ACIT, CHENNAI vs. MITTULAUL LALAH & SONS, CHENNAI

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ITA 382/CHNY/2017Status: DisposedITAT Chennai16 August 2017AY 2012-132 pages

In favour of the assessee: the Revenue's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal considered the Revenue's request and granted permission to withdraw the appeal. Consequently, the appeal filed by the Revenue was dismissed.

What were the facts?

The Revenue filed an appeal against the order of the Commissioner of Income-tax (Appeals). At the time of hearing, the Revenue's representative indicated that the Department was not interested in pursuing the appeal and sought permission to withdraw it.

What were the issues?

Whether the Revenue should be permitted to withdraw its appeal.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘ D’ BENCH : CHENNAI

Before: SHRI CHANDRA POOJARI & Shri Duvvuru RL Reddy

आदेश / O R D E R PER CHANDRA POOJARI, ACCOUNTANT MEMBER

1.

This appeal of the Revenue is directed against the order of the Commissioner of Income-tax (Appeals)-4, Chennai in ITA No.130/2015-16/A.Y.2012-13/CIT(A)-4 dated 29.11.2016 pertaining to assessment year 2012-13.

ITA No382.Mds./17/ :- 2 -:

2.

At the time of hearing, ld.D.R filed a letter from the Income Tax Officer (Judicial), O/o. the Pr.CIT-5, Chennai in C.No.426/165/2016- 17/NCC-3 dated 12.05.2017 stating that the Department in this case is not interested in prosecuting this appeal and has sought permission from the Bench to withdraw the appeal. Considering the plea of ld.D.R, we are inclined to permit the Revenue to withdraw the appeal. Accordingly, this appeal is dismissed as withdrawn.

3.

In the result, the appeal of the Revenue is dismissed. Order pronounced in the open court after conclusion of hearing on 16th of August, 2017

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