E. L TONY,THRISSUR vs. DCIT INTERNATIONAL TAXATION, KOCHI

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ITA 88/COCH/2023Status: DisposedITAT Cochin29 April 2025AY 2011-12Bench: SHRI INTURI RAMA RAO (Accountant Member), SHRI SOUNDARARAJAN K. (Judicial Member)2 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Income Tax Appellate Tribunal, taking note of the assessee's intention to withdraw the appeal, dismissed the appeal as withdrawn. The order was pronounced in open court on 29th April, 2025.

What were the facts?

The assessee filed an appeal against the order of the Commissioner of Income Tax (Appeals) for Assessment Year 2011-12. During the hearing, the learned A.R. informed the Tribunal that the assessee intended to withdraw the appeal.

What were the issues?

Whether the appeal should be dismissed as withdrawn based on the assessee's request.

Which sections of the Income-tax Act were involved?

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, COCHIN BENCH

Before: SHRI INTURI RAMA RAO, AM & SHRI SOUNDARARAJAN K., JM

For Appellant: Shri P.M. Veeramani, CA
For Respondent: Smt. Leena Lal, Sr. D.R
Hearing: 12.03.2025Pronounced: 29.04.2025

O R D E R Per: Inturi Rama Rao, AM This appeal filed by the assessee is directed against the order of the Commissioner of Income Tax (Appeals)-12, Bangalore [CIT(A)], dated 28.11.2022 for Assessment Year (AY) 2011-12.

2.

When the matter was called on the learned A.R. submitted that the assessee intends to withdraw the appeal, Order pronounced in the open court on 29th April, 2025. 4.

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