Commissioner Of Income Tax vs Ms/. Anand Transport
2024 Latest Caselaw 20304 Mad

Madras High Court

Commissioner Of Income Tax vs Ms/. Anand Transport on 25 October, 2024

Author: Anita Sumanth

Bench: Anita Sumanth

    2024:MHC:3695



                                                                                T.C.A. No.110 of 2012

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                       DATED: 25.10.2024

                                                           CORAM :

                                   THE HONOURABLE DR.JUSTICE ANITA SUMANTH

                                                              and

                                  THE HONOURABLE MR.JUSTICE G. ARUL MURUGAN

                                                   T.C.A. No. 110 of 2012


                     Commissioner of Income Tax,
                     Chennai.                                                            ..Appellant

                                                              Vs.

                     Ms/. Anand Transport,
                     1, 9th Street,
                     Dr. Radhakrishna Salai,
                     Mylapore, Chennai – 600 004.                                    .. Respondent


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

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

                     Bench, dated 07.09.2011 in ITA No. 1954/Mds/2010.


                                  For Appellant    :       Mr.T. Ravikumar
                                                           Senior Standing Counsel

                                  For Respondent   :       Mr.A.S. Sriraman



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                                                                              T.C.A. No.110 of 2012

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


                                                        JUDGMENT

(Delivered by Dr. ANITA SUMANTH.,J)

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

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

to assessment year 2002-2003 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. 110 of 2012 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] 25.10.2024 Index:Yes/No Neutral Citation:Yes/No nv

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