Damodaran Jayalakshmi vs The Income Tax Officer
2026 Latest Caselaw 164 Mad

Madras High Court

Damodaran Jayalakshmi vs The Income Tax Officer on 9 January, 2026

                                                                                           TCA No.11 of 2024

                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED: 09.01.2026

                                                            CORAM

                                   THE HON'BLE MR.MANINDRA MOHAN SHRIVASTAVA,
                                                      CHIEF JUSTICE
                                                               AND
                                     THE HON'BLE MR.JUSTICE G.ARUL MURUGAN
                                                   TCA No.11 of 2024

                     Damodaran Jayalakshmi                                             .. Appellant

                                                               -vs-


                     The Income Tax Officer,
                     Non-Corporate Ward 15(2),
                     Income Tax Department,
                     Chennai.                                                          .. Respondent

                     Prayer: Appeal filed under Section 260A of the Income Tax Act, 1961,

                     against the order dated 23.08.2023 passed in ITA No.316/CHNY/2020

                     on the file of the Income Tax Appellate Tribunal, Madras “A” Bench,

                     Chennai, for the Assessment Year 2011-12.


                     For Appellant             :         Mr.Tarun G.
                                                         for Mr.S.Sridhar

                     For Respondent            :         Dr.S.Satyanarayanan
                                                         Senior Panel Counsel

                                                           *****

                     Page 1 of 4




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                                                                                           TCA No.11 of 2024




                                                             JUDGMENT

(Delivered by the Hon'ble Chief Justice)

Learned counsel for the appellant seeks to withdraw the appeal

in view of the instructions received that during the pendency of the

appeal, the appellant had availed the benefits of “Vivad Se Vishwas

Scheme”.

Taking the statement on record, this Tax Case Appeal is

dismissed as withdrawn. There shall be no order as to costs.

(MANINDRA MOHAN SHRIVASTAVA, CJ.) (G.ARUL MURUGAN, J.) 09.01.2026 Index : Yes/No Neutral Citation : Yes/No

sra

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To

1. The Income Tax Appellate Tribunal, Madras ‘A’ Bench, Chennai.

2. The Income Tax Officer, Non-Corporate Ward 15(2), Income Tax Department, Chennai.

https://www.mhc.tn.gov.in/judis ( Uploaded on: 12/01/2026 07:07:35 pm )

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

(sra)

09.01.2026

https://www.mhc.tn.gov.in/judis ( Uploaded on: 12/01/2026 07:07:35 pm )