Commissioner Of Income Tax vs M/S.The Madras Cements Ltd
2024 Latest Caselaw 20311 Mad

Madras High Court

Commissioner Of Income Tax vs M/S.The Madras Cements Ltd on 25 October, 2024

Author: Anita Sumanth

Bench: Anita Sumanth

    2024:MHC:3644


                                                                                     TC.No.1102 of 2007


                                  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

                                                 TC.No.1102 of 2007

                     Commissioner of Income Tax
                     Madurai                                         .. Appellant

                                                             vs

                     M/s.The Madras Cements Ltd,
                     Rajapalayam                                     .. Respondent

                     PRAYER: APPEAL filed under Section 260A of the Income Tax Act,
                     1961 against order dated 26.12.2002 passed in I.T.A.Nos.872/M/2000,
                     1960 & 2074/M/97, 2152/M/97 for the Assessment Year 1996-97, 1993-
                     94 and 1994-95 on the file of the Income Tax Appellate Tribunal, Madras
                     'C' Bench, Chennai.


                                     For Appellant       : Mr.J.Narayanaswamy,
                                                          Senior Standing Counsel

                                     For Respondent      : Mr.P.J.Rishikesh




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                                                                                     TC.No.1102 of 2007




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

                                                  COMMON JUDGMENT

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

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

an appropriate case, this appeal is dismissed as withdrawn. No costs.

[A.S.M., J] [G.A.M., J] 25.10.2024 Index:Yes/No Speaking order Neutral Citation:Yes sl

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