TESS DATA SOLUTIONS PVT. LTD.,VELLORE vs. ACIT, VELLORE

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ITA 2525/CHNY/2017Status: DisposedITAT Chennai09 July 2019AY 2011-122 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal accepted the assessee's request to withdraw the appeal. Consequently, the appeal filed by the assessee was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal before the ITAT against the order of the CIT(A). The assessee subsequently filed a letter requesting to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request 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 GEORGE MATHAN & SHRI INTURI RAMA RAO

Hearing: 09.07.2019

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)-13, Chennai, in ITA No.136/C.I.T (A)-13/2011-12 dated 17.07.2017 for the assessment year 2011-12.

2.

None represented on behalf of the assessee, and Mr. M.Srinivasa Rao, C.I.T D.R represented on behalf of the Revenue.

3.

The assessee has filed a letter dated 10.06.2019 intimating that assessee wants to withdraw the appeal filed before the Tribunal in for assessment year 2011-12. The application filed by the assessee is accepted and the assessee is permitted to withdraw the appeal. Consequently, the appeal of assessee is dismissed as withdrawn.

4.

In the result, the appeal of assessee is dismissed as withdrawn.

Order pronounced in the open court after conclusion of hearing on the 09th day of July, 2019 in Chennai.

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