Commissioner Of Income Tax vs The Virudhunagar District Central
2024 Latest Caselaw 21062 Mad

Madras High Court

Commissioner Of Income Tax vs The Virudhunagar District Central on 5 November, 2024

Bench: R.Suresh Kumar, C.Saravanan

                                                                                    T.C.A.No.243 of 2024

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED: 05.11.2024

                                                        CORAM

                                    THE HON'BLE MR.JUSTICE R.SURESH KUMAR
                                                     AND
                                     THE HON'BLE MR.JUSTICE C.SARAVANAN

                                          Tax Case Appeal No.243 of 2024
                                       and C.M.P.Nos.16926 & 23021 of 2024


                   Commissioner of Income Tax
                   Chennai.                                               ....     Appellant

                                                           Vs.

                   The Virudhunagar District Central
                   Co-operative Bank Limited
                   104/1, Madurai Road, Post Box No.8
                   Virudhunagar 626 001.                                  ....     Respondent
                                                          -----
                             Tax Case Appeal filed under Section 260A of the Income Tax Act, 1961
                   against the order of the Income Tax Appellate Tribunal, 'A' Bench Chennai,
                   dated 12.05.2023 made in I.T.A.No.541/Chny/2022.


                                   For Appellant       : Mr.J.Narayanaswamy
                                                         Senior Standing Counsel

                                                          -----

                                                    JUDGMENT

(Delivered by R.SURESH KUMAR, J.)

This Tax Case Appeal has been filed by the Revenue calling in question

the correctness of the order passed by the Income Tax Appellate Tribunal,

Chennai by raising the following substantial questions of law:

https://www.mhc.tn.gov.in/judis

1. Whether on the facts and in the circumstances of the case, the appellate Tribunal was right in holding that the order of revision u/s.263 is liable to be set aside on the ground that the issue is debatable even though it is admitted that the standard assets are recoverable in nature.

2. Whether on the facts and in the circumstances of the case, the appellate Tribunal is right in holding that provision created for standard assets is liable for deduction under Section 36(1)(viia) of the Income Tax Act, 1961?

3. Whether on the facts and in the circumstances of the case, the appellate Tribunal is right in not appreciating that standard assets are considered as performing and recoverable assets and are not in the nature of bad debts and hence the provision created for standard assets is not allowable as deduction under Section 36(I)(viia) of the Income Tax Act, 1961?

4. Whether on the facts and in the circumstances of the case, the appellate Tribunal is right in allowing deduction u/s.36(1)(viia) on the provisions created against the standard assets on the ground that assessee has actually created a valid provision on the expectation that the assets may become bad in future?

2. It is brought to our notice by the learned Standing Counsel for the

appellant Revenue that in the instant case, as per the CBDT's Circular No.9 of

https://www.mhc.tn.gov.in/judis

2024 dated 17.09.2024 the tax effect is said to be less than the monetary limit

imposed and therefore, the appeal can be disposed of, keeping the substantial

questions of law raised in this appeal open for adjudication at a later point of

time.

3. Recording the aforesaid submission made by the learned Standing

Counsel for the appellant Revenue, this Tax Case Appeal is dismissed for low

tax effect, keeping open the substantial questions of law for adjudication at

appropriate stage. No costs. Consequently, connected miscellaneous petitions

are closed.

                                                                    (R.S.K.,J.)    (C.S.N.,J.)
                                                                          05.11.2024

                   KST

                   To

                   The Income Tax Appellate Tribunal
                   'A' Bench, Chennai.

https://www.mhc.tn.gov.in/judis

R.SURESH KUMAR, J.

AND C.SARAVANAN, J.

KST

05.11.2024

https://www.mhc.tn.gov.in/judis