Madras High Court
Ndf Engineering Private Limited vs The Assistant Commissioner Of Income ... on 3 January, 2025
Author: Anita Sumanth
Bench: Anita Sumanth
2025:MHC:4300
T.C.(A).No.103 of 2012
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 03.01.2025
CORAM :
THE HONOURABLE DR.JUSTICE ANITA SUMANTH
and
THE HONOURABLE MR.JUSTICE G. ARUL MURUGAN
T.C.(A).No.103 of 2012
and
M.P.No.1 of 2012
NDF Engineering Private Limited,
No.45A, 2nd Street, Bharathi Colony,
Avinashi Road, Peelamedu,
Coimbatore 641 004. .. Appellant
vs
The Assistant Commissioner of Income Tax,
Income-Tax Co. Cle IV (1),
Coimbatore .. Respondent
Prayer : Appeal filed under Section 260 A of the Income-Tax Act, 1961
against the order of the Income-Tax Appellate Tribunal Chennai Bench
'D' dated 09.05.2008 in ITA No. 26/Mds/2008.
For Appellant : Mr.R.Sivaraman
For Respondent : Mr.Karthik Ranganathan
Senior Standing Counsel
https://www.mhc.tn.gov.in/judis
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T.C.(A).No.103 of 2012
DR. ANITA SUMANTH,J.
and
G. ARUL MURUGAN.,J
JUDGMENT
(Delivered by Dr.ANITA SUMANTH.,J) Learned counsel for the appellant states that a declaration in Form 1 has been filed under Vivad Se Vishwas Scheme and the tax as quantified has been remitted on 21.12.2024.
2. Learned counsel for the petitioner has filed a memo dated 03.01.2025 to the effect that the appellant wishes to withdraw the appeal.
3. Recording the aforesaid memo, this Tax Case (Appeal) is dismissed as withdrawn. No costs. Connected miscellaneous petition is closed.
[A.S.M., J] [G.A.M., J] 03.01.2025 Index:Yes/No Speaking order Neutral Citation:Yes sl To The Assistant Commissioner of Income Tax, Income-Tax Co. Cle IV (1), Coimbatore .
T.C.(A).No.103 of 2012 and M.P.No.1 of 2012 https://www.mhc.tn.gov.in/judis 2/2