M/S.Standard Fire Works P. Ltd vs The Deputy Commissioner Of Income Tax
2024 Latest Caselaw 15640 Mad

Madras High Court

M/S.Standard Fire Works P. Ltd vs The Deputy Commissioner Of Income Tax on 12 August, 2024

Author: Anita Sumanth

Bench: Anita Sumanth

    2024:MHC:3068

                                                                                    T.C.A.No.130 of 2010


                         IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   Dated: 12.08.2024

                                                       CORAM

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

                                               T.C.A.No.130 of 2010

            M/s.Standard Fire Works P. Ltd.,
            1/3, Thiruthangal Road
            Sivakasi – 626 123.                                        .... Appellant
                                                          Vs

            The Deputy Commissioner of Income Tax
            Circle I, Virudhunagar.                                    ... Respondent
            PRAYER : APPEAL filed under Section 260 A of the Income Tax Act, 1961
            against order dated 20.11.2009 passed in I.T.A.No.1125/MDS/2007 for the
            assessment year 2002 - 2003 on the file of the Income Tax Appellate
            Tribunal, 'B' Bench, Chennai.

                                  For Petitioner    : Mr.A.S.Sriraman
                                  For Respondent    : Mr.T.Ravikumar
                                                      Senior Standing Counsel

                                                   J U D G M EN T

                    (Judgment of the Court was delivered by Dr.ANITA SUMANTH,J.)

                       Mr.A.S.Sriraman, learned counsel for the appellant, on instructions,

            makes an endorsement to the effect that the appellant does not wish to pursue

            the appeal.

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

            Page No.1/2
                                                                        T.C.A.No.130 of 2010


                                                          DR. ANITA SUMANTH,J.

and MR. G.ARUL MURUGAN,J.

2.Recording the endorsement made, this Tax Case (Appeal) is

dismissed as withdrawn. No costs.

(A.S.M.,J) (G.A.M.,J) 12.08.2024 Index:Yes/No Speaking order Neutral Citation: Yes sl

To

1. The Deputy Commissioner of Income Tax Circle I, Virudhunagar.

2. The Income Tax Appellate Tribunal, 'B' Bench, Chennai.

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