Madras High Court
Uma Maheswari vs The Assistant Commissioner Of Income ... on 27 February, 2020
Author: V.K
Bench: Vineet Kothari, R.Suresh Kumar
T.C.A.Nos.366 to 370 of 2015
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 27.02.2020
CORAM
THE HON'BLE DR.JUSTICE VINEET KOTHARI
AND
THE HON'BLE MR.JUSTICE R.SURESH KUMAR
T.C.A.Nos.366, 367, 368, 369 and 370 of 2015
and M.P.Nos.1,1,1,1,1,1,1 and 1 of 2015
Uma Maheswari
198, West Masi Street
Madurai-625 001
PAN : AANPU 4807G ... Appellant in all appeals
Vs.
The Assistant Commissioner of Income Tax
Income Tax, Central Circle-II, Madurai. ... Respondent in all appeals
-----
Civil Miscellaneous Appeals under Section 260A of the Income Tax Act,
1961 to set aside the I.T.A.Nos.332,333,334,335 and 336/Mds/2014 dated
28.08.2014 passed by the Income Tax Appellate Tribunal 'A' Bench, Chennai.
For Appellant : Mr.N.Senthil Kumar
for Mr.K.G.Raghupathi
For Respondent : Mr.T.R.Senthil Kumar,
Senior Standing Counsel
http://www.judis.nic.in
T.C.A.Nos.366 to 370 of 2015
DR.VINEET KOTHARI, J.
and
R. SURESH KUMAR, J.
KST
JUDGMENT
(Judgment of the Court was delivered by DR.VINEET KOTHARI,J) Learned counsel for the appellant seeks to withdraw the appeals and has made an endorsement in the court bundles to that effect.
2. Recording the same, these Civil Miscellaneous Appeals are dismissed as withdrawn. No costs. Consequently, connected miscellaneous petitions are also dismissed.
(V.K., J.) (R.S.K.,J.) 27-02-2020 KST To The Assistant Commissioner of Income Tax Income Tax, Central Circle-II, Madurai.
T.C.A.Nos.366, 367, 368, 369 and 370 of 2015 http://www.judis.nic.in