What did the Tribunal hold?

The Tribunal, in view of the assessee's submission and no objection from the revenue, dismissed both the appeals as withdrawn.

The assessee filed two appeals before the ITAT against the orders of the CIT(A) for Assessment Year 2014-15. The assessee's counsel submitted that the assessee was not interested in prosecuting these appeals.

What were the issues?

The primary issue was the assessee's intention to withdraw the appeals filed before the tribunal.

Reji Abraham vs DCIT | ITAT Chennai 2021

Income Tax Appellate Tribunal, ‘C’ BENCH: CHENNAI

Before: SHRI V. DURGA RAO & Dr. M.L. MEENA

Hearing: 10.11.2021Pronounced: 10.11.2021

Heard together (2 matters)

ITA No.1133/Chny/2018

ITA No.724 /Chny/2019

Read from the judgment's own cause title. This page is filed under one of them.

आदेश / O R D E R Per V. Durga Rao, Judicial Member: These two appeals filed by the assessee are directed against the orders of the Learned Commissioner of Income Tax (Appeals)-1, Chennai dated 26.02.2018 & 07.03.2019 relevant to the Assessment Year 2014-15.

& 724/Chny/2019 :- 2 -: 2. When these appeals were taken up for hearing, the ld. Counsel for the assessee has submitted that the assessee is not interested in prosecting both the appeals and thus, the ld. counsel prayed for permission to withdraw the appeals 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 DR, both the appeals filed by the assessee are dismissed as withdrawn.

In the result, both the appeals filed by the assessee are dismissed as withdrawn. Order pronounced on 10th November, 2021 in Chennai.

REJI ABRAHAM,CHENNAI vs. DCIT CORPORATE CIRCLE 1(1), CHENNAI

What did the Tribunal hold?

What were the facts?

What were the issues?

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