Commissioner Of Welath Tax vs M/S.Infrastructure Development
2024 Latest Caselaw 20143 Mad

Madras High Court

Commissioner Of Welath Tax vs M/S.Infrastructure Development on 24 October, 2024

Author: Anita Sumanth

Bench: Anita Sumanth

    2024:MHC:3664


                                                                                      TC.No.843 of 2005


                                  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

                                                  TC.No.843 of 2005
                                                        and
                                                 CMP.No.13001 of 2018


                     Commissioner of Welath Tax
                     Chennai.                                                     .. Appellant

                                                              vs

                     M/s.Infrastructure Development
                       Finance Co Ltd.,
                     759 Anna Salai,
                     Chennai 600 002.                                             .. Respondent


                     PRAYER : APPEAL filed under Section 27 A of the Wealth Tax Act,

                     1957 against order dated 22.02.2005 passed in W.T.A.No.93/Mds/2003

                     for the Assessment Year 1999-2000 on the file of the Income Tax

                     Appellate Tribunal, Madras 'A' Bench, Chennai.

                                      For Appellant       : Mr.T.Ravi Kumar
                                                            Senior Standing Counsel




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                                                                                       TC.No.843 of 2005


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

                                                        JUDGMENT

(Order of the Court was made by Dr.ANITA SUMANTH.,J)

Mr.Ravi Kumar, learned Senior Standing Counsel, appearing for

the Wealth 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.

2.Hence, keeping the question of law alive for determination in an

appropriate case, T.C. No.843 of 2005 is dismissed as withdrawn. No

costs. Connected miscellaneous petition is closed.

[A.S.M., J] [G.A.M., J] 24.10.2024 Index:Yes/No Speaking order/Non-speaking order Neutral Citation:Yes vs

TC.No.843 of 2005 and

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