M/S. MARUTHI SAW MILLS,TIRUCHIRAPALLI vs. PCIT, MADURAI-II,, MADURAI

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ITA 1686/CHNY/2024Status: DisposedITAT Chennai05 February 2025AY 2017-18Bench: SHRI ABY T. VARKEY (Judicial Member), SHRI AMITABH SHUKLA (Accountant Member)1 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?

The assessee's authorized representative requested to withdraw the appeal. The Department's representative did not object to this request. The Tribunal allowed the request.

What were the facts?

The assessee, M/s Maruthi Saw Mills, filed an appeal against the order of the Principal Commissioner of Income Tax. The appeal was for the assessment year 2017-18. The appeal was preferred by the assessee.

What were the issues?

Whether the assessee can withdraw their appeal 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 AMITABH SHUKLA

Hearing: 24.12.2024Pronounced: 05.02.2025

आदेश / O R D E R

PER ABY T. VARKEY, JM:

1.

This is an appeal preferred by the assessee M/s Maruthi Saw Mills against the order of the Learned Principal Commissioner of Income Tax, Madurai -1 (hereinafter in short “Ld.PCIT") dated 24.03.2022 for assessment year 2017-18 (hereinafter in short “AY").

2.

At the outset, the Ld.AR of the assessee Shri. K. Meenakshi Sundaram, ITP submitted that the assessee has instructed him to (AY 2017-18 ) M/s Maruthi Saw Mills, Trichy withdraw the captioned appeal. Per contra, the Ld.DR doesn’t object to the request of assessee. In the light of the above discussion, we allow the request of the Assessee to withdraw the captioned appeal.

3.

In the result, appeal of the assessee is dismissed as withdrawn.

Order pronounced on 05th February, 2025 at Chennai.

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