SUBBAROYAN Tax Case Appeal No.557 of 2017 Principal Commissioner of Income Tax 3, No.63, Race Course Road, Coimbatore. .. Appellant -vs- Shri.S.R.Lakshmi Narayan, 15/222, Sree Lakshmi Farms, Perumpallam, Amaravathi Nagar, Udumalpet, Tirupur-642 102. PAN: AGE PL 1232 D .. Respondent Appeal under Section 260A of the Income-tax Act, 1961, against the order dated 08.02.2017, made in I.T.A.No.419/Mds/2016 on the file of the Income Tax Appellate Tribunal 'C' Bench, Chennai for the assessment year 2011-12. For Appellant : Mr.T.R.Senthil Kumar, Senior Standing Counsel : assisted by Ms.K.G.Usharani, Standing Counsel For Respondent : Mr.A.S.Sriraman For Mr.S.Sridhar ****** 1/4 http://www.judis.nic.in T.C.A.No.557 of 2017 JUDGMENT (Delivered by T.S.Sivagnanam, J.) This appeal filed by the Revenue under Section 260A of the Income-tax Act, 1961 is directed against the order dated 08.02.2017, made in I.T.A.No.419/Mds/2016 on the file of the Income Tax Appellate Tribunal 'C' Bench, Chennai for the assessment year 2011-12. 2.The appeal has been filed raising the following substantial question of law:- “Whether the Appellate Tribunal was right in holding that the assessee is entitled for deduction under Section 54F of the Income Tax Act when the assessee has not fulfilled all the conditions prescribed under Section 54F?” 3.Heard Mr.T.R.Senthil Kumar, learned Senior Standing Counsel assisted by Ms.K.G.Usharani, learned Standing Counsel for the appellant – and Mr.A.S.Sriraman, learned counsel for Mr.S.Sridhar, learned Counsel for the respondent. 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 T.C.A.No.557 of 2017 effect in terms of Circular No.17/2019, dated 08.08.2019 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 question of law framed is 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.) 29.08.2019 Index : Yes/No Speaking/Non-Speaking Order abr To The Income Tax Appellate Tribunal 'C' Bench, Chennai. T.S.Sivagnanam, J. 3/4 http://www.judis.nic.in T.C.A.No.557 of 2017 and V.Bhavani Subbaroyan, J. (abr) T.C.A.No.557 of 2017 29.08.2019 4/4 http://www.judis.nic.in