COMMISSIONER OF INCOME TAX vs. SHRI GOVINDAN CHOKKAPPAN

TCA.No.670 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.670 of 2018 Commissioner of Income Tax, Non Corporate Circle 2, Madurai. ...Appellant Vs Shri Govindan Chokkappan PAN: AADPC4278P ...Respondent APPEAL under Section 260A of the Income Tax Act, 1961 against the order dated 22.02.2018 made in ITA.No.1664/MDS/2017on the file of the Income Tax Appellate Tribunal, Chennai 'C' Bench for the assessment year 2014-2015. For Appellant : Mr.M.Swaminathan, SSC and Ms.V.Pushpa, SC For Respondent : Ms.G.Vardhini Karthik JUDGMENT (Judgment was delivered by T.S.Sivagnanam,J.) We have heard Mr.M.Swaminathan, learned Senior Standing Counsel, and Ms.V.Pushpa, learned Standing Counsel appearing for the appellant/revenue and Ms.G.Vardhini Karthik, learned counsel appearing for the respondent/assessee. 1/4 http://www.judis.nic.in TCA.No.670 of 2018 2.This appeal, filed by the Revenue under Section 260A of the Income Tax Act, 1961 is directed against the order dated 22.02.2018 made in ITA.No.1664/MDS/2017on the file of the Income Tax Appellate Tribunal, Chennai 'C' Bench for the assessment year 2014-2015. 3.The appeal was admitted on 28.08.2018 on the following substantial question of law : “Whether the Tribunal was right in holding that gift from son's HUF to the assessee tantamount to gift from a lineal descendant, thereby, holding that the gift is exempt, the same being from a relative as defined in sub-clause (E) of clause (e) of Sec. 56(2)(vii) of the Act?" 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 08.8.2019 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 this case is less than the threshold limit. 2/4 http://www.judis.nic.in TCA.No.670 of 2018 5.In the light of the said submissions, the above tax case appeal is dismissed on account of the low tax effect. The substantial question of law framed is 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 appeal 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 The Income Tax Appellate Tribunal, Chennai 'C' Bench. 3/4 http://www.judis.nic.in TCA.No.670 of 2018 T.S.SIVAGNANAM,J. AND V.BHAVANI SUBBAROYAN,J. cse TCA.No.670 of 2018 28.08.2019 4/4 http://www.judis.nic.in