NETHRA JYOTHI TRUST,CHENNAI vs. DCIT, COIMBATORE

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ITA 623/CHNY/2017Status: DisposedITAT Chennai28 July 2017AY 2010-112 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 allowed the assessee's request to withdraw the appeal. The appeal was dismissed as withdrawn due to the inadvertent filing of multiple appeals.

What were the facts?

The assessee filed an appeal against the order of the CIT(A). Subsequently, the assessee filed a petition to withdraw the appeal, stating that two appeals were inadvertently filed against the same order.

What were the issues?

Whether the assessee can withdraw an appeal filed before the ITAT. The issue pertains to the procedural aspect of appeal withdrawal.

AI-generated summary — verify with the full judgment below

Before: Shri Chandra Poojari & Shri Duvvuru RL Reddy

Hearing: 05.06.2017Pronounced: 28.07.2017

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. Commissioner of Income Tax (Appeals) 2, Coimbatore dated 30.01.2017 relevant to the assessment year 2010-11.

2.

When the appeal was taken up for hearing, by filing a petition for withdrawal of appeal, the ld. Counsel for the assessee has sought for permission to withdraw the present appeal filed by the assessee on 13.03.2017 on the ground that the assessee has inadvertently filed two appeals against the order of the ld. CIT(A), against which, 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 DR, the appeal filed by the assessee is dismissed as withdrawn.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 28th July, 2017 at Chennai.

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