The Commissioner Of Income Tax Ii vs M/S.Bnazrum Agro Exports (P) Ltd
2024 Latest Caselaw 20934 Mad

Madras High Court

The Commissioner Of Income Tax Ii vs M/S.Bnazrum Agro Exports (P) Ltd on 4 November, 2024

Author: Anita Sumanth

Bench: Anita Sumanth

    2024:MHC:3711


                                                                                     T.C.A.No.210 of 2013


                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                       DATED: 04.11.2024

                                                           CORAM :

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

                                                   T.C.A.No.210 of 2013

                     The Commissioner of Income Tax II,
                     2, V.P.Rathnasamy Road,
                     Madurai – 625 002.                                                 .. Appellant


                                                              vs


                     M/s.Bnazrum Agro Exports (P) Ltd.,
                     Rettiapatti Post,
                     Dindigul 624 006.
                     PAN AAB CB 2418 B                                               .. Respondent



                     Prayer : Appeal filed under Section 260A of the Income Tax Act, 1961

                     against order of the Income Tax Appellate Tribunal, 'B' Bench, Chennai,

                     dated 18.09.2012 in I.T.A.No.774/Mds/2012.


                                  For Appellant    :       Mr.J.Narayanaswamy
                                                           Senior Standing Counsel

                                  For Respondent   :       Mr.R.Kumar

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                                                                                  T.C.A.No.210 of 2013




                                                                      DR. ANITA SUMANTH.,J.
                                                                                       and
                                                                       G. ARUL MURUGAN.,J.



                                                        JUDGMENT

(Delivered by Dr. ANITA SUMANTH.,J)

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

for the appellant/Department would submit that the Income-Tax

Department does not wish to pursue this appeal qua assessment year

2008-2009 and seeks withdrawal of the same on account of the low tax

effect per Circular bearing No.9 of 2024 dated 17.09.2024.

2. Recording the aforesaid submission, this tax case appeal is

dismissed as withdrawn leaving the question of law open to be decided in

an appropriate matter. No costs.

[A.S.M., J] [G.A.M., J] 04.11.2024 Index:Yes/No Neutral Citation:Yes vs

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