SRI.DEVESIA MATHEW MANGALAM,TRIVANDRUM vs. THE ITO, THIRUVANANTHAPURAM
What did the Tribunal hold?
The Tribunal granted permission to the assessee to withdraw the appeal, as the Departmental Representative did not raise any objection. Consequently, the appeal filed by the assessee was dismissed as withdrawn.
What were the facts?
The assessee, Sri. Devesia Mathew Mangalam, filed an appeal before the Income Tax Appellate Tribunal. During the hearing, the assessee's counsel submitted a letter requesting permission to withdraw the appeal.
What were the issues?
The primary legal issue was whether the assessee should be permitted to withdraw their appeal filed before the ITAT.
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, “SMC” BENCH, COCHIN
Before: Shri George George K
Heard together (2 matters)
Read from the judgment's own cause title. This page is filed under one of them.
At the time of hearing before us, the learned Counsel for the assessee, by placing a letter dated 17th August, 2020, requested for permission to withdraw the appeal filed by the assessee. The learned DR did not raise any objection for the same. I, therefore, permit the assessee to withdraw his appeal.
In the result, the appeal filed by the assessee is dismissed.
Order pronounced on this 19th day of August, 2020.
Sd/- (George George K.) JUDICIAL MEMBER Cochin, dated 19th August, 2020 Devadas G*
2 Sri. Devesia Mathew Mangalam.
Recent GST High Court judgments
Search GST case law →- Capri Global Capital LTD Through Represented By Its Law Officer Mr. Varun Kaljoria vs. The State Of Madhya Pradesh Through Principal SecretaryMadhya Pradesh · 26 Oct 2026
- Laxman Singh Yadav vs. Bank Of BarodaMadhya Pradesh · 26 Oct 2026
- Surendra Singh Rathore vs. Idfc First Bank Through Branch ManagerMadhya Pradesh · 26 Oct 2026
- Aashutosh vs. The State Of Madhy PradeshMadhya Pradesh · 23 Oct 2026
- Mascot Constructions Co. And Another vs. The Commissioner Of Goods And Services Tax (GST) And AnotherBombay · 22 Oct 2026
