MADRAS CARBONS (P) LTD.,CHENNAI vs. ACIT, CHENNAI

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ITA 1436/CHNY/2017Status: DisposedITAT Chennai08 December 2022AY 2009-102 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 considered the request for withdrawal of the appeal. The Revenue had no objection to the withdrawal.

What were the facts?

The assessee filed an appeal before the Income Tax Appellate Tribunal. During the hearing, the assessee's counsel requested to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee should be permitted to withdraw its appeal.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘D’ BENCH: CHENNAI

Before: SHRI V. DURGA RAO, HON’BLE & SHRI G. MANJUNATHA, HON’BLE

Hearing: 08.12.2022Pronounced: 08.12.2022

आदेश / O R D E R PER G. MANJUNATHA, AM: This appeal filed by the assessee is directed against the order of the Commissioner of Income Tax(Appeals)-8, Chennai, dated 31.03.2017 and pertains to assessment year 2009-10.

2.

The ld.Counsel for the assessee, at the time of hearing, submitted that the assessee has instructed him to withdraw the appeal and therefore, prayed that assessee may be permitted to withdraw its appeal and same may be dismissed as withdrawn.

3.

The ld.DR for the Revenue, has no objection to withdraw the appeal.

4.

In view of the above reasons, we dismiss the appeal filed by the assessee as withdrawn

Order pronounced on the 08th day of December, 2022, in Chennai.

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