JAYAPAL SRIRAM vs. THE COMMISSIONER OF INCOME T

T.C.A.No.87 of 2020 IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 28.10.2021 CORAM THE HONOURABLE Mrs.JUSTICE PUSHPA SATHYANARAYANA and THE HONOURABLE Mr.JUSTICE MOHAMMED SHAFFIQ T.C.A.No.87 of 2020 and C.M.P.No.3527 of 2020 Sri Jayapal Sriram ... Appellant

vs The Commissioner of Income Tax Authority, Office of the Income Tax Officer, Business Ward XIII(4), 121, M.G.Road, Nungambakkam High Road, Chennai 600 034 ... Respondent Prayer: Appeal filed under Section 260-A of the Income Tax Act, 1961 against the order of the Tribunal in I.T.A.No.47/CHNY/2018 dated 19.11.2019. **** For Appellant : Mr.MA.Gouthaman For Respondent : Mr.M.Swaminathan, Senior Standing Counsel, assisted by Ms.S.Premalatha, Senior Standing Counsel 1/4 https://www.mhc.tn.gov.in/judis/ T.C.A.No.87 of 2020 JUDGMENT PUSHPA SATHYANARAYANA, J. Today, this appeal is listed under the caption “For Withdrawal” based on the memo dated 19.02.2021 submitted by the learned counsel appearing for the appellant. The learned counsel for the appellant also sought permission of this Court to withdraw this appeal. The said Memo is extracted hereunder: “1. The Appellant herein has preferred the present Appeal under Section 260A of the Income Tax Act, 1961 (the 'Act') challenging the order dated 19.11.2019 passed by the Income Tax Appellate Tribunal ('ITAT'), 'B' Bench, Chennai in ITA No.47/CHNY/2018 for the Assessment Year 2013-14 (“AY”). 2. The Appellant herein most humbly submits that as per the 'Vivad Se Vishwas' Scheme and Act, 2020, the appellant herein has preferred to opt for the above mentioned scheme as stipulated vide the notification No.CG-DL-E-17032020-218716 dated 17.03.2020 and through the same act the appellant herein has settled all of his tax dues and thus the appellant 2/4 https://www.mhc.tn.gov.in/judis/ T.C.A.No.87 of 2020 herein prefers to withdraw the appeal”. 2. In view of the submission made by the learned counsel for the appellant and recording the memo, the Appeal is dismissed as withdrawn. No costs. Consequently, connected miscellaneous petition is closed. [P.S.N., J.] [M.S.Q., J.] 28.10.2021 Index : Yes/No srn Registry is directed to upload the order copy today itself. 3/4 https://www.mhc.tn.gov.in/judis/ T.C.A.No.87 of 2020 PUSHPA SATHYANARAYANA, J. and MOHAMMED SHAFFIQ, J. To The Commissioner of Income Tax Authority, Office of the Income Tax Officer, Business Ward XIII(4), 121, M.G.Road, Nungambakkam High Road, Chennai 600 034 T.C.A.No.87 of 2020 and C.M.P.No.3527 of 2020 28.10.2021 4/4 https://www.mhc.tn.gov.in/judis/