MADURA COATS PVT. LTD.,KARNATAKA vs. JCIT, RANGE-1, MADURAI

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ITA 3282/CHNY/2019Status: DisposedITAT Chennai28 January 2020AY 2003-042 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal noted the assessee's petition to withdraw the appeal and the absence of any objection from the revenue. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the order of the CIT(A) for the Assessment Year 2003-2004. The assessee later filed a petition to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's appeal should be dismissed as withdrawn based on their request.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘C’ BENCH : CHENNAI

Before: SHRI GEORGE MATHAN & SHRI INTURI RAMA RAO

For Respondent: Shri. Abani Kanta Nayak, CIT

आदेश / O R D E R

PER INTURI RAMA RAO, ACCOUNTANT MEMBER:

1.

This is an appeal filed by the Assessee directed against the order of the Commissioner of Income Tax (Appeals)-1, Madurai (‘CIT(A)’ for short) dated 30.09.2019 for the Assessment Year (AY) 2003-2004.

ITA No. 3282/2019 :- 2 -:

2.

When the appeal was taken up for hearing, the assessee filed petition dated 16.01.2020 seeking permission to withdraw the appeal, since it is not interested in prosecuting its appeal.

3.

In view of the above submissions and there being no objection raised by the ld. Sr. Departmental Representative, the appeal filed by the assessee is dismissed as withdrawn.

4.

In the result, the appeal of the assessee is dismissed as withdrawn.

Order pronounced on 28th day of January, 2020, at Chennai.

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