The Commissioner Of Income Tax vs M/S.Siva Ventures Limited
2024 Latest Caselaw 16028 Mad

Madras High Court

The Commissioner Of Income Tax vs M/S.Siva Ventures Limited on 19 August, 2024

Bench: R.Suresh Kumar, C.Saravanan

                                                                                     T.C.A.No.228 of 2015

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                       DATED : 19.08.2024

                                                            CORAM

                             THE HONOURABLE MR.JUSTICE R.SURESH KUMAR
                                               and
                              THE HONOURABLE MR.JUSTICE C.SARAVANAN

                                                     T.C.A.No.228 of 2015


                The Commissioner of Income Tax,
                Chennai.                                                       ...   Appellant
                                                             -Vs-

                M/s.Siva Ventures Limited,
                Sterling Tower,
                327, Anna Salai,
                Teynampet,
                Chennai - 600 006.                                             ...   Respondent


                PRAYER : Tax Case Appeal filed under Section 260 A of the Income Tax Act,
                1961, against the order of the Income Tax Appellate Tribunal 'D' Bench,
                Chennai dated 06.05.2014 in I.T.A.No.418/Mds/2014 for the assessment year
                2007-08.


                                    For Appellant            :      Mr.J.Narayanaswamy
                                                                    Senior Standing Counsel
                                                                    for Mr.T.Ravikumar

                                    For Respondent           :      No appearance




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                                                                                      T.C.A.No.228 of 2015

                                                  JUDGMENT

(Judgment of the Court was delivered by R.SURESH KUMAR, J)

Mr.J.Narayanaswamy, learned Senior Standing Counsel appearing for the

appellant / Revenue submits that, the respondent Company is under liquidation

and liquidator has already been appointed, unless the liquidation process takes

place, this tax appeal cannot be pursuaded further.

2. Recording the said submission, this Tax Case Appeal is disposed of

with a liberty to the official liquidator to agitate the issue at a later point of time,

in case, the Revenue proceeds further. However, there shall be no order as to

costs.

(R.S.K., J.) (C.S.N., J.) 19.08.2024

NCC : Yes / No Index : Yes / No Speaking Order : Yes / No

vji

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

To

1. The Commissioner of Income Tax, Chennai.

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

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

R.SURESH KUMAR, J.

and C.SARAVANAN, J.

vji

19.08.2024

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