Madras High Court
Commissioner Of Income Tax vs M/S. G.Venkataswamy Naidu on 27 July, 2015
Bench: R.Sudhakar, K.B.K.Vasuki
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATE : 27.07.2015 CORAM THE HONOURABLE MR. JUSTICE R.SUDHAKAR AND THE HONOURABLE MS. JUSTICE K.B.K.VASUKI T.C.A. NO. 534 OF 2015 Commissioner of Income Tax Coimbatore. .. Petitioner - Vs - M/s. G.Venkataswamy Naidu Kasturiswamy Trust No.97, Bashyakarulu Street R.S. Puram Coimbatore 641 002. .. Respondent Appeal filed under Section 260-A of the Income Tax Act against the order dated 13.2.2015 passed by the Income Tax Appellate Tribunal, Madras 'A' Bench, Chennai, made in ITA No.1966/Mds/2014. For Appellant : Mr. J.Narayanaswamy JUDGMENT
(DELIVERED BY R.SUDHAKAR, J.) Learned counsel appearing for the appellant/Department submits vide letter in C. No.431 (19)/2014-15 dated 15.7.2015, the Department has requested him not to pursue the appeal before the High Court as CCIT (E) has not accorded approval for filing the appeal. The letter of the Department has been placed before this Court. Learned counsel for the Department, therefore, submitted that he may be permitted to withdraw this appeal. An endorsement has also been made to the said effect on the bundle. Recording the said endorsement, this appeal is dismissed as withdrawn.
(R.S.J.) (K.B.K.V.J.)
27.07.2015
Index : Yes/No
Internet : Yes/No
GLN
To
The Income Tax Appellate Tribunal
Madras 'A" Bench
Chennai.
R.SUDHAKAR, J.
AND
K.B.K.VASUKI, J.
GLN
T.C.A. NO. 534 OF 2015
27.07.2015