G. SHANMUGANATHAN,COIMBATORE vs. DCIT, COIMBATORE

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ITA 2654/CHNY/2016Status: DisposedITAT Chennai17 May 2022AY 2007-082 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 Tribunal, in view of the assessee's submission and no objection from the revenue, permitted the withdrawal of the appeal.

What were the facts?

The assessee filed an appeal against the order of the CIT(Appeals) for AY 2007-08. During the hearing, the assessee's counsel stated that the assessee was not interested in pursuing the appeal.

What were the issues?

Whether the assessee can withdraw their appeal filed before the ITAT.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘C’ BENCH: CHENNAI

Before: SHRI V. DURGA RAO & SHRI G. MANJUNATHA

Hearing: 17.05.2022Pronounced: 17.05.2022

आदेश / O R D E R

Per V. Durga Rao, Judicial Member:

1.

The appeal filed by the assessee is directed against the order of the Learned Commissioner of Income Tax (Appeals)-18, Chennai dated 21.07.2016 relevant to the Assessment Year 2007-08.

2 -: 2. When this appeal was taken up for hearing, the ld. Counsel for the assessee has submitted that the assessee is not interested in prosecuting the appeal and thus, the ld. counsel prayed for permission to withdraw the appeal filed by the assessee.

3.

In view of the above submissions of the ld. Counsel for the assessee and there being no objection raised by the ld. DR, the appeal filed by the assessee is dismissed as withdrawn.

4.

In the result, the appeal filed by the assessee is dismissed as withdrawn. Order pronounced on 17th May, 2022 in Chennai.

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