Ford Global Technologies Llc vs Deputy Commissioner Of Income Tax
2022 Latest Caselaw 755 Mad

                                                                                     T.C.A.No. 805 of 2019

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED : 12.01.2022

                                                          CORAM

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

                                            Tax Case Appeal No. 805 of 2019


                  Ford Global Technologies LLC
                  Dearborn, Michigan, USA
                  C/o. Ford India Pvt. Ltd
                  SP Koil Street, Marimalai Nagar
                  Chengalpettu
                  Chennai – 603 204                                                     .. Appellant
                                                            Versus

                  Deputy Commissioner of Income Tax
                  International Taxation 1 (1)
                  BSNL Building, RoomNo.407, 4th Floor, Tower 1
                  No.16, Greams Road, Chennai – 600 006                                        ..
                  Respondent



                            Tax Case Appeal filed under Section 260A of the Income Tax Act, 1961

                  against the order of the Income Tax Appellate Tribunal, Chennai 'D' Bench

                  passed in ITA No.1492/CHNY/2017 dated 26.04.2019.


                                   For Appellant      :    Mr.P.Ramesh Kumar

                                   For Respondent     :    Mr.Karthik Ranganathan
                                                           Senior Standing Counsel
https://www.mhc.tn.gov.in/judis


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                                                                                    T.C.A.No. 805 of 2019




                                                       JUDGMENT

[Judgment of the Court was delivered by R.Mahadevan,J.]

When the matter was taken up for hearing, the learned counsel for the

appellant sought permission of this Court to withdraw this Tax Case Appeal.

2.This matter was heard through video conference and therefore, no

endorsement was made in the bundle.

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

petitioner, permission is granted to withdraw the case and accordingly, this Tax

Case Appeal is dismissed as withdrawn. No costs.

                                                                    [R.M.D., J.]       [M.S.Q., J.]
                                                                              12.01.2022
                  Index           : Yes/No
                  dhk

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

T.C.A.No. 805 of 2019

To

1. Deputy Commissioner of Income Tax International Taxation 1 (1) BSNL Building, RoomNo.407, 4th Floor, Tower 1 No.16, Greams Road, Chennai – 600 006

2. Income Tax Appellate Tribunal D Bench, Chennai

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

T.C.A.No. 805 of 2019

R.MAHADEVAN, J.

and MOHAMMED SHAFFIQ, J.

dhk

T.C.A. No. 805 of 2019

12.01.2022

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