PRINCIPAL COMMISSIONER OF vs. M/S.JAYAEDUCATIONAL TRUST

TCA.No.583 of 2016 In the High Court of Judicature at Madras Dated : 30.8.2019 Coram : The Honourable Mr.Justice T.S.SIVAGNANAM and The Honourable Mrs.Justice V.BHAVANI SUBBAROYAN Tax Case Appeal No.583 of 2016 The Principal Commissioner of Income Tax, Central I, Chennai ...Appellant Vs M/s.Jaya Educational Trust, Thiruninravur-602024. ...Respondent APPEAL under Section 260A of the Income Tax Act, 1961 against the order dated 22.1.2016 made in ITA.No.1359/Mds/2012 on the file of the Income Tax Appellate Tribunal, Chennai 'D' Bench for the assessment year 2007-08. For Appellant: Mr.T.R.Senthilkumar, SSC assisted by Ms.K.G.Usharani, SC For Respondent: Mr.A.S.Sriraman Judgment was delivered by

T.S.Sivagnanam,J

We have heard Mr.T.R.Senthilkumar, learned Senior Standing Counsel assisted by Ms.K.G.Usharani, learned Standing Counsel appearing for the appellant – Revenue and Mr.A.S.Sriraman, learned counsel appearing for the 1/4 http://www.judis.nic.in TCA.No.583 of 2016 respondent – assessee. 2. This appeal, filed by the Revenue under Section 260A of the Income Tax Act, 1961 is directed against the order dated 22.1.2016 made in ITA.No. 1359/Mds/2012 on the file of the Income Tax Appellate Tribunal, Chennai 'D' Bench for the assessment year 2007-08. 3. The appeal was admitted on 07.12.2016 on the following substantial questions of law : “i. Whether the Income Tax Appellate Tribunal was justified in holding that there was a reasonable cause within the meaning of Section 273B for not disclosing the income in the original return and consequently in granting relief based on such assumed presumption ? and ii. Whether the Income Tax Appellate Tribunal is correct in not considering the fact that there is non compliance within the provisions of Explanation 5(b)(2) to Section 271(1)(c) and therefore, the assessee is liable for penalty under the provisions of that Section ?" 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 08.8.2019 issued by the Central 2/4 http://www.judis.nic.in TCA.No.583 of 2016 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.) 30.8.2019 Speaking (or) Non Speaking Order Index : Yes (or) No Internet: Yes (or) No To The Income Tax Appellate Tribunal, Chennai 'D' Bench. RS 3/4 http://www.judis.nic.in TCA.No.583 of 2016 T.S.SIVAGNANAM,J AND V.BHAVANI SUBBAROYAN,J RS TCA.No.583 of 2016 30.8.2019 4/4 http://www.judis.nic.in