UNIWORLD LOGISTICS PRIVATE LIMITED,CHENNAI vs. ACIT CENTRAL CIRCLE 3(4), CHENNAI

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ITA 306/CHNY/2019Status: DisposedITAT Chennai14 June 2021AY 2010-112 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal permitted the assessee to withdraw its appeal. The appeal was accordingly dismissed as withdrawn.

What were the facts?

The assessee filed an appeal before the Income Tax Appellate Tribunal (ITAT) for the assessment year 2010-11. During the hearing, the assessee's counsel requested to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal filed before the Tribunal.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘D’ BENCH, CHENNAI

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

Hearing: 14.06.2021Pronounced: 14.06.2021

आदेश /O R D E R

Per G. MANJUNATHA, AM:

1.

This appeal filed by the assessee is directed against order of learned Commissioner of Income Tax (Appeals)-18, Chennai, dated 07.12.2018 and pertains to assessment year 2010-11.

2.

The learned counsel for the assessee, at the time of hearing, submitted 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the appeal and therefore, prayed that assessee may be permitted to withdraw its appeal and same may be dismissed as withdrawn.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 ld. DR for the Revenue has no objection to withdraw the appeal.

4.

In view of the above reason, we dismiss the appeal filed by the assessee as withdrawn.

Order pronounced in the open court on 14th June, 2021 at Chennai.

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