KRISHNAVENI KANNAN,RAJAPALAYAM vs. ACIT CORPORATE CIRCLE 1, MADURAI

PDF · subscribers
ITA 1381/CHNY/2019Status: DisposedITAT Chennai27 May 2022AY 2014-152 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 considered the application for withdrawal filed by the assessee. Consequently, the Tribunal dismissed the appeal as withdrawn.

What were the facts?

The assessee filed an appeal before the Income Tax Appellate Tribunal against an order passed under section 143(3) of the Income-tax Act. During the hearing, the assessee's counsel submitted an application for withdrawal of the appeal.

What were the issues?

Whether the appeal filed by the assessee should be dismissed as withdrawn based on the assessee's application.

Which sections of the Income-tax Act were involved?

Section 143(3)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘A’ BENCH, CHENNAI

Before: SHRI MAHAVIR SINGHAND SHRI GIRISH AGRAWAL

Hearing: 24.05.2022Pronounced: 27.05.2022

आदेश /O R D E R

PER GIRISH AGRAWAL, ACCOUNTANT MEMBER:

1.

This appeal by the assessee is arising out of the order of Principal Commissioner of Income-tax Madurai -1 in C.No. 401/14/PCIT/MDU-1/2017-18 dated 22.03.2019 against the order of ACIT, Corporate Circle-1, Madurai passed u/s. 143(3) of the Income- tax Act, 1961 (herein after referred to as “the Act”) dated 30.09.2016.

2 Smt. Krishnaveni Kannan

2.

In the course of hearing, Ld. Counsel of the assessee submitted the application for withdrawal of the appeal dated 20.09.2021, which is placed on record. A further application made dated 24.05.2022. Considering the application placed on record for withdrawal, we dismiss this appeal as withdrawn.

3.

In the result, the appeal filed by the assessee is dismissed as withdrawn.

Order pronounced on 27th May, 2022 at Chennai.

Recent GST High Court judgments

Search GST case law →