M/S.CHENNAI PETROLEUM CORPOR vs. THE DY COMMISSIONER OF INCOM

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TCA/114/2020HC Madras13 March 2020Bench: Hon`ble Mr Justice M. SATHYANARAYANAN2 pages
AI SummaryWithdrawn

What did the High Court hold?

The High Court, in light of the submission and endorsement made by the learned counsel for the appellant, granted permission to withdraw the Tax Case Appeal. Consequently, the appeal was dismissed as withdrawn. No costs were awarded. The connected miscellaneous petitions were also closed. The Tribunal's order dated 20.03.2019 in ITA.No.1982/Chny/11 was not adjudicated on its merits. No specific issues were decided by the High Court, nor was any ratio decidendi established for future citation.

What were the facts?

The appellant, M/s. Chennai Petroleum Corporation Ltd., filed a Tax Case Appeal before the High Court of Judicature at Madras. The appeal was against the common order of the Income Tax Appellate Tribunal, 'B' Bench, Chennai, dated 20.03.2019 in ITA.No.1982/Chny/11. The respondent was the Deputy Commissioner of Income Tax, Large Tax Payer Unit, Chennai. The appeal was filed under Section 260-A of the Income Tax Act, 1961. The assessment year(s) are not explicitly stated in the provided text. The amount in dispute is also not mentioned.

What were the issues?

The primary issue before the High Court was whether to entertain the Tax Case Appeal filed by the assessee. The appellant, M/s. Chennai Petroleum Corporation Ltd., through its learned counsel, sought permission to withdraw the Tax Case Appeal. The counsel also made an endorsement in the appeal to this effect. The revenue's contentions are not recorded in the judgment.

Which sections of the Income-tax Act were involved?

Section 260-A

AI-generated summary — verify with the full judgment below

TCA.No.114 of 2020 IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED 13.03.2020 CORAM THE HONOURABLE MR. JUSTICE M. SATHYANARAYANAN AND THE HONOURABLE MR. JUSTICE ABDUL QUDDHOSE TCA.No.114 of 2020 & CMP.Nos.3902 & 3919/2020 M/s.Chennai Petroleum Corporation Ltd. 536 Anna Salai, Teynampet Chennai 600 018.

.. Appellant Versus The Deputy Commissioner of Income tax Large Tax Payer Unit, Chennai 600 101.

.. Respondent PRAYER:- Tax Case Appeal filed under Section 260-A of the Income Tax Act, 1961, against the common order of the Income Tax Appellate Tribunal, ''B'' Bench, Chennai dated 20.03.2019 in ITA.No.1982/Chny/11. For Appellant : Mr.R.Venkatanarayanan for M/s.Subbaraya Aiyar Padmanabhan For Respondent : Mr.T.Ravikumar 1/2 http://www.judis.nic.in TCA.No.114 of 2020 M.SATHYANARAYANAN, J., AND ABDUL QUDDHOSE, J., AP JUDGMENT [Judgment of the Court was made by M.SATHYANARAYANAN,J.,] (1)The learned counsel for the appellant/assessee seeks permission of this Court to withdraw this Tax Case Appeal and has also made an endorsement in the appeal to that effect. (2)In the light of the submission and endorsement made by the learned counsel for the appellant, this Tax Case Appeal is dismissed as withdrawn. No costs. Consequently, the connected miscellaneous petitions are closed. [M.S.N.,J] [A.Q., J] 13.03.2020 AP Internet : Yes To 1.The Income Tax Appellate Tribunal ''B'' Bench, Chennai. 2.The Deputy Commissioner of Income tax Large Tax Payer Unit, Chennai 600 101. TCA.No.114 of 2020 2/2 http://www.judis.nic.in

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