Serviont Global Solutions Limited vs The Assistant Commissioner Of Income ...
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Madras High Court

Serviont Global Solutions Limited vs The Assistant Commissioner Of Income ... on 12 November, 2025

                                                                                              T.C.A.No.387 of 2021

                                      IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                        DATED: 12.11.2025

                                                                 CORAM :

                                  THE HONOURABLE MR. MANINDRA MOHAN SHRIVASTAVA,
                                                   CHIEF JUSTICE
                                                        AND
                                      THE HONOURABLE MR.JUSTICE G.ARUL MURUGAN

                                                       T.C.A.No.387 of 2021

                     Serviont Global Solutions Limited
                     4/600 & 4/197, 7th Street,
                     Dr. VSI Estate, Phase II,
                     Thiruvanmiyur, Chennai - 600 041
                     (PAN - AAACI0947F)

                                                                                             Appellant

                                                                      Vs

                     The Assistant Commissioner of Income Tax
                     Corporate Circle 6(1),
                     Chennai - 600 034.

                                                                                             Respondent

                     PRAYER: Appeal filed under Section 260A of the Income-tax Act, 1961
                     against the order of the Income Tax Appellate Tribunal, Madras “D”
                     Bench, dated 28.12.2020 in IT(TP)A No.46/Chny/2019.

                                  For Appellant:                Ms.Sonali Kothari.S.
                                                                for Mr.S.P.Chidambaram

                                  For Respondent:               Mr.J.Narayanasamy
                                                                Senior Standing Counsel


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                                                                                           T.C.A.No.387 of 2021



                                                          JUDGMENT

(Order of the Court was made by the Hon'ble Chief Justice)

Heard.

2. A statement is made by learned counsel for the appellant

that the assessee opted for Vivad Se Viswas Scheme, 2024 for the

relevant assessment year and also filed declaration and, therefore,

she does not wish to press this appeal and shall pursue the remedy

as above.

3. Placing the statement on record, the appeal is dismissed as

withdrawn, with liberty to pursue the aforesaid remedy. There shall

be no order as to costs.

                        (MANINDRA MOHAN SHRIVASTAVA, CJ)     (G.ARUL MURUGAN,J)
                                                  12.11.2025
                     Index            : Yes/No
                     Neutral Citation : Yes/No
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                     To:

                     1. The Assistant Registrar

Income Tax Appellate Tribunal Chennai Benches, Chennai.

2. The Commissioner of Income Tax (Appeals)-15, Chennai.

3. The Assistant Commissioner of Income Tax, Corporation Circle 6(1), Chennai.

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THE HON'BLE CHIEF JUSTICE AND G.ARUL MURUGAN,J.

bbr

12.11.2025

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