COMMISSIONER OF INCOME TAX vs. M/S.SICAL INFRA ASSETS LTD.,

TCA.No.990 of 2015 In the High Court of Judicature at Madras Dated : 16.6.2020 Coram : The Honourable Mr.Justice T.S.SIVAGNANAM and The Honourable Mrs.Justice PUSHPA SATHYANARAYANA Tax Case Appeal No.990 of 2015 The Commissioner of Income Tax, Chennai ...Appellant Vs M/s.Sical Infra Assets Ltd., Chennai-1 ...Respondent APPEAL under Section 260A of the Income Tax Act, 1961 against the order dated 20.3.2015 made in ITA.No.1185/Mds/2014 on the file of the Income Tax Appellate Tribunal, Chennai 'A' Bench for the assessment year 2009-10. For Appellant: Mr.J.Narayanasamy, SSC For Respondent: Mr.A.S.Sriraman Judgment was delivered by

T.S.Sivagnanam,J

We have heard Mr.J.Narayanasamy, learned Senior Standing Counsel appearing for the appellant – Revenue and Mr.A.S.Sriraman, learned counsel appearing for the respondent. 1/4 http://www.judis.nic.in TCA.No.990 of 2015 2. This appeal, filed by the Revenue under Section 260A of the Income Tax Act, 1961 (for short, the Act) is directed against the order dated 20.3.2015 made in ITA.No.1185/Mds/2014 on the file of the Income Tax Appellate Tribunal, Chennai 'A' Bench (for brevity, the Tribunal) for the assessment year 2009-10. 3. The appeal has been admitted on 02.11.2015 on the following substantial question of law : “Whether, on the facts and in the circumstances of the case, the Tribunal was right in holding that the second revised return submitted by the assessee which was not sent to CPC, Bangalore is valid return and can be considered by the Assessing Officer for the purpose of giving set off of the business loss incurred during the year against the income from other sources ?” 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 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. 2/4 http://www.judis.nic.in TCA.No.990 of 2015 5. In the light of the said submissions, the above tax case appeal is dismissed on account of the low tax effect. The substantial question of law framed is 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. 16.6.2020 To The Income Tax Appellate Tribunal, Chennai 'A' Bench. RS 3/4 http://www.judis.nic.in TCA.No.990 of 2015 T.S.SIVAGNANAM,J AND PUSHPA SATHYANARAYANA,J RS TCA.No.990 of 2015 16.6.2020 4/4 http://www.judis.nic.in