SHANKARALINGAM MALA,TRICHY vs. ACIT,NFAC, DELHI
In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.
What did the Tribunal hold?
The tribunal granted the assessee's request to withdraw the appeal after the revenue representative expressed no objection.
What were the facts?
The assessee's appeal was listed for hearing. The assessee's representative requested permission to withdraw the appeal.
What were the issues?
The primary issue was the assessee's request to withdraw their appeal.
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, ‘A’ BENCH: CHENNAI
Before: SHRI MANOJ KUMAR AGGARWAL & SHRI MANOMOHAN DAS
PER MANOMOHAN DAS, J.M: The appeal was fixed for hearing on 12-06-2023. The Ld. Representative of assessee, Mr. D. Anand, Advocate appeared and makes request for permission to withdraw the appeal. Bench sought comments of the Ld. D.R on the request of the Ld. AR. The Ld. DR expressed his no objection. Permission granted to the assessee to withdraw his appeal. Hence, the appeal is dismissed as withdrawn. Passed order accordingly.
2 -: 2. In the result, the appeal of the assessee is dismissed as withdrawn.
Order pronounced in the open Court on 12th June, 2023.
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