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[Cites 5, Cited by 2]

Madras High Court

M/S.South India Music Companies ... vs Union Of India on 18 October, 2019

Author: Anita Sumanth

Bench: Anita Sumanth

                                      IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATED: 18.10.2019

                                                             CORAM

                                    THE HONOURABLE DR. JUSTICE ANITA SUMANTH

                                               Writ Petition SR No.6543 of 2011
                                                 & M.P.SR.No.6545 of 2011

                      M/s.South India Music Companies Association
                      Flat No.3A, III Floor, VISHESHA HOME
                      47, Ramanujam Street, T.Nagar,
                      Chennai – 600 017
                      represented by its Secretary
                      J.Swaminathan
                                                                                   ...Petitioner

                                                               Vs
                      1. Union of India
                         Secretary Ministry of Finance,
                         Department of Revenue,
                         North Block, New Delhi – 110 001.

                      2. The Central Board of Excise and Customs,
                         North Block, New Delhi – 110 001.

                      3. The Commissioner of Service Tax,
                         MHU Complex, No.692, Anna Salai,
                         Nandanam, Chennai – 600 035.
                                                                                  ... Respondents


                      Prayer: PETITION filed under Article 226 of The Constitution of India praying for
                      the issuance of Writ of Declaration declaring that Section 65(105)(zzzzt) of the
                      Finance Act, 1994 as amended by Finance Act, 2010 unconstitutional, ultra vires,
                      Article 246 of the Constitution of India read with Entry 54 of List II of Schedule
                      VII and Article 14 of the Constitution of India.



                                   For Petitioner     : Ms.Radhika Chandrasekhar

                      1/2

http://www.judis.nic.in
                                                                              Dr.ANITA SUMANTH,J.


                                                        ORDER

Learned counsel for the petitioner seeks permission to withdraw the Writ Petition as well as the Miscellaneous Petition. She has also made an endorsement to that effect.

2. In the light of the endorsement made by the learned counsel for the petitioner, the Writ Petition and the Miscellaneous Petition are dismissed as withdrawn at the numbering stage itself. No costs.

18.10.2019 Index : Yes/No Speaking Order/Non speaking Order sl To

1. Union of India Secretary Ministry of Finance, Department of Revenue, North Block, New Delhi – 110 001.

2. The Central Board of Excise and Customs, North Block, New Delhi – 110 001.

3. The Commissioner of Service Tax, MHU Complex, No.692, Anna Salai, Nandanam, Chennai – 600 035.

Writ Petition SR No.6543 of 2011 & M.P.SR.No.6545 of 2011 2/2 http://www.judis.nic.in