SRI.S.S. NOUSHAD,KALAMASSERRY vs. THE DCIT, ERNAKULAM

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ITA 147/COCH/2020Status: DisposedITAT Cochin09 June 2020AY 2007-083 pages
AI SummaryDismissed

What did the Tribunal hold?

The tribunal heard the Revenue's representative and, based on the assessee's request for withdrawal, dismissed the appeal as withdrawn.

What were the facts?

The assessee filed an appeal against the CIT(A) order for AY 2007-08. At the time of hearing, the assessee requested to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal due to opting for the Sabka Vishwas Amnesty Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, COCHIN BENCH, COCHIN

Before: SHRI GEORGE GEORGE K.

For Respondent: Shri B. Sajjive, Sr. DR
Hearing: 10/06/2020Pronounced: 10/06/2020

Per GEORGE GEORGE K.,JUDICIAL MEMBER:

1.

This appeal filed by the assessee is directed against the order of the CIT(A) , Thrissur dated 27/11/2010. The relevant assessment year is 2007-08.

2.

At the time of hearing none appeared on behalf of the assessee. However, the assessee requested for withdrawal of the above appeal since he was opting for Sabka Vishwas Amnesty Scheme, 2020 .

3.

I have heard the Ld. DR. Since the assessee has requested for withdrawal of the above appeal, the same is dismissed as withdrawn.

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