Madras High Court
M/S.Peria Karamalai Tea And Produce Co vs The Deputy Commissioner Of Income Tax on 16 August, 2011
Bench: Chitra Venkataraman, M.Jaichandren
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 16-08-2011 CORAM THE HONOURABLE MRS.JUSTICE CHITRA VENKATARAMAN AND THE HONOURABLE MR.JUSTICE M.JAICHANDREN Tax Case (Appeal) No.108 of 2005 M/s.Peria Karamalai Tea and Produce Co. Cowcoody Chambers, 234A, Race Course Road, Coimbatore. .. Appellant. Versus The Deputy Commissioner of Income Tax, Special Range-I, Coimbatore. .. Respondent. Prayer: Appeal filed against the order of the Income Tax Appellate Tribunal "C" Bench, dated 13.8.2004, in ITA No.332/Mds/1996, under Section 260 A of the Income Tax Act, 1961. For Appellant: Mr.R.Venkatanarayanan for M/s.Subbaraya Aiyer For Respondent: Mr.J.Naresh Kumar JUDGMENT
(Judgment of the Court was made by CHITRA VENKATARAMAN,J.) Learned standing counsel appearing for the assessee has sought the permission of this Court to withdraw the Tax Case Appeal and he has also made an endorsement to that effect.
2. Recording the submission made by the learned counsel and the endorsement made, the Tax Case Appeal stands dismissed as withdrawn. No costs.
csh To
1. The Commissioner of Income Tax (Appeals), Coimbatore.
2. The Deputy Commissioner of Income Tax, Special Range I Coimbatore