PRINCIPAL COMMISSIONER OF vs. M/S.iNAUTIX TECHNOLOGIES IND

T.C.A.No.580 of 2016 IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED : 25.02.2021 CORAM THE HON'BLE MR. JUSTICE M.DURAISWAMY AND THE HON'BLE MRS.JUSTICE T.V.THAMILSELVI T.C.A.No.580 of 2016 Principal Commissioner of Income Tax 2, No.121, Mahatma Gandhi Road, Chennai – 600 034. ... Appellant Vs. M/s.iNautix Technologies India Pvt. Ltd., 10th Floor, No.4, Tidal Park, Canal Bank Road, Taramani, Chennai – 600 113. ... Respondent Tax Case Appeal preferred under Section 260A of the Income Tax Act, 1961, against the order of the Income Tax Appellate Tribunal, Chennai, “D” Bench, dated 19.02.2016 in M.P.No.152/Mds/2015 in I.T.A.No.2277/Mds/2014, Assessment Year 2008-09. For Appellant : Mr.Karthik Ranganathan Standing Counsel

For Respondent : Mr.N.V.Balaji Page 1/5 https://www.mhc.tn.gov.in/judis/ T.C.A.No.580 of 2016 JUDGMENT (Judgment was delivered by M.DURAISWAMY, J.) We have heard Mr.Karthik Ranganathan, learned Standing Counsel for the appellant/Revenue and Mr.N.V.Balaji, learned counsel for the respondent/assessee. 2.The appeal, filed by the Revenue under Section 260A of the Income Tax Act, 1961 (for short, the Act) is directed against the order dated

19.02.2016

made

M.P.No.152/Mds/2015

in I.T.A.No.2277/Mds/2014 on the file of the Income Tax Appellate Tribunal, Chennai, “D” Bench (for brevity, the Tribunal) for the Assessment Year 2008-09. 3.The appeal was admitted on 22.08.2016 on the following substantial questions of law: “1.Whether on the facts and in the circumstances of the case, the Appellate Tribunal was right in law in deleting the disallowance made under Section 14 A read with Rule 8 D of the Income Tax Act for the assessment year 2008-09 Page 2/5 https://www.mhc.tn.gov.in/judis/ T.C.A.No.580 of 2016 for the purpose of computing book profit under Section 115 JB of the Act ? 2.Whether on the facts and in the circumstances of the case, the Appellate Tribunal was right in ignoring the Explanation 1 (f0 to Section 115 JB(2) of the Income Tax Act where such disallowances made are to be increased for the purpose of computing book profit?” 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 08.08.2019 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 as withdrawn on account of the Low Tax Effect. The substantial questions of law framed are left open. In the event the tax Page 3/5 https://www.mhc.tn.gov.in/judis/ T.C.A.No.580 of 2016 effect in this case 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. [M.D., J.] [T.V.T.S., J.] Index : Yes/No 25.02.2021 Internet : Yes

mkn

To 1.The Income Tax Appellate Tribunal, Chennai, “D” Bench 2.The Commissioner of Income Tax 2, Coimbatore. Page 4/5 https://www.mhc.tn.gov.in/judis/ T.C.A.No.580 of 2016 M.DURAISWAMY, J. and T.V.THAMILSELVI, J. mkn T.C.A.No.580 of 2016 25.02.2021 Page 5/5 https://www.mhc.tn.gov.in/judis/