Madras High Court
Commissioner Of Income Tax vs M/S.Nelson Type Foundry Pvt.Ltd on 21 January, 2016
Author: M.Jaichandren
Bench: M.Jaichandren, S.Vimala
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 21.1.2016 CORAM THE HONOURABLE MR.JUSTICE M.JAICHANDREN AND THE HONOURABLE MRS.JUSTICE S.VIMALA Tax Case Appeal No.405 of 2012 Commissioner of Income Tax Chennai .. Appellant Versus M/s.Nelson Type Foundry Pvt.Ltd., 53, Giri Road, T.Nagar, Chennai 600 017. .. Respondent Prayer: Appeal presented to the High Court under Section 260-A of the Income Tax Act, 1961 against the order of the Income Tax Appellate Tribunal Madras `C' Bench, dated 6.6.2012 in I.T.A.No.469/Mds/2012. For Appellant : Mr.T.Ravikumar Mr.T.R.Senthil Kumar Mr.J.Narayanaswamy and Mr.M.Swaminathan For Respondent : Mr.R.Venkataraman for Mr.Subbaraya Aiyyar JUDGMENT
The learned counsels appearing for the Appellant/Revenue had submitted that they may be permitted by this Court to withdraw the present tax case appeal, in view of the Circular No.21 of 2015, issued by the Central Board of Direct Taxes, Department of Revenue, Ministry of Finance, Government of India, dated 10.12.2015, as the tax effect relating to the matter is less than Rs.20,00,000/-.
2. The learned counsels had further submitted that liberty may be granted to the Appellant/Revenue to revive the tax case appeal, if it is found that it had been withdrawn, inadvertently, even though it falls under the exceptions mentioned in paragraph 8 of the circular.
3. In view of the said submissions made by the learned counsels appearing for the Appellant/Revenue, the present tax case appeal stands dismissed, as withdrawn. It is made clear that the questions of law, which may arise for the decision of this Court, in the present tax case appeal, are left open to be considered and decided in appropriate cases, in accordance with law. It is also made clear that it would be open to the Appellant/Revenue to revive the tax case appeal, if it is found that it had been withdrawn, inadvertently, even though it falls under the exceptions mentioned in paragraph 8 of the Circular, within a period of twelve weeks from today. No costs.
(M.J.J.,) (S.V.J.,)
Index:Yes/No 21-1-2016
Internet:Yes/No
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Note: Issue order copy on 28.1.2016.
To:
The Income Tax Appellate Tribunal
Madras `C' Bench.
M.JAICHANDREN,J.
AND
S.VIMALA,J.
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Tax Case Appeal No.405 of 2012
21.1.2016