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IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR.JUSTICE S.V.BHATTI & THE HONOURABLE MR.JUSTICE VIJU ABRAHAM THURSDAY, THE 16TH DAY OF SEPTEMBER 2021 / 25TH BHADRA, 1943 ITA NO. 177 OF 2014 AGAINST THE ORDER IN ITA 291/Coch/2013 OF I.T.A.TRIBUNAL,COCHIN BENCH, ERNAKULAM APPELLANT/RESPONDENT: THE DIRECTOR OF INCOME TAX (INTERNATIONAL TAXATION) KOCHI. BY ADVS. SRI.P.K.R.MENON,SR.COUNSEL, GOI(TAXES) SRI.JOSE JOSEPH, SC, FOR INCOME TAX RESPONDENT/APPELLANT: R.REGHU NADATHIIL FINANCIERS, KAVANADU P.O., KOLLAM - 691 003. BY ADV SRI.S.ARUN RAJ OTHER PRESENT: ADV NAVANEETH N NATH FOR JOSE JOSEPH THIS INCOME TAX APPEAL HAVING COME UP FOR ADMISSION ON 16.09.2021, ALONG WITH ITA.172/2014, 178/2014, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
ITA Nos.172, 177 & 178 of 2014 2 IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR.JUSTICE S.V.BHATTI & THE HONOURABLE MR.JUSTICE VIJU ABRAHAM THURSDAY, THE 16TH DAY OF SEPTEMBER 2021 / 25TH BHADRA, 1943 ITA NO. 172 OF 2014 AGAINST THE ORDER IN ITA 290/Coch/2013 OF I.T.A.TRIBUNAL,COCHIN BENCH, ERNAKULAM APPELLANT/RESPONDENT: THE DIRECTOR OF INCOME TAX (INTERNATIONAL TAXATION), KOCHI BY ADVS. SRI.P.K.R.MENON,SR.COUNSEL, GOI(TAXES) SRI.JOSE JOSEPH, SC, FOR INCOME TAX RESPONDENT/Appellant SHRI. R.REGHU, MADATHIL FINANCIERS KAVANADU P.O, KOLLAM 691 003. THIS INCOME TAX APPEAL HAVING COME UP FOR ADMISSION ON 16.09.2021, ALONG WITH ITA.177 and 178 of 2014, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
ITA Nos.172, 177 & 178 of 2014 3 IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR.JUSTICE S.V.BHATTI & THE HONOURABLE MR.JUSTICE VIJU ABRAHAM THURSDAY, THE 16TH DAY OF SEPTEMBER 2021 / 25TH BHADRA, 1943 ITA NO. 178 OF 2014 AGAINST THE ORDER IN ITA 292/Coch/2013 OF I.T.A.TRIBUNAL,COCHIN BENCH, ERNAKULAM APPELLANT/RESPONDENT: THE DIRECTOR OF INCOME TAX (INTERNATIONAL TAXATION) KOCHI. BY ADVS. SRI.P.K.R.MENON,SR.COUNSEL, GOI(TAXES) SRI.JOSE JOSEPH, SC, FOR INCOME TAX RESPONDENT/Appellant: SHRI.R.REGHU MADATHIL FINANCIERS, KAVANADU P.O., KOLLAM-691003. BY ADV SRI.S.ARUN RAJ THIS INCOME TAX APPEAL HAVING COME UP FOR ADMISSION ON 16.09.2021, ALONG WITH ITA.177/2014 & 172/2014, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
ITA Nos.172, 177 & 178 of 2014 4 JUDGMENT ITA Nos.172, 177 & 178 of 2014 S.V.Bhatti, J. The Revenue is the appellant in the appeals. 2. Heard learned Standing counsel Sri Navneeth N.Nath for the appellant and Adv.S.Arunraj for respondent. 3. The value or tax implication in the appeals is less than the limit prescribed by CBDT Circular. The Supreme Court in the judgment reported in S.C.Naregal v Commissioner of Income Tax (2019) 418 ITR 455 (SC) has considered the effect of CBDT Circular and dismissed the appeal coming within the purport of CBDT Circular. 4. The valuation of the subject appeals, since is less than the limit stipulated by CBDT Circular, and that the judgment of Apex Court in
ITA Nos.172, 177 & 178 of 2014 5 S.C.Naregal (supra) is applicable to these appeals as well. By referring to the Supreme Court judgment and the latest circular of CBDT, we are of the view that the appeals are not maintenable, hence dismissed. Sd/- S.V.BHATTI JUDGE Sd/- VIJU ABRAHAM JUDGE css/
ITA Nos.172, 177 & 178 of 2014 6 ITA No.177/2014 APPENDIX APPELLANT'S ANNEXURES: Ann.A COPY
ASST.ORDER
U/S
143(3) DTD.30.12.2009 FOR THE ASST.YEAR 2004-05. ANN.B COPY OF ORDER OF COMMISSIONER OF INCOME TAX (APPEALS) DATED 5.3.2013. ANN.C COPY OF ORDER OF ITAT ALONG WITH ONE PHOTOSTAT COPY DTD.31.1.2014. ANN.D COPY OF REMAND REPORT DTD.26.4.2011.
ITA Nos.172, 177 & 178 of 2014 7 ITA No.172/2014 APPENDIX APPELLANT'S ANNEXURES: Ann.A COPY
ASST.ORDER
U/S
143(3) DTD.30.12.2009 FOR THE ASST.YEAR 2008-09. ANN.B COPY OF ORDER OF COMMISSIONER OF INCOME TAX (APPEALS) DATED 5.3.2013. ANN.C COPY OF ORDER OF ITAT ALONG WITH ONE PHOTOSTAT COPY DTD.31.1.2014. ANN.D COPY OF REMAND REPORT DTD.26.4.2011 NO.ADGP G 5520K/2010-11.
ITA Nos.172, 177 & 178 of 2014 8 ITA NO.178/2014 APPENDIX APPELLANT'S ANNEXURES: Ann.A COPY
ASST.ORDER
U/S
143(3) DTD.30.12.2009 FOR THE ASST.YEAR 2008-09. ANN.B COPY OF ORDER OF COMMISSIONER OF INCOME TAX (APPEALS) DATED 5.3.2013. ANN.C COPY OF ORDER OF ITAT. ANN.D COPY OF REMAND REPORT DTD.26.4.2011.