COIMBATORE NAGARAJAN PARAMASIVAN,CHENNAI vs. ITO, NCC-10(1), CHENNAI

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ITA 1896/CHNY/2025Status: DisposedITAT Chennai10 March 2026AY 2013-14Bench: Shri S.S. Viswanethra Ravi (Judicial Member), Shri S.R. Raghunatha (Accountant Member)1 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Id. DR did not oppose the submissions of the Id. AR. Accordingly, the appeal filed by the assessee was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the order dated 28.05.2025 passed by the Commissioner of Income Tax (Appeals). During the hearing, the assessee's AR prayed for the withdrawal of the appeal.

What were the issues?

Withdrawal of appeal by the assessee.

Which sections of the Income-tax Act were involved?

AI-generated summary — verify with the full judgment below

Before: Shri S.S. Viswanethra Ravi & Shri S.R. Raghunatha

Hearing: 10.03.2026Pronounced: 10.03.2026

O R D E R

PER S.S. VISWANETHRA RAVI, JUDICIAL MEMBER:

1.

This appeal filed by the assessee is directed against the order dated 28.05.2025 passed by the ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre [NFAC], Delhi for the assessment year 2013-14.

2.

When the appeal was taken up for hearing, the ld. AR Shri Abhishek Murali, CA, on behalf of the assessee, prayed for withdrawal of the appeal, against which, the ld. DR Ms. R. Anita, Addl., CIT has not opposed the submissions of the ld. AR. Accordingly, the appeal filed by the assessee is dismissed as withdrawn.

In the result, the appeal filed by the assessee is dismissed. 3. Order pronounced in the open Court on 10th March, 2026 at Chennai.

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