PRINCIPAL COMMISSIONER OF vs. SOUTH INDIA CORPORATION LTD

T.C.A.Nos.849 & 850 of 2016 IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED : 14.06.2022 CORAM : THE HONOURABLE MR. JUSTICE R. MAHADEVAN AND THE HONOURABLE MR. JUSTICE MOHAMMED SHAFFIQ T.C.A.Nos.849 & 850 of 2016 and CMP.Nos.19326 & 19327 of 2016 Principal Commissioner of Income Tax Central - I No.108, Mahatma Gandhi Road, Chennai 600 034.

... Appellant in both TCAs Versus M/s. South India Corporation Ltd., No.603, Rani Seethai Hall, Anna Salai, Chennai. PAN:AAD CS 3193 C

... Respondent in both TCAs Appeals preferred under Section 260A of the Income Tax Act, 1961, against the common order of the Income Tax Appellate Tribunal, Cochin Bench, dated 17.02.2016 in I.TA.Nos.231 & 232/COCHIN/2015. For Appellant : Mr.J.Narayanasamy Standing Counsel in both TCAs For Respondent : Mr.A.S.Sriram for Mr.S.Sridhar in both TCAs Page 1/4 https://www.mhc.tn.gov.in/judis T.C.A.Nos.849 & 850 of 2016 COMMON JUDGMENT (Judgment of the Court was delivered by R.MAHADEVAN, J.) These tax case appeals have been filed by the appellant / Revenue, challenging the common order dated 17.02.2016 passed by the Income Tax Appellate Tribunal, Cochin Bench, Chennai, in I.T.A.Nos.231 & 232/COCHIN/2015, relating to the assessment years 2010 - 11 and 2011-12. 2. By order dated 25.01.2017, this court admitted the aforesaid tax case appeals on the following substantial question of law: “Whether, on the facts and in the circumstances of the case and in law, the Appellate Tribunal was correct in remitting the issue of disallowance under section 14A of the Income Tax Act to the file of the Assessing Officer with the directions to re-compute the same in a specific manner which is not in consonance with the provisions contained in Rule 8D of the Income Tax Rules, 1962? 3.When the matters were taken up for consideration, the learned counsel for the appellant / Revenue brought to the notice of this court the Circular No.17/2019 dated 08.08.2019 issued by the Central Board Direct Page 2/4 https://www.mhc.tn.gov.in/judis T.C.A.Nos.849 & 850 of 2016 Taxes, wherein, it is stipulated that appeal shall not be filed/pursued by the Department before the High Court in cases where the tax effect does not exceed Rs.1,00,00,000/- (Rupees One Crore). It is also submitted that the tax effect in these appeals is less than the threshold limit. 4.In the light of the aforesaid submissions made by the learned counsel for the appellant / Revenue, the present appeals, wherein, the tax effect is said to be less than the monetary limit imposed, are dismissed as withdrawn, keeping open the substantial question of law for determination in appropriate cases. Consequently, connected miscellaneous petitions are closed. No costs. (R.M.D., J.) (M.S.Q., J.) 14.06.2022

Internet : Yes

Index : Yes / No av R. MAHADEVAN, J. Page 3/4 https://www.mhc.tn.gov.in/judis T.C.A.Nos.849 & 850 of 2016 and MOHAMMED SHAFFIQ, J. av To 1. The Income Tax Appellate Tribunal, Cochin Bench, Chennai, 2. Principal Commissioner of Income Tax Central - I No.108, Mahatma Gandhi Road, Chennai 600 034. 3. The Deputy Commissioner of Income Tax Central Circle 3(2), Chennai. T.C.A.Nos.849 & 850 of 2016 and CMP.Nos.19326 & 19327 of 2016 14.06.2022 (2/2) Page 4/4 https://www.mhc.tn.gov.in/judis