Madras High Court
Commissioner Of Income Tax vs (Late) M.Sethuraman Chettiar on 8 October, 2018
Author: T.S.Sivagnanam
Bench: T.S.Sivagnanam
In the High Court of Judicature at Madras Dated : 08.10.2018 Coram :
The Honourable Mr.Justice T.S.SIVAGNANAM and The Honourable Mrs.Justice V.BHAVANI SUBBAROYAN Tax Case Appeal No.14 of 2015 Commissioner of Income Tax, Trichy ...Appellant Vs (Late) M.Sethuraman Chettiar by LH S.V.Umayal ...Respondent APPEAL under Section 260A of the Income Tax Act, 1961 against the order dated 10.4.2014 in ITA No.227/Mds/2013 on the file of the Income Tax Appellate Tribunal Chennai 'A' Bench for the assessment year 2008-09.
For Appellant : Mr.M.Swaminathan For Respondent : No appearance Judgment was delivered by T.S.SIVAGNANAM,J Heard the learned counsel for the appellant.
2. This appeal by the Revenue challenges the order passed by the Income Tax Appellate Tribunal, which decided the issue in favour of the assessee.
3. The Revenue seeks to withdraw the appeal on account of low tax effect in terms of Circular No.3 of 2018 dated 11.7.2018 issued by the Central Board of Direct Taxes. http://www.judis.nic.in (2) T.S.SIVAGNANAM,J AND V.BHAVANI SUBBAROYAN,J RS
4. In the light of the above, the appeal is dismissed as withdrawn and the substantial questions of law framed are left open. In the event the tax effect is above the threshold limit fixed in the said circular, liberty is granted to the Revenue to make a mention to this Court to restore the appeal to be heard and decided on merits.
08.10.2018 Internet : Yes To The Income Tax Appellate Tribunal, Chennai 'A' Bench. TCA.No.14 of 2015 http://www.judis.nic.in