COMMISSIONER OF INCOME TAX vs. M/S. MURUGAPPA MANAGEMENT

T.C.A.Nos.965 and 701 of 2015 IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED : 24.03.2021 CORAM THE HON'BLE MR. JUSTICE M.DURAISWAMY AND THE HON'BLE MRS.JUSTICE T.V.THAMILSELVI T.C.A.Nos.965 and 701 of 2015 Commissioner of Income Tax IV, 121, M.G. Road, Chennai 600 034. ... Appellant in all appeals Vs. M/s.Murugappa Management Services Ltd., Dare House, Extension, 234, NSC Bose Road, Chennai – 600 001. ... Respondent in all appeals Tax Case Appeals in T.C.A.Nos.965 and 701 of 2015 preferred under Section 260A of the Income Tax Act, 1961, against the order of the Income Tax Appellate Tribunal, Madras, “C” Bench, dated 15.10.2013 and 25.04.2014 respectively in I.T.A.Nos.304/Mds/2013 and 2312/Mds/2013, respectively for the Assessment Years 2009-10 and 2010-11 respectively. Page 1/5 https://www.mhc.tn.gov.in/judis/ T.C.A.Nos.965 and 701 of 2015 For Appellant : Mr.Karthik Ranganathan Senior Standing Counsel in all appeals For Respondent : Mr.R.Venkata Narayanan in all appeals C O M M O N J U D G M E N T (Judgment was delivered by M.DURAISWAMY, J.) We have heard Mr.Karthik Ranganathan, learned Senior Standing Counsel for the appellant/Revenue and Mr.R.Venkata Narayanan, learned counsel for the respondent/assessee. 2.The above appeals, filed by the Revenue under Section 260A of the Income Tax Act, 1961 (for short, the Act), are directed against the orders

dated

15.10.2013

and

25.04.2014

made

in I.T.A.Nos.304/Mds/2013 and 2312/Mds/2013 respectively on the file of the Income Tax Appellate Tribunal, Madras, “C” Bench (for brevity, the Tribunal) for the Assessment Years 2009-10 and 2010-11 respectively. 3.The above appeals were admitted on 29.10.2015 on the Page 2/5 https://www.mhc.tn.gov.in/judis/ T.C.A.Nos.965 and 701 of 2015 following substantial questions of law: “1.Whether on the facts and in the circumstances of the case, the assessee is eligible for deduction of interest u/s.37(1) of the Income Tax Act, when the loan borrowed was not for the purpose of its business activity? 2.Whether on the facts and in the circumstances of the case, the Tribunal was right in allowing interest expenditure without taking cognizance of the fact that the assessee diverted interest bearing loan from HDFC Bank to a non-commercial and non-business purpose to its Employee's Trust that too without charging any interest?” 4.The learned Senior Standing Counsel for the appellant submits that the above appeals are not pursued by the Revenue on account of the Low Tax Effect in terms of Circular No.17/2019 dated 08.08.2019 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 these cases is less than the threshold limit. Page 3/5 https://www.mhc.tn.gov.in/judis/ T.C.A.Nos.965 and 701 of 2015 5.In the light of the said submissions, the above Tax Case Appeals are dismissed as withdrawn on account of the Low Tax Effect. The substantial questions of law framed are left open. In the event the tax effect in these cases 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 above appeals to be heard and decided on merits. No costs. [M.D., J.] [T.V.T.S., J.] mkn 24.03.2021 Index : Yes / No Internet : Yes

To 1.The Income Tax Appellate Tribunal, Madras, “C” Bench. 2.The Commissioner of Income Tax IV, 121, M.G. Road, Chennai 600 034. Page 4/5 https://www.mhc.tn.gov.in/judis/ T.C.A.Nos.965 and 701 of 2015 M.DURAISWAMY, J. and T.V.THAMILSELVI, J. mkn T.C.A.Nos.965 and 701 of 2015 24.03.2021 Page 5/5 https://www.mhc.tn.gov.in/judis/