DCIT, COCHIN vs. M/S.KERAFIBERTEX INTERNATIONAL P. LTD, COCHIN
What did the Tribunal hold?
The Tribunal granted the Revenue's request to withdraw its appeals. Consequently, the appeals filed by the Revenue were dismissed.
What were the facts?
The Revenue filed appeals before the Income Tax Appellate Tribunal. During the hearing, the Departmental Representative requested permission to withdraw these appeals. The assessee did not object to the withdrawal request.
What were the issues?
The primary issue was whether the Revenue's appeals should be permitted to be withdrawn.
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, COCHIN BENCH, COCHIN
Before: Shri Chandra Poojari, AM & Shri George George K, JM
Heard together (4 matters)
Read from the judgment's own cause title. This page is filed under one of them.
Per George George K, JM
At the time of hearing before us, the learned Departmental Representative, by placing a letter dated 5th December, 2019, requested for permission to withdraw the appeals filed by the Revenue. The learned AR did not raise any objection for the same. We, therefore, permit the Revenue to withdraw its appeals.
-309/Coch/2014 2 M/s.Kerafibretex International Private Limited.
In the result, the appeals filed by the Revenue are dismissed.
Order pronounced on this 03rd day of March, 2020.
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