Madras High Court
Madura Coats Pvt. Ltd vs Deputy Commissioner Of Income Tax on 25 November, 2019
Author: N.Kirubakaran
Bench: N.Kirubakaran, P.Velmurugan
T.C.A.No.939 of 2019
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 25.11.2019
CORAM :
THE HONOURABLE MR. JUSTICE N.KIRUBAKARAN
and
THE HONOURABLE MR. JUSTICE P.VELMURUGAN
T.C.A. No.939 of 2019
Madura Coats Pvt. Ltd.
New Jail Road
Madurai – 2. ... Appellant
Vs.
Deputy Commissioner of Income Tax
Company Circle 1(1)
Madurai. ... Respondent
PRAYER : Appeal under Section 260A of Income Tax Act, 1961 against the
order of the Income Tax Appellate Tribunal Chennai “C” Bench, dated
30.03.2016 in ITA No.2094/Mds/2015.
For Appellant : Mr.S.P.Chidambaram
For Respondent : Mrs.S.Premalatha,
Senior Standing Counsel
for Mr.M.Swaminathan,
Senior Standing Counsel
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T.C.A.No.939 of 2019
N.KIRUBAKARAN, J.
and
P.VELMURUGAN, J.
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JUDGMENT
(Judgment of the Court was delivered by N.KIRUBAKARAN, J.) Today, when the matter was taken up for hearing, learned counsel for the appellant submitted that in the subsequent proceedings, the relief sought for in this appeal has already been obtained and therefore, he sought permission of this Court to withdraw this Tax Case Appeal and made an endorsement to that effect.
2.In view of the representation and the endorsement made by the learned counsel for the appellant, this Tax Case Appeal is dismissed as withdrawn. No costs.
(NKKJ) (PVJ)
25.11.2019
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To
1.The Deputy Commissioner of Income Tax, Company Circle 1(1), Madurai.
2.The Income Tax Appellate Tribunal “C” Bench, Chennai.
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