The Commissioner Of Income Tax I vs Balaji Distilleries Ltd
2025 Latest Caselaw 869 Mad

Madras High Court

The Commissioner Of Income Tax I vs Balaji Distilleries Ltd on 11 July, 2025

                                                                                                TCA No.806 of 2010

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED: 11.07.2025

                                                            CORAM :

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

                                                    TCA No.806 of 2010


                     The Commissioner of Income Tax I
                     Chennai

                                                                                        Appellant

                                                                 Vs

                     Balaji Distilleries Ltd,
                     150, Poonamallee Bye Pass Road,
                     Chennai-600 056
                                                                                        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 12.01.2009 in ITA No.2072/Mds/2007.


                                   For Appellant:          Mr.Prabhu Mukunth
                                                           Senior Standing Counsel

                                   For Respondent:         G.Baskar




                     __________
                     Page 1 of 4




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                                                                                              TCA No.806 of 2010

                                                          JUDGMENT

(Delivered by the Hon'ble Chief Justice)

Mr.Prabhu Mukunth 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.)
                                                                 11.07.2025

                     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 (Appeals), Chennai.

3. The Asst. Commissioner of Income Tax Company Circle I(2), Chennai.

__________

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

(sasi)

11.07.2025

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