Madras High Court

The Commissioner Of Income Tax vs G.Rushkin Roy on 1 July, 2025

                                                                                                     TCA No.289 of 2022

                                     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

                                                        TCA No.289 of 2022


                     The Commissioner of Income Tax,
                     Ward III,
                     Nagercoil                                                              : Appellant

                                  versus

                     G.Rushkin Roy                                                          : Respondent


                     Prayer: Appeal filed against the order of the Income Tax Appellate
                     Tribunal,         Madras    “D”      Bench,         Chennai,           dated   08.06.2022      in
                     I.T.A.866/Chny/2020.



                     For Appellant                  :         Mr.J.Narayanasamy,
                                                              Senior Standing Counsel

                     For Respondent                 :         Ms.Vandhana Vyas,
                                                              for Mr.R.Sivaraman




                     Page 1 of 4




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                                                                                                          TCA No.289 of 2022

                                                              JUDGMENT

(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

F.No.390/Misc/30/2023-JC, dated 02.11.2023. 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. The Appeal is dismissed as withdrawn. There will be no order as to

costs.




                                                   (K.R.SHRIRAM, CJ.)                       (SUNDER MOHAN, J.)
                                                                                   01.07.2025
                     Index                    : Yes/No
                     Neutral Citation         : Yes/No
                     tar









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                     To

1.The Commissioner of Income Tax, Ward III, Nagercoil

2.The Income Tax Appellate Tribunal, Madras “D” Bench, Chennai

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

(tar)

01.07.2025

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