Commissioner Of Income Tax vs Ms/. Apollo Hospitals Educational
2024 Latest Caselaw 21436 Mad

Madras High Court

Commissioner Of Income Tax vs Ms/. Apollo Hospitals Educational on 11 November, 2024

Author: Anita Sumanth

Bench: Anita Sumanth

                                                                               T.C.A. No.500 f 2013

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                       DATED:11.11.2024

                                                           CORAM :

                                   THE HONOURABLE DR.JUSTICE ANITA SUMANTH

                                                             and

                                  THE HONOURABLE MR.JUSTICE G. ARUL MURUGAN

                                                   T.C.A. No. 500 of 2013


                     Commissioner of Income Tax,
                     Chennai                                                        ..Appellant

                                                             Vs.

                     Ms/. Apollo Hospitals Educational
                      Trust,
                     No.21, Greams Lane, Off Greams Road,
                     Chennai 600 006.                                           .. Respondent


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

                     against the order of the Income Tax Appellate Tribunal, Madras 'B'

                     Bench, dated 21.02.2013 in ITA No. 2090/Mds/2012.


                                  For Appellant    :      Mr.Karthik Ranganathan
                                                          Senior Standing Counsel

                                  For Respondent   :      Ms. Shareen for
                                                          Mr.T. Banusekar

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                                                                           T.C.A. No.500 f 2013

                                                                   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 Income-Tax Department does not wish to pursue the

appeal relating to assessment year 2008-2009 and seeks withdrawal of

the same on account of low tax effect per Circular bearing No.9 of 2024

dated 17.09.2024. Hence T.C.A.No. 500 of 2013 stands dismissed as

withdrawn leaving the question of law open for decision in an appropriate

case. No costs.

[A.S.M., J] [G.A.M., J] 11.11.2024 Index:Yes/No Neutral Citation:Yes/No nv

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