AMMAN SRI VAISHNAVI CHITS P LTD vs. THE INCOME TAX OFFICER

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TCA/311/2024HC Madras01 July 2025Bench: Honourable The CHIEF JUSTICE4 pages
AI SummaryWithdrawn

What did the High Court hold?

The High Court of Judicature at Madras, comprising the Chief Justice and a Judge, considered the request made by the assessee's counsel. The assessee sought to withdraw the appeal on the grounds that the dispute had been resolved under the Direct Tax Vivad Se Vishwas Scheme, 2024. The Court granted the leave to withdraw the appeal. Consequently, the appeal was dismissed as withdrawn. No order was made as to costs. The judgment does not discuss any substantive legal issues or the merits of the original dispute before the Tribunal.

What were the facts?

The assessee, Amman Sri Vaishnavi Chits P Ltd., filed an appeal before the High Court of Judicature at Madras against an order dated 28.03.2024 passed by the Income Tax Appellate Tribunal, 'C' Bench, Chennai. The appeal was filed under Section 260A of the Income Tax Act, 1961. The revenue was represented by the Income Tax Officer, Ward 1(2), Chennai. The specific assessment year(s) and the amount in dispute are not recorded in the judgment. The procedural history leading to the Tribunal's order is also not detailed.

What were the issues?

1. Whether the appeal filed by the assessee under Section 260A of the Income Tax Act, 1961, should be withdrawn. Assessee's contention: The assessee, through its counsel, sought leave to withdraw the appeal. This request was based on the fact that the assessee had settled the matter under the Direct Tax Vivad Se Vishwas Scheme, 2024. Revenue's contention: The judgment does not record any specific contention from the revenue regarding the withdrawal of the appeal. However, the revenue was represented by its Senior Standing Counsel.

Which sections of the Income-tax Act were involved?

Section 260A

AI-generated summary — verify with the full judgment below

T.C.A.No.311 of 2024

IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 01.07.2025 CORAM : THE HON'BLE MR.K.R.SHRIRAM, CHIEF JUSTICE AND THE HON'BLE MR.JUSTICE SUNDER MOHAN T.C.A.No.311 of 2024 Amman Sri Vaishnavi Chits P Ltd. No.18, Alangatha Street Triplicane, Chennai 600 005. PAN: AAKCA8381K .. Appellant Vs. Income Tax Officer Ward 1(2) Income Tax Department

Chennai. .. Respondent Prayer : Appeals under Section 260A of the Income Tax Act, 1961 against the order dated 28.03.2024 passed in ITA No.316/CHNY/2022 on the file of Income Tax Appellate Tribunal, 'C' Bench, Chennai. For Appellant : Mr.A.S.Sriraman For Respondent : Mr.T.Ravikumar Senior Standing Counsel __________ Page 1 of 4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 02/07/2025 08:45:48 pm ) T.C.A.No.311 of 2024

JUDGMENT (Judgment of the Court was delivered by the Hon'ble Chief Justice) Mr.A.S.Sriraman seeks leave to withdraw the appeal since the assessee has settled the matter under Direct Tax Vivad Se Vishwas Scheme, 2024. 2. Appeal is dismissed as withdrawn. There shall be no order as to costs. (K.R.SHRIRAM, CJ) (SUNDER MOHAN,J.)

01.07.2025 Index : Yes/No Neutral Citation : Yes/No kpl To 1. Income Tax Officer __________ Page 2 of 4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 02/07/2025 08:45:48 pm ) T.C.A.No.311 of 2024

Ward 1(2) Income Tax Department

Chennai. 2. Income Tax Appellate Tribunal, 'C' Bench Chennai. __________ Page 3 of 4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 02/07/2025 08:45:48 pm ) T.C.A.No.311 of 2024

THE HON'BLE CHIEF JUSTICE AND SUNDER MOHAN

,J.

(kpl)

T.C.A.No.311 of 2024

01.07.2025 __________ Page 4 of 4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 02/07/2025 08:45:48 pm )

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