Commissioner Of Income Tax vs Karnataka Castings
2024 Latest Caselaw 20658 Mad

Madras High Court

Commissioner Of Income Tax vs Karnataka Castings on 30 October, 2024

Author: Anita Sumanth

Bench: Anita Sumanth

    2024:MHC:3722


                                                                                T.C.A.No.418 of 2012


                                       IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                       DATED: 30.10.2024

                                                            CORAM :

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

                                                       T.C.A.No.418 of 2012

                     Commissioner of Income Tax
                     Chennai.                                                          .. Appellant


                                                               vs


                     Karnataka Castings
                     348 A Madhavaram Red Hill High Road
                     Madhavaram,
                     Chennai - 60 .                                                 .. Respondent



                     Prayer         : Appeal filed under Section 260A of the Income Tax Act, 1961

                     against order of the Income Tax Appellate Tribunal, Madras D Bench,

                     dated 25.6.2012 in ITA 1195/Mds/2011.



                                  For Appellant    :       Mr.J.Narayanasamy

                                  For Respondent   :       Mr.G.Tarun,
                                                           for Mr.S.Sridhar




https://www.mhc.tn.gov.in/judis
                     1/2
                                                                                    T.C.A.No.418 of 2012




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



                                                         JUDGMENT

(Delivered by Dr. ANITA SUMANTH.,J)

Mr.J.Narayanasamy, learned Senior Standing Counsel, appearing

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

Department does not wish to pursue this appeal qua assessment year

2007-2008 and seeks withdrawal of the same on account of the low tax

effect per Circular bearing No.9 of 2024 dated 17.09.2024.

2. Recording the aforesaid submission, this 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] 30.10.2024 Index:Yes/No Neutral Citation:Yes ssm

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