MADURA COATS PVT LTD.,. vs. COMMISSIONER OF INCOME TAX,

TCA/177/2016HC Madras14 June 2022Bench: Hon`ble Mr Justice R. MAHADEVAN3 pages

AI SummaryWithdrawn

What did the High Court hold?

The Court granted the appellant's request to withdraw the Tax Case Appeals. In view of the submission and the endorsement made by the learned counsel for the appellant, the appeals were dismissed as withdrawn. No costs were awarded. The judgment does not record any decision on the merits of the original appeals before the Tribunal or the grounds raised therein.

What were the facts?

The appeals were filed by Madura Coats Pvt. Ltd. (the appellant) against the Commissioner of Income Tax, Madurai (the respondent). The appeals were filed under Section 260A of the Income Tax Act, 1961, challenging the common order of the Income Tax Appellate Tribunal, Chennai “C” Bench, dated 19.06.2015 in ITA.Nos.765, 766, 767, 768 and 769/Mds/2014. The High Court of Judicature at Madras was hearing these appeals. The appellant's counsel sought permission to withdraw these Tax Case Appeals and made an endorsement to that effect.

What were the issues?

1. Whether the appeals filed by the appellant should be permitted to be withdrawn. The appellant's counsel sought permission to withdraw these Tax Case Appeals. The respondent's contentions are not recorded in the judgment.

Which sections of the Income-tax Act were involved?

Section 260A

AI-generated summary — verify with the full judgment below

C.M.A.Nos.177 to 181 of 2016 IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED : 14.06.2022 CORAM THE HONOURABLE MR.JUSTICE R.MAHADEVAN & THE HONOURABLE MR.JUSTICE MOHAMMED SHAFFIQ T.C.A.Nos.177 to 181 of 2016 Madura Coats Pvt. Ltd., 144 M.G. Road, Bangalore 560 001. .... Appellant in all the appeals Vs. Commissioner of Income Tax, Madurai .... Respondent in all appeals Prayer: Tax Case Appeals filed under Section 260A of Income Tax Act, 1961 against the common order of the Income Tax Appellate Tribunal, Chennai “C” Bench, dated 19.06.2015 in ITA.Nos.765, 766, 767, 768 and 769/ Mds / 2014. For appellant in all appeals : Mr.P.J. Rishikesh For respondent in all appeals : Mr.M.Swaminathan & M/s.V.Pushpa Standing counsel 1/3 https://www.mhc.tn.gov.in/judis C.M.A.Nos.177 to 181 of 2016 COMMON JUDGMENT (Judgment of the court was delivered by R.Mahadevan, J.) The learned counsel for the appellant sought permission of this Court to withdraw these Tax Case Appeals. He has also made an endorsement to that effect in the case bundles. 2. In view of the submission and the endorsement so made by the learned counsel for the appellant, these Tax Case Appeals are dismissed as withdrawn. No costs.

(R.M.D.,J.) (M.S.Q., J.) 14.06.2022 msr To 1.The Income Tax Appellate Tribunal, Chennai “C” Bench, 2.The Commissioner of Income Tax, Madurai 2/3 https://www.mhc.tn.gov.in/judis C.M.A.Nos.177 to 181 of 2016 R.MAHADEVAN, J. & MOHAMMED SHAFFIQ, J. msr T.C.A.Nos.177 to 181 of 2016 14.06.2022 3/3 https://www.mhc.tn.gov.in/judis

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