The Commissioner Of Incometax vs M.S.K. Constructions (P) Ltd
2024 Latest Caselaw 19284 Mad

Madras High Court

The Commissioner Of Incometax vs M.S.K. Constructions (P) Ltd on 4 October, 2024

Author: Anita Sumanth

Bench: Anita Sumanth

    2024:MHC:3522

                                                                                   T.C.A.No.1457 of 2010


                         IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    Dated: 04.10.2024

                                                        CORAM

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

                                                  T.C.A.No.1457 of 2010

            The Commissioner of Incometax
            Chennai                                                           .... Appellant
                                                           Vs
            M.S.K. Constructions (P) Ltd
            A2, Uma shanthi Residence
            Mew No.75, Habibullah Road,
            T.Nagar, Chennai – 600 017.                        ... Respondent
            PRAYER : APPEAL filed under Section 260 A of the Income Tax Act, 1961
            against order dated 30.07.2010 passed in I.T.A.No.411/Mds/2010 for the
            assessment year 2006 - 2007 on the file of the Income Tax Appellate Tribunal,
            Madras 'B' Bench, Chennai.

                                  For Appellant       : Ms.V.Pushpa
                                                        Senior Standing Counsel
                                                        for Mr.T.Ravikumar
                                  For Respondent      : Mr.S.Girish Kumar
                                                         for Mr.A.S.Sriraman

                                            J U D G M EN T
                     (Judgment of the Court was delivered by Dr.ANITA SUMANTH,J.)

                       Mrs.V.Pushpa, learned Senior Standing Counsel appearing for the In-

            come Tax Department states that the Department does not pursue this appeal

            on account of low tax effect.

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

            Page No.1/2
                                                                             T.C.A.No.1457 of 2010


                                                              DR. ANITA SUMANTH,J.

and MR. G.ARUL MURUGAN,J.

2.Recording this submission, this tax case appeal is dismissed leaving

the the question of law to be determined in an appropriate case. No costs.

(A.S.M.,J) (G.A.M.,J) 04.10.2024 Index:Yes/No Speaking order Neutral Citation: Yes vs

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