ORIENTAL PLANTS AND EQUIPMENTS PVT. LTD.,COIMBATORE vs. DCIT, CC - 1, COIMBATORE

ITA 1312/CHNY/2019Status: DisposedITAT Chennai02 December 2019AY 2014-152 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The tribunal allowed the assessee's petition to withdraw the appeal. The appeal was dismissed as withdrawn by the tribunal.

What were the facts?

The assessee filed an appeal before the ITAT against the order of the CIT(A) for AY 2014-2015. The assessee's authorized representative filed a petition to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee wished to pursue the appeal filed before the tribunal.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘C’ BENCH : CHENNAI

Before: SHRI GEORGE MATHAN & SHRI INTURI RAMA RAO

आदेश / O R D E R

PER INTURI RAMA RAO, ACCOUNTANT MEMBER:

This is an appeal filed by the Assessee directed against the order of the Commissioner of Income Tax (Appeals)-1, Coimbatore (‘CIT(A)’ for short) dated 06.03.2019 for the Assessment Year (AY) 2014-2015.

ITA No.1312/2019 :- 2 -:

When the appeal was taken up for hearing, the Authorised 2.

Representative filed petition dated 28.11.2019 seeking permission to withdraw the appeal filed by the assessee since the assessee is not interested in prosecuting his appeal.

In view of the above submissions of the ld. Authorised Representative and there being no objection raised by the ld. Sr.

Departmental Representative, the appeal filed by the assessee is dismissed as withdrawn.

In the result, the appeal of the assessee is dismissed as withdrawn.

Order pronounced on 2nd day of December, 2019, at Chennai.

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