THE ITO, ALAPPUZHA vs. M/S.EXTRAWEAVE P. LTD, ALAPPUZHA

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ITA 450/COCH/2016Status: DisposedITAT Cochin04 November 2019AY 2012-132 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal permitted the Revenue to withdraw its appeals. Consequently, the appeals filed by the Revenue were dismissed as withdrawn.

What were the facts?

The Revenue filed appeals before the Income Tax Appellate Tribunal for assessment years 2011-2012 and 2012-2013. The Departmental Representative sought permission to withdraw these appeals.

What were the issues?

The primary issue was whether the Revenue's appeals should be withdrawn based on a CBDT circular regarding low tax effect.

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

Hearing: 04.11.2019Pronounced: 04.11.2019

Heard together (2 matters)

ITA No.449/Coch/2016
ITA No.450/Coch/2016

Read from the judgment's own cause title. This page is filed under one of them.

Per George George K, JM

1.

At the time of hearing before us, the learned Departmental Representative, by placing a letter dated 15.10.2019, sought for permission to withdraw the appeals filed by the Revenue, in view of the low tax effect involved in these appeals as mandated in CBDT Circular No. 17/2019 dated 8th August, 2019. We, therefore, permit the Revenue to withdraw its appeals.

2.

In the result, Revenue’s appeals are dismissed, as withdrawn.

Order pronounced on this 04th day of November, 2019.

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