The Commissioner Of Income Tax vs M/S.Jennys Hotel Pvt Ltd
2025 Latest Caselaw 806 Mad

Madras High Court

The Commissioner Of Income Tax vs M/S.Jennys Hotel Pvt Ltd on 8 July, 2025

                                                                                                     TCA No.350 of 2021

                                      IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                         DATED: 08.07.2025

                                                                  CORAM

                                           THE HON'BLE MR.K.R.SHRIRAM, CHIEF JUSTICE
                                                                     AND
                                            THE HON'BLE MR.JUSTICE SUNDER MOHAN
                                                         TCA No.350 of 2021


                     The Commissioner of Income Tax,
                     Trichy                                                       : Appellant

                                  versus

                     M/s.Jennys Hotel Pvt Ltd.,
                     No.3/14, Mcdonalds Road,
                     Cantonment, Trichy
                     PAN AABCJ 1281 G                                             : Respondent


                     Prayer: Appeal filed against the order of the Income Tax Appellate
                     Tribunal,         Madras      “C”      Bench,         Chennai,          dated   18.1.2018      in
                     I.T.A.No.1349/Mds/2014.



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

                     For Respondent                  :         Mr.A.S.Sriraman



                     Page 1 of 5




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                                                                                               TCA No.350 of 2021




                                                              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.

3. The appeal is dismissed as withdrawn. There shall be no order as

to costs.

                                                   (K.R.SHRIRAM, CJ.)                      (SUNDER MOHAN, J.)
                                                                                  08.07.2025
                     Index                    : Yes/No
                     Neutral Citation         : Yes/No
                     tar






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                     To

1.The Commissioner of Income Tax, Trichy

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

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

(tar)

08.07.2025

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