S1441 NADUVANERI PACCS,SALEM vs. ITO, WARD-1(6), SALEM

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ITA 726/CHNY/2026Status: DisposedITAT Chennai16 April 2026AY 2021-223 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal granted permission to the assessee to withdraw the appeal. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against an order passed by the Additional/Joint Commissioner of Income Tax. The assessee's counsel sought permission to withdraw the appeal as the society no longer wished to pursue it.

What were the issues?

The primary issue was whether the assessee should be allowed to withdraw their appeal before the tribunal.

Which sections of the Income-tax Act were involved?

Section 250

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, CHENNAI BENCHES “A” :: CHENNAI

Before: SHRI INTURI RAMA RAO & SHRI MANU KUMAR GIRI

For Respondent: Ms. Sandhya Rani Kure – JCIT
Hearing: 16/04/2026Pronounced: 16/04/2026

PER INTURI RAMA RAO, AM : This appeal filed by the Assessee directed against the order of ld.Additional / Joint Commissioner of Income Tax(Appeal)-2, Noida dated 12.02.2025 passed under section 250 of the Income Tax Act, 1961 for the A.Y.2021-22. ITA No.726/CHNY/2026 [A]

2.

When the matter had come up for hearing today, the ld.Counsel filed a letter seeking permission to withdraw the above captioned appeal on the ground that appellant society do not wish to pursue the appeal, therefore, ld.AR for the assessee requested that the present appeal in ITA No.726/CHNY/2026 may kindly be permitted to be withdrawn.

3.

On the other hand, the ld. Sr.DR had expressed no objection to permit the withdrawal of the appeal.

4.

In the circumstances, we hereby grant permission to the appellant to withdraw the appeal. Accordingly, the above captioned appeal stands dismissed as withdrawn.

5.

In the result, the appeal filed by the assessee stands dismissed as ‘withdrawn’. Order pronounced in the open Court on 16th April, 2026. (INTURI RAMA RAO) ACCOUNTANT MEMBER Chennai; "दनांक / Dated : 16th April, 2026 SGR, Sr.PS

ITA No.726/CHNY/2026 [A]

आदेश क" ""त"ल"प अ"े"षत / Copy of the Order forwarded to : अपीलाथ" / The Appellant.

1.

""यथ" / The Respondent.

2.3.

The CIT Chennai/Madurai/Coimbatore/Salem. "वभागीय ""त"न"ध,आयकर अपील"य अ"धकरण, “ए” ब"च, 4. चे"नई/ DR, ITAT Chennai. गाड" फ़ाइल / Guard File. 5. 3

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