M/S.MITSUBA SICAL INDIA vs. THE DEPUTY COMMISSIONER OF

TCA.No.741 of 2018 IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 05.01.2021 CORAM : The Honourable Mr.Justice T.S.SIVAGNANAM and The Honourable Ms.Justice R.N.MANJULA Tax Case Appeal No.741 of 2018 M/s.Mitsuba Sical India Private Limited, (Previously Mitsuba Sical India Ltd.), Plot No.D-8, SIPCOT Industrial Complex, Gummidipoondi - 601201. ...Appellant Vs The Deputy Commissioner of Income-Tax, Corporate Circle 4(1), [Presently Corporate Circle 4(2)], 121, M.G.Road, Nungambakkam, Chennai - 600034. ...Respondent APPEAL under Section 260A of the Income Tax Act, 1961 against the order dated 03.05.2018 made in ITA.No.400/CHNY/2017 on the file of the Income Tax Appellate Tribunal, Chennai 'D' Bench for the assessment year 2012-13. For Appellant: Mr.Vikram Vijayaraghavan for Subbaraya Aiyar Padmanabhan For Respondent: Mr.Karthik Ranganathan Senior Standing Counsel 1/6 https://www.mhc.tn.gov.in/judis/ TCA.No.741 of 2018 JUDGMENT (Delivered by

T.S.Sivagnanam,J

) This appeal has been filed by the assessee under Section 260A of the Income Tax Act, 1961 ('the Act' for brevity) challenging the order dated 03.05.2018 made in ITA.No.400/CHNY/2017 on the file of the Income Tax Appellate Tribunal, Chennai 'D' Bench ('the Tribunal' for brevity) for the assessment year 2012-13. 2. The appeal was admitted on 17.12.2018 on the following substantial questions of law: “1. Whether on facts and circumstances of the case, the order of the Tribunal was perverse in law and facts by holding Appellant has not demonstrated need for customs duty adjustment? 2. Whether on facts and circumstances of the case, the Tribunal erred in rejecting the adjustment in respect of non-cenvatable customs duty of the Appellant made as per the provisions of S.92C of IT Act read with Rule 10B of the IT Rules, 1962? and 3. Whether on facts and circumstances of the case, the Tribunal erred in including 2/6 https://www.mhc.tn.gov.in/judis/ TCA.No.741 of 2018 extraordinary expenditure being the non- cenvatable customs duty paid by Appellant which will affect its operating margin (PLI) and not that of its comparables thereby warranting an adjustment as per the transfer provisions of the Act read with Rules?" 3. We have heard Mr.Vikram Vijayaraghavan, learned counsel appearing on behalf of the appellant and Mr.Karthik Ranganathan, learned Senior Standing Counsel appearing for the respondent/Revenue. 4. The learned counsel appearing for the appellant/ assessee submits that the appellant/assessee has already filed the declaration/undertaking under the Vivad Se Vishwas Scheme on 28.12.2020 and is awaiting orders to be passed in Form No.3. 5. In the light of the subsequent event, the Competent Authority shall process the application/declaration in accordance with the Direct Tax Vivad Se Vishwas Act, 2020 (Act 3 of 2020) and pass appropriate orders as expeditiously as possible. The assessee is given liberty to restore this appeal in the event the ultimate decision to be taken on the declaration filed by the 3/6 https://www.mhc.tn.gov.in/judis/ TCA.No.741 of 2018 assessee under Section 4 of the said Act is not in favour of the assessee. If such a prayer is made, the Registry shall entertain the prayer without insisting upon any application to be filed for condonation of delay in restoration of the appeal and on such request made by the assessee by filing a miscellaneous petition for restoration, the Registry shall place such petition before the appropriate Division Bench for orders. 6. The tax case appeal stands disposed of with the aforementioned liberty and consequently, the substantial questions of law framed are left open. No costs. (T.S.S.,J.) (R.N.M.,J.) 05.01.2021 Index: Yes/No Internet:Yes/No Speaking Judgment/Non speaking Judgment hvk 4/6 https://www.mhc.tn.gov.in/judis/ TCA.No.741 of 2018 To 1. The Income Tax Appellate Tribunal, Chennai 'D' Bench. 2. The Deputy Commissioner of Income-Tax, Corporate Circle 4(1), [Presently Corporate Circle 4(2)], 121, M.G.Road, Nungambakkam, Chennai - 600034. 5/6 https://www.mhc.tn.gov.in/judis/ TCA.No.741 of 2018 T.S.SIVAGNANAM,J AND R.N.MANJULA,J hvk TCA.No.741 of 2018 05.01.2021 6/6 https://www.mhc.tn.gov.in/judis/