Anbuchezhian vs Income Tax Settlement Commission
2021 Latest Caselaw 14714 Mad

                                                                          Writ Appeal No.301 of 2018

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 22.07.2021

                                                      CORAM

                                    THE HON'BLE MR.JUSTICE M. DURAISWAMY
                                                     AND
                                    THE HON'BLE MRS.JUSTICE R. HEMALATHA

                                             Writ Appeal No.301 of 2018
                                                       and
                                              C.M.P.No.2418 of 2018

                Anbuchezhian                                              ...   Appellant

                                                        Vs.


                1.Income Tax Settlement Commission,
                  Additional Bench, Chennai
                  Ministry of Finance
                  Department of Revenue
                  640, Anna Salai, Nandanam,
                  Chennai – 600 035.

                2.Assistant Commissioner of Income Tax
                  Central Circle 2(2), Chennai
                  New No.46, Mahatma Gandhi Road,
                  Chennai – 600 034.                                      ... Respondents


                Prayer : Writ Appeal filed under Clause 15 of the Letters Patent to set aside

                the order dated 19.01.2018 made in W.P.No.666 of 2018.




https://www.mhc.tn.gov.in/judis/
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                                                                            Writ Appeal No.301 of 2018



                          For Appellant       : Mr.R.Sivaraman

                          For Respondents : Mr.A.P.Srinivas
                                            Senior Standing Counsel and
                                            Mr.A.N.R.Jayaprathap
                                            Standing Counsel



                                                  JUDGMENT

(Delivered by M. DURAISWAMY, J.)

The learned counsel appearing for the appellant seeks permission to

withdraw the Writ Appeal. Recording the submission made by the learned

counsel for the appellant, the Writ Appeal is dismissed as withdrawn. No costs.

Consequently, connected miscellaneous petition is closed.

                                                                    [M.D., J.]      [R.H., J.]
                                                                           22.07.2021

                Index              : Yes/No
                Internet           : Yes

                mkn

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To

1.The Income Tax Settlement Commission, Additional Bench, Chennai Ministry of Finance Department of Revenue 640, Anna Salai, Nandanam, Chennai – 600 035.

2.The Assistant Commissioner of Income Tax Central Circle 2(2), Chennai New No.46, Mahatma Gandhi Road, Chennai – 600 034.

https://www.mhc.tn.gov.in/judis/ Page 3/4 Writ Appeal No.301 of 2018

M. DURAISWAMY, J.

and R. HEMALATHA, J.

mkn

Writ Appeal No.301 of 2018

22.07.2021

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