ASAN MEERA MOHIDEEN,ERUVADI vs. ITO WARD 1, TIRUNEVLELI

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ITA 1172/CHNY/2019Status: DisposedITAT Chennai20 October 2020AY 2014-152 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal noted that the Departmental Representative had no objection to the withdrawal. Therefore, the appeal filed by the assessee was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal before the Income Tax Appellate Tribunal. The assessee subsequently filed a petition requesting to withdraw the appeal.

What were the issues?

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

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘B’ BENCH: CHENNAI

Before: SHRI V. DURGA RAO & SHRI S. JAYARAMAN

Hearing: 20.10.2020Pronounced: 20.10.2020

आदेश / O R D E R PER V. DURGA RAO, JUDICIAL MEMBER:

1.

The appeal filed by the Assessee is directed against the order of the learned Principal Commissioner of Income Tax, Madurai in C.A. No.114/23/PCIT-2/MDU/2018-19, dated 21.03.2019 relevant to the assessment year 2014-2015.

2.

The learned Counsel for the Assessee filed a petition dated 20.10.2020 saying that the Assessee wants to withdraw this appeal. The 2 -: learned Departmental Representative has not raised any objection to withdraw the appeal. Thus, the appeal filed by the Assessee is liable to be dismissed. Accordingly, the appeal filed by the Assessee is dismissed as withdrawn.

3.

In the result, the appeal filed by the Assessee is dismissed.

Order pronounced on 20th October, 2020 in Chennai.

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