THE COMMISSIONER OF INCOME vs. M/S. TVS ELECTRONICS LTD.,

TCA/912/2015HC Madras2026/MHC/412506 October 2026Bench: Honourable Dr.Justice ANITA SUMANTH3 pages

AI SummaryWithdrawn

What did the High Court hold?

The High Court recorded the submission of the learned Senior Standing Counsel for the appellant (Revenue) that the Income-Tax Department does not wish to pursue the appeal for Assessment Year 2006-07 and seeks withdrawal of the same on account of low tax effect, as per Circular No. 9 of 2024. Accordingly, the Tax Case (Appeal) was dismissed as withdrawn. The Court explicitly stated that the questions of law remain open to be decided in an appropriate matter. No costs were awarded. The specific findings of the ITAT or the grounds of appeal were not discussed as the appeal was withdrawn.

What were the facts?

The Income Tax Department, as the appellant, filed a Tax Case (Appeal) under Section 260A of the Income-Tax Act, 1961, challenging an order of the Income Tax Appellate Tribunal (ITAT) Madras ‘C’ Bench, dated 24.01.2014, pertaining to Assessment Year 2006-07. The respondent is M/s. TVS Electronics Ltd. The appeal was filed against the ITAT's decision. The procedural history leading to the appeal involves the ITAT's order which is now under challenge before the High Court.

What were the issues?

1. Whether the appeal filed by the Revenue against the order of the ITAT for AY 2006-07 should be dismissed as withdrawn. The appellant (Revenue) argued that it does not wish to pursue the appeal for Assessment Year 2006-07 due to a low tax effect, citing Circular No. 9 of 2024 dated 17.09.2024. The respondent (Assessee) did not record any arguments in the judgment.

Which sections of the Income-tax Act were involved?

Section 260A

AI-generated summary — verify with the full judgment below

2026:MHC:4125 TCA No. 912 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. 912 of 2015 CNR:{HCMA010525362015} The Commissioner Of Income Tax, Chennai. ..Appellant(s) Vs M/s. TVS Electronics Ltd., “Jayalakshmi Estates”, No.29 (old No.8) Haddows Road, Chennai – 600 006. ..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 ‘C’ Bench, Chennai dated 24.01.2014 in ITA No.1214/Mds/2013 for the A.Y. 2006- 07. For Appellant(s): Dr. S.Sathiya Narayanan, SSC For Respondent(s): Mr. R. Venkata Narayanan for M/s.Subbaraya Aiyar Padmanabhan and Ramamani Judgment (Judgment of the Court was delivered by Dr.Anita Sumanth J.) Dr. S.Sathiya Narayanan, learned Senior Standing Counsel, appearing for the appellant / Department would submit that the Income-Tax Department does __________ Page 1 of 3 https://www.mhc.tn.gov.in/judis ( Uploaded on: 08/10/2026 04:56:45 pm ) 2026:MHC:4125 TCA No. 912 of 2015 not wish to pursue this appeal qua Assessment Year 2006 – 2007 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 order Neutral Citation: Yes To 1.The Income Tax Appellate Tribunal Madras ‘C’ Bench, Chennai. __________ Page 2 of 3 https://www.mhc.tn.gov.in/judis ( Uploaded on: 08/10/2026 04:56:45 pm ) 2026:MHC:4125 TCA No. 912 of 2015 DR.ANITA SUMANTH J. AND K.RAJASEKAR J. MPL TCA No. 912 of 2015 06-10-2026 __________ Page 3 of 3 https://www.mhc.tn.gov.in/judis ( Uploaded on: 08/10/2026 04:56:45 pm )

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