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[Cites 2, Cited by 3]

Madras High Court

M/S.Asianet Communications Limited vs The Assistant Commissioner Of Income ... on 19 December, 2016

Author: M.Jaichandren

Bench: M.Jaichandren, T.Mathivanan

        

 
IN THE HIGH COURT OF JUDICATURE AT MADRAS

DATED : 19.12.2016

CORAM

THE HONOURABLE MR.JUSTICE M.JAICHANDREN
AND 
THE HONOURABLE MR.JUSTICE T.MATHIVANAN

Tax Case Appeal Nos.528 and 846 of 2010
and M.P.No.1 of 2010

M/s.Asianet Communications Limited,
No.5, Haridwar Apartment,
3, Nungambakkam High Road,
Chennai  600 034.						..   	Appellant in
									T.C.A.No.528/2010

M/s.Asianet Communications Limited,
No.1-C, Apex Plaza,
3, Nungambakkam High Road,
Chennai  600 034.						..    Appellant in
									T.C.A.No.846/2010

     
Vs.
	
The Assistant Commissioner of Income Tax,
Media Circle I,
Chennai  600 034.						.. Respondent in
									T.C.A.No.528/2010

The Deputy Commissioner of Income Tax,
Special Range I,
Chennai  600 034.						.. Respondent in
									T.C.A.No.846/2010
Prayer in T.C.A.No.528/2010: Appeal filed under Section 260-A of the Income Tax Act, 1961, against the order dated 11th December 2009 passed by the A Bench of the Income Tax Appellate Tribunal at Chennai, in 1657/Mds/2002 for the assessment year 1995-96.

Prayer in T.C.A.No.846/2010: Appeal filed under Section 260-A of the Income Tax Act, 1961, against the order dated 26th May 2010 passed under Section 254(2) of the Income-tax Act, 1961 (ITA) in Miscellaneous Petiiton No.52/Mds/2010 arising out of Income Tax Appeal No.ITA 1657/Mds/2002 on the records of ITAT.

		For Appellant	:	M.V.Swaroop 
		For Respondent	:	Mr.M.Swaminathan,
		(In both Appeals)		Senior Standing Counsel for IT


COMMON JUDGMENT


[ORDER OF THE COURT WAS MADE BY M.JAICHANDREN, J.] Today, when these Tax Case Appeals were taken up for hearing, the learned counsel appearing on behalf of the appellants had sought the permission of this Court to withdraw both these appeals. He has also made an endorsement to that effect.

2 Based on the submission made by the learned counsel appearing on behalf of the appellants and in view of the endorsement made, these Tax Case Appeals are dismissed as withdrawn. No costs. Consequently, connected miscellaneous petition is closed.

[M.J., J.]            [T.M., J.]
 
VSM								         19.12.2016

Note: Issue order copy Today (I.e. 19.12.2016) To

1.The Assistant Commissioner of Income Tax, Media Circle I, Chennai  600 034.

2.The Deputy Commissioner of Income Tax, Special Range I, Chennai  600 034.

M.JAICHANDREN, J.

AND T.MATHIVANAN, J.

vsm T.C.A. Nos.528 and 846 of 2010 19.12.2016 http://www.judis.nic.in