COMMISSIONER OF INCOMETAX vs. TAMILNADU SUGAR CORPORATION

TCA.Nos.665 to 668 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 Nos.665 to 668 of 2018 Commissioner of Income Tax, Corporate Ward-3, Chennai. ...Appellant Vs Tamil Nadu Sugar Corporation Limited, 690, EVR Building, Anna Salai, Chennai - 600 035. PAN: AAACT1308B ...Respondent APPEALS under Section 260A of the Income Tax Act, 1961 against the common order dated 05.01.2018 made in ITA.Nos.1827, 1828, 2054 and 2055/Mds/2017 on the file of the Income Tax Appellate Tribunal, Chennai 'C' Bench for the assessment years 2012-13 and 2013-14. For Appellant : Mr.M.Swaminathan, SSC assisted by Ms.V.Pushpa, SSC For Respondent : Mr.V.S.Jayakumar 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 Senior Standing Counsel appearing for the appellant – Revenue and Mr.V.S.Jayakumar, learned counsel appearing for the respondent - Assessee. 1/4 http://www.judis.nic.in TCA.Nos.665 to 668 of 2018 2.These appeals, filed by the Revenue under Section 260A of the Income Tax Act, 1961, are directed against the common order dated 05.01.2018 made in ITA.Nos.1827, 1828, 2054 and 2055/Mds/2017 on the file of the Income Tax Appellate Tribunal, Chennai 'C' Bench for the assessment years 2012-13 and 2013-14. 3.The appeals were admitted on 16.11.2018 on the following substantial questions of law : “i.Whether the Tribunal was correct and justified in restricting the disallowance made under Section 14A to the extent of exempt income? ii.Whether the Tribunal was justified that the investment in shares in sister concerns also yielded dividend income, which is exempt from income tax and hence, provisions of Section 14A are applicable? and iii.Whether the Tribunal was justified in holding that loans were given out of mixed bag funds and hence, interest on loan given to sister concern is not an allowable business expenditure under Section 36(1)(iii)?" 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 2/4 http://www.judis.nic.in TCA.Nos.665 to 668 of 2018 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.) 28.08.2019 cse Speaking (or) Non Speaking Order Index : Yes (or) No To 1.Tamil Nadu Sugar Corporation Limited, 690, EVR Building, Anna Salai, Chennai - 600 035. 2.The Income Tax Appellate Tribunal, Chennai 'C' Bench. 3/4 http://www.judis.nic.in TCA.Nos.665 to 668 of 2018 T.S.SIVAGNANAM,J. AND V.BHAVANI SUBBAROYAN,J. cse TCA.Nos.665 to 668 of 2018 28.08.2019 4/4 http://www.judis.nic.in