Commissioner Of Income Tax vs M/S.Bhaktvatalam Memorial Trust
2024 Latest Caselaw 20548 Mad

Madras High Court

Commissioner Of Income Tax vs M/S.Bhaktvatalam Memorial Trust on 29 October, 2024

Author: Anita Sumanth

Bench: Anita Sumanth

    2024:MHC:3724



                                                                                    T.C.A. No. 642 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. 642 of 2014

                     Commissioner of Income Tax,
                     Chennai.                                                  .. Appellant

                                                                vs

                     M/s.Bhaktvatalam Memorial Trust,
                     No.14, 31st Street,
                     Periyar Nagar, Korattur,
                     Chennai – 600 080.                                             .. Respondent

                     Prayer in T.C.A.No. 642 of 2014 : Appeal filed under Section 260A of the

                     Income Tax Act, 1961 against order of the Income Tax Appellate Tribunal,

                     Madras D Bench, dated 20.12.2013 in ITA No. 1814/Mds/2012.


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

                                     For Respondent      ::      Mr.A.S. Sriraman


                                                                           DR. ANITA SUMANTH.,J.




https://www.mhc.tn.gov.in/judis
                                                                                    T.C.A. No. 642 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. The 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 2009-2010

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

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