Madras High Court
M/S.Take Solutions Ltd vs The Deputy Commissioner Of Income Tax on 1 April, 2025
Author: S.S. Sundar
Bench: S.S. Sundar, C. Saravanan
T.C.A.Nos.272 of 2011, etc.
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 01.04.2025
CORAM :
THE HONOURABLE MR. JUSTICE S.S. SUNDAR
AND
THE HONOURABLE MR. JUSTICE C. SARAVANAN
T.C.A.Nos.272 of 2011,
436 to 438 of 2014 & 1185 of 2009
T.C.A.No.272 of 2011 :
M/s.Take Solutions Ltd.,
76, Venkatakrishna Road,
R.A.Puram,
Chennai – 600 028. ... Appellant
Vs.
The Deputy Commissioner of Income Tax,
Company Circle – III (4),
Chennai. .. Respondent
Prayer : Tax Case Appeal filed under Section 260A of Income Tax Act,
1961, against the order of the Income Tax Appellate Tribunal “C” Bench,
Chennai, in I.T.A.No.1661/Mds/2009, dated 29.09.2010 for AY 2002-03.
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T.C.A.Nos.272 of 2011, etc.
T.C.A.No.436 of 2014 :
M/s.TAKE Solutions Ltd.,
No.8B, Adyar Club Gate Road,
Chennai – 600 028. ... Appellant
Vs.
The Income Tax Officer,
Company Ward III (1),
Chennai – 600 034. .. Respondent
Prayer : Tax Case Appeal filed under Section 260A of Income Tax Act,
1961, against the order of the Income Tax Appellate Tribunal “B” Bench,
Chennai, in I.T.A.No.457/Mds/2013, dated 30.09.2013 for AY 2006-07.
T.C.A.No.437 of 2014 :
M/s.TAKE Solutions Ltd.,
No.8B, Adyar Club Gate Road,
Chennai – 600 028. ... Appellant
Vs.
The Income Tax Officer,
Company Ward III (1),
Chennai – 600 034. .. Respondent
Prayer : Tax Case Appeal filed under Section 260A of Income Tax Act,
1961, against the order of the Income Tax Appellate Tribunal “B” Bench,
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T.C.A.Nos.272 of 2011, etc.
Chennai, in I.T.A.No.458/Mds/2013, dated 30.09.2013 for AY 2007-08.
T.C.A.No.438 of 2014 :
M/s.TAKE Solutions Ltd.,
No.8B, Adyar Club Gate Road,
Chennai – 600 028. ... Appellant
Vs.
The Income Tax Officer,
Company Ward III (1),
Chennai – 600 034. .. Respondent
Prayer : Tax Case Appeal filed under Section 260A of Income Tax Act,
1961, against the order of the Income Tax Appellate Tribunal “B” Bench,
Chennai, in I.T.A.No.459/Mds/2013, dated 30.09.2013 for AY 2008-09.
T.C.A.No.1185 of 2009 :
M/s.Millenium Infocom Ltd.,
(Now merged with TAKE Solutions Ltd.,)
No.80/81, MBC Towers, 6th Floor,
Alwarpet, Chennai – 18. ... Appellant
Vs.
The Income Tax Officer,
Company Ward III (1),
Chennai. .. Respondent
Prayer : Tax Case Appeal filed under Section 260A of Income Tax Act,
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T.C.A.Nos.272 of 2011, etc.
1961, against the order of the Income Tax Appellate Tribunal “B” Bench,
Chennai, in I.T.A.No.214/Mds/2007, dated 23.05.2008 for AY 2003-04.
For Appellant : Mr.Logesh G.
for Mr.R.Sivaraman
in all Appeals
For Respondent : Mr.J.Narayanasamy
Senior Standing Counsel
in T.C.A.Nos.272 of 2011 &
436 to 438 of 2014
: Mr.T.Ravikumar
Senior Standing Counsel
in T.C.A.No.1185 of 2009
COMMON JUDGMENT
(Judgment was delivered by S.S. SUNDAR, J.)
Today, the matters are listed under the caption “for withdrawal” at the
instance of the learned counsel for the appellants. Learned counsel
appearing for the appellants in all the cases submitted that the
appellant/assessee had availed the benefit under the Direct Tax Vivad Se
Vishwas Scheme 2024 and that the appellant has also received Form-II.
Therefore, the learned counsel for the appellant seeks permission of this
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T.C.A.Nos.272 of 2011, etc.
Court to withdraw these Appeals.
2.In view of the submission made by the learned counsel for the
appellants, these Tax Case Appeals are dismissed as withdrawn with liberty
to pursue their applications under the Scheme. No costs.
(S.S.S.R., J.) (C.S.N., J.)
01.04.2025
mkn
Internet : Yes
Index : Yes / No
Neutral Citation : Yes / No
To
1.The Income Tax Appellate Tribunal,
“B” Bench, Chennai.
2.The Income Tax Appellate Tribunal,
“C” Bench, Chennai.
3.The Deputy Commissioner of Income Tax,
Company Circle – III (4),
Chennai.
4.The Income Tax Officer,
Company Ward III (1),
Chennai – 600 034.
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T.C.A.Nos.272 of 2011, etc.
S.S. SUNDAR, J.
and
C. SARAVANAN, J.
mkn
T.C.A.Nos.272 of 2011,
436 to 438 of 2014, 1185 of 2009
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T.C.A.Nos.272 of 2011, etc.
01.04.2025
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