M/S.APOLLO TYRES LTD,COCHIN vs. THE DCIT, COCHIN

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ITA 464/COCH/2016Status: DisposedITAT Cochin07 February 2018AY 2011-122 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal noted that the appeal had already been heard and disposed of previously, and the assessee was not interested in pursuing it further. Therefore, the grounds of appeal were dismissed as not pressed.

What were the facts?

The assessee filed an appeal against the order of the Assessing Officer. At the time of hearing, the assessee's counsel filed a withdrawal application stating they were not interested in pursuing the appeal.

What were the issues?

The primary issue was whether the appeal should be dismissed as the assessee no longer wished to pursue it, especially after a previous disposal of the same appeal.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 144C,Section 154

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, COCHIN BENCH, COCHIN

For Appellant: Smt. Remya (withdrawal application)
For Respondent: Shri A. Dhanaraj, Sr. DR
Hearing: 08/02/2018Pronounced: 08/02/2018

Per CHANDRA POOJARI, ACCOUNTANT MEMBER:

This appeal filed by the assessee is directed against the order passed by the

Assessing Officer under section 143(3) r.w.s. 144C read with order giving effect

to DRP’s order passed u/s. 154 of the I.T. Act dated 20/06/2016 against the

original DRP’s order dated 23/12/2015 and it is related to the assessment year

2011-12.

ITA No. 464/Coch/2016

2.

At the time of hearing, the Ld. Counsel for the assessee filed a petition dated

02-02-2018, stating that the assessee is not interested in pursuing the appeal

since the appeal was already heard and disposed off vide order of the Tribunal in ITA No. 189/Coch/2016 dated 10th January, 2017, wherein all the grounds have

been considered and adjudicated. The Ld. DR did not object to the above

submission of the Ld. AR. Hence, we are inclined to dismiss the grounds of the

assessee as not pressed.

5.

In the result, the appeal filed by the assessee is dismissed as not pressed. Pronounced in the open court on 08th February, 2018.

sd/- sd/- ( GEORGE GEORGE K.) (CHANDRA POOJARI) JUDICIAL MEMBER ACCOUNTANT MEMBER Place: Kochi Dated: 08th February, 2018 GJ Copy to: 1. Apollo Tyres Ltd., 3rd Floor, Areekal Mansion, Near Manorma Junction, Panampilly Nagar, Kochi-682 031. 2. The Deputy Commissioner of Income-tax, Corporate Circle-1(1), Kochi. 3. The Commissioner of Income-tax, Kochi. 4. D.R., I.T.A.T., Cochin Bench, Cochin. 5. Guard File. By Order

(ASSISTANT REGISTRAR) I.T.A.T., Cochin

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