R.HARIPRASAD,CHENNAI vs. ITO, CHENNAI

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ITA 773/CHNY/2016Status: DisposedITAT Chennai11 October 2017AY 2006-20072 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 assessee's counsel informed the tribunal that the assessee had instructed him to withdraw the appeal. The tribunal accepted the request and dismissed the appeal as withdrawn.

What were the facts?

The assessee filed an appeal before the Income Tax Appellate Tribunal against an order of the Commissioner of Income Tax (Appeals). The assessment year in question was 2006-07.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal 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 SANJAY ARORA

For Respondent: Shri AR.V. Sreenivasan, JCIT
Hearing: 11.10.2017Pronounced: 11.10.2017

आदेश /O R D E R

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

1.

This appeal of the assessee is directed against the order of the Commissioner of Income Tax (Appeals) -9, Chennai, dated 29.01.2016 and pertains to assessment year 2006-07.

2.

When the appeal was taken up for hearing, Shri N.V. Balaji, the Ld.counsel for the assessee, submitted that the assessee instructed him to withdraw the appeal. Therefore, the Ld.counsel prayed that the appeal may be dismissed as withdrawn. The Ld.counsel also made an endorsement to that effect on the file. The Ld. Departmental Representative has no objection to dismiss the appeal as withdrawn.

3.

In view of the above, this appeal of the assessee is dismissed as withdrawn.

Order pronounced in the open court on 11th October, 2017 at Chennai.

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