SARANYA AGRO FOODS PRIVATE LIMITED,CHENNAI vs. ITO COMPANY WARD 2, PUDUCHERRY

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ITA 1520/CHNY/2019Status: DisposedITAT Chennai08 February 2023AY 2014-152 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal allowed the assessee's request to withdraw the appeal. Consequently, the appeal filed by the assessee was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal before the ITAT against the order of the CIT(A). During the hearing, the assessee's counsel requested to withdraw the appeal as per instructions from the assessee.

What were the issues?

The primary issue was whether the assessee's request for withdrawal of the appeal should be granted.

AI-generated summary — verify with the full judgment below

Before: Shri V. Durga Rao & Shri G. Manjunatha

Hearing: 06.02.2023Pronounced: 08.02.2023

O R D E R

PER V. DURGA RAO, JUDICIAL MEMBER:

1.

This appeal filed by the assessee is directed against the order of the ld. Commissioner of Income Tax (Appeals), Puducherry, dated 27.12.2017 relevant to the assessment year 2014-15.

2.

When the appeal was taken up for hearing, the ld. Counsel for the assessee has prayed for withdrawal of the appeal as the ld. Counsel was instructed to withdraw the appeal by the assessee, against which, the ld. DR has not opposed. In view of the above, the appeal filed by the assessee is dismissed as withdrawn.

3.

In the result, the appeal filed by the assessee is dismissed. Order pronounced on 08th February, 2023 at Chennai.

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