JL BUILDERS PVT LTD.,CHENNAI vs. DCIT, CHENNAI

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ITA 2242/CHNY/2012Status: DisposedITAT Chennai21 June 2017AY 2006-072 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 respondent did not object to the withdrawal request.

What were the facts?

The assessee filed an appeal before the ITAT against the order of the CIT(A) for the assessment year 2006-07. During the hearing, the assessee's counsel sought permission to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee should be allowed to withdraw their appeal.

AI-generated summary — verify with the full judgment below

Before: Shri Chandra Poojari & Shri Duvvuru RL Reddy

Hearing: 07.06.2017Pronounced: 21.06.2017

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) II, Chennai dated 05.10.2012 relevant to the assessment year 2006-07.

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 by making endorsement in the grounds of appeal, 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 DR, the appeal filed by the assessee is dismissed as withdrawn.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 21st June, 2017 at Chennai.

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