The Commissioner Of Income Tax Ii vs P.S.Ramasamy Telugu Minority ...
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Madras High Court

The Commissioner Of Income Tax Ii vs P.S.Ramasamy Telugu Minority ... on 1 July, 2025

                                                                                          TCA No.325 of 2011

                                  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.325 of 2011


                     The Commissioner of Income Tax II,
                     Madurai.

                                                                                        Appellant

                                                                 Vs

                     P.S.Ramasamy Telugu Minority Educational
                        and Charitable Trust,
                     No.9E, N.P.S.N.Arumugam Road,
                     Sivakasi – 626 123.

                                                                                        Respondent


                     Prayer: Appeal filed under Section 260A of the Income Tax Act, 1961
                     against the order of the Income Tax Appellate Tribunal “A” Bench,
                     Chennai, dated 24.12.2010 in ITA No.1671/Mds/2010

                                   For Appellant:          Mr.J.Narayanaswamy
                                                           Senior Standing Counsel


                                   For Respondent:         Ms.Vandana Vyas
                                                           for Mr.R.Sivaraman

                     __________
                     Page 1 of 4




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                                                                                                    TCA No.325 of 2011




                                                          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 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.

Appeal stands 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
                     sasi




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                     To:

                     1. The Assistant Registrar

Income Tax Appellate Tribunal Chennai Benches, Chennai.

2. The Commissioner of Income Tax-II Madurai.

__________

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

(sasi)

01.07.2025

__________

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