M/S MANGAL TIRTH ESTATES LTD vs. COMMISSIONER OF INCOME TAX 4,

TCA/617/2018HC Madras15 April 2019Bench: Hon`ble Mr Justice C.V. KARTHIKEYAN2 pages

AI SummaryWithdrawn

What did the High Court hold?

The High Court of Judicature at Madras allowed the appellant-assessee's prayer to withdraw the Tax Case Appeal. The Court noted that the learned counsel for the appellant-assessee prayed for leave to withdraw the appeal and made an endorsement to that effect. The learned Senior Standing Counsel for the respondent-Revenue had no objection to the withdrawal. Consequently, the Tax Case Appeal was dismissed as withdrawn. No decision was made on the merits of the case.

What were the facts?

The assessee, M/s. Mangal Tirth Estates Limited, filed a Tax Case Appeal under Section 260A of the Income Tax Act, 1961, before the High Court of Judicature at Madras. The appeal was against an order of the Income Tax Appellate Tribunal, Madras 'B' Bench, dated 27.2.2017, made in ITA No.1983/Mds/2016. The Revenue was represented by the Commissioner of Income Tax 4, Chennai. The appellant-assessee subsequently prayed for leave to withdraw the present appeal, with an endorsement made to that effect. The learned Senior Standing Counsel for the Revenue had no objection to the withdrawal.

What were the issues?

1. Whether the appellant-assessee is permitted to withdraw the Tax Case Appeal filed under Section 260A of the Income Tax Act, 1961. The assessee's contention is that they wish to withdraw the appeal. The revenue has no objection to the withdrawal of the appeal.

Which sections of the Income-tax Act were involved?

Section 260A

AI-generated summary — verify with the full judgment below

1 IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 15.4.2019 CORAM THE HON'BLE DR.JUSTICE VINEET KOTHARI AND THE HON'BLE MR.JUSTICE C.V.KARTHIKEYAN Tax Case Appeal No.617 of 2018 M/s.Mangal Tirth Estates Limited, 769 Spencer Plaza, Anna Salai, Chennai 600 002. Appellant Vs. Commissioner of Income Tax 4, Chennai. Respondent Tax Case Appeal filed under Section 260A of the Income Tax Act, 1961 against the order of the Income Tax Appellate Tribunal, Madras 'B' Bench, Chennai, dated 27.2.2017 made in ITA No.1983/Mds/2016. For Appellant : Mr.N.V.Balaji For Respondent : Mr.Karthik Ranganathan Senior Standing Counsel J U D G M E N T (Delivered by DR.VINEET KOTHARI,J) Learned counsel appearing for the Appellant-Assessee prays leave of the court to withdraw the present Appeal and has made an endorsement to that effect in the case bundle. The learned Senior Standing Counsel http://www.judis.nic.in 2 DR.VINEET KOTHARI, J. and C.V.KARTHIKEYAN, J. ssk. appearing for the Respondent-Revenue has no objection for the same. Accordingly, the Tax Case Appeal is dismissed as withdrawn. (V.K.,J.) (C.V.K.,J.) 15.4.2019 Index : Yes/No Internet : Yes/No ssk. To 1. Commissioner of Income Tax 4, Chennai. 2. Income Tax Appellate Tribunal, Madras 'B' Bench, Chennai 3. The Deputy Commissioner of Income Tax, Corporate Circle 4(1) Chennai. TCA No.617 of 2018 http://www.judis.nic.in

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