M/S.Sri Baba Theatres Pvt. Ltd vs The Deputy Commissioner Of Income ...
2021 Latest Caselaw 21779 Mad

                                               T.C.A.Nos.100 & 101 of 2013

        IN THE HIGH COURT OF JUDICATURE AT MADRAS

                          DATED: 29.10.2021

                                CORAM

THE HONOURABLE Mrs.JUSTICE PUSHPA SATHYANARAYANA
                                  and
      THE HONOURABLE Mr.JUSTICE MOHAMMED SHAFFIQ

                     T.C.A.Nos.100 and 101 of 2013
                      and M.P.Nos.1 and 2 of 2013


M/s.Sri Baba Theatres Pvt. Ltd.,
No.36/52, Devanga High School Road,
R.S.Puram,
Coimbatore.                               ... Appellant in both T.C.As.

                                vs

The Deputy Commissioner of Income Tax,
Company Circle I (3),
Coimbatore.                            ... Respondent in both T.C.As.

Common Prayer: Appeals filed under Section 260-A of the Income Tax
Act, 1961 against the order of the Income Tax Appellate Tribunal, Chennai
Bench 'B' dated 07.12.2012 in I.T.A.Nos.357 and 1618/MDS/2012,
Assessment years 2008-09 and 2009-10, respectively.
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                                                    T.C.A.Nos.100 & 101 of 2013

            For Appellant              : Ms.AL.Ganthimathi
            in both T.C.As.

            For Respondent             : Ms.K.G.Usha Rani
            in both T.C.As.              Standing Counsel

                          COMMON JUDGMENT


PUSHPA SATHYANARAYANA, J.

Today, this case is listed under the caption “For Withdrawal” based

on the letter dated 21.09.2021 circulated by the learned counsel appearing

for the appellant to the Registry with the following endorsement:

“We have received a request from our client on 03.05.2021 to withdraw the above mentioned appeals, in view of the settlement under the Vivad Se Vishwas Act.

Hence, we kindly request you to direct the Registry to list the appeals at the earliest before the appropriate Bench under the caption 'For withdrawal' ”.

The learned counsel also sought permission of this Court to withdraw these

Appeals.

2. In view of the letter dated 21.09.2021 and the submission made by

T.C.A.Nos.100 & 101 of 2013

the learned counsel for the appellant, these Tax Case Appeals are dismissed

as withdrawn. No costs. Consequently, the connected miscellaneous

petitions are closed.

                                             [P.S.N., J.]       [M.S.Q., J.]
                                                       29.10.2021
Index        : Yes/No
rsi

Note: Registry is directed to upload the order copy today itself.

To

The Deputy Commissioner of Income Tax, Company Circle I (3), Coimbatore.

T.C.A.Nos.100 & 101 of 2013

PUSHPA SATHYANARAYANA, J.

and MOHAMMED SHAFFIQ, J.

rsi

T.C.A.Nos.100 and 101 of 2013 and M.P.Nos.1 and 2 of 2013

29.10.2021