THE COMMISSIONER OF INCOME vs. M/S SUNDARAM BNJ PARIBAS,

TCA.No.681 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.681 of 2018 The Commissioner of Income Tax, Chennai. ...Appellant Vs M/s.Sundaram BNP Paribas, Home Finance, Sundaram Towers, 46, Whites Road, Chennai - 600 014. PAN: AADCS4826J ...Respondent APPEAL under Section 260A of the Income Tax Act, 1961 against the order dated 19.12.2016 made in ITA.No.1981/MDS/2014 on the file of the Income Tax Appellate Tribunal, Chennai 'D' Bench for the assessment year 2005-06. For Appellant : Mr.T.R.Senthilkumar, SSC assisted by Ms.K.G.Usharani For Respondent : No appearance JUDGMENT (Judgment was delivered by T.S.Sivagnanam,J.) We have heard Mr.T.R.Senthilkumar, learned Senior Standing Counsel, assisted by Ms.K.G.Usharani, learned counsel appearing for the appellant/revenue. 1/4 http://www.judis.nic.in TCA.No.681 of 2018 2.This appeal, filed by the Revenue under Section 260A of the Income Tax Act, 1961 is directed against the order dated 19.12.2016 made in ITA.No.1981/MDS/2014 on the file of the Income Tax Appellate Tribunal, Chennai 'D' Bench for the assessment year 2005-06. 3.The appeal has been filed by raising the following substantial questions of law : “(i) Whether on the facts and in the circumstances of the case, ITAT was right in holding that the interest earned by the assessee company for the SLR investments is eligible for deduction u/s.36(1)(viii)? (ii) Whether on the facts and in the circumstances of the case, the Tribunal was correct in directing the Assessing Officer to "net interest" as against "gross interest" for the purpose of computation of deduction u/s.36(1)(viii)?" 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.681 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 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 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 1.M/s.Sundaram BNP Paribas, Home Finance, Sundaram Towers, 46, Whites Road, Chennai - 600 014. 2.The Income Tax Appellate Tribunal, Chennai 'D' Bench. 3/4 http://www.judis.nic.in TCA.No.681 of 2018 T.S.SIVAGNANAM,J. AND V.BHAVANI SUBBAROYAN,J. cse TCA.No.681 of 2018 28.08.2019 4/4 http://www.judis.nic.in