THE PLANTATION CORPORATION OF KERALA LTD,KOTTAYAM vs. THE DCIT, KOTTAYAM

PDF · subscribers
ITA 238/COCH/2018Status: DisposedITAT Cochin06 June 2019AY 2007-082 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal granted the assessee's request to withdraw the appeal. The Departmental Representative did not object to the withdrawal.

What were the facts?

The assessee, The Plantation Corporation of Kerala Limited, filed an appeal before the Income Tax Appellate Tribunal (ITAT). During the hearing, the assessee's counsel requested permission to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw its appeal before the Tribunal.

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: 06.06.2019Pronounced: 06.06.2019

Per Chandra Poojari, AM

At the time of hearing before us, the learned AR requested for permission to withdraw the appeal filed by the assessee. The learned Departmental Representative did not raise any objection for the same. We, therefore, permit the assessee to withdraw its appeal.

2.

In the result, assessee’s appeal is dismissed, as withdrawn.

Order pronounced on this 06th day of June, 2019.

Sd/- Sd/- (George George K) (Chandra Poojari) JUDICIAL MEMBER ACCOUNTANT MEMBER

Cochin ; Dated : 06th June, 2019. Devdas*

ITA No.238/Coch/2018. 2 M/s.The Plantation Corporation of Kerala Ltd.

Copy of the Order forwarded to : 1. The Applicant. 2. The Respondent. 3. The CIT (A), Kottayam. 4. The Pr.CIT, Kottayam. 5. DR, ITAT, Cochin 6. Guard file.

BY ORDER,

(Asstt. Registrar) ITAT, Cochin

Recent GST High Court judgments

Search GST case law →