Commissioner Of Income Tax vs M/S.Sri.S.Kuppusamy Memorial
2024 Latest Caselaw 20419 Mad

Madras High Court

Commissioner Of Income Tax vs M/S.Sri.S.Kuppusamy Memorial on 28 October, 2024

Author: Anita Sumanth

Bench: Anita Sumanth

    2024:MHC:3675


                                                                                  TCANo.428 of 2012


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED: 28.10.2024

                                                       CORAM :

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

                                                  TCA.No.428 of 2012

                     Commissioner of Income Tax
                     Chennai                                                  .. Appellant

                                                          vs

                     M/s.Sri.S.Kuppusamy Memorial
                       Educational Trust,
                     190, Chengam Road,
                     Thiruvannamalai 606 601.                                 .. Respondent

                     PRAYER: APPEAL filed under Section 260A of the Income Tax Act,

                     1961 against order of the Income Tax Appellate Tribunal, Madras 'A'

                     Bench, dated 06.07.2012 in I.T.A.No.955/Mds/2012 for the Assessment

                     Year 2008-09.


                                      For Appellant    : Mrs.V.Pushpa
                                                        Senior Standing Counsel

                                      For Respondent   : Mr.A.S.Sriraman




https://www.mhc.tn.gov.in/judis
                     1
                                                                                      TCANo.428 of 2012




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

                                                        JUDGMENT

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

Mrs.V.Pushpa, learned Senior Standing Counsel appearing for the

Income Tax Department does not wish to pursue this appeal relating to

Assessment Year 2008-09 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] 28.10.2024 Index:Yes/No Speaking order Neutral Citation:Yes vs

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