PRINCIPAL COMMISSIONER vs. M/S. LEO FASTENERS

T.C.A.No.627 of 2018 IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED : 28.08.2019 CORAM THE HONOURABLE MR.JUSTICE T.S.SIVAGNANAM and THE HONOURABLE MRS.JUSTICE V.BHAVANI SUBBAROYAN Tax Case Appeal No.627 of 2018 Principal Commissioner of Income Tax, D.P. Thottam, Muthialpet, Puducherry.

.. Appellant -vs- M/s.Leo Fasteners, Rep. by its Partner, A-27A, Industrial Estate, Thattanchavady, Pondicherry - 605 009. PAN: AABFL 0652J .. Respondent Appeal under Section 260A of the Income-tax Act, 1961 against the order dated 31.08.2017 on the file of the Income-tax Appellate Tribunal 'C' Bench, Chennai, in I.T.A.No.738/MDS/2012 for the assessment year 2008-09. For Appellant : Mr.T.R.Senthil Kumar Senior Standing Counsel : M/s.K.G.Usharani For Respondent : M/s.J.Sreevidhya ****** 1/4 http://www.judis.nic.in T.C.A.No.627 of 2018 JUDGMENT (Judgment was delivered by T.S.Sivagnanam, J.) This appeal, filed by the appellant/revenue under Section 260A of the Income-tax Act, 1961 (hereinafter referred to as “the Act”), is directed against the order dated 31.08.2017 passed by the Income-tax Appellate Tribunal 'C' Bench, Chennai, in I.T.A.No.738/MDS/2012 for the assessment year 2008-09. 2.The above appeal was admitted on 04.09.2018 on the following substantial question of law:- “Whether the Appellate Tribunal is correct in law by relying upon the case of Velayudhasamy Spinning Mills Pvt. Ltd. vs. ACIT when the core facts of the said case are different from those of the present matter which involves aggregation of profits/losses of all the eligible business units for quantifying the amount of deduction u/s.80IA of the Income Tax Act?” 3.The revenue does not disputed the position that in the assessee's own case, the Division Bench of this Court in the judgment reported in [2017] 84 taxmann.com 6(Madras) decided the Substantial Question of law against the revenue. This decision was appealed by the revenue before the Hon'ble 2/4 http://www.judis.nic.in T.C.A.No.627 of 2018 Supreme Court, which appeal was dismissed in the decision reported in [2018] 95 taxmann.com 18(SC). 4.In the light of the above, the appeal filed by the revenue is dismissed and the substantial question of law is answered against the revenue. No costs. (T.S.S., J.) (V.B.S., J.) 28.08.2019 Index : Yes/No Speaking/Non-Speaking Order cse 3/4 http://www.judis.nic.in T.C.A.No.627 of 2018

T.S.SIVAGNANAM, J. AND V.BHAVANI SUBBAROYAN, J. cse To The Income-tax Appellate Tribunal 'C' Bench, Chennai. T.C.A.No.627 of 2018 28.08.2019 4/4 http://www.judis.nic.in