Madras High Court
Smt. Sowcar Janaki vs Commissioner Of Income Tax on 18 March, 2015
Bench: R.Sudhakar, R.Karuppiah
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATE : 18.03.2015 CORAM THE HONOURABLE MR. JUSTICE R.SUDHAKAR AND THE HONOURABLE MR. JUSTICE R.KARUPPIAH CROSS OBJECTION NO. 102 OF 2014 Smt. Sowcar Janaki C/o. S.R. & Co., CAs 15/7, Noor Veerasamy Lane Nungambakkam Chennai 600 034. .. Appellant - Vs - Commissioner of Income Tax Media Ward Chennai. .. Respondent Appeal filed under Section 260A of the Income Tax Act against the order dated 29.8.13 passed by the Income Tax Appellate Tribunal, Madras 'D' Bench, Chennai, made in ITA No.615/Mds/2012. For Appellant/ : Mr. N.V.Balaji Objector JUDGMENT
(DELIVERED BY R.SUDHAKAR, J.) Learned counsel appearing for the appellant/cross objector submits that same issue has been admitted in TCA No.126/15 and, therefore, he may be permitted to withdraw this petition. An endorsement has also been made to the said effect on the bundle. Recording the said endorsement, this cross objection is dismissed as withdrawn.
(R.S.J.) (R.K.J.) 18.03.2015 Index : Yes/No Internet : Yes/No GLN To
1. Commissioner of Income Tax Media Ward Chennai.
2. The Income Tax Appellate Tribunal Madras 'D' Bench, Chennai.
R.SUDHAKAR, J.
AND R.KARUPPIAH, J.
GLN CROSS OBJ. NO. 102 OF 2014 18.03.2015