M/S. PRAKASH SUPPLIES,CHENNAI vs. ACIT, NCC-22, TAMBARAM
In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.
What did the Tribunal hold?
The assessees expressed their desire to withdraw the appeals as they had accepted the profit estimated by the Ld.CIT(A). The Department did not oppose the withdrawal.
What were the facts?
Two assessees, M/s. Prakash Supplies and M/s. J.K. Supplies, filed appeals against the orders of the Ld.CIT(A) for Assessment Year 2015-16. The appeals were preferred by two different assessees.
What were the issues?
Whether the appeals should be dismissed as withdrawn based on the assessee's request and the Department's non-opposition.
Which sections of the Income-tax Act were involved?
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, ‘C’ BENCH: CHENNAI
Before: SHRI ABY T. VARKEY & SHRI JAGADISH
Heard together (2 matters)
Read from the judgment's own cause title. This page is filed under one of them.
आदेश / O R D E R PER ABY T. VARKEY, JM: These are appeals preferred by two different assessees against the separate orders of the Learned Commissioner of Income Tax (Appeals)- 18, (hereinafter referred to as ‘Ld.CIT(A)‘), Chennai, both dated 16.02.2024 for the Assessment Year (hereinafter referred to as ‘AY‘)
2015-16.
At the outset, the Ld.AR of the assessee, Shri K. Balasubramanian, Advocate, drew our attention to the letter dated 15.03.2025 signed by the assessees/appellants and submitted that both the assessee’s are withdrawing the appeals since they have accepted the profit estimated by the Ld.CIT(A). The Ld.DR doesn’t oppose the withdrawal of the appeals.
Therefore, the delay of ‘274’ days in filing of these appeals are condoned and we dismiss both the appeals as withdrawn.
In the result, appeals filed by the assessees are dismissed as withdrawn.
Order pronounced on the 05th day of May, 2025, in Chennai.
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