Commissioner Of Income Tax vs M/S. Ttk Protective Devices Limited
2025 Latest Caselaw 1024 Mad

Madras High Court

Commissioner Of Income Tax vs M/S. Ttk Protective Devices Limited on 17 July, 2025

                                                                                                   T.C.A.No.647 of 2017

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATED : 17.07.2025

                                                                CORAM :

                                   THE HON'BLE MR.K.R.SHRIRAM, CHIEF JUSTICE
                                                                    AND
                                     THE HON'BLE MR.JUSTICE SUNDER MOHAN


                                                       T.C.A.No.647 of 2017

                     Commissioner of Income Tax
                     Corporate Circle 3(1)
                     Chennai.                                                               ..   Appellant
                                                                     Vs.

                     M/s. TTK Protective Devices Limited
                     No.6, Cathedral Road
                     Chennai 600 006.
                     PAN: AABCT1184G                                                        ..   Respondent

                     Prayer : Appeal under Section 260A of the Income Tax Act, 1961 against the
                     order dated 03.04.2017 in ITA No.106/MDS/2017 on the file of Income Tax
                     Appellate Tribunal 'D' Bench, Chennai.


                                  For Appellant                    : Mr.J.Narayanasamy
                                                                     Senior Standing Counsel

                                  For Respondent                   : Mr.R.Venkatanarayanan
                                                                     For M/s. Subbaraya Aiyar
                                                                     Padmanabhan Ramamani




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                                                                                             T.C.A.No.647 of 2017



                                                          JUDGMENT

(Judgment of the Court was delivered by the Hon'ble Chief Justice)

Mr.Narayanasamy states that the monetary limit involved in this

appeal is below the monetary limit prescribed in Circular No.05/2024

dated 15.03.2024 and Circular No.09/2024, dated 17.09.2024, issued by

the Ministry of Finance, Department of Revenue, Central Board of Direct

Taxes, Government of India. Counsel says that he has instructions,

therefore, to withdraw the appeal.

2. Counsel also states that the withdrawal is only due to the monetary

limit and without conceding the stand of the Department.

3. Appeal stands dismissed as withdrawn. There shall be no order as

to costs.

                                                  (K.R.SHRIRAM, CJ)         (SUNDER MOHAN,J.)
                                                                 17.07.2025

                     Index                    :      Yes/No
                     Neutral Citation         :      Yes/No
                     kpl



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                     To

                     1. The Assistant Registrar

Income Tax Appellate Tribunal Chennai Benches, Chennai.

2. The Commissioner of Income Tax (Appeals) Chennai.

__________

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THE HON'BLE CHIEF JUSTICE AND SUNDER MOHAN,J.

(kpl)

17.07.2025

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