M/S Indwel Lianings Pvt. Ltd vs The Assistant Commissioner Of ...
2021 Latest Caselaw 24508 Mad

                                                                                   TCA No. 1904 of 2008

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   Dated: 13.12.2021

                                                         CORAM

                             THE HONOURABLE MR.JUSTICE R.MAHADEVAN
                                               and
                           THE HONOURABLE MR.JUSTICE MOHAMMED SHAFFIQ

                                          Tax Case (Appeal) No.1904 of 2008

                  M/s Indwel Lianings Pvt. Ltd.,
                  No.F/20, Second Main Road,
                  Anna Nagar,
                  Chennai-600 102                                                   .. Appellant
                                                         Versus

                  The Assistant Commissioner of Income-tax,
                  Company Circle II (3),
                  121, Nungambakkam high Road,
                  Chennai-600 034.                                          .. Respondent
                        Appeal filed under Section 260A of the Income Tax Act, 1961 against
                  the order dated 13.06.2008 made in ITA.No.1631(Mds)/2007 on the file of the
                  Income Tax Appellate Tribunal, Chennai 'A' Bench for the assessment year
                  2002-03.

                  For Appellant                      :     Mr. Baskar
                                                            for Mrs.N.Muthukumar
                  For Respondent                     :     Mr.Karthik Ranganathan
                                                           for Mr. M.V. Rajesh.

                                                 JUDGMENT

(Judgment of the Court was delivered by MOHAMMED SHAFFIQ, J)

The learned counsel appearing for the appellant seeks permission of this

court to withdraw this appeal. He has also made an endorsement to that effect

in the bundle.

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

TCA No. 1904 of 2008

2. In view of the endorsement made by the learned counsel

appearing for the appellant, this Tax Case Appeal is dismissed as withdrawn.

No costs.

[R.M.D. J.,] [M.S.Q. J.,] 13.12.2021 (2/2) smn/rsh

Internet: Yes/No

Index: Yes/ No

To

The Assistant Commissioner of Income-tax, Company Circle II (3), 121, Nungambakkam high Road, Chennai-600 034.

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

TCA No. 1904 of 2008

R.MAHADEVAN, J and MOHAMMED SHAFFIQ, J

smn/rsh

TCA No.1904 of 2008

13.12.2021

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