What did the Tribunal hold?

The tribunal permitted the assessee to withdraw the appeal as they were not interested in prosecuting it. The appeal was dismissed as withdrawn.

The assessee filed an appeal against an order of the Principal Commissioner of Income Tax. During the hearing, the assessee's counsel filed a withdrawal petition.

What were the issues?

The primary issue was whether the assessee's request to withdraw the appeal should be granted.

Ramamurthy Umarani vs ITO | ITAT Chennai 2022

Income Tax Appellate Tribunal, ‘C’ BENCH: CHENNAI

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

Hearing: 11.05.2022Pronounced: 11.05.2022

आदेश / O R D E R

Per V. Durga Rao, Judicial Member:

The appeal filed by the assessee is directed against the order of the Learned Principal Commissioner of Income Tax, Chennai dated 26.03.2021 relevant to the Assessment Year 2011-12.

2 -: 2. When this appeal was taken up for hearing, the ld. Counsel for the assessee has filed a withdrawal petition dated 07.04.2022 and 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.

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 DR, the appeal filed by the assessee is dismissed as withdrawn.

In the result, the appeal filed by the assessee is dismissed as withdrawn. Order pronounced on 11th May, 2022 in Chennai.

RAMAMURTHY UMARANI,CHENNAI vs. ITO, NCW 19(1), CHENNAI

What did the Tribunal hold?

What were the facts?

What were the issues?

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