A RANJETH,KARUR vs. ITO, WARD-4, KARUR

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ITA 1142/CHNY/2019Status: DisposedITAT Chennai30 January 2020AY 2014-152 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal heard the departmental representative who had no objection to the dismissal of the appeals as not pressed. Consequently, both appeals were dismissed as withdrawn.

What were the facts?

The assessee filed appeals against the orders of the Principal Commissioner of Income Tax. The assessee's counsel informed the tribunal that they were instructed to withdraw the appeals.

What were the issues?

The primary issue was the assessee's request to withdraw their appeals against the Commissioner's orders.

Which sections of the Income-tax Act were involved?

Section 263

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘A’ BENCH, CHENNAI

Before: SHRI N.R.S. GANESAN & SHRI RAMIT KOCHAR

For Respondent: Shri AR.V. Sreenivasan, JCIT
Hearing: 30.01.2020Pronounced: 30.01.2020

Heard together (2 matters)

I.T.A.No.1142/Chny/2019
I.T.A.No.1143/Chny/2019

Read from the judgment's own cause title. This page is filed under one of them.

सुनवाई क� तार�ख/Date of hearing : 30.01.2020 घोषणा क� तार�ख /Date of Pronouncement : 30.01.2020 आदेश /O R D E R PER N.R.S. GANESAN, JUDICIAL MEMBER: Both the appeals of the assessee are directed against the respective orders of the Principal Commissioner of Income Tax, Trichy dated 18.03.2019 passed U/s.263 of the Income Tax Act, 1961.

2 & 1143/Chny/2019 2. When the appeals are taken up for hearing Shri N. Quadir Hoseyn, the Ld. Counsel for the assessee submitted that he was instructed by both the assessees to withdraw the appeals. The Ld.Counsel has also made an endorsement to that effect in the appeal folders.

3.

We heard Shri AR.V. Sreenivasan, the Ld. Departmental Representative also. The Ld.DR has no objection to dismiss the appeals as ‘not pressed’. In view of the above, both the appeals of the assessees are dismissed as withdrawn.

4.

In the result, both the appeals filed by the assessees stand dismissed.

Order pronounced in the open court on 30th January, 2020 at Chennai.

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