COMMISSIONER OF INCOME TAX vs. B.SELVARAJ

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TCA/971/2019HC Madras27 November 2019Bench: Hon`ble Mr Justice N. KIRUBAKARAN6 pages
AI SummaryDismissed

What did the High Court hold?

The High Court dismissed the Tax Case Appeal filed by the Revenue. The dismissal was based on the submission made by the Revenue's counsel and the CBDT Circular No. 17/2019 dated 08.08.2019. The circular specifies a monetary limit of Rs.1,00,00,000 (Rs.1 Crore) for filing appeals before the High Court. Since the tax effect in the present case was stated to be less than Rs.1 Crore, the appeal was dismissed on account of tax effect. However, the Court explicitly stated that the substantial questions of law framed in the appeal were left open. Liberty was granted to the Revenue to make a mention to the Court to restore the appeal for hearing and decision on merits if the tax effect is found to be above the limit fixed in the circular. No costs were awarded.

What were the facts?

The Commissioner of Income Tax, Coimbatore (Revenue) filed a Tax Case Appeal before the High Court of Judicature at Madras against an order dated 23.08.2011 passed by the Income Tax Appellate Tribunal (ITAT), Madras 'C' Bench. The ITAT's order had dismissed the Department's appeal against the order of the Commissioner of Income Tax (Appeals), which had partly allowed the assessee's appeal. The assessment year in question is 2007-08. The appeal was admitted on substantial questions of law concerning the applicability of Section 40A(3) of the Income Tax Act, 1961, and whether payments were made in violation of its provisions during the relevant assessment year. The Revenue's counsel submitted that the tax effect was less than Rs.1 Crore, falling below the monetary limit for filing appeals before the High Court as per CBDT Circular No. 17/2019.

What were the issues?

1. Whether, under the facts and circumstances of the case, the Income Tax Appellate Tribunal was right in holding that there was no violation of the provisions of Section 40A(3) of the Income Tax Act? 2. Whether, on the facts and circumstances of the case, the Income Tax Appellate Tribunal was right in not considering the fact that the payments were actually made during the relevant assessment year 2007-08 when the amended provision had come into force and that the payments were made in violation of the provisions of Section 40A(3)? Assessee's Contentions: The judgment does not record any specific contentions made by the assessee. The assessee was represented by Mr. A.S. Sriraman. Revenue's Contentions: The Revenue, represented by Mr. T.R. Senthil Kumar, Senior Standing Counsel, argued that the tax effect in this case is less than Rs.1 Crore. This amount is covered by Circular No. 17/2019 dated 08.08.2019 issued by the Director, Central Board of Direct Taxes, Department of Revenue, Ministry of Finance, Government of India, Delhi. As per this circular, the monetary limit for filing an appeal before the High Court is fixed at Rs.1 Crore. Therefore, the appeal has to be dismissed.

Which sections of the Income-tax Act were involved?

Section 260A,Section 40A(3)

AI-generated summary — verify with the full judgment below

TCA NO.971 OF 2019 IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED : 27.11.2019 CORAM : THE HONOURABLE MR.JUSTICE N.KIRUBAKARAN AND THE HONOURABLE MR.JUSTICE P.VELMURUGAN T.C.A.NO.971 OF 2019 The Commissioner of Income Tax Coimbatore.

... Appellant Vs. B.Selvaraj

... Respondent PRAYER: Tax Case Appeal filed under Section 260A of Income Tax Act, 1961, against the order dated 23.08.2011 in I.T.A.No.947/Mds/2010 on the file of the Income Tax Appellate Tribunal Madras 'C' Bench for the assessment year 2007-08. For Appellant : Mr.T.R.Senthil Kumar Senior Standing Counsel for Mr.N.V.Balaji For Respondent : Mr.A.S.Sriraman 1/6 http://www.judis.nic.in TCA NO.971 OF 2019 J U D G M E N T (Judgment of the Court was made by N.KIRUBAKARAN, J.)

This Tax Case Appeal has been filed against the order of the Income Tax Appellate Tribunal dated 23.08.2011 passed in I.T.A.No.947/Mds/2010 dismissing the appeal filed by the Department of Revenue against the order of the Commissioner of Income Tax (Appeals) by which the appeal filed by the assessee was partly allowed. 2. Heard Mr.T.R.Senthil Kumar, learned Senior Standing Counsel for the appellant and Mr.A.S.Sriraman, learned counsel for the respondent. 3. This Tax Case Appeal is admitted on the following substantial questions of law: "1. Whether under the facts and circumstances of the case, the Income Tax Appellate Tribunal was right in holding that there was no violation of the provisions of 2/6 http://www.judis.nic.in TCA NO.971 OF 2019 Section 40A(3) of the Income Tax Act ? 2. Whether on the facts and circumstances of the case, Income Tax Appellate Tribunal was right in not considering fact that the payments were actually made during the relevant assessment year 2007-08 when the amended provision had come into force and that the payments were made in violation of the provisions of Section 40A(3) ?." 4. Mr.T.R.Senthil Kumar, learned Senior Standing Counsel appearing on behalf of the appellant would submit that the tax effect in this case is less than Rs.1 Crore and is covered by Circular No.17/2019 dated 08.08.2019 issued by the Director, Central Board of Direct Taxes, Department of Revenue, Ministry of Finance, Government of India, Delhi. As per the said circular, the monetary limit to file an appeal before the High Court is fixed at Rs.1 Crore. In this case, tax effect is less than Rs.1 Crore and therefore, the appeal has to be 3/6 http://www.judis.nic.in TCA NO.971 OF 2019 dismissed. 5. This Court perused the circular dated 08.08.2019 and Paragraph No.2 of the Circular, which prescribes monetary limit for filing appeal. Paragraph No.2 is usefully extracted as follows: "2. As a step towards further management of litigation, it has been decided by the Board that monetary limits for filing of appeals in income-tax cases be enhanced further through amendment in Para 3 of the Circular mentioned above and accordingly, the table for monetary limits specified in Para 3 of the Circular shall read as follows: S.No. Appeals / SLPs in Income-tax matters Monetary Limit (Rs.) 1. Before Appeallate Tribunal 50,00,000 2. Before High Court 1,00,00,000 3. Before Supreme Court 2,00,00,000 6.In view of the submissions made by the learned Senior 4/6 http://www.judis.nic.in TCA NO.971 OF 2019 Standing Counsel appearing on behalf of the appellant and also in view of the Circular No.17/2019 dated 08.08.2019 issued by the Director, Central Board of Direct Taxes, Delhi, this Tax Case Appeal is dismissed on account of tax effect. However, the substantial questions of law framed are left open. In the event the tax effect is above the 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. [N.K.K., J.] [P.V., J.]

27.11.2019 Index : Yes/No Internet : Yes/No Speaking / Non-speaking order TK

To The Commissioner of Income Tax Coimbatore. 5/6 http://www.judis.nic.in TCA NO.971 OF 2019 N.KIRUBAKARAN, J. AND P.VELMURUGAN, J. TK T.C.A.NO.971 OF 2019 27.11.2019 6/6 http://www.judis.nic.in

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