What did the Tribunal hold?

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 Consequently, the appeal was dismissed as withdrawn.

The assessee filed an appeal before the ITAT against an order of the CIT(A). At the time of hearing, the assessee requested permission to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw their appeal.

Hyundai Steel Pipe India Pvt Ltd… vs DCIT | ITAT Chennai 2019

Income Tax Appellate Tribunal, ‘B’ BENCH: CHENNAI

Before: SHRI GEORGE MATHAN & SHRI INTURI RAMA RAO

Hearing: 08.07.2019

: Mr.P.Rajasekaran, अपीलाथ* क- ओर से/ Appellant by Company Secretary : Mr. Marudha Pandian, JCIT +,यथ* क- ओर से /Respondent by : 08.07.2019 सुनवाई क- तार"ख/Date of Hearing : 08.07.2019 घोषणा क- तार"ख /Date of Pronouncement आदेश / O R D E R PER GEORGE MATHAN, JUDICIAL MEMBER:

This is an appeal filed by the assessee against the Order of the Commissioner of Income Tax (Appeals)-1, Chennai, in 1/2016-17 dated 27.09.2018 for the AY 2013-14. 2. Mr. Marudha Pandian, JCIT, represented on behalf of the Revenue and Mr. P.Rajasekaran, Company Secretary, represented on behalf of the assessee. :- 2 -:

At the time of hearing, the assessee has filed a letter dated 07.07.2019 praying for permission to withdraw the appeal filed. The assessee is permitted to withdraw the appeal. Consequently, the appeal filed by the assessee is dismissed as withdrawn.

In the result, the appeal filed by the assessee is dismissed as withdrawn.

Order pronounced on the 08th day of July, 2019 in Chennai. (इंटूर" रामा राव) (जॉज" माथन) (INTURI RAMA RAO) (GEORGE MATHAN) "या"यक सद य/JUDICIAL MEMBER लेखा सद य/ACCOUNTANT MEMBER

HYUNDAI STEEL PIPE INDIA PVT LTD,KANCHIPURAM vs. DCIT, CORP CIR-2(2), CHENNAI

What did the Tribunal hold?

What were the facts?

What were the issues?

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