COMMISSIONER OF INCOME TAX IV vs. M/S. MAINETTI INDIA PVT. LTD

T.C.A.No.610 of 2016 IN THE HIGH COURT OF JUDICATURE AT MADRAS DATE: 27.07.2021 CORAM: THE HON'BLE MR. JUSTICE M.DURAISWAMY AND THE HON'BLE MRS.JUSTICE R.HEMALATHA T.C.A.No.610 of 2016 The Commissioner of Income Tax - IV No.121, Nungambakkam High Road, Chennai – 600 034. ... Appellant Vs. M/s.Mainetti India Pvt. Ltd., 3rd Floor, Florida Towers, No.138/30, Nelson Manickam Road, Chennai – 600 029. ... Respondent Appeal preferred under Section 260A of the Income Tax Act, 1961, against the order of the Income Tax Appellate Tribunal, Madras, "D" Bench, dated 30.06.2015 in I.TA.No.616/Mds/2015 for the Assessment Year 2010-11. For Appellant : Mr.Karthik Ranganathan, Senior Standing Counsel For Respondent : Mr.R.Sivaraman Page 1/4 https://www.mhc.tn.gov.in/judis/ T.C.A.No.610 of 2016 JUDGMENT (Judgment was delivered by M.DURAISWAMY, J.) We have heard Mr.Karthik Ranganathan, learned Senior Standing Counsel for the appellant/Revenue and Mr.R.Sivaraman, 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 30.06.2015 made in I.TA.No.616/Mds/2015 on the file of the Income Tax Appellate Tribunal, Chennai, "D" Bench (for brevity, the Tribunal) for the Assessment Year 2010-11. 3.The above Tax Case Appeal was admitted on the following substantial question of law: “Whether on the facts and circumstances of the case and in law, the Income Tax Appellate Tribunal was right in holding that expenditure incurred in foreign currency which are excluded from the export turn over, should also be excluded from total turnover, in order to grant relief under Section 10AA of the Income Tax Act, 1961?” Page 2/4 https://www.mhc.tn.gov.in/judis/ T.C.A.No.610 of 2016 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is less than the threshold limit. 5.In the light of the said submissions, the above Tax Case Appeal is dismissed as withdrawn on account of the Low Tax Effect.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 is left open. In the event the tax 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.

Index : Yes/No [M.D., J.] [R.H., J.] Internet : Yes 27.07.2021 va

Page 3/4 https://www.mhc.tn.gov.in/judis/ T.C.A.No.610 of 2016 M.DURAISWAMY, J. and R.HEMALATHA, J. va To The Income Tax Appellate Tribunal, Chennai, "D" Bench T.C.A.No.610 of 2016 27.07.2021 Page 4/4 https://www.mhc.tn.gov.in/judis/