AMALGAM INVESTMENTS PRIVATE LIMITED,COCHIN vs. DCIT CORPORATE CIRCLE 1(1), KOCHI

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ITA 51/COCH/2025Status: DisposedITAT Cochin10 June 2025AY 2014-15Bench: Shri Inturi Rama Rao (Accountant Member), Shri Sonjoy Sarma (Judicial Member)2 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The Income Tax Appellate Tribunal (ITAT) dismissed the appeal as withdrawn, acknowledging the appellant's request and the respondent's concurrence.

What were the facts?

Amalgam Investments Pvt. Ltd. (appellant) filed an appeal against an order of the CIT(A) for the assessment year 2014-15. During the hearing, the appellant's representative expressed the wish to withdraw the appeal, and the respondent's representative had no objection.

What were the issues?

The primary issue before the tribunal was whether to allow the appellant to withdraw its appeal and consequently dismiss it.

Which sections of the Income-tax Act were involved?

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, COCHIN BENCH, COCHIN

Before: Shri Inturi Rama Rao & Shri Sonjoy Sarma

For Appellant: Shri R. Krishnan, CA
For Respondent: Smt. Leena Lal, Snr AR
Hearing: 03.06.2025Pronounced: 10.06.2025

Assessment Years: 2014-15 Amalgam Investments Pvt. Ltd. DCIT, Corporate Circle-1(1), v. Kochi Amalgam House, Bristow Road, Willingdon Island, Cochin 682003. PAN : AABCA9679B. (Appellant) (Respondent) Appellant by : Shri R. Krishnan, CA Respondent by : Smt. Leena Lal, Snr AR Date of Hearing : 03.06.2025 Date of Pronouncement : 10.06.2025 O R D E R Per Sonjoy Sarma: The present appeal has been preferred by the assessee against an order dated 19.11.2024 of the CIT(Appeal), Addl/JCIT(A)-1, Chandigarh [hereinafter referred to as ‘CIT(A)’] for the assessment year 2014-15.

2.

At the time of hearing, the ld. AR fairly submitted that the assessee does not wish to pursue this appeal and seeks withdrawal of the appeal. On making such submissions, the ld. DR has no objection to the prayer of the ld. AR.

3.

We, after considering the submissions of both the parties, feel it necessary to dismiss the present appeal as withdrawn.

Order pronounced on 10.06.2025.

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