L G BALAKRISHNAN & BROS LTD,COIMBATORE vs. PCIT, COIMBATORE

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ITA 98/CHNY/2021Status: DisposedITAT Chennai20 June 2022AY 2016-172 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 permitted the assessee to withdraw its appeal. The Revenue had no objection to the withdrawal.

What were the facts?

The assessee filed an appeal before the Income Tax Appellate Tribunal (ITAT) for the assessment year 2016-17. During the hearing, the assessee's counsel requested to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee should be allowed to withdraw its appeal.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘D’ BENCH: CHENNAI

Before: SHRI MAHAVIR SINGH, HON’BLE & SHRI G. MANJUNATHA, HON’BLE

Hearing: 20.06.2022Pronounced: 20.06.2022

आदेश / O R D E R

PER G. MANJUNATHA, ACCOUNTANT MEMBER:

1.

This appeal filed by the assessee is directed against the order of the Principal Commissioner of Income Tax, Coimbatore, dated 26.02.2021 and pertains to assessment year 2016-17.

2.

The ld.Counsel for the assessee, at the time of hearing, submitted that the assessee has instructed him to withdraw the appeal and therefore, prayed that assessee may be permitted to withdraw its appeal and same may be dismissed as withdrawn.

2 :: 3. The ld.DR for the Revenue, has no objection to withdraw the appeal.

4.

In view of the above reasons, we dismiss the appeal filed by the assessee as withdrawn

Order pronounced on the 20th day of June, 2022, in Chennai.

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