M/S. Madras Gymkhana Club vs The Assistant Commissioner Of Income ...
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Madras High Court

M/S. Madras Gymkhana Club vs The Assistant Commissioner Of Income ... on 1 July, 2025

                                                                                                   T.C.A.No.34 of 2016



                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                       DATED: 01.07.2025

                                                                CORAM :

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


                                                        T.C.A.No.34 of 2016

                     M/s. Madras Gymkhana Club
                     The Island
                     Anna Salai
                     Chennai                                                                ..   Appellant

                                                                     Vs.

                     The Assistant Commissioner of Income Tax
                     Business Circle VI
                     Chennai.                                                               ..   Respondent

                     Prayer : Appeal under Section 260A of the Income Tax Act against the
                     order dated 19.06.2015 passed in ITA No.533/Mds/2013 on the file of the
                     Income Tax Appellate Tribunal 'C' Bench, Chennai.


                                  For Appellant                    : Mr.A.S.Sriraman

                                  For Respondent                   : Mr.J.Narayanasamy
                                                                     Senior Standing Counsel




                     __________
                     Page 1 of 3




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                                                                                            T.C.A.No.34 of 2016



                                                          JUDGMENT

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

Mr.A.S.Sriraman seeks leave to withdraw the appeal since the

assessee has settled the matter under Direct Tax Vivad Se Vishwas Scheme,

2024.

2. Appeal is dismissed as withdrawn. There shall be no order as to

costs.

                                                 (K.R.SHRIRAM, CJ)         (SUNDER MOHAN,J.)
                                                                01.07.2025

                     Index                   :      Yes/No
                     Neutral Citation        :      Yes/No

                     kpl


                     To

1. The Assistant Commissioner of Income Tax Business Circle VI, Chennai.

2. Income Tax Appellate Tribunal 'C' Bench, Chennai.

__________

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

(kpl)

01.07.2025

__________

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