THE ITO, WARD-2(2),TRIANDRUM, TRIVANDRUM vs. M/S.CHENKAL SERVICE C-OP SOCIETY LTD, TRIVANDRUM
What did the Tribunal hold?
The Tribunal granted the Revenue's request to withdraw its appeal. Consequently, the appeal filed by the Revenue was dismissed as withdrawn.
What were the facts?
The Revenue filed an appeal before the Income Tax Appellate Tribunal. During the hearing, the Departmental Representative requested permission to withdraw the appeal.
What were the issues?
The primary issue was whether the Revenue's appeal should be permitted to be withdrawn.
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, SMC BENCH , COCHIN
Before: Shri George George K
At the time of hearing before us, the learned Departmental Representative by placing a letter dated 13.08.2018, requested for permission to withdraw the appeal filed by the Revenue. We, therefore, permit the Revenue to withdraw its appeal.
In the result, Revenue’s appeal is dismissed, as withdrawn.
Order pronounced on this 29th day of January, 2019.
Sd/- (George George K) JUDICIAL MEMBER
Cochin ; Dated : 29th January, 2019. Devdas*
ITA No.22/Coch/2018. 2 M/s.Chenkal SCB Limited. Copy of the Order forwarded to : 1. The Applicant. 2. The Respondent. 3. The CIT (A), Thiruvananthapuram 4. The CIT, Thiruvananthapuram. 5. DR, ITAT, Cochin 6. Guard file.
BY ORDER,
(Asstt. Registrar) ITAT, Cochin
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