THE COMMISSIONER OF INCOME TAX vs. M/S TVS INVESTMENTS LTD

TCA/289/2015HC Madras2026/MHC/413106 October 2026Bench: Honourable Dr.Justice ANITA SUMANTH3 pages

AI SummaryWithdrawn

What did the High Court hold?

The High Court recorded the submission of the learned Senior Standing Counsel for the appellant/Department that the Income-Tax Department did not wish to pursue the appeal for assessment year 2000-2001 and sought its withdrawal. The reason cited for withdrawal was the low tax effect, in accordance with Circular No. 9 of 2024. Accordingly, the Court dismissed the Tax Case (Appeal) as withdrawn. The Court explicitly stated that the questions of law were left open to be decided in an appropriate matter. No costs were awarded.

What were the facts?

The Income Tax Department (appellant) filed a Tax Case (Appeal) under Section 260A of the Income-Tax Act, 1961, against an order of the Income Tax Appellate Tribunal (ITAT), Madras ‘D’ Bench, Chennai, dated 11.10.2011, pertaining to Assessment Year 2000-01. The appeal was filed against M/s TVS Investments Ltd (respondent). The High Court of Judicature at Madras was hearing this appeal. The Department, through its learned Senior Standing Counsel, indicated its intention not to pursue the appeal for the specified assessment year.

What were the issues?

1. Whether the Income Tax Department should be permitted to withdraw the appeal against the ITAT's order for AY 2000-01? The Revenue (appellant) argued that it did not wish to pursue the appeal for assessment year 2000-01 and sought withdrawal of the same. This request was based on Circular No. 9 of 2024 dated 17.09.2024, citing low tax effect. The judgment does not record any specific arguments from the respondent (assessee) regarding the withdrawal, other than their appearance.

Which sections of the Income-tax Act were involved?

Section 260A

AI-generated summary — verify with the full judgment below

2026:MHC:4131 TCA No. 289 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. 289 of 2015 CNR:{HCMA010506372015} The Commissioner Of Income Tax, Chennai ..Appellant(s) Vs M/s TVS Investments Ltd Jayalakshmi Estate 29, (Old No. 8), Haddows Road, Chennai 600 006 ..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 ‘D’ Bench, Chennai dated 11.10.2011 in ITA No. 926/Mds/2011 for the A.Y. 2000- 01. For Appellant(s): Dr. S.Sathiya Narayanan, SSC For Respondent(s): Mr. R.Venkata Narayanan for M/s.Subbaraya Aiyar Padmanabhan and Ramamani Judgment (Judgment of the Court was delivered by Dr.Anita Sumanth J.) Dr. S.Sathiya Narayanan, learned Senior Standing Counsel, appearing for the appellant / Department would submit that the Income-Tax Department does __________ Page 1 of 3 https://www.mhc.tn.gov.in/judis ( Uploaded on: 08/10/2026 04:56:44 pm ) 2026:MHC:4131 TCA No. 289 of 2015 not wish to pursue this appeal qua assessment year 2000 – 2001 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 ‘D’ Bench, Chennai. __________ Page 2 of 3 https://www.mhc.tn.gov.in/judis ( Uploaded on: 08/10/2026 04:56:44 pm ) 2026:MHC:4131 TCA No. 289 of 2015 DR.ANITA SUMANTH J. AND K.RAJASEKAR J. MPL TCA No. 289 of 2015 06-10-2026 __________ Page 3 of 3 https://www.mhc.tn.gov.in/judis ( Uploaded on: 08/10/2026 04:56:44 pm )

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