The Acit Circle I vs City Union Bank Ltd
2024 Latest Caselaw 20312 Mad

Madras High Court

The Acit Circle I vs City Union Bank Ltd on 25 October, 2024

Author: Anita Sumanth

Bench: Anita Sumanth

                                                                                    TC.(A)No.738 of 2010


                                  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

                                          Tax Case (Appeal) No.738 of 2010

                     The ACIT Circle I
                     Kumbakonam                                     .. Appellant

                                                             vs

                     City Union Bank Ltd.,
                     CentralOffice,
                     149,TSR Big Street,
                     Kumbakonam                                     .. Respondent

                     PRAYER: APPEAL filed under Section 260A of the Income Tax Act,
                     1961 against order dated 27.11.2009 passed in I.T.A.No.740/Mds/2009
                     for Assessment Year 2002-03 on the file of the Income Tax Appellate
                     Tribunal, Madras 'C' Bench, Chennai.


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

                                     For Respondent      : No appearance




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                                                                                    TC.(A)No.738 of 2010


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

                                                         JUDGMENT

(Order of the Court was made by Dr.ANITA SUMANTH.,J) There is no appearance for the respondent, though served.

2. 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.

3. 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/Non-speaking order Neutral Citation:Yes/No sl

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