Commissioner Of Income Tax vs M/S.The Tamil Nadu State Transport
2025 Latest Caselaw 7347 Mad

Madras High Court

Commissioner Of Income Tax vs M/S.The Tamil Nadu State Transport on 22 September, 2025

                                                                                          TCA No.830 of 2019

                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED: 22.09.2025

                                                            CORAM

                                   THE HON'BLE MR.MANINDRA MOHAN SHRIVASTAVA,
                                                      CHIEF JUSTICE
                                                               AND
                                     THE HON'BLE MR.JUSTICE G.ARUL MURUGAN
                                                   TCA No.830 of 2019

                     Commissioner of Income Tax
                     Trichy.                                                           .. Appellant
                                                               -vs-

                     M/s.The Tamil Nadu State Transport
                      Corporation (Kumbakonam) Ltd.,
                     No.27 Railway Station New Road,
                     Kumbakonam 612 001.
                     (PAN: AAACC1294K)                                  .. Respondent
                     Prayer: Appeal filed under Section 260A of the Income Tax Act, 1961,
                     against the order dated 30.01.2015 passed in ITA No.811/Mds/2014
                     on the file of the Income Tax Appellate Tribunal, Madras “B” Bench,
                     Chennai, for the Assessment Year 2002-03.
                     For Appellant             :         Mr.V.Mahalingam
                                                         Senior Standing Counsel
                                                         and
                                                         Mr.P.E.R.Mangala Suvigaran,
                                                         Junior Standing Counsel

                     For Respondent            :         Mr.G.Tarun
                                                         for Mr.A.S.Sriraman

                                                           *****


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                                                                                                TCA No.830 of 2019

                                                         JUDGMENT

(Delivered by the Hon'ble Chief Justice)

Heard learned counsel for the appellant/Revenue. Mr.G.Tarun,

learned counsel, appears for the respondent/Assessee.

2. At the outset, learned counsel for the Revenue fairly submits

that it is a case having low tax effect. Therefore, in view of the

Circular No.05/2024 dated 15.03.2024 and 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, the

appellant/Revenue does not wish to proceed with the matter, though

the question of law may be kept open for consideration in the

appropriate matter.

In that view of the matter, the appeal stands dismissed. There

shall be no order as to costs.

(MANINDRA MOHAN SHRIVASTAVA, CJ.) (G.ARUL MURUGAN, J.) 22.09.2025 Index : Yes/No Neutral Citation : Yes/No sra

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To

1. The Income Tax Appellate Tribunal, Madras 'B' Bench, Chennai.

2. The Commissioner of Income Tax, Trichy.

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

(sra)

22.09.2025

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