ALKAMPET PUSHPARATHINAM ASHOK KUMAR,CHENNAI vs. ASSISTANT COMMISSIONER OF INCOME-TAX, NON-CORPORATE CIRCLE 9(1),, CHENNAI

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ITA 2129/CHNY/2025Status: FixedITAT Chennai25 September 2025AY 2010-11Bench: SHRI ABY T VARKEY (Judicial Member), SHRI AMITABH SHUKLA (Accountant Member)2 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?

During the proceedings, the Ld. Counsel for the assessee informed the Tribunal of the assessee's wish to withdraw the appeal. Consequently, the Tribunal dismissed the appeal as withdrawn.

What were the facts?

The assessee filed an appeal before the Income Tax Appellate Tribunal against an order of the Learned Commissioner of Income Tax (Appeals), National Faceless Appeal Center (NFAC), Delhi, for the assessment year 2010-11.

What were the issues?

Whether the appeal should be dismissed as withdrawn based on the assessee's request.

Which sections of the Income-tax Act were involved?

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘D’ BENCH: CHENNAI

Before: SHRI ABY T VARKEY & SHRI AMITABH SHUKLA

Hearing: 24.09.2025Pronounced: 25.09.2025

(अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) अपीलार्थी की ओर से/ Assessee by : Bharath Janarthan, Advocate, प्रत्यर्थी की ओर से /Revenue by : Mr.Saujanya Ranjan, IRS सुनवाई की तारीख/Date of Hearing : 24.09.2025 घोषणा की तारीख /Date of Pronouncement : 25.09.2025 आदेश / O R D E R PER AMITABH SHUKLA, A.M :

This appeal is filed by the assessee against the order bearing DIN & Order No.ITBA / NFAC / S / 250 / 2025-26 / 1076794448(1) dated 06.06.2025 of the Learned Commissioner of Income Tax [herein after “CIT(A), National Faceless Appeal Center[NFAC], Delhi, for the assessment year 2010-11. The reference to the word “Act” in this order hereinafter shall mean the Income Tax Act, 1961 as amended from time to time.

2.0 At the outset, the Ld. Counsel for the assessee has informed that the assesse wishes to withdraw the appeal. 3.0 In view of the above, the appeal is dismissed as withdrawn 4.0 In the result, the appeal of the assessee is dismissed as withdrawn. Order pronounced on 25th , Sept-2025 at Chennai. Sd/- Sd/- (एबी टी. वर्की) (अधमताभ शुक्ला) (ABY T VARKEY) (AMITABH SHUKLA) न्याधयक सदस्य / Judicial Member लेखा सदस्य /Accountant Member चेन्नई/Chennai, धदनांक/Dated: 25th , Sept-2025. KB/- आदेश की प्रतितिति अग्रेतिि/Copy to: 1. अिीिार्थी/Appellant 2. प्रत्यर्थी/Respondent 3. आयकर आयुक्त/CIT - Chennai/Coimbatore/Madurai/Salem. 4. तिभागीय प्रतितिति/DR 5. गार्ड फाईि/GF

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