M/S. Mahalakshmi Kunjitha Patham vs Commissioner Of Income Tax ...
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Madras High Court

M/S. Mahalakshmi Kunjitha Patham vs Commissioner Of Income Tax ... on 12 November, 2024

Author: R. Suresh Kumar

Bench: R. Suresh Kumar, C. Saravanan

                                                                               T.C.A.No.1229 of 2015



                                     IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATED: 12.11.2024

                                                          CORAM :

                                    THE HONOURABLE MR.JUSTICE R. SURESH KUMAR
                                                       AND
                                     THE HONOURABLE MR.JUSTICE C. SARAVANAN

                                                  T.C.A.No.1229 of 2015

                     M/s. Mahalakshmi Kunjitha Patham
                     Educational and Charitable Trust
                     2, Navaneethamammal Street
                     Aminjikarai, Chennai – 600 029.                      ..      Appellant

                                                              Vs.

                     Commissioner of Income Tax (Exemptions)
                     Annexe Building, Nungambakkam
                     Chennai 600 034.                                     ..      Respondent

                     Prayer: Appeal filed under Section 260-A of the Income Tax Act,
                     1961, against the order of Income Tax Appellate Tribunal Madras
                     “A” Bench, dated 26.06.2015 passed in I.T.A.No.2625/Mds/2013.
                                  For the Appellant             :    Mr.N.V.Balaji

                                  For the Respondent      :     Mrs.V.Pushpa
                                                                Senior Standing Counsel

                                                         JUDGMENT

(Order of the Court was made by R.SURESH KUMAR, J.) Mr.N.V.Balaji, learned counsel appearing for the appellant, on

instructions, seeks leave of this Court to withdraw the present tax

case appeal. He has also made an endorsement to that effect.

2. The tax case appeal, accordingly, stands dismissed as https://www.mhc.tn.gov.in/judis

withdrawn. There shall be no order as to costs.

                                                        (R.S.K., J.)          (C.S.N, J)
                                                                    12.11.2024

Neutral Citation:Yes/No

drm

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

To:

1. Commissioner of Income Tax (Exemptions) Annexe Building, Nungambakkam Chennai 600 034.

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

R. SURESH KUMAR, J.

AND C. SARAVANAN, J.

(drm)

12.11.2024

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