Madras High Court
M/S. Ucal Fuel Systems Ltd vs The Asst. Commissioner Of Income Tax on 3 September, 2018
Bench: T.S. Sivagnanam, V. Bhavani Subbaroyan
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED : 03.09.2018 CORAM: THE HONOURABLE MR.JUSTICE T.S. SIVAGNANAM & THE HONOURABLE MRS.JUSTICE V. BHAVANI SUBBAROYAN T.C.A.No.1167 of 2008 M/s. Ucal Fuel Systems Ltd., Raheja Towers Delta Wing, Unit 505, 177, Anna Salai, Chennai 600 002. .. Appellant/Petitioner Vs The Asst. Commissioner of Income Tax, Company Circle-III (3), Chennai 600 034 ..Respondent/Respondent * * * Prayer:- Tax Appeal has filed under section 260A of the Income Tax Act, 1961 against the common order of the Income Tax Appellate Tribunal, C Bench, Chennai dated 11.05.2007 in ITA No.1610/Mds/2006. * * * For Appellant : Mr.R.Venkatanarayanan For Respondent : Mr.M.Swaminathan T.S. SIVAGNANAM, J. & V. BHAVANI SUBBAROYAN, J. jen JUDGMENT
Learned counsel for the appellant seeks permission of this Court to withdraw this appeal and he makes an endorsement to that effect.
2. The endorsement has been placed on record and the appeal stands dismissed as withdrawn. No costs.
(T.S.S., J.) (V.B.S., J.) 03.09.2018 jen To
The Asst. Commissioner of Income Tax, Company Circle-III (3), Chennai 600 034 T.C.A.No.1167 of 2008 03.09.2018