THE COMMISSIONER OF INCOME T vs. M/S CARBURETTORS LTD

T.C.A.Nos.746 & 747 of 2017 IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED : 29.08.2019 CORAM THE HONOURABLE MR.JUSTICE T.S.SIVAGNANAM and THE HONOURABLE MRS.JUSTICE V.BHAVANI SUBBAROYAN Tax Case Appeal Nos.746 and 747 of 2017 The Commissioner of Income tax, Chennai. .. Appellant in both Appeals -vs- M/s.Carburettors Ltd., Raheja Towers, 7th Floor, Sigma Wing, No.177, Anna Salai, Chennai-600 002. PAN: AAACC 1299E .. Respondent in both Appeals Appeals under Section 260A of the Income-tax Act, 1961, against the common order dated 28.09.2016, made in I.T.A.Nos.640 & 641/Mds/2016 on the file of the Income Tax Appellate Tribunal 'A' Bench, Chennai for the assessment years 2010-11 and 2011-12 respectively. For Appellant : Mr.T.Ravikumar (In both Appeals) Senior Standing Counsel & : Ms.R.Hemalatha Senior Standing Counsel For Respondent : Mr.A.S.Sriraman (In both Appeals) For Mr.S.Sridhar ****** 1/4 http://www.judis.nic.in T.C.A.Nos.746 & 747 of 2017 COMMON JUDGMENT (Delivered by T.S.Sivagnanam, J.) These appeals filed by the Revenue under Section 260A of the Income- tax Act, 1961 are directed against the common order dated 28.09.2016, made in I.T.A.Nos.640 & 641/Mds/2016 on the file of the Income Tax Appellate Tribunal 'A' Bench, Chennai for the assessment years 2010-11 and 2011-12 respectively. 2.The appeals have been admitted on 02.01.2018, on the following substantial question of law:- “Whether interest incurred in respect of investments made in a subsidiary company as also the value of such investment has to be excluded while computing disallowance under Section 14A of the Income Tax Act, 1961 read with Rule 8D(2)(iii) of the Income Tax Rules, 1962?” 3.Heard Mr.T.Ravikumar and Ms.R.Hemalatha, learned Senior Standing Counsel for the appellant – and Mr.A.S.Sriraman, learned counsel for Mr.S.Sridhar, learned Counsel for the respondent. 2/4 http://www.judis.nic.in T.C.A.Nos.746 & 747 of 2017 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 08.08.2019 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 these 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 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 appeals to be heard and decided on merits. No costs. (T.S.S., J.) (V.B.S., J.) 29.08.2019 Index : Yes/No Speaking/Non-Speaking Order abr 3/4 http://www.judis.nic.in T.C.A.Nos.746 & 747 of 2017 T.S.Sivagnanam, J. and V.Bhavani Subbaroyan, J. (abr) To 1.M/s.Carburettors Ltd., Raheja Towers, 7th Floor, Sigma Wing, No.177, Anna Salai, Chennai-600 002. 2.The Income Tax Appellate Tribunal 'A' Bench, Chennai. T.C.A.Nos.746 and 747 of 2017 29.08.2019 4/4 http://www.judis.nic.in