Commissioner Of Income Tax vs M/S. D.K.Nagu Sah & Brothers
2024 Latest Caselaw 20131 Mad

Madras High Court

Commissioner Of Income Tax vs M/S. D.K.Nagu Sah & Brothers on 24 October, 2024

Author: Anita Sumanth

Bench: Anita Sumanth

                                                                                T.C.A.No.868 of 2013


                                       IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                       DATED: 24.10.2024

                                                           CORAM :

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

                                                   T.C.A.No.868 of 2013

                     Commissioner of Income Tax
                     Central Circle,
                     Chennai.                                                           ..Appellant


                                                              vs



                     M/s. D.K.Nagu Sah & Brothers,
                     82, Gandhi Road,
                     Kancheepuram,
                     PAN AABHN9049P                                                 .. Respondent


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

                     against the order of the Income Tax Appellate Tribunal 'A' Bench,

                     Chennai dated 30.09.2011 in IT (SS) A.No.21/MDS/2011.



                                  For Appellant    :      Mr.T.Ravikumar
                                                          Senior Standing Counsel

                                  For Respondent   :      Mr.N.V.Balaji




https://www.mhc.tn.gov.in/judis
                     1/2
                                                                                T.C.A.No.868 of 2013


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


                                                        JUDGMENT

(Delivered Dr. ANITA SUMANTH.,J)

Mr.T.Ravikumar, learned Senior Standing Counsel, appearing for

the Income-Tax Department does not wish to pursue this appeal 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.868 of 2013 is

dismissed as withdrawn. No costs.

[A.S.M., J] [G.A.M., J] 24.10.2024 Index:Yes/No Neutral Citation:Yes/No ssm

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