M/S.Ramco Industries Limited vs The Deputy Commissioner Of Income ...
2021 Latest Caselaw 10914 Mad

                                                                              TCA.Nos.395 to 398/2009

                                IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED : 28.04.2021

                                                       CORAM

                                   THE HONOURABLE MR.JUSTICE T.RAJA
                                                and
                               THE HONOURABLE MR.JUSTICE V.SIVAGNANAM

                                      T.C.(Appeal).Nos.395 to 398/2009

                      M/s.Ramco Industries Limited,
                      47, P.S.K. Nagar,
                      Rajapalayam-626 105.                      ... Appellant in all TCAs.
                                                         -vs-

                      The Deputy Commissioner of Income Tax,
                      Circle-I, Virudhunagar.                ... Respondents in all TCAs.


                            Tax Case (Appeals) filed under Section 260 A of the Income Tax

                      Act, 1961 against the order of the Income Tax Appellate Tribunal, 'B'

                      Bench,   Chennai,   dated   19.12.2008    in      ITA    1850/MDS/2007,

                      2264/MDS/2007, 2105/MDS/2007 and 2365/MDS/2007 respectively.


                                       For Appellant     : Mr.P.J.Rishikesh

                                       For respondent    : Mr.M.Swaminathan

                                             COMMON JUDGMENT

                                 (Judgment of the Court was pronounced by T.RAJA, J.)

                            The present Tax Case Appeals were listed today i.e. on

                      28.04.2021 under the caption, 'for withdrawal'.

                                                                  T.RAJA, J.

http://www.judis.nic.in TCA.Nos.395 to 398/2009

and V.SIVAGNANAM, J.

tsi

2. When the matters were called, Mr.P.J.Rishikesh, learned

Counsel for appellant in all these appeals submitted that in view of a

new scheme being introduced, he is not pressing the above appeals.

However, he sought for liberty to prosecute these appeals, in case,

the appellant is unable to pursue the newly introduced Scheme. He

has also sent an e-mail requesting withdrawal of these appeals.

3. Recording the same, the above four Tax Case Appeals are

dismissed with liberty as prayed for by the learned Counsel for the

appellant.

                                                              (T.R.J.,)         (V.S.G.J.,)

                                                                     28.04.2021
                      tsi



                      To

The Deputy Commissioner of Income Tax, Circle-I, Virudhunagar.

TCA.Nos.395 to 398/2009

http://www.judis.nic.in TCA.Nos.395 to 398/2009

http://www.judis.nic.in TCA.Nos.395 to 398/2009

http://www.judis.nic.in