COMMISSIONER OF INCOME TAX vs. M/S.TAMILNADU SMALL

T.C.A.No.885 of 2015 IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 21.10.2024 CORAM THE HON'BLE MR.JUSTICE R.SURESH KUMAR AND THE HON'BLE MR.JUSTICE C.SARAVANAN Tax Case Appeal No.885 of 2015 and M.P.No.1 of 2015 The Commissioner of Income Tax Company Circle III, Chennai. .... Appellant Vs. M/s.Tamil Nadu Small Industries Corporation Ltd., Thiru.Vi.Ka.Industrial Estate, Guindy, Chennai-32. .... Respondent ----- Tax Case Appeal filed under Section 260A of the Income Tax Act, 1961 against the order of the Income Tax Appellate Tribunal, 'C' Bench Chennai, dated 19.12.2014 made in I.T.A.No.1567/Mds/2014. For Appellant : Mr.J.Narayanaswamy Senior Standing Counsel For Respondent : Mr.A.Thiyagarajan, Senior Counsel for M/s.S.Ramesh Kumar 1 of 4 https://www.mhc.tn.gov.in/judis T.C.A.No.885 of 2015 J U D G M E N T (Delivered by R.SURESH KUMAR, J.) This Tax Case Appeal has been filed by the Revenue calling in question the correctness of the order passed by the Income Tax Appellate Tribunal, Chennai by raising the following substantial questions of law: 1. Whether on the facts and circumstances of the case, the Income Tax Appellate Tribunal was right in holding that provision for leave salary is allowable expenditure even though it is not actually paid before the due date of filing the return of income which is against the Section 43B(f)? 2. Whether on the facts and circumstances of the case, the Income Tax Appellate Tribunal was right in ignoring that the Section 43B(f) was only introduced in the Finance Act 2001 which came into effect from 01.04.2022? 2. It is brought to our notice by the learned Standing Counsel for the appellant Revenue that in the instant case, as per the CBDT's Circular No.9 of 2024 dated 17.09.2024 the tax effect is said to be less than the monetary limit imposed and therefore, the appeal can be disposed of, keeping the substantial questions of law raised in this appeal open for adjudication at a later point of 2 of 4 https://www.mhc.tn.gov.in/judis T.C.A.No.885 of 2015 time. 3. Recording the aforesaid submission made by the learned Standing Counsel for the appellant Revenue, this Tax Case Appeal is dismissed for low tax effect, keeping open the substantial questions of law for adjudication at appropriate stage. No costs. Consequently, connected miscellaneous petition is closed. (R.S.K.,J.) (C.S.N.,J.) 21.10.2024 NCS : Yes/No 2/2 KST To The Income Tax Appellate Tribunal 'C' Bench, Chennai. 3 of 4 https://www.mhc.tn.gov.in/judis T.C.A.No.885 of 2015 R.SURESH KUMAR, J. AND C.SARAVANAN, J. KST T.C.A.No.885 of 2015 21.10.2024 4 of 4 https://www.mhc.tn.gov.in/judis