Madras High Court
Pan : Aaacc3000F vs The Assistant Commissioner Of Income ... on 11 February, 2019
Author: V.K
Bench: Vineet Kothari, C.V.Karthikeyan
1
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 11.02.2019
CORAM
THE HON'BLE DR.JUSTICE VINEET KOTHARI
AND
THE HON'BLE MR.JUSTICE C.V.KARTHIKEYAN
Tax Case (Appeal) No.170 of 2017
M/s. Chemplast Sanmar Limited.,
9, Cathedral Road
Chennai – 600 086
PAN : AAACC3000F ... Appellant/Appellant
Vs.
The Assistant Commissioner of Income Tax,
Company Circle 1(3),
Chennai. ...Respondent/Respondent
Tax Case Appeal filed under Sec. 260A of the Income Tax
Act, 1961 against the order of the Income Tax Appellate Tribunal,
Chennai 'B' Bench, Chennai, dated 13.6.2016 in ITA No.
1143/Mds/2008.
For Appellant : Mr.Venkatraman
for Mr.Subbaraya Aiyar Padmanabhan
For Respondent : Mr. T.Ravikumar,
Senior Standing Counsel
http://www.judis.nic.in
2
Dr.VINEET KOTHARI, J.
and
C.V.KARTHIKEYAN, J.
vsg
JUDGMENT
(Delivered by DR.VINEET KOTHARI, J.) Learned counsel appearing for the Appellant/Assessee seeks leave of the court to withdraw the appeal. The learned Standing Counsel appearing for the Revenue has no objection for grant of such leave.
2. In view of the submission of the learned counsel appearing for the parties, the Tax Case (Appeal) is dismissed as withdrawn.
(V.K., J.) (C.V.K., J.) 11.02.2019.
Index: Yes/No. Internet: Yes/No. vsg Tax Case (Appeal) No.170 of 2017 http://www.judis.nic.in