ACCEM INDUSTRIES PVT. LTD.,CHENGALPATTU vs. DCIT, CORPORATE CIRCLE - 1 91), CHENNAI

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ITA 675/CHNY/2020Status: DisposedITAT Chennai28 March 2022AY 2015-162 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 allowed the assessee's request to withdraw the appeal. The appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against an order passed by the Principal Commissioner of Income Tax under Section 263. At the time of hearing, the assessee's counsel requested to withdraw the appeal.

What were the issues?

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

Which sections of the Income-tax Act were involved?

Section 263

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘A’ BENCH, CHENNAI

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

Hearing: 28.03.2022

This appeal filed by the assessee is directed against order of the learned Principal Commissioner of Income Tax-1, Chennai dated 20.05.2020 passed u/s.263 of the Income Tax Act, 1961, 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 him to withdraw the appeal and therefore, prayed that assessee may be permitted to withdraw its appeal and same may be dismissed as withdrawn.

3.

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In view of the above reasons, we dismiss the appeal filed by the assessee as withdrawn.

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