THE COMMISSIONER OF INCOME vs. M/S. BIOMED HITECH INDUSTRIES

TCA.No.815 of 2016 In the High Court of Judicature at Madras Dated : 16.6.2020 Coram : The Honourable Mr.Justice T.S.SIVAGNANAM and The Honourable Mrs.Justice PUSHPA SATHYANARAYANA Tax Case Appeal No.815 of 2016 The Commissioner of Income Tax, Chennai ...Appellant Vs M/s.Biomed Hitech Industries Ltd., Chennai-110 ...Respondent APPEAL under Section 260A of the Income Tax Act, 1961 against the order dated 25.5.2016 made in ITA.No.1155/Mds/2014 on the file of the Income Tax Appellate Tribunal, Chennai 'D' Bench for the assessment year 2007-08. For Appellant: Mr.T.Ravikumar, SSC & Mrs.R.Hemalatha, SSC For Respondent: Mr.M.P.Senthilkumar Judgment was delivered by

T.S.Sivagnanam,J

We have heard Mr.T.Ravikumar and Mrs.R.Hemalatha learned Senior Standing Counsel appearing for the appellant – Revenue and Mr.M.P. Senthilkumar, learned counsel appearing for the respondent - assessee. 1/4 http://www.judis.nic.in TCA.No.815 of 2016 2. This appeal, filed by the Revenue under Section 260A of the Income Tax Act, 1961 (for short, the Act) is directed against the order dated 25.5.2016 made in ITA.No.1155/Mds/2014 on the file of the Income Tax Appellate Tribunal, Chennai 'D' Bench (for brevity, the Tribunal) for the assessment year 2007-08. 3. The appeal has been admitted on 29.11.2016 on the following substantial questions of law : “i. Whether, on the facts and circumstances of the case, the Tribunal was right in holding that the disallowance of claim of CENVAT credit is not mistake apparent from record which could be rectified under Section 154 ? and ii. Is not the finding of the Tribunal bad by holding that rectification under Section 154 is not proper especially when disallowing the claim of CENVAT credit has no bearing on revenue recognized and the expenditure claimed does not relate to the relevant year and therefore, would be a patently inadmissible expenditure ?” 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 2/4 http://www.judis.nic.in TCA.No.815 of 2016 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. 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. 16.6.2020 To The Income Tax Appellate Tribunal, Chennai 'D' Bench. RS 3/4 http://www.judis.nic.in TCA.No.815 of 2016 T.S.SIVAGNANAM,J AND PUSHPA SATHYANARAYANA,J RS TCA.No.815 of 2016 16.6.2020 4/4 http://www.judis.nic.in