ABAN HOTELS AND RESORTS P LTD vs. THE INCOME TAX OFFICER

Tax Case Appeal No.628 of 2017 IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED : 30.03.2021 CORAM THE HON'BLE MR.JUSTICE M. DURAISWAMY AND THE HON'BLE MRS.JUSTICE T.V. THAMILSELVI Tax Case Appeal No.628 of 2017 and C.M.P.No.18246 of 2017 M/s.Aban Hotels & Resorts P Ltd., Janpriya Crest, No.113, Pantheon Road, Egmore, Chennai – 600 008.

... Appellant Vs.

The Income Tax Officer, Company Ward -1(1), 615, New Block, Aayakar Bhavan, Corporate Circle – 3(1), Chennai – 600 034. ... Respondent

Tax Case Appeal filed under Section 260A of the Income Tax Act, 1961 against the order of the Income Tax Appellate Tribunal, Madras "C" Bench, dated 07.12.2016 passed in I.T.A.No.659/Mds/2011. For Appellant : Mr.R.Venkata Narayanan for M/s.Subbaraya Aiyar For Respondent : Mrs.R.Hemalatha

Standing Counsel Page 1/5 https://www.mhc.tn.gov.in/judis/ Tax Case Appeal No.628 of 2017 J U D G M E N T (Delivered by M.DURAISWAMY, J.) This appeal filed by the assessee under Section 260A of the Income Tax Act, 1961 ('the Act' for brevity), is directed against the order dated 07.12.2016 passed by the Income Tax Appellate Tribunal, Madras "C" Bench, ('the Tribunal' for brevity) in I.T.A.No.659/Mds/2011 for the assessment year 2005-06. The above appeal has been admitted on 11.12.2017 on the following Substantial Questions of Law: "1.Whether on the facts and in the circumstances of the case, the Tribunal was right in law in holding that the compensation received by the appellant for cancellation of joint venture agreement is a business receipt chargeable to tax? 2.Whether on the facts and in the circumstances of the case and in law, the compensation received on the cancellation of the joint venture agreement resulting in the dissolution of the profit making apparatus is a capital receipt not chargeable to tax?” Page 2/5 https://www.mhc.tn.gov.in/judis/ Tax Case Appeal No.628 of 2017 2. We have heard Mr.R.Venkata Narayanan for M/s.Subbaraya Aiyar, learned counsel for the appellant/assessee and Mrs.R.Hemalatha, learned Standing Counsel for the respondent/Revenue. 3. It may not be necessary for this Court to decide the Substantial Questions of Law framed for consideration on account of certain subsequent developments. The Government of India enacted the Direct Tax Vivad Se Vishwas Act, 2020 (Act 3 of 2020) to provide for resolution of disputed tax and for matters connected therewith or incidental thereto. The Act of the Parliament received the assent of the President on 17th March 2020 and published in the Gazette of India on 17th March 2020. 4. We are informed by the learned counsel for the appellant/ assessee that the assessee had already been issued with Form-3 on 29.12.2020 and the learned counsel for the appellant seeks permission of this Court to withdraw the appeal. Page 3/5 https://www.mhc.tn.gov.in/judis/ Tax Case Appeal No.628 of 2017 5. In view of the submission made by the learned counsel for the appellant, the Tax Case Appeal stands dismissed as withdrawn. No costs. Consequently, connected miscellaneous petition is closed. [M.D., J.] [T.V.T.S., J.] Index : Yes/No 30.03.2021 Internet : Yes

mkn To 1. Income Tax Appellate Tribunal, Madras "C" Bench 2.The Income Tax Officer, Company Ward -1(1), 615, New Block, Aayakar Bhavan, Corporate Circle – 3(1), Chennai – 600 034. Page 4/5 https://www.mhc.tn.gov.in/judis/ Tax Case Appeal No.628 of 2017 M. DURAISWAMY, J. and T.V. THAMILSELVI, J. mkn Tax Case Appeal No.628 of 2017

30.03.2021 Page 5/5 https://www.mhc.tn.gov.in/judis/