B.JAGADAMBIGAI,CHENNAI vs. ITO, PONDICHERRY

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ITA 1691/CHNY/2016Status: DisposedITAT Chennai09 July 2018AY 2007-082 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 Income Tax Appellate Tribunal noted that the assessee was withdrawing the appeal. The Departmental Representative had no objection to this submission.

What were the facts?

The assessee filed an appeal against an order of the Commissioner of Income-tax (Appeals). During the hearing, the assessee's counsel stated that they were withdrawing the appeal and not pressing it.

What were the issues?

The primary issue was whether the appeal filed by the assessee should be allowed to be withdrawn.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘C’ BENCH : CHENNAI

Before: SHRI ABRAHAM P.GEORGE & SHRI GEORGE MATHAN

For Respondent: Shri. Shaji Jacob, Addl. CIT

आदेश / O R D E R

PER ABRAHAM P. GEORGE, ACCOUNTANT MEMBER:

1.

The appeal filed by the assessee is directed against an order dated 15.04.2016 of Commissioner of Income-tax (Appeals), Puducherry.

ITA No. 1961/CHNY/2016. :- 2 -:

2.

When the appeal was taken up for hearing, ld. Counsel for the assessee submitted that he was withdrawing the appeal and made a noting that he was not pressing the appeal.

3.

Ld. Departmental Representative had no objection to this.

The appeal filed by the assessee is dismissed not pressed. 4.

Order pronounced in the open court at the time of hearing on Monday, the 9th day of July, 2018, at Chennai.

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