Commissioner Of Income Tax vs Appollo Hospitals Enterprises Ltd
2024 Latest Caselaw 21047 Mad

Madras High Court

Commissioner Of Income Tax vs Appollo Hospitals Enterprises Ltd on 5 November, 2024

Author: Anita Sumanth

Bench: Anita Sumanth

    2024:MHC:3761


                                                                                     T.C.A.No.447 of 2012


                                       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.447 of 2012

                     Commissioner of Income Tax
                     Chennai.                                                               .. Appellant


                                                               vs


                     Appollo Hospitals Enterprises Ltd.,
                     Ali Towers, IV Floor,
                     55, 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, Madras D Bench,

                     dated 16.07.2012 in ITA No. 1572/Mds/2010.



                                  For Appellant    :       Mr.Karthik Ranganathan
                                                           Senior Standing Counsel

                                  For Respondent   :       Ms.N.V.Lakshmi




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                                                                                     T.C.A.No.447 of 2012




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



                                                            JUDGMENT

(Delivered by Dr. ANITA SUMANTH.,J)

Mr.Karthik Ranganathan, 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] 05.11.2024 Index:Yes/No Neutral Citation:Yes ssm

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