THE COMMISSIONER OF INCOME TAX vs. M/S PARAMOUNT HEAVY CARRIERS

TCA/171/2015HC Madras2026/MHC/413406 October 2026Bench: Honourable Dr.Justice ANITA SUMANTH3 pages

AI SummaryWithdrawn

What did the High Court hold?

The Tribunal noted the submission made by the learned Senior Standing Counsel for the appellant/Department. The Department expressed its intention not to pursue the appeal concerning Assessment Year 2005-2006, requesting withdrawal on the grounds of low tax effect, as per Circular No. 9 of 2024 dated 17.09.2024. In light of this submission, the Tax Case (Appeal) was dismissed as withdrawn. The questions of law were expressly left open to be decided in an appropriate future matter. No costs were awarded.

What were the facts?

The appeal was filed by the Commissioner of Income Tax, Chennai (the Revenue) against an order of the Income Tax Appellate Tribunal (ITAT), Madras 'B' Bench, Chennai, dated 19.09.2014, pertaining to Assessment Year 2005-06. The respondent in the appeal is M/s. Paramount Heavy Carriers. The appeal was filed under Section 260A of the Income-Tax Act, 1961. The High Court of Judicature at Madras was hearing the appeal.

What were the issues?

1. Whether the appeal filed by the Revenue should be dismissed as withdrawn. This issue arises from the submission made by the Revenue's counsel. The Revenue argued that it does not wish to pursue the appeal for Assessment Year 2005-06 due to low tax effect, citing Circular No. 9 of 2024 dated 17.09.2024. No arguments were recorded for the respondent assessee.

Which sections of the Income-tax Act were involved?

Section 260A

AI-generated summary — verify with the full judgment below

2026:MHC:4134 TCA No. 171 of 2015 IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 06-10-2026 CORAM THE HON'BLE DR.JUSTICE ANITA SUMANTH AND THE HON'BLE MR.JUSTICE K.RAJASEKAR TCA No. 171 of 2015 CNR:{HCMA010502062015} The Commissioner Of Income Tax, Chennai. ..Appellant(s) Vs M/s.Paramount Heavy Carriers No.65, Coral Merchant Street, Chennai-600 001. ..Respondent(s) Prayer : Tax Case (Appeal) filed under Section 260A of the Income-Tax Act, 1961 against the order of the Income Tax Appellate Tribunal Madras ‘B’ Bench, Chennai dated 19.09.2014 in ITA No.1178/Mds/2010 for the A.Y. 2005- 06. For Appellant(s): Mr. D. Prabhu Mukunth Arunkumar, Senior Standing Counsel For Respondent(s): Not Ready in Notice Judgment (Judgment of the Court was delivered by Dr.Anita Sumanth J.) Mr.D.Prabhu Mukunth Arunkumar, learned Senior Standing Counsel, appearing for the appellant / Department would submit that the Income-Tax __________ Page 1 of 3 https://www.mhc.tn.gov.in/judis ( Uploaded on: 08/10/2026 04:56:43 pm ) 2026:MHC:4134 TCA No. 171 of 2015 Department does not wish to pursue this appeal qua Assessment Year 2005 – 2006 and seeks withdrawal of the same on account of low tax effect, per Circular No.9 of 2024 dated 17.09.2024. 2. Recording the aforesaid submission, this Tax Case (Appeal) is dismissed as withdrawn leaving the questions of law open to be decided in an appropriate matter. No costs. (A.S.M.,J.) (K.R.S.,J.) 06-10-2026 mpl Index: Yes/No Speaking order Neutral Citation: Yes To 1. The Income Tax Appellate Tribunal Madras ‘B’ Bench, Chennai. __________ Page 2 of 3 https://www.mhc.tn.gov.in/judis ( Uploaded on: 08/10/2026 04:56:43 pm ) 2026:MHC:4134 TCA No. 171 of 2015 DR.ANITA SUMANTH J. AND K.RAJASEKAR J. MPL TCA No. 171 of 2015 06-10-2026 __________ Page 3 of 3 https://www.mhc.tn.gov.in/judis ( Uploaded on: 08/10/2026 04:56:43 pm )

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