SRI ABIRAMI SPINTEX (P) LTD.,MADURAI vs. DCIT, MADURAI

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ITA 1278/CHNY/2017Status: DisposedITAT Chennai31 August 2017AY 2012-132 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 granted permission to the assessee to withdraw the appeal as the assessee was not interested in prosecuting it. The Revenue did not object to the withdrawal.

What were the facts?

The assessee filed an appeal against an order passed by the Principal Commissioner of Income Tax under Section 263 of the Income Tax Act. The assessee's counsel sought permission to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee wished to withdraw its appeal against the revisional order.

Which sections of the Income-tax Act were involved?

Section 263

AI-generated summary — verify with the full judgment below

Before: Shri Sanjay Arora & Shri Duvvuru RL Reddy

Hearing: 01.08.2017Pronounced: 31.08.2017

O R D E R

PER DUVVURU RL REDDY, JUDICIAL MEMBER:

1.

This appeal filed by the assessee is directed against the order of the ld. Principal Commissioner of Income Tax, Madurai-1, Madurai dated 31.03.2017 relevant to the assessment year 2012-13 passed under section 263 of the Income Tax Act, 1961 [“Act” in short].

2.

When the appeal was taken up for hearing, the ld. Counsel for the assessee has sought for permission to withdraw the appeal filed by the assessee since the assessee is not interested in prosecuting its appeal.

Against the above, the ld. DR did not object to the submissions of the ld. Counsel.

3.

In view of the above submissions of the ld. Counsel for the assessee and there being no objection raised by the ld. DR, the appeal filed by the assessee is dismissed as withdrawn.

4.

In the result, the appeal filed by the assessee is dismissed. Order pronounced on the 31st August, 2017 at Chennai.

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