THE COMMISSIONER OF INCOME TAX vs. CORAMANDLE INDUSTRIES PVT LTD

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TCA/332/2017HC Madras13 October 2026Bench: Honourable Dr.Justice ANITA SUMANTH2 pages
AI SummaryWithdrawn

What did the High Court hold?

The High Court recorded the submission of the learned Senior Standing Counsel for the Revenue that the Income-Tax Department does not wish to pursue the appeal for assessment year 2003-04 due to low tax effect, as per Circular No. 9 of 2024. Consequently, the Tax Case (Appeal) was dismissed as withdrawn. The Court explicitly stated that the questions of law are left open to be decided in an appropriate matter. No costs were awarded. The specific findings of the ITAT or the amount in dispute were not discussed or decided by the High Court as the appeal was withdrawn.

What were the facts?

The Commissioner of Income Tax, Chennai (the Revenue) filed an appeal under Section 260-A of the Income-Tax Act, 1961, against the order of the Income Tax Appellate Tribunal (ITAT), Madras 'B' 'SMC' Bench, Chennai, dated 07/12/2016, passed in I.T.A. NO 2517/mds/2016. The appeal pertains to assessment year 2003-04 and concerns Coramandle Industries Pvt Ltd (the assessee). The Revenue appeared through its Senior Standing Counsel, while the assessee did not appear. The High Court was hearing the appeal on 13-10-2026.

What were the issues?

1. Whether the appeal filed by the Revenue against the ITAT's order for assessment year 2003-04 should be pursued. The Revenue's contention is that it does not wish to pursue the appeal for assessment year 2003-04 and seeks withdrawal of the same. This is based on Circular No. 9 of 2024 dated 17.09.2024, citing low tax effect. The assessee did not present any arguments.

Which sections of the Income-tax Act were involved?

Section 260-A

AI-generated summary — verify with the full judgment below

TCA No. 332 of 2017 __________ Page 1 of 2 IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 13-10-2026 CORAM THE HON'BLE DR.JUSTICE ANITA SUMANTH AND THE HON'BLE MR.JUSTICE K.RAJASEKAR TCA No. 332 of 2017 CNR:{HCMA011980332017} The Commissioner Of Income Tax Chennai ..Appellant(s) Vs Coramandle Industries Pvt Ltd 5, Pycrofts Garden Road, Chennai-600 006 ..Respondent(s) Appeal filed under Section 260-A of the Income-Tax Act, 1961 against the order of the Income Tax Appellate Tribunal, Madras ‘B’ ‘SMC’ Bench, Chennai dt 07/12/2016 passed in I.T.A. NO 2517/mds/2016. For Appellant(s): Mr.T.Ravikumar Senior Standing Counsel For Respondent(s): No appearance https://www.mhc.tn.gov.in/judis ( Uploaded on: 15/10/2026 01:01:40 pm ) TCA No. 332 of 2017 __________ Page 2 of 2 DR.ANITA SUMANTH, J. AND K.RAJASEKAR, J. Judgment (Delivered by Dr.Anita Sumanth, J.) Mr.T.Ravikumar, learned Senior Standing Counsel, appearing for the appellant / Department would submit that the Income-Tax Department does not wish to pursue this appeal qua assessment year 2003 – 04 and seeks withdrawal of the same on account of low tax effect, per Circular bearing No.9 of 2024 dated 17.09.2024. 2. Recording the aforesaid submissions, 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.) 13-10-2026 Index: Yes/No Speaking order Neutral Citation: Yes ssm To 1. The Commissioner of Income Tax, Chennai. 2. The Income Tax Appellate Tribunal, Madras ‘B’ Bench, Chennai. TCA No. 332 of 2017 https://www.mhc.tn.gov.in/judis ( Uploaded on: 15/10/2026 01:01:40 pm )

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