RLD HOTELS PRIVATE LIMITED,CHENNAI vs. ITO CORPORATE WARD 5 (4) OSD, CHENNAI

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ITA 749/CHNY/2018Status: DisposedITAT Chennai24 July 2018AY 2008-092 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 noted that the assessee had decided to withdraw both appeals. The Departmental Representative had no objection to this request.

What were the facts?

The assessee filed two appeals before the ITAT for assessment years 2008-09 and 2013-14. The assessee's representative informed the tribunal that the assessee wished to withdraw both appeals.

What were the issues?

The primary issue was whether the assessee's appeals should be dismissed as withdrawn, as requested by the assessee.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘B’ BENCH, CHENNAI

Before: SHRI N.R.S. GANESAN & SHRI S. JAYARAMAN

For Respondent: Ms. R. Anitha, JCIT
Hearing: 24.07.2018Pronounced: 24.07.2018

आदेश /O R D E R

PER N.R.S. GANESAN, JUDICIAL MEMBER:

1.

Both the appeals of the assessee are directed against the respective orders of the Commissioner of Income Tax (Appeals) -3, Chennai and pertain to assessment years 2008-09 and 2013-14.

2.

The Ld. representative for the assessee Shri S.

Lakshminarasimhan, by a letter dated 18.04.2018, informed the Registry that the assessee has decided to withdraw both the appeals. The Ld. Departmental Representative has no objection to dismiss both the appeals of the assessee as withdrawn. In view of the above, both the appeals of the assessee are dismissed as withdrawn.

Order pronounced in the open court on 24th July, 2018 at 3. Chennai.

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