The Commissioner Of Income Tax vs M/S.Thiagarajar Mills Ltd
2024 Latest Caselaw 20939 Mad

Madras High Court

The Commissioner Of Income Tax vs M/S.Thiagarajar Mills Ltd on 4 November, 2024

Author: Anita Sumanth

Bench: Anita Sumanth

                                                                                     T.C.A.No.525 of 2011


                                   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.525 of 2011

                     The Commissioner of Income Tax
                     Madurai.                                                           .. Appellant


                                                              vs


                     M/s.Thiagarajar Mills Ltd.,
                     Kappalur,
                     Madurai – 625 008.
                     (PAN AAACT4304R)                                                .. 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 11.02.2011 in C.O.No.104/Mds/2007 in I.T.A.No.1801/Mds/2007.



                                  For Appellant    :       Mr.J.Narayanaswamy
                                                           Senior Standing Counsel

                                  For Respondent   :       Mr.Sriraman

https://www.mhc.tn.gov.in/judis
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                                                                                  T.C.A.No.525 of 2011




                                                                      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

2002-2003 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/No vs

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