CSB BANK LTD,THRISSUR vs. DCIT, THRISSUR

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ITA 855/COCH/2023Status: DisposedITAT Cochin04 February 2025AY 2010-11Bench: SHRI INTURI RAMA RAO (Accountant Member), SHRI PRAKASH CHAND YADAV (Judicial Member)2 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal noted that the Senior Departmental Representative (Sr. DR) did not object to the withdrawal request. Consequently, the tribunal permitted the assessee to withdraw the appeals and dismissed them as withdrawn.

What were the facts?

The assessee, CSB Bank Ltd., filed appeals against the order of the National Faceless Appeal Centre (CIT(A)) for Assessment Years 2010-11 to 2012-13. During the hearing, the assessee's counsel expressed the intention to withdraw these appeals.

What were the issues?

Whether the assessee's request to withdraw the appeals filed before the Income Tax Appellate Tribunal should be permitted.

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 PRAKASH CHAND YADAV, JM

For Appellant: Shri SatishMody, Advocate
For Respondent: Shri Sanjit Kumar Das, CIT-DR
Hearing: 23.01.2025Pronounced: 04.02.2025

O R D E R Per: Inturi Rama Rao, AM This appeal filed by the assessee is directed against the order of the National Faceless Appeal Centre, Delhi [CIT(A)], dated 01.03.2024 for Assessment Year (AY) 2010-11.

2.

At the outset the learned counsel for the assessee informed that assessee intends to withdraw the present appeals. The learned Sr. DR did not raise any serious objection to the learned A.R.’s request. Accordingly, we permit the assessee to withdraw the appeal.

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

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