COMMISSIONER OF INCOME TAX vs. M/S.TNQ BOOK & JOURNALS

TCA.Nos.596 & 597/2016 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 Nos.596 & 597 of 2016 The Commissioner of Income Tax, Company Circle III(2), Chennai-34 ...Appellant Vs M/s.TNQ Books & Journals Pvt.Ltd., Chennai-41. ...Respondent APPEALS under Section 260A of the Income Tax Act, 1961 against the common order dated 20.1.2016 made in ITA.Nos.752 and 1368/Mds/2015 on the file of the Income Tax Appellate Tribunal, Chennai 'B' Bench for the assessment year 2010-11. For Appellant: Mr.M.Swaminathan, SSC assisted by Ms.V.Pushpa, SC For Respondent: Mr.Rahul Unnikrishnan COMMON JUDGMENT (Judgment was delivered by

T.S.Sivagnanam,J)

We have heard Mr.M.Swaminathan, learned Senior Standing Counsel assisted by Ms.V.Pushpa, learned Standing Counsel appearing for the 1/5 http://www.judis.nic.in TCA.Nos.596 & 597/2016 appellant – Revenue and Mr.Rahul Unnikrishnan, learned counsel appearing for the respondent – assessee. 2. These appeals, filed by the Revenue under Section 260A of the Income Tax Act, 1961, are directed against the common order dated 20.1.2016 made in ITA.Nos.752 and 1368/Mds/2015 on the file of the Income Tax Appellate Tribunal, Chennai 'B' Bench for the assessment year 2010-11. 3. The appeals were admitted on 02.9.2016 on the following substantial questions of law : “TCA.No.596 of 2016 : i. Whether, on the facts and circumstances of the case, the Tribunal was right in holding that the interest on borrowed capital is allowable, as soon as the land was given for construction whereas the land was put to use for business only after completion of construction of building ? And ii. Whether, on the facts and circumstances of the case, the Tribunal was right in deleting the disallowance of interest on borrowed capital for purchase of land as per the provisions of Section 36(1)(iii)? TCA.No.597 of 2016 : Whether, on the facts and circumstances of the case, the Tribunal was right in allowing the 2/5 http://www.judis.nic.in TCA.Nos.596 & 597/2016 depreciation at the rate of 60% treating it as purchase of computer software whereas the assessee has purchased only the right to use the software and hence, the rate of depreciation allowable is only 25%?” 4. The learned Senior Standing Counsel for the appellant submits that the above appeals are 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 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 the respective cases is less than the threshold limit. 5. In the light of the said submissions, the above tax case appeals are dismissed on account of the low tax effect. The substantial questions of law framed are left open. In the event the tax effect in the respective cases 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 appeals 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 3/5 http://www.judis.nic.in TCA.Nos.596 & 597/2016 4/5 http://www.judis.nic.in TCA.Nos.596 & 597/2016 T.S.SIVAGNANAM,J AND V.BHAVANI SUBBAROYAN,J RS To The Income Tax Appellate Tribunal, Chennai 'B' Bench. TCA.Nos.596 & 597 of 2016 30.8.2019 5/5 http://www.judis.nic.in