Madras High Court
Commissioner Of Income Tax vs M/S.Sakthi Foundation on 24 July, 2015
Author: R.Sudhakar
Bench: R.Sudhakar, S.Vimala
In the High Court of Judicature at Madras Dated: 24.07.2015 Coram The Honourable Mr.JUSTICE R.SUDHAKAR and The Honourable Mrs.JUSTICE S.VIMALA Tax Case (Appeal No.501 of 2015 Commissioner of Income Tax Coimbatore. .... Appellant Vs. M/s.Sakthi Foundation, 180, Race Course Road, Coimbatore 641 018. .... Respondent APPEAL under Section 260A of the Income Tax Act against the order dated 12.12.2014 made in I.T.A.No.2219/Mds/2014 on the file of the Income Tax Appellate Tribunal Madras 'A' Bench for the assessment year 2010-2011. For Appellant : Mr.J.Narayanasamy ------ O R D E R
(Delivered by R.SUDHAKAR,J.) Learned counsel appearing for the petitioner seeks permission to withdraw this Writ Petition. He has made an endorsement to that effect. Accordingly, this Tax Case (Appeal) is dismissed as withdrawn. No costs.
Index :Yes/No (R.S.,J) (S.V.,J) Internet:Yes/No 24.07.2015 sl R.SUDHAKAR,J.
AND S.VIMALA,J.
To The Income Tax Appellate Tribunal Madras 'A' Bench Tax Case (Appeal No.501 of 2015 24.07.2015