The Karur Vysya Bank Ltd vs The Additional Commissioner Of ...
2023 Latest Caselaw 13622 Mad

                                                                                   T.C.A.No.732 of 2016

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED 06.10.2023

                                                         CORAM

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



                                                    T.C.A.No.732 of 2016


                The Karur Vysya Bank Ltd.
                Erode Road, Karur 639 001
                PAN : AAACT3373J                                               .. Appellant

                                                            Vs.

                The Additional Commissioner of Income Tax
                Income Tax Range-I
                Tiruchirapalli                                                 .. Respondent

                          Tax Case Appeal filed under Section 260A of the Income Tax Act, 1961,
                against the order dated 29.02.2016 passed by the Income Tax Appellate
                Tribunal, 'B' Bench, Chennai, in ITA.No.1638/Mds/2014, for the AY 2003-04.


                                    For Appellant      : Mr.Venkata Narayan
                                                         for Mr.Subbaraya Aiyar Padmanabhan
                                    For Respondent     : Mr.J.Naraynaswamy
                                                         Senior Standing Counsel




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                                                                                T.C.A.No.732 of 2016



                                                   JUDGMENT

(Judgment of the court was delivered by R. MAHADEVAN, J.)

Based on the Memo dated 16.09.2023 filed by the learned counsel for the

appellant, this tax case appeal has been listed today under the caption "for

withdrawal".

2. 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, as

the disputed amount is less than threshold limit.

3. In view of the above, this tax case appeal stands dismissed as

withdrawn. No costs.

                                                                     [R.M.D,J.]     [M.S.Q, J.]
                                                                            06.10.2023

Neutral Citation : Yes/No gya

To

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

2.The Commissioner of Income Tax (Appeals) -I Coimbatore.

3.The Additional Commissioner of Income Tax Income Tax Range-I, Tiruchirapalli

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

T.C.A.No.732 of 2016

R. MAHADEVAN, J.

AND MOHAMMED SHAFFIQ, J.

gya

T.C.A.No.732 of 2016

06.10.2023

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