What did the Tribunal hold?

The Tribunal considered the assessee's request to withdraw the appeal and, with no objection from the Revenue, dismissed the appeal as withdrawn.

The assessee filed an appeal against the order of the Assessing Officer. During the hearing, the assessee's counsel requested to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal filed against the Assessing Officer's order.

Orbis (India) Private Limited vs DCIT | ITAT Chennai 2020

Income Tax Appellate Tribunal, “D” BENCH, CHENNAI

Before: SHRI N.R.S. GANESAN & SHRI S.JAYARAMAN

Hearing: 20.02.2020Pronounced: 20.02.2020

आदेश/ O R D E R PER S. JAYARAMAN, ACCOUNTANT MEMBER:

The assessee filed this appeal against the order of the Assessing Officer dated 25.10.2016 passed pursuant to the order of the TPO, Chennai dated 28.0.2016 and the directions issued by the DRP dated 20.10.016.

:-2-: ITA No:3486/Chny/2016 2. When this appeal was called up, the Ld. Counsel for the assessee stated that the assessee submitted a letter dated 24th July, 2019requesting the Bench to withdraw the appeal. Hence, the Ld. Representative submitted that he was instructed to withdraw the appeal.

We have considered the statement given by the assessee’s counsel that assessee is not interested in prosecuting the appeal towards which Ld. DR has also not expressed any objection, therefore, we dismiss the appeal as withdrawn.

In the result, the appeal of assessee is dismissed as withdrawn.

Order pronounced on the open court after conclusion of hearing on 20th February, 2020 at Chennai.

ORBIS (INDIA) PRIVATE LIMITED,CHENNAI vs. DCIT, CHENNAI

What did the Tribunal hold?

What were the facts?

What were the issues?

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