M/S.Oriental Hotels Ltd vs The Joint Commissioner Of Income ...
2021 Latest Caselaw 6091 Mad

                                                                             T.C.A.No.1923 of 2008

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATE: 08.03.2021

                                                      CORAM:

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

                                                T.C.A.No.1923 of 2008

                     M/s.Oriental Hotels Ltd.,
                     17, M.G.Road,
                     Chennai – 600034.                                           ... Appellant

                                                         Vs.

                     The Joint Commissioner of Income Tax,
                     Special Range – VIII,
                     Chennai – 600 034.                                          ... Respondent

                               Appeal preferred under Section 260A of the Income Tax Act,
                     1961, against the order of the Income Tax Appellate Tribunal, Madras,
                     "B" Bench, dated 30.06.2005 in I.T.A.No.90/Mds/2003 for the
                     Assessment Year 1999-2000.
                               For Appellant     : Mr. R.Venkata Narayanan
                                                   for M/s.Subbaraya Aiyar

                               For Respondent    : Mr.T.Ravi Kumar,
                                                   Senior Standing Counsel




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                                                                           T.C.A.No.1923 of 2008

                                                    JUDGMENT

(Judgment was delivered by M. DURAISWAMY, J.)

Mr.R.Venkata Narayanan, learned counsel appearing for the

appellant/assessee seeks the permission of this Court to withdraw the

appeal.

2.In view of the submission made by the learned counsel for the

appellant/assessee, the Tax Case Appeal stands dismissed as withdrawn.

No costs.

[M.D., J.] [T.V.T.S., J.] Index : Yes/No 08.03.2021 Internet : Yes va

To

1.The Income Tax Appellate Tribunal, Chennai, ''B'' Bench

2.The Joint Commissioner of Income Tax, Special Range – VIII, Chennai – 600 034.

Page 2/3 https://www.mhc.tn.gov.in/judis/ T.C.A.No.1923 of 2008

M. DURAISWAMY, J.

and T.V. THAMILSELVI, J.

va

T.C.A.No.1923 of 2008

08.03.2021

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