M/S. KALAI CONSTRUCTIONS PVT. LTD.,CHENNAI vs. ACIT, ERODE

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ITA 2771/CHNY/2016Status: DisposedITAT Chennai28 June 2017AY 2006-073 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 heard the submissions of both the assessee and the Department. The Departmental Representative had no objection to the withdrawal. Consequently, the Tribunal permitted the withdrawal.

What were the facts?

The assessee, M/s Kalai Constructions Pvt. Ltd., filed four appeals before the ITAT for assessment years 2005-06 to 2008-09. The assessee's counsel submitted instructions from the assessee to withdraw the appeals.

What were the issues?

The primary issue was the assessee's request to withdraw their pending appeals 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 V. Sreenivasan, JCIT
Hearing: 28.06.2017Pronounced: 28.06.2017

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)-3, Coimbatore, dated 15.07.2016 and pertain to assessment years 2005-06, 2006-07, 2007-08 and 2008-09. Since common issue arises for consideration, we heard all these appeals together and disposing of the same by this common order.

2.

When the appeals were taken up for hearing, Shri S. Sridhar, the Ld.counsel for the assessee, submitted that he was instructed by the assessee to withdraw the appeals, therefore, permission may be accorded to withdraw the appeals and the appeal fee paid by the assessee may be refunded.

3.

We have heard Shri V. Sreenivasan, the Ld. Departmental Representative also. The Ld. Departmental Representative has no objection to permit the assessee to withdraw the appeals.

Accordingly, all the four appeals of the assessee are dismissed as withdrawn. Since the appeals are withdrawn by the assessee the appeal fee paid by the assessee shall be refunded to the assessee.

4.

In the result, all the four appeals of the assessee are dismissed.

Order pronounced in the open court on 28th June, 2017 at Chennai.

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