Nina B.Kothari vs The Income Tax Officer
2025 Latest Caselaw 8580 Mad

Madras High Court

Nina B.Kothari vs The Income Tax Officer on 13 November, 2025

Author: S.M.Subramaniam

Bench: S.M.Subramaniam, Mohammed Shaffiq

                                                                                               T.C.A.No.51 of 2011

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 13.11.2025

                                                         CORAM

                               THE HONOURABLE MR. JUSTICE S.M.SUBRAMANIAM
                                                  AND
                              THE HONOURABLE MR. JUSTICE MOHAMMED SHAFFIQ

                                                T.C.A.No.51 of 2011


                Shri Badrashyam H.Kothari (deceased)

                1.Nina B.Kothari
                2.Nayantara Shamit Bhartia
                3.Arjun B.Kothari                                                      ... Appellants


                                                             Vs.

                The Income Tax Officer,
                Company Circle-II(4),
                Chennai.                                                                    ... Respondent

                (Appellants 1 to 3 brought on record as
                legal representatives of deceased appellant
                vide order dated 13.11.2025 made in
                C.M.P. No.1447 of 2025 in TCA No.51 of 2011)


                          Tax Case Appeal filed under Section 260A of The Income Tax Act, 1961

                against the order of Income Tax Appellate Tribunal, “A” Bench, Chennai dated

                23.07.2010 in I.T.A. No.1871/Mds/2008.




                Page 1 of 3


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                                                                                              T.C.A.No.51 of 2011




                                  For Appellants               : Mr.R.Venkat Narayanan
                                                                 for M/s.Subbaraya Aiyar
                                                                 Padmanabhan &
                                                                 Ramamani

                                  For Respondent               : Mr.T.Ravi Kumar,
                                                                 Senior Standing Counsel
                                                                 and
                                                                 Mr.S.Abubacker Sidhic,
                                                                 Junior Standing Counsel


                                                   JUDGMENT

(Judgment of the Court was delivered by S.M.SUBRAMANIAM, J.)

Learned counsel for the appellants seeks permission to withdraw the

Tax Case Appeal and a memo dated 07.07.2025 has been filed in this regard.

2. In the light of memo dated 07.07.2025 filed by learned counsel for the

appellants, this Tax Case Appeal is dismissed as withdrawn. There shall be no

order as to costs.

                                                                              [S.M.S., J.]       [M.S.Q., J.]
                                                                                      13.11.2025
                Index:Yes/No
                Neutral Citation:Yes/No
                mmi

                To
                The Income Tax Officer,
                Company Circle-II(4),
                Chennai.





https://www.mhc.tn.gov.in/judis                ( Uploaded on: 19/11/2025 04:32:40 pm )


                                                                        S.M.SUBRAMANIAM, J.
                                                                                      AND
                                                                       MOHAMMED SHAFFIQ, J.

                                                                                              mmi









                                                                                     13.11.2025

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