Citation : 2021 Latest Caselaw 25370 Mad
Judgement Date : 23 December, 2021
T.C.A. No. 575 of 2021
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 23.12.2021
CORAM :
THE HON'BLE MR. JUSTICE R. MAHADEVAN
AND
THE HON'BLE MR. JUSTICE MOHAMMED SHAFFIQ
T.C.A. No. 575 of 2021
Commissioner of Income Tax
Chennai. ... Appellant
Vs.
M/s. Tamilnadu Food Grains Marketing Yard
Madurai-Alanganallur Road
Sikkandarachavadi
Madurai – 625 018.
PAN : AAB CT 1101 F ... Respondent
Tax Case Appeal filed under Section 260A of the Income Tax Act, 1961
against the order dated 31.05.2016 passed by the Income Tax Appellate
Tribunal, Madras “A” Bench, in I.T.A. No. 635/Mds/2016 for the assessment
year 2011-12.
For Appellant : Mrs. V.Pushpa
Junior Standing Counsel
https://www.mhc.tn.gov.in/judis
1/4
T.C.A. No. 575 of 2021
JUDGMENT
(Judgment was delivered by R. MAHADEVAN, J.)
This tax case appeal has been filed by the appellant / Revenue, calling in
question the correctness of the order dated 12.09.2001 passed by the Income Tax
Appellate Tribunal, 'B' Bench, Chennai, in I.T.A. No. 2103/Mds/1993, relating to
the assessment year 1991-92, by raising the following substantial questions of
law:-
(i) Whether in the facts and circumstances of the case, the
Tribunal was right in holding that the benefit of 80HHC is available
to the assessee on the export of granite?
(ii) Whether in the facts and circumstances of the case, the
Tribunal had enough material to come to the conclusion that the
assessee was eligble for the benefit of 80HHC on the export of
granites, when such a benefit was available only for cut and
polished granite?”
2. When the matter was taken up for consideration, the learned counsel for
the appellant / Revenue brought to the notice of this court the Circular
No.17/2019 dated 08.08.2019 issued by the Central Board Direct Taxes,
https://www.mhc.tn.gov.in/judis
T.C.A. No. 575 of 2021
wherein, it is stipulated that appeals shall not be filed/pursued by the Department
before the High Court in cases, where the tax effect does not exceed
Rs.1,00,00,000/- (Rupees One Crore). It is also submitted that the tax effect in
this appeal is less than the threshold limit.
3. In the light of the aforesaid submissions made by the learned counsel for
the appellant / Revenue, the present appeal, wherein, the tax effect is said to be
less than the monetary limit imposed, is dismissed as withdrawn, keeping open
the substantial questions of law for determination in an appropriate case. No
costs.
[R.M.D,J.] [M.S.Q, J.]
23.12.2021
Internet : Yes
Index : Yes / No
Maya
To
1. The Commissioner of Income Tax
Chennai.
2. The Income Tax Appellate Tribunal, Chennai 'B' Bench.
https://www.mhc.tn.gov.in/judis
T.C.A. No. 575 of 2021
R. MAHADEVAN, J.
AND MOHAMMED SHAFFIQ, J.
Maya
Tax Case Appeal No. 575 of 2021
Dated : 23.12.2021
https://www.mhc.tn.gov.in/judis
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