PONSINGH,CHENNAI vs. ITO, CHENNAI

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ITA 1951/CHNY/2016Status: DisposedITAT Chennai01 August 2019AY 2008-20092 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 assessee's counsel prayed to withdraw the appeal. The Revenue did not object to the withdrawal. Consequently, the Tribunal dismissed the appeal as withdrawn.

What were the facts?

The assessee filed an appeal before the Income Tax Appellate Tribunal against the order of the Commissioner of Income Tax (Appeals). The appeal was for the Assessment Year 2008-09.

What were the issues?

The primary issue was the assessee's request to withdraw 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

Hearing: 01.08.2019

आदेश / O R D E R

PER GEORGE MATHAN, JUDICIAL MEMBER:

1.

This is an appeal filed by the assessee against the Order of the Commissioner of Income Tax (Appeals)-14, Chennai, in 16 dated 29.04.2016 for the AY 2008-09.

2.

Mr.N.Vijay Kumar represented on behalf of the Assessee, and Mr.R.Clement Ramesh Kumar represented on behalf of the Revenue.

ITA No.1951/Chny/2016 :- 2 -:

3.

At the time of hearing, the Ld.Counsel for the assessee prayed to withdraw the appeal of assessee, for which he submitted a petition dated 01.08.2009 before the Bench. The Ld.DR did not raise any objection in this regard. Consequently, the appeal filed by the assessee is dismissed as withdrawn.

4.

In the result, the appeal filed by the assessee is dismissed as withdrawn.

Order pronounced on 1st August, 2019 in Chennai.

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