S.R.S.FABRICS vs. THE INCOME TAX OFFICER

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TCA/360/2017HC Madras02 September 2020Bench: HON'BLE DR.JUSTICE VINEET KOTHARI3 pages
AI SummaryWithdrawn

What did the High Court hold?

The High Court considered the request made by the learned counsel for the Appellant/Assessee to withdraw the appeal. The learned Senior Standing Counsel for the Respondent/Revenue stated that they had no objection to the withdrawal. Consequently, the High Court ordered that the appeal be dismissed as withdrawn. No costs were awarded. The specific grounds for withdrawal or the merits of the original appeal before the ITAT were not discussed or decided by the High Court.

What were the facts?

The assessee, S.R.S. Fabrics, filed a Tax Case Appeal under Section 260-A of the Income Tax Act, 1961, against an order of the Income Tax Appellate Tribunal, Madras 'B' Bench, dated May 22, 2015, in I.T.A.No.1973/Mds/2014. The appeal was filed before the High Court of Judicature at Madras. The assessment years are not specified in the provided text. The amount in dispute is also not stated. The procedural history involves the appeal reaching the High Court after an order from the ITAT.

What were the issues?

1. Whether the appeal filed by the assessee under Section 260-A of the Income Tax Act, 1961, should be permitted to be withdrawn? (Question of law/procedure) Assessee's Contention: The learned counsel for the Appellant/Assessee sought permission from the court to withdraw the Appeal. Revenue's Contention: The learned Senior Standing Counsel appearing for the Respondent/Revenue had no objection to the withdrawal of the appeal.

Which sections of the Income-tax Act were involved?

Section 260-A

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, Madras B Bench

Order dt 2.9.2020 in TCA 360 of 2017 S.R.S.Fabrics v . ITO 1 IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 2.9.2020 CORAM THE HON'BLE DR.JUSTICE VINEET KOTHARI AND THE HON'BLE MR.JUSTICE KRISHNAN RAMASAMY T.C.A.No.

360 of 2017

S.R.S.Fabrics No.41, Thiyagaraya New Street No.3 Coimbatore -641 001 PAN: AAOFS0417P Appellant vs The Income Tax Officer Ward-III(3) Coimbatore. Respondent Tax Case Appeal filed under Section 260-A of the Income Tax Act, 1961 against the order of the Income Tax Appellate Tribunal, Madras 'B' Bench dated 22.5.2015 in I.T.A.No.1973/Mds/2014. For Appellant : Mr.R.Venkatanarayanan for M/s.Subbaraya Aiyar For Respondent : Mrs.T.R.Senthilkumar, Senior Standing Counsel ORDER (Made by Dr.Vineet Kothari,J) The Court was held by Video Conference, as per the Resolution of the Full Court dated 3 July 2020, by Judges at their respective residences and the counsel, staff of the Court appearing from their respective residences. http://www.judis.nic.in Order dt 2.9.2020 in TCA 360 of 2017 S.R.S.Fabrics v . ITO 2 2. Learned counsel for the Appellant/Assessee Mr.R.Venkataraman seeks permission of the court to withdraw the Appeal. 3. Mr.T.R.Senthilkumar, learned Senior Standing Counsel appearing for the Respondent/Revenue has no objection for the same. 4. Accordingly, the Appeal is dismissed as withdrawn. No costs.

(V.K.J.) (K.R.,J.) 2.9.2020 ssk. Index:Yes/No Internet:Yes/No http://www.judis.nic.in Order dt 2.9.2020 in TCA 360 of 2017 S.R.S.Fabrics v . ITO 3 Dr.VINEET KOTHARI, J. and KRISHNAN RAMASAMY, J. ssk. T.C.A.No.

360 of 2017

2.9.2020 http://www.judis.nic.in

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