Citation : 2022 Latest Caselaw 14668 Mad
Judgement Date : 18 August, 2022
T.C.A.No.877 of 2014
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 18.08.2022
CORAM :
THE HONOURABLE MR. JUSTICE R. MAHADEVAN
AND
THE HONOURABLE MR. JUSTICE MOHAMMED SHAFFIQ
T.C.A.No.877 of 2014
The Commissioner of Income Tax,
Chennai. ... Appellant
Versus
M/s.Sigma Blooms Pvt. Ltd.,
(Represented by Shri Rajavel, Erstwhile Director)
No.54, RGL Colony, Phas II,
Mohalivakkam, Chennai 116. ... Respondent
Appeal preferred under Section 260A of the Income Tax Act, 1961,
against the order dated 31.01.2012 passed by the Income Tax Appellate
Tribunal, “C” Bench, Chennai, in I.T.A.No.2001/Mds/2010.
For Appellant : Mr.J.Narayanaswamy
Senior Standing Counsel
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https://www.mhc.tn.gov.in/judis
T.C.A.No.877 of 2014
JUDGMENT
(Judgment of the Court was delivered by R.MAHADEVAN, J.)
This tax case appeal has been filed by the appellant / Revenue,
challenging the order dated 31.01.2012 passed by the Income Tax Appellate
Tribunal, “C” Bench, Chennai, in I.T.A.No.2001/Mds/2010, relating to the
assessment year 2003-04.
2.By order dated 14.08.2012, this court admitted the aforesaid tax case
appeal on the following substantial questions of law:
“Whether under the facts and circumstances of the case the Income Tax Appellate Tribunal was right in holding that the waiver of liability, viz., principal and interest, by the assessee bank is capital in nature overlooking Section 28(iv) of the Income Tax Act?"
3.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,
wherein, it is stipulated that appeal shall not be filed/pursued by the
Department before the High Court in cases where the tax effect does not
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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.
4.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to be less than the monetary limit imposed, is dismissed as withdrawn,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 question of law for determination in an
appropriate case. No costs.
(R.M.D., J.) (M.S.Q., J.)
18.08.2022
Internet : Yes
Index : Yes / No
av
To
1. The Income Tax Appellate Tribunal, “C” Bench, Chennai.
2. The Commissioner of Income Tax, Chennai.
3. The Assistant Commissioner of Income-tax, Company Circle-VI(3), Chennai.
Page 3/4 https://www.mhc.tn.gov.in/judis T.C.A.No.877 of 2014
R. MAHADEVAN, J.
and MOHAMMED SHAFFIQ, J.
av
4. The Commissioner of Income Tax (Appeals) - V, Chennai.
T.C.A.No.877 of 2014
18.08.2022
Page 4/4 https://www.mhc.tn.gov.in/judis
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