S.MURALIDHARAN,CHENNAI vs. ITO, CHENNAI

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ITA 256/CHNY/2017Status: DisposedITAT Chennai03 July 2018AY 2011-122 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 allowed the assessee's request to withdraw the appeal. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the order of the Commissioner of Income Tax (Appeals). The appeal was posted for hearing on July 3, 2018. The assessee's authorized representative sought permission to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee should be allowed to withdraw their appeal before the tribunal.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “D” BENCH, CHENNAI

Before: SHRI GEORGE MATHAN & SHRI S. JAYARAMAN

For Appellant: Shri. Kaushik for Shri S. Sridhar
Hearing: 03.07.2018Pronounced: 03.07.2018

आदेश/ O R D E R

PER S. JAYARAMAN, ACCOUNTANT MEMBER:

1.

The assessee filed this appeal against the order of the Commissioner of Income Tax (Appeals) -15 , Chennai in CIT(A) - 15 /13-14 dated 25.10.2016 for assessment year 2011-12.

2.

When the appeal is posted for hearing today i.e., 03.07.2018, the assessee filed a letter through the Authorised Representative seeking permission to withdraw the appeal. Hence, the appeal is dismissed as withdrawn.

3.

In the result, the assessee’s appeal is dismissed as withdrawn.

Order pronounced in the Open Court on 03rd July, 2018 at Chennai.

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