SOOSAIAPPAN IRUDHAYARAJ,TIRUPPUR vs. DCIT, CIRCLE 1, TPR, TIRUPPUR

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ITA 924/CHNY/2025Status: DisposedITAT Chennai04 July 2025AY 2016-20172 pages
AI SummaryWithdrawn

What did the Tribunal hold?

Given that the Ld.DR did not oppose the withdrawal, the Tribunal allowed the assessee to withdraw the appeal. Consequently, the appeal filed by the assessee was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal before the Income Tax Appellate Tribunal against an order of the Ld.CIT(A) for Assessment Year 2016-17. During the proceedings, the assessee's Authorized Representative submitted a letter seeking to withdraw the appeal.

What were the issues?

Whether the assessee should be permitted to withdraw the appeal filed before the Tribunal.

Which sections of the Income-tax Act were involved?

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘B’ BENCH: CHENNAI

Before: SHRI ABY T. VARKEY & SHRI JAGADISH

Hearing: 18.06.2025Pronounced: 04.07.2025

आदेश / O R D E R

PER ABY T. VARKEY, JM:

1.

This is an appeal preferred by the assessee against the order of the Learned Commissioner of Income Tax (Appeals)/NFAC, (hereinafter referred to as “the Ld.CIT(A)”), Delhi, dated 24.01.2025 for the Assessment Year (hereinafter referred to as "AY”) 2016-17.

2.

At the outset, the Ld.AR of the assessee submitted a letter dated 18.06.2025 seeking withdrawal of the appeal. Having gone through the (AY 2016-17) Soosaiappan Irudayaraj contents of the above letter and since the Ld.DR doesn’t oppose withdrawal of the appeal, hence, we are inclined to allow the assessee to withdraw the appeal.

3.

In the result, appeal filed by the assessee is dismissed as withdrawn.

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