What did the Tribunal hold?

The Tribunal granted the Revenue's request to withdraw the appeal. Consequently, the appeal filed by the Revenue was dismissed as withdrawn.

The Revenue filed an appeal before the Income Tax Appellate Tribunal. During the hearing, the Departmental Representative requested permission to withdraw the appeal.

What were the issues?

The primary issue was whether the Revenue's appeal should be permitted to be withdrawn.

ITO vs Vilappil Service Co-Op Bank Ltd… | ITAT Cochin 2018

Income Tax Appellate Tribunal, COCHIN BENCH, COCHIN

Before: Shri Chandra Poojari, AM & Shri George George K, JM

Hearing: 18.09.2018Pronounced: 18.09.2018

Per George George K, JM

At the time of hearing before us, the learned Departmental Representative by placing a letter dated 13.08.2018, requested for permission to withdraw the appeal filed by the Revenue. The learned Counsel for the assessee did not raise any objection for the same. We, therefore, permit the Revenue to withdraw its appeal.

In the result, Revenue’s appeal is dismissed, as withdrawn. Order pronounced on this 18th day of September, 2018.

Sd/- Sd/- (Chandra Poojari) (George George K) ACCOUNTANT MEMBER JUDICIAL MEMBER

Cochin ; Dated : 18th September, 2018. Devdas*

ITA No.195/Coch/2018. 2 M/s.Vilappil SCB Limited.

Copy of the Order forwarded to : 1. The Applicant. 2. The Respondent. 3. The Pr.CIT, Thiruvananthapuram. 4. The CIT(A), Thiruvananthapuram. 5. DR, ITAT, Cochin 6. Guard file.

BY ORDER,

(Asstt. Registrar) ITAT, Cochin

THE ITO, WD-2(4), TRIVANDRUM vs. VILAPPIL SERVICE CO-OP BANK LTD, TRIVANDRUM

What did the Tribunal hold?

What were the facts?

What were the issues?

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