MR.SANJAY KUMAR vs. THE ASSISTANT COMMISSIONER

Tax Case Appeal No.809 of 2016 IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 18.02.2021 CORAM THE HON'BLE MR.JUSTICE M. DURAISWAMY AND THE HON'BLE MRS.JUSTICE T.V. THAMILSELVI Tax Case Appeal No.70 of 2016 M. Sanjay Kumar

... Appellant v.

The Assistant Commissioner of Income Tax, Company Circle- VII, Chennai.

... Respondent

Tax Case Appeal filed under Section 260A of the Income Tax Act, 1961 against the order of the Income Tax Appellate Tribunal, “A” Bench, Chennai dated 30.01.2015 passed in ITA.No2042/Mds/2014 for the Assessment Year2009-10. For Appellant : Mr.Shreekumar for Mr.R.Sivaraman

For Respondent : Mr. Karthik Ranganathan, Standing Counsel Page 1/5 https://www.mhc.tn.gov.in/judis/ Tax Case Appeal No.809 of 2016 J U D G M E N T (Judgment was Delivered by M.DURAISWAMY, J) This appeal filed by theassessee under Section 260A of the Income Tax Act, 1961 ('the Act' for brevity), is directed against the order dated 30.01.2015 passed by the Income Tax Appellate Tribunal, “A” Bench, Chennai ('the Tribunal' for brevity) in I..TA.No2042/Mds/2014 for the Assessment Year2009-10. 2. The appeal was admitted on 27.011.2016 on the following Substantial Question s of Law: “ Whether on the facts and in the circumstances of the case, the Appellate Tribunal was right in law in holding that the addition of Rs.17,00,000/- as 'unexplained' cash deposits u/s 68 of the Act when the appellant had clearly discharged her duty to identify the creditor, prove the credit worthiness of the creditors and the genuineness of the transaction?" Page 2/5 https://www.mhc.tn.gov.in/judis/ Tax Case Appeal No.809 of 2016 .3. We have heard Mr.Shreekumar , learned counsel for the appellant and Mr. Karthik Ranganathan, learned Standing Counsel for the respondent. 4. It may not be necessary for this Court to decide the Substantial Question 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. 5. We are informed by the learned counsel for the appellant that the assessee has already been issued with Form – 3 on 30.12.2020 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.809 of 2016 6. In view of the submission made by the learned counsel for the appellant, the Tax Case Appeal stands dismissed as withdrawn. No costs. [M.D., J.] [T.V.T.S., J.] 18.02.2021 Index : Yes/No

Internet : Yes Rj To 1. The The Income Tax Appellate Tribunal, Chennai “A” Bench 2. The Assistant Commissioner of Income Tax, Company Circle- VII, Chennai. Page 4/5 https://www.mhc.tn.gov.in/judis/ Tax Case Appeal No.809 of 2016 M. DURAISWAMY, J. and T.V. THAMILSELVI, J. Rj Tax Case Appeal No.70 of 2016

18.02.2021 Page 5/5 https://www.mhc.tn.gov.in/judis/