Amman Sri Vaishnavi Chits P Ltd vs Income Tax Officer
2025 Latest Caselaw 684 Mad

Madras High Court

Amman Sri Vaishnavi Chits P Ltd vs Income Tax Officer on 1 July, 2025

                                                                                                   T.C.A.No.311 of 2024



                                   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.311 of 2024

                     Amman Sri Vaishnavi Chits P Ltd.
                     No.18, Alangatha Street
                     Triplicane, Chennai 600 005.
                     PAN: AAKCA8381K                                                        ..   Appellant

                                                                     Vs.

                     Income Tax Officer
                     Ward 1(2)
                     Income Tax Department
                     Chennai.                                                               ..   Respondent

                     Prayer : Appeals under Section 260A of the Income Tax Act, 1961 against
                     the order dated 28.03.2024 passed in ITA No.316/CHNY/2022 on the file
                     of Income Tax Appellate Tribunal, 'C' Bench, Chennai.


                                  For Appellant                    : Mr.A.S.Sriraman

                                  For Respondent                   : Mr.T.Ravikumar
                                                                     Senior Standing Counsel



                     __________
                     Page 1 of 4




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                                                                                            T.C.A.No.311 of 2024



                                                          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 Appeal is dismissed as withdrawn.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. Income Tax Officer

                     __________





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                        Ward 1(2)

Income Tax Department 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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