DEVASHAYAM ASOKAN,CHENNAI vs. ITO INTERNATIONAL TAXATION WARD 1(1), CHENNAI

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ITA 3107/CHNY/2017Status: DisposedITAT Chennai04 September 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 request 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 The appeal was dismissed as withdrawn by the tribunal.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. During the hearing, the assessee's representative sought permission to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee should be allowed to withdraw their appeal before the tribunal.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘D’ BENCH : CHENNAI

Before: SHRI N.R.S. GANESAN & SHRI INTURI RAMA RAO]

For Respondent: Ms. R. Anitha, IRS, JCIT

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)-16, Chennai (‘CIT(A)’ for short) dated 25.09.2017 for the Assessment Year (AY) 2014-2015.

ITA No. 3107/2017 :- 2 -:

2.

When the appeal was taken up for hearing, the Authorised Representative filed petition dated 03.09.2019 seeking permission to withdraw the appeal filed by the assessee since the assessee is not interested in prosecuting his appeal.

3.

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Departmental Representative, the appeal filed by the assessee is dismissed as withdrawn.

4.

In the result, the appeal of the assessee is dismissed as withdrawn.

Order pronounced on 4th day of September 2019, at Chennai.

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