What did the Tribunal hold?

The Tribunal granted permission to withdraw the appeal. The Departmental Representative had no objection to the dismissal of the appeal as withdrawn.

The assessee's appeal was filed against the order of the CIT(A) for the assessment year 2010-11. The assessee's counsel submitted instructions to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw their appeal before the tribunal.

L.Suryanarayanamoorthy, Coimbatore vs DCIT | ITAT Chennai 2020

Income Tax Appellate Tribunal, ‘A’ BENCH, CHENNAI

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

For Respondent: Shri AR.V. Sreenivasan, JCIT

Hearing: 27.01.2020Pronounced: 27.01.2020

सुनवाई क� तार�ख/Date of hearing : 27.01.2020 घोषणा क� तार�ख /Date of Pronouncement : 27.01.2020 आदेश /O R D E R

PER N.R.S. GANESAN, JUDICIAL MEMBER:

The appeal of the assessee is directed against the order of Commissioner of Income Tax (Appeals) – 1, Coimbatore dated 26.07.2018 and pertains to the assessment year 2010-11.

When the appeal is taken up for hearing Shri R.K.V. Sundar, the Ld. Counsel for the assessee submitted that the assessee instructed to withdraw the appeal. The Ld.Counsel has also filed a letter signed by the Counsel Shri T.N. Seetharaman, who is on record, seeking permission of this Tribunal to withdraw the appeal.

Shri AR.V. Sreenivasan, the Ld. Departmental Representative has no objection to dismiss the appeal as withdrawn. In view of the above, the appeal of the assessee is dismissed as withdrawn.

In the result, the appeal filed by the assessee stands dismissed.

Order pronounced in the open court on 27th January, 2020 at Chennai.

L.SURYANARAYANAMOORTHY,COIMBATORE vs. DCIT CORPORATE CIRCLE 1, COIMBATORE

What did the Tribunal hold?

What were the facts?

What were the issues?

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