Sengoda Gounder Natarajan vs The Income Tax Officer
2023 Latest Caselaw 6232 Mad

                                                                                    T.C.A.No.287 of 2023

                                     IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATED 14.06.2023

                                                              CORAM

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

                                                     T.C.A.No.287 of 2023

                     Sengoda Gounder Natarajan                                        ..      Appellant


                                                                Vs.


                     The Income Tax Officer
                     Ward 2, Income Tax Department
                     Namakkal                                                         ..     Respondent


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

                     1961,          against   the   order     dated   24.01.2023   passed      in   ITA

                     No.1013/CHNY/2022 on the file of the Income Tax Appellate Tribunal, “C”

                     Bench, Chennai and to set aside the same.


                                              For Appellant      : Mr.S.Sridhar

                                              For Respondent     : Mr.M.Swaminathan
                                                                   Senior Standing Counsel

                     1/4


https://www.mhc.tn.gov.in/judis
                                                                                       T.C.A.No.287 of 2023

                                                         JUDGMENT

[Judgment of the court was delivered by R.MAHADEVAN, J.]

The learned counsel for the appellant submitted that in view of the

order passed in T.C.A.No.286 of 2023 remanding the matter to the tribunal

for passing order afresh, this appeal becomes infructuous.

In such view of the matter, this tax case appeal stands dismissed as

infructuous. No costs.

[R.M.D., J.] [M.S.Q., J.] 14.06.2023 Index: Yes / No Speaking order/ Non-speaking order Neutral Citation: Yes / No nsd

https://www.mhc.tn.gov.in/judis T.C.A.No.287 of 2023

To

1.The Income Tax Officer Ward 2, Income Tax Department Namakkal

2.The Commissioner of Income Tax (Appeals) National Faceless Appeal Centre, Delhi

3.The Judicial Member The Income Tax Appellate Tribunal "C" Bench, Chennai.

https://www.mhc.tn.gov.in/judis T.C.A.No.287 of 2023

R.MAHADEVAN, J.

AND MOHAMMED SHAFFIQ, J.

nsd

T.C.A.No.287 of 2023

14.06.2023

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