P L TONY,THRISSUR vs. DCIT, CENTRAL CIRCLE, THRISSUR

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ITA 934/COCH/2022Status: DisposedITAT Cochin19 February 2025AY 2011-12Bench: SHRI INTURI RAMA RAO (Accountant Member), SHRI KESHAV DUBEY (Judicial Member)2 pages
AI SummaryDismissed

What did the Tribunal hold?

During the hearing, the assessee's counsel submitted an intention to withdraw the appeals. The Tribunal permitted the withdrawal and consequently dismissed the appeals as withdrawn.

What were the facts?

The assessee, P.L. Tony, filed appeals against the order of the Commissioner of Income Tax (Appeals)-3, Kochi, dated 29.06.2022, concerning Assessment Years 2010-11, 2011-12, and 2015-16.

What were the issues?

Whether the assessee's request to withdraw the appeals should be granted.

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 KESHAV DUBEY, JM

For Appellant: Shri C.B.M. Warrier, CA
For Respondent: Shri Sanjit Kumar Das, CIT-DR
Hearing: 28.01.2025Pronounced: 19.02.2025

O R D E R Per: Inturi Rama Rao, AM These appeals filed by the assessee are directed against the order of the Commissioner of Income Tax (Appeals)-3, Kochi [CIT(A)], dated 29.06.2022 for Assessment Years (AY) 2010-11, 2011-12 & 2015-16.

2.

When the matter was called on the learned counsel for the assessee submitted that the appellant intends to withdraw the appeals. Accordingly, we permit the assessee to withdraw the appeals.

Order pronounced in the open court on 19th February, 2025. 4.

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