Madras High Court
M/S.Neyveli Lignite Corporation Ltd vs The Assistant Commissioner Of Income ... on 21 April, 2021
Author: M. Duraiswamy
Bench: M. Duraiswamy, Krishnan Ramasamy
Tax Case Appeal No.416 of 2016
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 21.04.2021
CORAM
THE HON'BLE MR.JUSTICE M. DURAISWAMY
AND
THE HON'BLE MR.JUSTICE KRISHNAN RAMASAMY
Tax Case Appeal No.416 of 2016
M/s.Neyveli Lignite Corporation Ltd.,
(F&AB) Income Tax Section,
Corporate Office, Neyveli – 607 801. ... Appellant
Vs.
The Assistant Commissioner of Income Tax,
Company Circle IV(4),
Chennai. ... Respondent
Tax Case Appeal filed under Section 260A of the Income Tax Act,
1961 against the order of the Income Tax Appellate Tribunal, Madras
"A" Bench, dated 26.06.2015 passed in I.T.A.No.177/Mds/2009,
Assessment Year 2001-02.
For Appellant : Ms.G.Janane
for M/s.Lakshmi Kumaran
For Respondent : Mr.T.Ravikumar
Senior Standing Counsel
https://www.mhc.tn.gov.in/judis/
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Tax Case Appeal No.416 of 2016
JUDGMENT
(Delivered by M.DURAISWAMY, J.) This appeal filed by the assessee under Section 260A of the Income Tax Act, 1961 ('the Act' for brevity), is directed against the order dated 26.06.2015 passed by the Income Tax Appellate Tribunal, Madras "A" Bench, ('the Tribunal' for brevity) in I.T.A.No.177/Mds/2009 for the assessment year 2001-02. The above appeal has been admitted on 02.08.2016 on the following Substantial Questions of Law:
"1.Whether on the facts and in circumstances of the case, the Hon'ble ITAT was right in holding that reopening of assessment under Section 147 of the Income Tax Act, 1961, is valid?
2.Whether on the facts and in circumstances of the case, the Hon'ble ITAT was right in holding that loose tools which does not provide enduring benefit should be classified as capital expenditure and not as revenue expenditure?” https://www.mhc.tn.gov.in/judis/ Page 2/5 Tax Case Appeal No.416 of 2016
2. We have heard Ms.G.Janane for M/s.Lakshmi Kumaran, learned counsel for the appellant/assessee and Mr.T.Ravikumar, learned Senior Standing Counsel for the respondent/Revenue.
3. It may not be necessary for this Court to decide the Substantial Questions of Law framed for consideration on account of certain subsequent developments. The Government of India enacted the Direct Tax Vivad Se Vishwas Act, 2020 (Act 3 of 2020) to provide for resolution of disputed tax and for matters connected therewith or incidental thereto. The Act of the Parliament received the assent of the President on 17th March 2020 and published in the Gazette of India on 17th March 2020.
4. We are informed by the learned counsel for the appellant/ assessee that the assessee had already been issued with Form-3 on 09.03.2021 and the learned counsel for the appellant seeks permission of this Court to withdraw the appeal.
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5. In view of the submission made by the learned counsel for the appellant, the Tax Case Appeal stands dismissed as withdrawn. No costs.
[M.D., J.] [K.R., J.]
21.04.2021
Index : Yes/No
Internet : Yes
mkn
To
1. Income Tax Appellate Tribunal, Madras "A" Bench
2.The Assistant Commissioner of Income Tax, Company Circle IV(4), Chennai.
https://www.mhc.tn.gov.in/judis/ Page 4/5 Tax Case Appeal No.416 of 2016 M. DURAISWAMY, J.
and KRISHNAN RAMASAMY, J.
mkn Tax Case Appeal No.416 of 2016 21.04.2021 https://www.mhc.tn.gov.in/judis/ Page 5/5