Commissioner Of Income Tax vs M/S.Ashley Holdings Ltd
2024 Latest Caselaw 20420 Mad

Madras High Court

Commissioner Of Income Tax vs M/S.Ashley Holdings Ltd on 28 October, 2024

Author: Anita Sumanth

Bench: Anita Sumanth

    2024:MHC:3672


                                                                                  TCANo.635 of 2011


                                  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.635 of 2011

                     Commissioner of Income Tax
                     Chennai                                                  .. Appellant

                                                          vs

                     M/s.Ashley Holdings Ltd.,
                     No.1, Sardar Patel Road, 8th Floor
                     Guindy
                     Chennai-600 032.                                         .. Respondent

                     PRAYER: APPEAL filed under Section 260A of the Income Tax Act,
                     1961 against the order of the Income Tax Appellate Tribunal, Madras 'D'
                     Bench, dated 11.07.2011 in I.T.A.No.744/Mds/2009 for the Assessment
                     Year 2004-05.


                                      For Appellant    : Mr.T.Ravikumar
                                                        Senior Standing Counsel

                                      For Respondent   : Mr.R.Venkatanarayanan




https://www.mhc.tn.gov.in/judis
                     1
                                                                                      TCANo.635 of 2011




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

                                                        JUDGMENT

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

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

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

to Assessment Year 2004-05 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