The Commissioner Of Income Tax vs M/S.Shree Ambiga Sugars Limited
2026 Latest Caselaw 168 Mad

Madras High Court

The Commissioner Of Income Tax vs M/S.Shree Ambiga Sugars Limited on 9 January, 2026

                                                                                           TCA No.19 of 2021

                                    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.19 of 2021

                     The Commissioner of Income Tax,
                     Chennai.                                                          .. Appellant

                                                               -vs-

                     M/s.Shree Ambiga Sugars Limited
                     Eldarado, 5th Floor,
                     112, Mahatma Gandhi Road,
                     Chennai 600 034.
                     PAN: AABCS5163J                                                   .. Respondent

                     Prayer: Appeal filed under Section 260A of the Income Tax Act, 1961,
                     against the order dated 27.09.2019 passed in ITA No.1764/Chny/2019
                     on the file of the Income Tax Appellate Tribunal, Madras “C” Bench,
                     Chennai, for the Assessment Year 2010-11.


                     For Appellant             :         Mrs.V.Pushpa
                                                         Senior Standing Counsel

                     For Respondent            :         Mr.R.Vijaya Raghavan
                                                         for M/s.Subbaraya Aiyar Padmanabhan
                                                         & Ramamani
                                                           *****

                     Page 1 of 4




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                                                                                                     TCA No.19 of 2021

                                                         JUDGMENT

(Delivered by the Hon'ble Chief Justice)

Heard learned counsel for the appellant/Revenue.

Mr.Vijayaraghavan, 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.) 09.01.2026 Index : Yes/No Neutral Citation : Yes/No sra

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To

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

2. The Commissioner of Income Tax, Chennai.

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

(sra)

09.01.2026

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