DR.KAMALA SELVARAJ,CHENNAI vs. ACITCENTRAL CIRCLE 2(4), CHENNAI

PDF · subscribers
ITA 1605/CHNY/2017Status: DisposedITAT Chennai21 November 2017AY 2010-112 pages
AI SummaryDismissed

What did the Tribunal hold?

The assessee, through a letter, expressed her unwillingness to pursue the appeals further. The Departmental Representative had no objection to the dismissal of the appeals.

What were the facts?

The assessee filed seven appeals before the ITAT against the common order of the CIT(Appeals). The appeals pertained to assessment years 2006-07 to 2012-13.

What were the issues?

The primary issue was whether the assessee wished to continue with the appeals filed before the tribunal.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘A’ BENCH, CHENNAI

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

For Respondent: Shri Sriram Bharath, CIT
Hearing: 21.11.2017Pronounced: 21.11.2017

आदेश /O R D E R

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

1.

All the appeals of the assessee are directed against the common order passed by the Commissioner of Income Tax (Appeals) -18, Chennai, dated 19.04.2017 and pertain to assessment years 2006-07 to 2012-13.

2.

When the appeals were taken up for hearing, the Registry placed on record a letter received from the assessee saying that she is not willing to pursue the appeals further. The Ld. Departmental Representative has no objection to dismiss the appeals as not pressed. Accordingly, all the appeals filed by the assessee are dismissed as not pressed.

3.

In the result, all the seven appeals filed by the assessee are dismissed. Order pronounced in the open court on 21st November, 2017 at Chennai.

Latest GST High Court judgments

Search GST case law →