The Commissioner Of Income Tax vs M/S.Ambur Economic Development
2024 Latest Caselaw 20545 Mad

Madras High Court

The Commissioner Of Income Tax vs M/S.Ambur Economic Development on 29 October, 2024

Author: Anita Sumanth

Bench: Anita Sumanth

    2024:MHC:3725



                                                                                  T.C.A. No. 47 of 2014

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED: 29.10.2024

                                                          CORAM :

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

                                                     T.C.A.No. 47 of 2014

                     The Commissioner of Income Tax,
                     Chennai.                                                 .. Appellant

                                                              vs
                     M/s.Ambur Economic Development
                      Organisation,
                     No.43, Raja Muthiah Road,
                     Periamet, Chennai 600 003.                             .. Respondent

                     Prayer in T.C.A.No. 47 of 2014 : Appeal filed under Section 260A of the
                     Income Tax Act, 1961 against order of the Income Tax Appellate Tribunal,
                     Madras B Bench, dated 08.08.2013 in ITA No. 1301/Mds/2013.

                                     For Appellant      ::    Ms.V. Pushpa
                                                        Senior Standing Counsel

                                     For Respondent     ::    Mr.G. Ashokapathy for
                                                        M/s. Pass Associates




                                                                        DR. ANITA SUMANTH.,J.




https://www.mhc.tn.gov.in/judis
                                                                                     T.C.A. No. 47 of 2014

                                                                                             and
                                                                              G. ARUL MURUGAN.,J.
                                                            JUDGMENT

(Delivered by Dr. ANITA SUMANTH.,J) This matter has been listed under the caption 'For Being Mentioned'.

2. Judgment dated 15.10.2024 is recalled and separate orders in

each appeal are passed as specifically sought.

3. Ms.V. Pushpa, learned Senior Standing Counsel, appearing for

the appellant / Department would submit that the Income-Tax Department

does not wish to pursue the appeal relating to assessment year 2006-2007

and seeks withdrawal of the same on account of the low tax effect per

Circular bearing No.5/2024 dated 15.03.2024.

4. Recording the aforesaid submission, the tax case appeal is

dismissed as withdrawn leaving the question of law open to be decided in an

appropriate matter. No costs.

[A.S.M., J] [G.A.M., J] 29.10.2024

sl Index:Yes/No Neutral Citation:Yes speaking order

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