M/S.RAJADHANI JEWELLERS,KOLLAM vs. THE ITO, WD-2, ALAPPUZHA

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ITA 391/COCH/2019Status: DisposedITAT Cochin27 November 2019AY 2014-153 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal noted that the assessee wished to withdraw the appeal and the Revenue had no objection. Therefore, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against an order passed by the CIT(A) under Section 263 of the Income Tax Act. The assessee subsequently filed a letter requesting to withdraw the appeal.

What were the issues?

Whether the assessee can withdraw their appeal filed before the ITAT.

Which sections of the Income-tax Act were involved?

Section 263

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, COCHIN BENCH, COCHIN

For Appellant: Shri R. Krishnan, CA
For Respondent: Smt. A.S. Bindhu, Sr. DR
Hearing: 27/11/2019Pronounced: 27/11/2019

This appeal filed by the assessee is directed against the order of the CIT(A), Kottayam passed u/s. 263 of the I.T. Act dated 11/03/2019 and pertain to the assessment year 2014-15.

2.

At the time of hearing, the assessee filed a letter dated 05/11/2019 stating that they do not wish to pursue the appeal filed in the above appeal in passed u/s. 263 of the I.T. Act and sought permission to withdraw the appeal filed for the assessment year 2014-15.

I.T.A. No.391/ Coch2019

3.

The Ld. DR has not made any objection to the withdrawal of the above appeal of the assessee.

4.

In view of the above request of the Ld. AR, the appeal of the assessee is dismissed as withdrawn.

5.

In the result, the appeal of the assessee is dismissed as withdrawn. Order pronounced in the open court on 27th November,2019. sd/- sd/- (GEORGE GEORGE K.) (CHANDRA POOJARI) JUDICIAL MEMBER ACCOUNTANT MEMBER Place: Kochi Dated: 27th November, 2019GJ Copy to:

1. 1. M/s. Rajadhani Jewellers, Regency Building, Karunagapally P.O., Karunagapally, Kollam-690 518.

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