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T.M.Srinivasan vs The Joint Commissioner Of Income ...
2021 Latest Caselaw 305 Mad

Citation : 2021 Latest Caselaw 305 Mad
Judgement Date : 5 January, 2021

Madras High Court
T.M.Srinivasan vs The Joint Commissioner Of Income ... on 5 January, 2021
                                                                              T.C.A.No.808 of 2008

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATE: 05.01.2021

                                                       CORAM:

                                     THE HON'BLE MR. JUSTICE M.DURAISWAMY
                                                      AND
                                    THE HON'BLE MRS.JUSTICE T.V.THAMILSELVI

                                                 T.C.A.No.808 of 2008

                     T.M.Srinivasan                                           ... Appellant
                                                           Vs.


                     The Joint Commissioner of Income Tax,
                     Special Range – VII,
                     Chennai.                                                 ... Respondent


                               Prayer: Tax Case Appeals preferred under Section 260A of the
                     Income Tax Act, 1961, against the order of the Income Tax Appellate
                     Tribunal, ''B'' Bench, dated 31.01.2006 in ITA No.491/(Mds)/01.
                               For Appellant    : Mr.R.Vijaya Raghavan

                                                     JUDGMENT

M.DURAISWAMY, J.

Mr.R.Vijaya Raghavan, learned counsel appearing for the appellant

seeks the permission of this Court to withdraw the appeal with liberty to

challenge the order to be passed by the authority in the event of the

authority holding against the appellant. https://www.mhc.tn.gov.in/judis/

Page 1/3 T.C.A.No.808 of 2008

2.Recording the submission made by the learned counsel for the

appellant, the Tax Case Appeal is dismissed as withdrawn. It is open to the

appellant to challenge the order to be passed by the authority in the event of

the authority holding against the appellant. No costs.

[M.D., J.] [T.V.T.S., J.] 05.01.2021

Index : Yes/No Internet : Yes va

To

The Joint Commissioner of Income Tax, Special Range – VII, Chennai.

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

Page 2/3 T.C.A.No.808 of 2008

M.DURAISWAMY, J.

and T.V.THAMILSELVI, J.

va

T.C.A.No.808 of 2008

05.01.2021

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

Page 3/3

 
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