Commissioner Of Income Tax Iii vs M/S.Sriram Chits & Investments P Ltd
2024 Latest Caselaw 20935 Mad

Madras High Court

Commissioner Of Income Tax Iii vs M/S.Sriram Chits & Investments P Ltd on 4 November, 2024

Author: Anita Sumanth

Bench: Anita Sumanth

    2024:MHC:3716


                                                                                     T.C.A.No.561 of 2010


                                       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.561 of 2010

                     Commissioner of Income Tax III
                     Chennai.                                                               .. Appellant


                                                               vs


                     M/s.Sriram Chits & Investments P Ltd.,
                     (Now known as Sriram Financial Services
                     Holdings P Ltd)
                     149, Greams Road,
                     Chennai - 600 006.                                                  .. Respondent



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

                     against order of the Income Tax Appellate Tribunal, Chennai D Bench,

                     dated 26.06.2009 in ITA 436/Mds/2008 assessment year 2001 - 02.



                                  For Appellant    :       Mr.J.Narayanaswamy
                                                           Senior Standing Counsel

                                  For Respondent   :       Mr.R.Sivaraman




https://www.mhc.tn.gov.in/judis
                     1/2
                                                                                   T.C.A.No.561 of 2010




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



                                                          JUDGMENT

(Delivered by Dr. ANITA SUMANTH.,J)

Mr.J.Narayanasamy, 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 2001-2002 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 ssm

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