What did the Tribunal hold?

The Tribunal considered the assessee's request to withdraw the appeal. The Revenue had no objection to the withdrawal.

The assessee filed an appeal before the ITAT against an order of the Principal Commissioner of Income Tax. At the time of hearing, the assessee's counsel requested to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal filed before the tribunal.

Indian Engineering Agencies vs ITO | ITAT Chennai 2022

Income Tax Appellate Tribunal, ‘D’ BENCH, CHENNAI

Before: SHRI G. MANJUNATHA & SHRI RAHUL CHAUDHARY

Hearing: 02.06.2022

: अपीलाथ"क"ओरसे/ Appellant by Mrs. T.V.Muthu Abirami, Advocate : Mr. G.Johnson, Addl.CIT ""यथ"क"ओरसे/Respondent by 02.06.2022 : सुनवाई क"तार"ख/Date of hearing : 02.06.2022 घोषणा क"तार"ख /Date of Pronouncement आदेश / O R D E R PER G.MANJUNATHA, AM:

This appeal filed by the assessee is directed against

order of the learned Principal Commissioner of Income Tax, Chennai-8, dated 27.03.2021 and pertains to assessment year 2015-16. 2. The learned counsel for the assessee, at the time of hearing, filed a petition dated Nil stating that the assessee has instructed her to withdraw the appeal and therefore, prayed that the assessee may be permitted to withdraw its appeal and same may be dismissed as withdrawn. The learned DR for the Revenue has no objection to withdraw the appeal.

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 In view of the above reasons, we dismiss appeal filed by the assessee as withdrawn.

Order pronounced in the open court on 2nd June, 2022 (जी. मंजुनाथ) (राहुल चौधर") (Rahul Chaudhary) (G.Manjunatha) &या"यक सद(य /Judicial Member लेखा सद(य / Accountant Member चे&नई/Chennai, *दनांक/Dated 2nd June, 2022 DS

INDIAN ENGINEERING AGENCIES,CHENNAI vs. ITO,NCW,11(4), CHENNAI

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