Commissioner Of Income Tax vs M/S.The Thanjavur Central ...
2024 Latest Caselaw 21640 Mad

Madras High Court

Commissioner Of Income Tax vs M/S.The Thanjavur Central ... on 14 November, 2024

Author: Anita Sumanth

Bench: Anita Sumanth

    2024:MHC:3846


                                                                                    T.C.A.No.277 of 2024


                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATED: 14.11.2024

                                                          CORAM :

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

                                                  T.C.A.No.277 of 2024

                     Commissioner of Income Tax
                     Chennai.
                                                                                    .... Appellant

                                                             vs

                     M/s.The Thanjavur Central Co-operative Bank Ltd.,
                     No.10, West Main Street,
                     Thanjavur - 613 009.
                     PAN:AAAAT-7828-C
                                                                                    .... Respondent



                     Prayer : Appeal filed under Section 260A of the Income Tax Act, 1961
                     against order of the Income Tax Appellate Tribunal, Chennai, B Bench,
                     dated 09.10.2023 in ITA No. 767/CHNY/2020.



                                  For Appellant   :       Mr.S.Rajesh
                                                          Junior Standing Counsel




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                                                                                 T.C.A.No.277 of 2024




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

                                                        JUDGMENT

(Delivered by Dr. ANITA SUMANTH.,J)

Mr.S.Rajesh, learned Junior Standing Counsel, appearing for the

appellant/Department would submit that the Income-Tax Department

does not wish to pursue this appeal qua assessment year 2015-16 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.

[A.S.M., J] [G.A.M., J] 14.11.2024 Index:Yes/No Neutral Citation:Yes Speaking order sl

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