Commissioner Of Income Tax vs M/S. Sra Systems Ltd
2024 Latest Caselaw 21817 Mad

Madras High Court

Commissioner Of Income Tax vs M/S. Sra Systems Ltd on 20 November, 2024

Author: Anita Sumanth

Bench: Anita Sumanth

                                                                               T.C.A. No.438 of 2013

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                       DATED:20.11.2024

                                                           CORAM :

                                  THE HONOURABLE DR.JUSTICE ANITA SUMANTH

                                                             and

                            THE HONOURABLE MR.JUSTICE G. ARUL MURUGAN

                                                   T.C.A. No. 438 of 2013


                     Commissioner of Income Tax,
                     Chennai                                                        ..Appellant

                                                             Vs.

                     M/s. SRA Systems Ltd.,
                     100, Valluvarkottam High Road,
                     Nungambakkam,
                     Chennai 600 034.                                            .. Respondent


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

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

                     Bench, dated 8th January, 2013 in ITA No. 1813/Mds/2011.


                                  For Appellant    :      Mr.J. Narayanasamy
                                                          Senior Standing Counsel

                                  For Respondent   :      Mr.R. Sivaraman


https://www.mhc.tn.gov.in/judis
                     1/2
                                                                             T.C.A. No.438 of 2013

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


                                                        JUDGMENT

(Delivered by Dr. ANITA SUMANTH.,J)

Mr.J. Narayanasamy, learned Senior Standing Counsel, appearing

for the Income-Tax Department does not wish to pursue the appeal

relating to assessment year 2007-2008 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. 438 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] 20.11.2024 Index:Yes/No Neutral Citation:Yes/No nv

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