THE COMMISSIONER OF INCOME T vs. M/S.INTERNATIONAL BAKERY

TCA.Nos.808 to 815 of 2015 In the High Court of Judicature at Madras Dated : 27.08.2019 Coram : The Honourable Mr.Justice T.S.SIVAGNANAM and The Honourable Mrs.Justice V.BHAVANI SUBBAROYAN Tax Case Appeal Nos.808 to 815 of 2015 The Commissioner of Income, Chennai. ...Appellant Vs M/s.International Bakery Products Ltd., New No.34, Old No.78, 2A, II Floor, C.S.Tower, Bazullah Road, T.Nagar, Chennai - 600 001.

...Respondent APPEALS under Section 260A of the Income Tax Act, 1961 against the common order dated 31.10.2012 made in ITA.Nos.1418 to 1420/Mds/2011, 1421 to 1424/Mds/2011 and 1601/Mds/2012 on the file of the Income Tax Appellate Tribunal, Chennai 'B' Bench for the assessment years 1998-99 to 2000-01, 2002- 03 to 2005-06 and 2001-02. For Appellant: Mr.Karthik Ranganathan, SSC assisted by M.S.Rajesh, SC For Respondent: Mr.R.Saravana Kumar COMMON JUDGMENT (Judgment was delivered by T.S.Sivagnanam,J) We have heard Mr.Karthik Ranganathan, learned Senior Standing Counsel assisted by Mr.S.Rajesh, learned Standing Counsel appearing for the appellant – 1/4 http://www.judis.nic.in TCA.Nos.808 to 815 of 2015 Revenue and Mr.R.Saravana Kumar, learned counsel appearing for the respondent - assessee. 2.These appeals, filed by the Revenue under Section 260A of the Income Tax Act, 1961, are directed against the common order dated 31.10.2012 made in ITA.Nos.1418 to 1420/Mds/2011, 1421 to 1424/Mds/2011 and 1601/Mds/2012 on the file of the Income Tax Appellate Tribunal, Chennai 'B' Bench for the assessment years 1998-99 to 2000-01, 2002-03 to 2005-06 and 2001-02. 3.The appeals were admitted on 21.12.2015 on the following substantial questions of law : “1.Whether, on the facts and in the circumstances of the case, the Income Tax Appellate Tribunal was right in holding that the addition of Rs.25 lakhs made on account of goodwill (restrictive covenant) is to be allowed as deferred revenue expenditure? 2.Whether, on the facts and in the circumstances of the case, the Income Tax Appellate Tribunal was right in holding that the amount of Rs.250 lakhs though termed as "goodwill" was in fact non compete fee paid by the assessee even though the assessee is not a party to the agreement and doing job work for the Auro Food Ltd. and Britannia Industries Ltd?" 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 2/4 http://www.judis.nic.in TCA.Nos.808 to 815 of 2015 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 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.) 27.08.2019 cse Speaking (or) Non Speaking Order Index : Yes (or) No To 1.M/s.International Bakery Products Ltd., New No.34, Old No.78, 2A, II Floor, C.S.Tower, Bazullah Road, T.Nagar, Chennai - 600 001. 2.The Income Tax Appellate Tribunal, Chennai 'B' Bench. 3/4 http://www.judis.nic.in TCA.Nos.808 to 815 of 2015 T.S.SIVAGNANAM,J. AND V.BHAVANI SUBBAROYAN,J. cse TCA.Nos.808 to 815 of 2015 27.08.2019 4/4 http://www.judis.nic.in