Madras High Court
The Commissioner Of Income Tax vs M/S. Tvs Electronics Ltd on 4 December, 2025
Author: Anita Sumanth
Bench: Anita Sumanth
T.C.(A).No. 633 of 2013
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 04.12.2025
CORAM :
THE HONOURABLE DR.JUSTICE ANITA SUMANTH
and
THE HONOURABLE MR.JUSTICE MUMMINENI SUDHEER
KUMAR
T.C.(A) No. 633 of 2013
The Commissioner of Income Tax,
Chennai.
.. Appellant
vs
M/s. TVS Electronics Ltd
Jayalakshmi Estate
New No. 29 (Old No. 8),
Haddows Road, Chennai – 600 034.
.. Respondent
Prayer : Appeal filed under Section 260A of the Income-Tax Act, 1961
against the order of the Income Tax Appellate Tribunal Madras ‘B’
Bench, dated 25.05.2012 in ITA No. 811/MDS/2010.
For Appellant : Mr.J.Narayanaswamy
Senior Standing Counsel
For Respondent : Mr.Venkata Narayanan
for M/s. Subaraya Aiyar Padmanabhan
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T.C.(A).No. 633 of 2013
DR. ANITA SUMANTH,J.
and
MUMMINENI SUDHEER KUMAR,J.
JUDGMENT
(Delivered by Dr. ANITA SUMANTH.,J) Mr.J.Narayanaswamy, learned Senior Standing Counsel, appearing for the appellant / Department would submit that the Income-Tax Department does not wish to pursue this appeal qua assessment year 2005 – 2006 and seeks withdrawal of the same on account of low tax effect, per Circular bearing No.9 of 2024 dated 17.09.2024.
2. Recording the aforesaid submissions, this tax case appeal is dismissed as withdrawn leaving the questions of law open to be decided in an appropriate matter. No costs.
[A.S.M, J.] [M.S.K, J.] 04.12.2025 Index:Yes/No Neutral Citation:Yes/No ssm To The Income Tax Appellate Tribunal ‘B’ Bench, Madras.
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