The Commissioner Of Income Tax vs M/S.Shriram Chits Tamilnadu Pvt. Ltd
2024 Latest Caselaw 20952 Mad

Madras High Court

The Commissioner Of Income Tax vs M/S.Shriram Chits Tamilnadu Pvt. Ltd on 4 November, 2024

Author: Anita Sumanth

Bench: Anita Sumanth

                                                                                     T.C.A.No.184 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.184 of 2011

                     The Commissioner of Income Tax
                     Chennai.                                                           .. Appellant

                                                              vs

                     M/s.Shriram Chits Tamilnadu Pvt. Ltd.,
                     Greams Dugar, 4th & 5th Floor,
                     149, Greams Road,
                     Chennai – 600 006.                                              .. Respondent



                     Prayer in TCA No.184 of 2013: Appeal filed under Section 260A of the

                     Income Tax Act, 1961 against order of the Income Tax Appellate

                     Tribunal, Madras 'A' Bench, Chennai dated 24.06.2011 passed in I.T.A.

                     727/Mds/2010.


                                  For Appellant    :       Mr.J.Narayanaswamy
                                                           Senior Standing Counsel

                                  For Respondent   :       Mr.R.Sivaraman


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                                                                                  T.C.A.No.184 of 2013


                                                                      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/No vs

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