AVM CHARITIES,CHENNAI vs. ITO EXEMPTIONS WARD 1, CHENNAI

PDF · subscribers
ITA 275/CHNY/2018Status: DisposedITAT Chennai25 April 2018AY 1987-882 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the prayer of the assessee's representative and, with no objection from the revenue, dismissed the appeals as withdrawn.

What were the facts?

The assessee filed appeals for assessment years 1987-88 and 1991-92. At the outset of the hearing, the assessee's authorized representative requested to withdraw these appeals.

What were the issues?

The primary issue was the assessee's request to withdraw the appeals for specific assessment years.

Which sections of the Income-tax Act were involved?

None explicitly mentioned for the dismissal reason

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘C’ BENCH, CHENNAI

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

Pronounced: 25.04.2018

आदेश / O R D E R

Per A. Mohan Alankamony, AM:-

1.

These appeals by the assessee are directed against the common order passed by the Ld. Commissioner of Income Tax (Appeals)-17, Chennai dated 29.12.2017 in to 1130/13- 14,97/17-18,114/10-11, 329/11-12, 58/13-14, 12/14-15, 2&279/15-16 and 124/16-17 for the assessment years 1987-88, 1991-92, 1997-98, 1998-99, 2008-09 and 2009-10 to 2014-15 passed U/s.250(6) r.w.s.

143(3) of the Act.

2 & 276/Chny /2018 2. At the outset, the Ld.AR submitted before us that the assessee desires to withdraw the appeals for the assessment years 1987-88 & 1991- 92 in 276/Chny/2018. It was therefore pleaded that both the appeals filed by the assessee for the assessment year 1987- 88 & 1991-92 may be dismissed as withdrawn. The Ld.DR did not raise any objection for withdrawing the appeals.

3.

After hearing both sides, considering the prayer of the Ld.AR, we hereby dismiss the appeals filed by the assessee for the assessment years 1987-88 & 1991-92 in 276/Chny/2018 as withdrawn.

4.

In the result, both the appeals filed by the assessee for the assessment years 1987-88 & 1991-92 are dismissed.

Order pronounced in the open court on the 25th April, 2018 at Chennai.

Recent GST High Court judgments

Search GST case law →