Commissioner Of Income Tax vs M/S.Footcandles Film P Limited
2024 Latest Caselaw 21040 Mad

Madras High Court

Commissioner Of Income Tax vs M/S.Footcandles Film P Limited on 5 November, 2024

Author: Anita Sumanth

Bench: Anita Sumanth

    2024:MHC:3757


                                                                                     T.C.A.No.964 of 2013


                                       IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                       DATED: 05.11.2024

                                                            CORAM :

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

                                                       T.C.A.No.964 of 2013

                     Commissioner of Income Tax
                     Media Circle, Chennai.                                                 .. Appellant


                                                               vs


                     M/s.Footcandles Film P Limited,
                     B-3, Ammol Crest,
                     No.3, Lock Street, Kottur Gardens,
                     Kotturpuram,
                     Chennai - 600 085
                     PAN : AAACF 4458Q                                                   .. Respondent



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

                     against order of the Income Tax Appellate Tribunal, Madras A Bench,

                     dated 08.08.2013 in ITA No. 1932/Mds/2012.



                                  For Appellant    :       Mr.Rajesh
                                                           for Mr.J.Narayanaswamy
                                                           Senior Standing Counsel

                                  For Respondent   :       Not ready in notice




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                                                                                      T.C.A.No.964 of 2013




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



                                                            JUDGMENT

(Delivered by Dr. ANITA SUMANTH.,J)

Mr.Rajesh, learned counsel, for 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 2009-2010 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] 05.11.2024 Index:Yes/No Neutral Citation:Yes ssm

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