COMMISSIONER OF INCOME TAX vs. M/S YOUNGSHIN AUTOMOTIVE

TCA.No.84 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.84 of 2018 Commissioner of Income Tax, Corporate Circle 3(2), Chennai. ...Appellant Vs M/s.Youngshin Automotive India Private Limited, Survey No.307, 310, 317, Vayalur Road, killai Village, Sriperambudur Taluk, Kancheepuram District - 602 105 PAN: AAACY4007A ...Respondent APPEAL under Section 260A of the Income Tax Act, 1961 against the order dated 01.05.2017 made in ITA.No.3266/MDS/2016 on the file of the Income Tax Appellate Tribunal, Chennai 'D' Bench for the assessment year 2012-13. For Appellant : Mr.M.Swaminathan, SSC and Ms.V.Pushpa, SC For Respondent : Mr.R.Sandeep Bagmar JUDGMENT (Judgment was delivered by T.S.Sivagnanam,J.) We have heard Mr.M.Swaminathan, learned Senior Standing Counsel, and Ms.V.Pushpa, learned Standing Counsel appearing for the appellant/revenue and Mr.R.Sandeep Bagmar, learned counsel appearing for the 1/4 http://www.judis.nic.in TCA.No.84 of 2018 respondent/assessee. 2.This appeal, filed by the Revenue under Section 260A of the Income Tax Act, 1961 is directed against the order dated 01.05.2017 made in ITA.No.3266/MDS/2016 on the file of the Income Tax Appellate Tribunal, Chennai 'D' Bench for the assessment year 2012-13. 3.This appeal was admitted on 03.04.2018 on the following substantial question of law : “Whether in the facts and in the circumstances of the case, the Tribunal erred in law in allowing customs duty and adjustment while determining the Arms Length Price (ALP) under Section 92C of the Income Tax Act, 1961 read with Rule 10B of the Income Tax Rules, 1962?" 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.84 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.Youngshin Automotive India Private Limited, Survey No.307, 310, 317, Vayalur Road, killai Village, Sriperambudur Taluk, Kancheepuram District - 602 105 2.The Income Tax Appellate Tribunal, Chennai 'D' Bench. 3/4 http://www.judis.nic.in TCA.No.84 of 2018 T.S.SIVAGNANAM,J. AND V.BHAVANI SUBBAROYAN,J. cse TCA.No.84 of 2018 28.08.2019 4/4 http://www.judis.nic.in