PRINCIPAL COMMISSIONER OF vs. M/S.CHETTINAD LOGISTICS

TCA.No.872 of 2016 In the High Court of Judicature at Madras Dated : 30.8.2019 Coram : The Honourable Mr.Justice T.S.SIVAGNANAM and The Honourable Mrs.Justice V.BHAVANI SUBBAROYAN Tax Case Appeal No.872 of 2016 The Principal Commissioner of Income Tax, Central-I, Chennai-34. ...Appellant Vs M/s.Chettinad Logistics Pvt. Ltd., Chennai-6. ...Respondent APPEAL under Section 260A of the Income Tax Act, 1961 against the order dated 07.6.2016 made in ITA.No.1388/Mds/2015 on the file of the Income Tax Appellate Tribunal, Chennai 'B' Bench for the assessment year 2010-11. For Appellant: Mr.T.R.Senthilkumar, SSC assisted by Ms.K.G.Usharani, SC For Respondent: Mr.A.S.Sriraman Judgment was delivered by

T.S.Sivagnanam,J

We have heard Mr.T.R.Senthilkumar, learned Senior Standing Counsel assisted by Ms.K.G.Usharani, learned Standing Counsel appearing for the appellant – Revenue and Mr.A.S.Sriraman, learned counsel appearing for the respondent – assessee. 1/4 http://www.judis.nic.in TCA.No.872 of 2016 2. This appeal, filed by the Revenue under Section 260A of the Income Tax Act, 1961 is directed against the order dated 07.6.2016 made in ITA.No. 1388/Mds/2015 on the file of the Income Tax Appellate Tribunal, Chennai 'B' Bench for the assessment year 2010-11. 3. The Revenue has filed this appeal by raising the following substantial questions of law : “i. Whether, on the facts and circumstances of the case, the Appellate Tribunal is correct in law in directing the Assessing Officer to exclude the investment made by the assessee in group subsidiaries on commercial expediency and expenditure attributable to such investment and then to apply the provisions of Section 14A of the Income Tax Act read with Rule 8D of the Income Tax Rules, 1962 ? and ii. Whether, on the facts and circumstances of the case, the Appellate Tribunal is correct in law in directing to exclude the investment made by the assessee in group subsidiaries on commercial expediency when Section 14A does not provide for any such exclusion for the purpose of computing disallowance under the Income Tax Act?” 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 2/4 http://www.judis.nic.in TCA.No.872 of 2016 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. 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 raised 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.) 30.8.2019 Speaking (or) Non Speaking Order Index : Yes (or) No Internet: Yes (or) No To The Income Tax Appellate Tribunal, Chennai 'B' Bench. RS 3/4 http://www.judis.nic.in TCA.No.872 of 2016 T.S.SIVAGNANAM,J AND V.BHAVANI SUBBAROYAN,J RS TCA.No.872 of 2016 30.8.2019 4/4 http://www.judis.nic.in