M/S.Indian Bank vs The Deputy Commissioner Of Income ...
2022 Latest Caselaw 13302 Mad

                                                                            T.C.(Appeal) No.447 of 2008

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED 25.07.2022

                                                         CORAM

                                    THE HON'BLE Mr. JUSTICE R. MAHADEVAN
                                                     AND
                                  THE HON'BLE Mr. JUSTICE MOHAMMED SHAFFIQ


                                              T.C.(Appeal) No.447 of 2008


                M/s.Indian Bank
                66, Rajaji Salai
                Chennai 600 001                                                     .. Appellant

                                                           Vs.

                The Deputy Commissioner of Income Tax
                Company Circle II(3)
                121 Nungambakkam High Road
                Chennai 600 034                                                     .. Respondents


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

                against the order dated 25.10.2007 passed by the Income Tax Appellate

                Tribunal, Bench 'A', Chennai, in I.T.A.No.981/Mds/2003.



                                     For Appellant      Mr.Baskar

                                     For Respondent Mr.Karthik Ranganathan


https://www.mhc.tn.gov.in/judis
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                                                                             T.C.(Appeal) No.447 of 2008



                                                   JUDGMENT

(Judgment was delivered by R. MAHADEVAN, J.)

This tax case appeal has been filed by the appellant/assessee, challenging

the order dated 25.10.2007 passed by the Income Tax Appellate Tribunal,

Bench 'A', Chennai, in I.T.A.No.981/Mds/2003 relating to the assessment year

1989-90.

2. By order dated 29.04.2009, this court admitted the aforesaid tax case

appeal on the following substantial question of law:

“Whether on the facts and circumstances of the case, the Tribunal is right in law in deciding an issue relating to the disallowance of part of the depreciation in respect of the assets taken over from Bank of Thanjavur as per the scheme of amalgamation formulated by Ministry of Finance, Government of India, which was not raised by the Deputy Commissioner of Income Tax, Company Circle II(3) in the grounds of appeal ?"

3. Today, when the matter was taken up for consideration, the learned

counsel appearing for the appellant/assessee as well as the respondent,

submitted that nothing survives for adjudication in this case. https://www.mhc.tn.gov.in/judis

T.C.(Appeal) No.447 of 2008

4. In view of the above submission made by the learned counsel on either

side, this tax case appeal is dismissed as having become infructuous.

No costs.

                                                                     [R.M.D,J.]         [M.S.Q, J.]
                                                                             25.07.2022
                Internet : Yes
                gya



                To

The Deputy Commissioner of Income Tax Company Circle II(3) 121 Nungambakkam High Road Chennai 600 034

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

T.C.(Appeal) No.447 of 2008

R. MAHADEVAN, J.

AND MOHAMMED SHAFFIQ, J.

gya

T.C.(Appeal) No.447 of 2008

25.07.2022

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