M/S.General Optics (Asia) Ltd vs The Dy. Commissioner Of Income Tax
2024 Latest Caselaw 15215 Mad

Madras High Court

M/S.General Optics (Asia) Ltd vs The Dy. Commissioner Of Income Tax on 6 August, 2024

Author: Anita Sumanth

Bench: Anita Sumanth

                                                                                       T.C.No.1448 of 2007


                                        IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                         DATED: 06.08.2024

                                                             CORAM :

                                        THE HONOURABLE DR.JUSTICE ANITA SUMANTH
                                                          and
                                       THE HONOURABLE MR.JUSTICE G. ARUL MURUGAN

                                                   T.C(Appeal).No.1448 of 2007

                     M/s.General Optics (Asia) Ltd.,
                     R.S.No.84/1, Nallavadu Road,Thavalakuppam P.O.,
                     Pondicherry – 605 007.                                                  .. Appellant
                                                         vs
                     The Dy. Commissioner of Income Tax,
                     Circle – I, D.P.Thottam, Off M.G.Road,
                     Pondicherry – 605 003.                                               .. Respondent

                           Appeal filed under Section 260A of the Income-Tax Act, 1961
                     against the common order of the Income Tax Appellate Tribunal 'C' Bench,
                     Chennai dated 13.07.2007 in ITA No. 1857/Mds/2003.

                                  For Petitioner     :      Mr.R.Vijaya Raghavan
                                                            for M/s. Subbaraya Aiyar

                                  For Respondents    :      Ms.C.P.Priya
                                                            Junior Panel Counsel

                                                           JUDGMENT

(Delivered by DR.ANITA SUMANTH.,J)

Learned counsel for the appellant states that they have opted for

Vivad se Vishwas Scheme, their application has been accepted and

certificate issued in Form V. Thus, the lis in this matter does not survive

any further and recording the same, this appeal is dismissed. No costs.

                                                                             [A.S.M., J]    [G.A.M., J]
                                                                                      06.08.2024

Neutral Citation:Yes/No ssm

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

DR. ANITA SUMANTH,J.

and G. ARUL MURUGAN.,J

ssm

To

The Dy. Commissioner of Income Tax, Circle – I, D.P.Thottam, Off M.G.Road, Pondicherry – 605 003.

06.08.2024

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