PRINCIPAL COMMISSIONER vs. N. MUTHUSAMY

T.C.A.Nos.641 to 645 of 2018 IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED : 07.07.2020 CORAM THE HON'BLE MR.JUSTICE T.S.SIVAGNANAM & THE HON'BLE MRS.JUSTICE V.BHAVANI SUBBAROYAN Tax Case Appeal Nos.641 to 645 of 2018 Principal Commissioner of Income Tax Central 2 No.108, Mahatma Gandhi Road, Chennai. ... Appellant in all the appeals. Vs. Shri.N.Muthusamy ... Respondent in all the appeals Tax Case Appeals are filed under Section 260A of the Income Tax Act 1961 against the order dated 19.10.2017 made in I.T.A.Nos.1030 to 1033 and 1036/Mds/2017 on the file of the Income Tax Appellate Tribunal, Madras “A” Bench, for the assessment years 2007 - 12.

For Appellant : Mr.T.R.Senthil Kumar in all the appeals

For Respondent : Mr.A.S.Sriraman in all the appeals Common Judgment

(Judgment was delivered by T.S.SIVAGNANAM.J) We have heard Mr.T.R.Senthil Kumar, learned counsel for the 1/4 http://www.judis.nic.in T.C.A.Nos.641 to 645 of 2018 appellant and Mr.A.S.Sriraman, accepting notice for the respondent. 2. These appeals, filed by the Revenue under Section 260A of the Income Tax Act, 1961 are directed against the order dated 19.10.2017 made in I.T.A.Nos.1030 to 1033 and 1036/Mds/2017 on the file of the Income Tax Appellate Tribunal, Madras “A” Bench, for the assessment years 2007 - 12. 3. The Tax case appeals were admitted on 19.11.2018 on the following substantial questions of law : “i. Whether the Appellate Tribunal is correct in holding that the assessment can be done under Section 153A of the Income Tax Act only based on incriminating material ignoring the fact that under the new procedure of search assessment, it is the 'total income' that is to be determined and not merely the income relating to search? ii. Whether the Appellate Tribunal has correctly interpreted the wording of Section 153A, which are different from that of Section 158BC of the Income Tax Act? iii. Whether, on the facts and in the circumstances of the case, under Section 153A of the Income Tax Act, the Assessing Officer is not eligible to bring to tax all the income, which was hitherto untaxed besides the income detected on account of search conducted under Section 132 of the Income Tax Act? And 2/4 http://www.judis.nic.in T.C.A.Nos.641 to 645 of 2018 iv. Whether the Appellate Tribunal is correct in not following the recent judgment of the Kerala High Court in the case of K.N.Gopakumar Vs. CIT (Central) [reported in 75 Taxmann.com 250]?” 4. It is submitted that the circular issued by the CBDT would apply and these appeals are not pursued by the revenue on account of low tax effect. 5. Accordingly, the 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 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.

(T.S.S.J.,) (V.B.S.J.,)

07.07.2020 raja Index : yes/no Internet : yes/no Speaking Order/Non-Speaking Order To The Income Tax Appellate Tribunal, “A” Bench, Chennai. 3/4 http://www.judis.nic.in T.C.A.Nos.641 to 645 of 2018 T.S.SIVAGNANAM.J., and V.BHAVANI SUBBAROYAN.J., raja Tax Case Appeal Nos.641 to 645 of 2018 07.07.2020 4/4 http://www.judis.nic.in