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Income Tax Appellate Tribunal - Chennai

T.M Handlooms Private Limited,Sellur, ... vs Assistant Commissioner Of Income Tax, ... on 13 June, 2025

                    आयकर अपीलीय अिधकरण, 'सी' ायपीठ, चे ई
      IN THE INCOME-TAX APPELLATE TRIBUNAL 'C' BENCH, CHENNAI
          ी एसएस िव ने रिव, ाियक सद एवं ी जगदीश, ले खा सद        के सम ।
              Before Shri S.S. Viswanethra Ravi, Judicial Member &
                       Shri Jagadish, Accountant Member

                         M.A. Nos.91 & 92/Chny/2025
                   [In I.T.A. Nos.2552 & 2553/Chny/2024]
                   Assessment Years: 2011-12 & 2012-13

T.M. Handlooms Private Limited,            Vs. The Assistant Commissioner of
No. 4, Ahimsapuram Fourth Street,              Income Tax,
Sellur, Madurai 625 002.                       Corporate Circle 2,
                                               Madurai.
[PAN:AABCT6418R]

           (अपीलाथ /Appellant)                           (   थ /Respondent)

          अपीलाथ की ओर से / Appellant by    :   Shri T. Vasudevan, Advocate
               थ की ओर से/Respondent by     :   Ms. Gauthami Manivasagam, JCIT
       सु नवाई की तारीख/ Date of hearing    :   13.06.2025
घोषणा की तारीख /Date of Pronouncement       :   13.06.2025

                                 आदे श /O R D E R

 PER S.S. VISWANETHRA RAVI, JUDICIAL MEMBER:

By way of these Miscellaneous Applications, in pursuance to the Tribunal's order dated 07.02.2025 passed in ITA Nos. 2552 & 2553/Chny/2024, the assessee seeks extension of time for remitting the cost imposed by the Tribunal in the above stated order.

2. The ld. AR Shri T. Vasudevan, Advocate submits that the assessee took two D.D.s dated 07.05.2025 in the name of "Tamil Nadu State Legal Services Authority and prayed for granting reasonable 2 M.A.Nos.91 & 92/Chny/25 extension of time to remit the cost imposed by the Tribunal, against which, the ld. DR Ms. Gauthami Manivasagam, JCIT did not raise any objection. Considering the submissions of the both the parties and in the interest of justice, the assessee is granted 30 days from this date [13.06.2025] towards remittance of cost imposed by this Tribunal vide its order dated 07.02.2025 in ITA Nos. 2552 & 2553/Chny/2024. Thus, both the miscellaneous applications filed by the assessee are allowed.

4. In the result, both the Miscellaneous Applications filed by the assessee are allowed.

Order pronounced on 13th June, 2025 at Chennai.

 Sd/-                                                             Sd/-
 (JAGADISH)                                   (S.S. VISWANETHRA RAVI)
 ACCOUNTANT MEMBER                                    JUDICIAL MEMBER

Chennai, Dated, 13.06.2025
Vm/-

आदे श की ितिलिप अ ेिषत/Copy to:
1. अपीलाथ /Appellant,
2.   थ / Respondent,
3. आयकर आयु     /CIT, Chennai/Madurai/Coimbatore/Salem
4. िवभागीय ितिनिध/DR &
5. गाड फाईल/GF.