M/S.Shanthi Diamonds vs The Income Tax Officer
2024 Latest Caselaw 17252 Mad

Madras High Court

M/S.Shanthi Diamonds vs The Income Tax Officer on 2 September, 2024

Author: R. Suresh Kumar

Bench: R. Suresh Kumar, C. Saravanan

                                                                Tax Case Appeal Nos.371 and 372 of 2015

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED : 02.09.2024

                                                      CORAM

                                   THE HON'BLE Mr. JUSTICE R. SURESH KUMAR
                                                     AND
                                    THE HON'BLE Mr. JUSTICE C. SARAVANAN


                                       Tax Case Appeal Nos.371 and 372 of 2015


                M/s.Shanthi Diamonds
                15, Rani Street
                Tiruchirappalli
                PAN : ACHFS1640M                                      .. Appellant in both TCAs

                                                         Vs.

                The Income Tax Officer
                Ward II (1)
                Trichy                                                .. Respondent in both TCAs

                          Tax Case Appeals filed under Section 260A of the Income Tax Act, 1961
                against the common order dated 28.11.2014 passed by the Income Tax
                Appellate Tribunal,'C' Bench, Chennai, in I.T.A.Nos.307 & 308/Mds/2014 for
                the AY 1982-83 & 1983-84, respectively.


                                     For Appellant    : Mr.A.S.Sriraman
                                     in both TCAs
                                     For Respondent   : Mr.J.Narayanasamy
                                     in both TCAs       Senior Standing Counsel


https://www.mhc.tn.gov.in/judis
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                                                                Tax Case Appeal Nos.371 and 372 of 2015



                                          COMMON JUDGMENT

(Judgment was delivered by R. SURESH KUMAR, J.)

Learned counsel for the appellant seeks permission to withdraw these tax

case appeals and has made an endorsement in the court bundles to that effect.

2. Recording the same, these tax case appeals are dismissed as

withdrawn. No costs.

[R.S.K.,J.] [C.S.N., J.] 02.09.2024

gya Internet : Yes Index : Yes / No

To The Income Tax Officer Ward II (1) Trichy

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

Tax Case Appeal Nos.371 and 372 of 2015

R. SURESH KUMAR, J.

AND C. SARAVANAN, J.

gya

Tax Case Appeal Nos.371 & 372 of 2015

02.09.2024

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