What did the Tribunal hold?

The tribunal granted the assessee's request to withdraw the appeal. The appeal was dismissed as withdrawn due to the assessee's lack of interest in prosecuting it.

The assessee filed an appeal against the order of the CIT(A) for AY 2014-2015. During the hearing, the assessee's counsel sought permission to withdraw the appeal.

What were the issues?

Whether the assessee can withdraw its appeal filed before the ITAT.

The Gandhi Nagar Club vs DCIT | ITAT Chennai 2019

Income Tax Appellate Tribunal, ‘B’ BENCH : CHENNAI

Before: SHRI GEORGE MATHAN & SHRI INTURI RAMA RAO

For Respondent: Shri. S. Maruthu Pandian

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)-15, Chennai (‘CIT(A)’ for short) dated 28.08.2018 for the Assessment Year (AY)

2014-2015.

When the appeal was taken up for hearing, the ld. Counsel for the assessee filed a letter dated 07.05.2019 seeking permission to withdraw the appeal filed by the assessee since the assessee is not interested in prosecuting its appeal.

In view of the above submissions of the ld. Counsel for the assessee and there being no objection raised by the ld. DR, the appeal filed by the assessee is dismissed as withdrawn.

In the result, the appeal of the assessee is dismissed as withdrawn.

Order pronounced in the open court at the time of hearing on 8th day of July, 2019, at Chennai.

THE GANDHI NAGAR CLUB,CHENNAI vs. DCIT, CORPORATE CIRCLE-15, CHENNAI

What did the Tribunal hold?

What were the facts?

What were the issues?

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