M/S.Sical Logistics Ltd vs The Commissioner Of Income Tax
2024 Latest Caselaw 15543 Mad

Madras High Court

M/S.Sical Logistics Ltd vs The Commissioner Of Income Tax on 9 August, 2024

Author: Anita Sumanth

Bench: Anita Sumanth

    2024:MHC:3074


                                                                          T.C.No.1148 of 2007 etc


                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 09.08.2024

                                                      CORAM :

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

                                               TC.No.1148 of 2007 and
                             TCA.Nos.154, 155, 162, 163, 179, 183, 173 & 174 of 2019 and
                                                MP.Nos.2 & 3 of 2007

                     TC.No.1148 of 2007

                     M/s.Sical Logistics Ltd,
                     Formerly known as M/s.South India
                       Corporation (Agencies) Ltd.,
                     "South India House"
                     #73, Armenian St., Chennai-600 001.                            ..
                     Appellant

                                                         vs
                     The Commissioner of Income Tax,
                     Chennai.                                                    .. Respondent

                     Prayer in TC.No.1148 of 2007: Appeal filed under Section 260A of the
                     Income Tax Act, 1961 against the order of Income Tax Appellate
                     Tribunal, Chennai Bench 'B' in ITA.No.1192/Mds/2004 dated
                     10.04.2007.

                                                        AND

                     TCA.Nos.154, 155, 162, 163, 179, 183, 173 & 174 of 2019

                     The Commissioner of Income Tax,
                     Chennai.                              .. Appellant in
                                                           TCA.Nos.154, 155, 162, 163, 179,
                                                           183, 173 & 174 of 2019
                                                         vs

                     M/s.Sical Logistics Ltd,
                     South India House,
                     73, Armenian Street,
                     Chennai-600 001.
                     PAN: AAACS3789B                       .. Respondent in

https://www.mhc.tn.gov.in/judis
                     1/4
                                                                               T.C.No.1148 of 2007 etc


                                                         TCA.Nos.154, 155, 162, 163, 179,
                                                         183, 173 & 174 of 2019
                     Common Prayer in TCA.Nos.154, 155, 162, 163, 179, 183, 173 & 174 of
                     2019: Appeals filed under Section 260-A of the Income Tax Act, 1961
                     against the orders of Income Tax Appellate Tribunal, Madras "D" Bench,
                     Chennai    dated 14.12.2016      passed   in   ITA.No.1077/Mds/2015,
                     ITA.No.1079/Mds/2015,                          ITA.No.1575/Mds/2015,
                     ITA.No.1078/Mds/2015                           ITA.No.1075/Mds/2015,
                     ITA.No.1574/Mds/2015,             ITA.No.1076/Mds/2015             and
                     ITA.No.1074/Mds/2015 respectively.

                            Case Nos.              For Appellants           For Respondents
                        TC.No.1148 of Mr.A.S.Sriraman                  Mr.Karthik Ranganathan
                        2007          for Mr.Sridhar                   Senior Standing Counsel
                        TCA.Nos.154, Mr.Karthik Ranganathan Mr.A.S.Sriraman
                        155,      162, Senior Standing Counsel for Mr.Sridhar
                        163,      179,
                        183, 173 &
                        174 of 2019
                                               COMMON JUDGMENT

(Delivered by ANITA SUMANTH.,J)

Both Mr.Sriram, learned counsel appearing for appellant in TC No.

1148 of 2007 and Mr.Karthik Ranganathan, learned Senior Standing

Counsel, appearing for respondents would accede to the position that

the issue in these matters has no relevance insofar as the assessee was

part of Corporate Insolvency Resolution Process (CIRP) before the

National Company Law Tribunal (NCLT) and that a Resolution Plan has

been formulated under order of NCLT dated 08.12.2022.

2. These appeals are thus closed leaving the substantial

questions of law open for determination in an other appropriate matter.

No costs. Connected miscellaneous petitions are also closed.

                                                                         [A.S.M., J]    [G.A.M., J]
                                                                                   09.08.2024

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

T.C.No.1148 of 2007 etc

Index:Yes/No Neutral Citation:Yes ssm

To

The Commissioner of Income Tax, Chennai.

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

T.C.No.1148 of 2007 etc

DR. ANITA SUMANTH,J.

and G. ARUL MURUGAN.,J

ssm

TC.No.1148 of 2007 and TCA.Nos.154, 155, 162, 163, 179, 183, 173 & 174 of 2019

09.08.2024

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