CHANDRAKALA RESORT HOTELS LIMITED,CHENNAI vs. ACIT, CHENNAI

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ITA 1906/CHNY/2015Status: DisposedITAT Chennai13 August 2018AY 2005-20063 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 considered the assessee's request to withdraw the appeal. As there was no objection from the Revenue, the Tribunal dismissed the appeal as withdrawn.

What were the facts?

The assessee filed an appeal against the order of the CIT(A) for the assessment year 2005-06. The assessee subsequently requested to withdraw the appeal.

What were the issues?

The primary issue was whether the appeal filed by the assessee should be dismissed as withdrawn.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 147

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘B’ BENCH, CHENNAI

Before: SHRI A.MOHAN ALANKAMONY & SHRI DUVVURU RL REDDY

Pronounced: 13.08.2018

आदेश / O R D E R

Per A. Mohan Alankamony, AM:-

1.

This appeal by the assessee is directed against the order passed by the learned Commissioner of Income Tax (Appeals)-1, Chennai dated 25.5.2015 in New No. ITA 76/CIT(A)-1/2010-11 for the assessment year 2005-06 passed U/s.143(3) r.w.s. 147 of the Act.

2.

At the outset, the Ld.AR submitted before us that the assessee desires to withdraw the appeal filed by the assessee. The assessee also submitted a letter dated 06th August 2018 before us requesting for dismissing the appeal filed by it as ‘Not Pressed’. The extract of the letter dated 06.08.2018 is reproduced herein below for reference: “Reg: Chandrakala Resort Hotels Limited / PAN: AAACC2149P – Appeal before the ‘B’ Bench of the Income- tax Appellate Tribunal, Chennai – – Assessment year 2005-2006 The above appeal filed by our Company stands posted for hearing before the ‘B’ Bench of the Hon’ble Tribunal on Monday, the 13th August 2018 at 10.30 a.m. We are enclosing a Petition praying for dismissal of the appeal as ‘Not Pressed’ and request you to kindly place the same before the Hon’ble Members.

Thanking you Yours faithfully For Chandrakala Resort Hotels Limited Sd/- Director”

3.

The Ld.DR did not raise any objection for withdrawing the appeal.

4.

After hearing both sides, considering the prayer of the Ld.AR, we hereby dismiss the appeal of the assessee as withdrawn.

5.

In the result, the appeal filed by the assessee is dismissed as withdrawn.

Order pronounced in the open court on the 13th August, 2018 at Chennai.

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