SHRI DURAIRAJ NEHRU EDWIN RAJ,CHENNAI vs. ITO, NCW - 1 (2), CHENNAI

PDF · subscribers
ITA 297/CHNY/2020Status: DisposedITAT Chennai21 December 2021AY 2008-092 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The Tribunal dismissed the appeal as withdrawn. The Revenue did not raise any material objection against the withdrawal.

What were the facts?

The assessee wished to withdraw the appeal. This was because the full taxed demand had been paid as per the orders of the lower authorities. A letter to this effect was placed on record.

What were the issues?

The primary issue was whether the appeal should be dismissed as withdrawn by the assessee.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “C” BENCH, CHENNAI

Before: HON’BLE SHRI MAHAVIR SINGH & HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM

For Appellant: Shri G. Johnson (Addl. CIT) –Ld. DR
For Respondent: Shri G. Johnson (Addl. CIT) –Ld. DR

आदेश / O R D E R Manoj Kumar Aggarwal (Accountant Member)

1.

The Ld. AR, at the outset, submitted that the assessee wishes to withdraw the appeal since he has paid full taxed demand as per the orders of lower authorities. A letter dated 29-09-2021 to that effect has been placed on record. The ld. DR did not raise any material objection against the same.

2.

In view of the foregoing, the appeal stand dismissed as withdrawn.

Order pronounced on 21st December, 2021.

Latest GST High Court judgments

Search GST case law →