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

TCA/618/2018HC Madras01 April 2019Bench: Hon`ble Mr Justice C.V. KARTHIKEYAN2 pages

AI SummaryWithdrawn

What did the High Court hold?

The High Court allowed the appellant's prayer to withdraw the Tax Case Appeal. The Court noted that the learned counsel for the appellant/assessee had sought leave to withdraw the appeal and had made an endorsement to that effect. The learned Senior Standing Counsel for the respondent/revenue stated that they had no objection to the withdrawal. Consequently, the Tax Case Appeal was dismissed as withdrawn. No costs were awarded.

What were the facts?

The assessee, Mangal Tirth Estates Ltd., filed a Tax Case Appeal before the High Court of Judicature at Madras. The appeal was against an order of the Income Tax Appellate Tribunal, Madras 'B' Bench, dated February 27, 2017, made in ITA No.1984/Mds/2016. The Revenue was represented by the Commissioner of Income Tax 4, Chennai. The appeal was filed under Section 260A of the Income Tax Act, 1961. The appellant's counsel sought permission to withdraw the appeal, and the respondent's counsel had no objection.

What were the issues?

1. Whether the appeal filed by the assessee under Section 260A of the Income Tax Act, 1961, should be permitted to be withdrawn. Assessee's Contention: The learned counsel for the appellant/assessee prayed for leave of the court to withdraw the Tax Case Appeal and made an endorsement to that effect. Revenue's Contention: The learned Senior Standing Counsel appearing for the respondent/revenue had no objection for 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

Judgt. dt. 1.4.19 in T.C.A.618/2018 Mangal Tirth Estates Ltd. v. CIT 1/2 IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 1.4.2019 CORAM THE HON'BLE DR.JUSTICE VINEET KOTHARI AND THE HON'BLE MR.JUSTICE C.V.KARTHIKEYAN Tax Case Appeal No.618 of 2018 M/s.Mangal Tirth Estates Ltd., 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.1984/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 for leave of the court to withdraw the Tax Case Appeal and has made an endorsement to that effect. The learned Senior Standing Counsel appearing for the Respondent/Revenue has no objection for the same. Accordingly, the Tax Case Appeal is dismissed as withdrawn. No costs. (V.K.,J.) (C.V.K.,J.) 1.4.2019 http://www.judis.nic.in Judgt. dt. 1.4.19 in T.C.A.618/2018 Mangal Tirth Estates Ltd. v. CIT 2/2 DR.VINEET KOTHARI, J. and C.V.KARTHIKEYAN, J. Index : Yes/No Internet : Yes/No ssk. 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.618/2018 1.4.2019. http://www.judis.nic.in

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