COMMISSIONER OF INCOME TAX vs. M/S.TRANSWORLD GARNET INDIA

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TCA/764/2015HC Madras06 October 2026Bench: Honourable Dr.Justice ANITA SUMANTH3 pages
AI SummaryWithdrawn

What did the High Court hold?

The High Court recorded the submission of the Revenue's Senior Standing Counsel that the Income-Tax Department did not wish to pursue the appeal for Assessment Year 2009-2010 due to a low tax effect, citing Circular No. 9 of 2024. Consequently, the Court dismissed the Tax Case (Appeal) as withdrawn. The Court explicitly stated that the questions of law remain open to be decided in an appropriate future matter. No costs were awarded. The operative direction was to dismiss the appeal as withdrawn.

What were the facts?

The Income Tax Department (appellant) filed a Tax Case (Appeal) under Section 260A of the Income-Tax Act, 1961, against an order of the Income Tax Appellate Tribunal (ITAT), Madras 'A' Bench, Chennai. The appeal pertained to Assessment Year 2009-10 and challenged the ITAT's order in ITA No. 1424/Mds/2014. The respondent is M/s. Transworld Garnet India Private Limited. The High Court of Judicature at Madras was hearing this appeal.

What were the issues?

1. Whether the appeal filed by the Revenue against the order of the ITAT for AY 2009-10 should be pursued. The Revenue, through its Senior Standing Counsel, submitted that it did not wish to pursue the appeal for Assessment Year 2009-2010. This decision was based on a low tax effect, as per Circular No. 9 of 2024 dated 17.09.2024. The Revenue sought withdrawal of the appeal. The judgment does not record any specific arguments from the respondent assessee.

Which sections of the Income-tax Act were involved?

Section 260A

AI-generated summary — verify with the full judgment below

TCA No. 764 of 2015 IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 06-10-2026 CORAM THE HON'BLE DR.JUSTICE ANITA SUMANTH AND THE HON'BLE MR.JUSTICE K.RAJASEKAR TCA No. 764 of 2015 CNR:{HCMA010519602015} Commissioner Of Income Tax Corporate Circle 3 (2) chennai ..Appellant(s) Vs M/s.Transworld Garnet India Private Limited, 34, New No. 46, MGR Road, Kalakshetra Colony, Besant Nagar, Chennai 600 090 PAN: AAACT3408N ..Respondent(s) Prayer : Tax Case (Appeal) filed under Section 260A of the Income-Tax Act, 1961 against the order of the Income Tax Appellate Tribunal Madras ‘A’ Bench, Chennai dated 20.03.2015 in ITA No. 1424/Mds/2014 for the A.Y. 2009-10. For Appellant(s): Mr. D. Prabhu Mukunth Arunkumar Senior Standing Counsel For Respondent(s): Ms.Anandhi for Mr. N.V. Prakash __________ Page 1 of 3 https://www.mhc.tn.gov.in/judis ( Uploaded on: 08/10/2026 04:56:44 pm ) TCA No. 764 of 2015 Judgment (Judgment of the Court was delivered by Dr.Anita Sumanth J.) Mr. D. Prabhu Mukunth Arunkumar, learned Senior Standing Counsel, appearing for the appellant / Department would submit that the Income-Tax Department does not wish to pursue this appeal qua Assessment Year 2009 – 2010 and seeks withdrawal of the same on account of low tax effect, per Circular No.9 of 2024 dated 17.09.2024. 2. Recording the aforesaid submission, this Tax Case (Appeal) is dismissed as withdrawn leaving the questions of law open to be decided in an appropriate matter. No costs. (A.S.M.,J.) (K.R.S.,J.) 06-10-2026 mpl Index: Yes/No Speaking/Non-speaking order Neutral Citation: Yes/No To 1. The Income Tax Appellate Tribunal Madras ‘A’ Bench, Chennai. __________ Page 2 of 3 https://www.mhc.tn.gov.in/judis ( Uploaded on: 08/10/2026 04:56:44 pm ) TCA No. 764 of 2015 DR.ANITA SUMANTH J. AND K.RAJASEKAR J. MPL TCA No. 764 of 2015 06-10-2026 __________ Page 3 of 3 https://www.mhc.tn.gov.in/judis ( Uploaded on: 08/10/2026 04:56:44 pm )

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