What did the Tribunal hold?

The Tribunal permitted both the Revenue and the assessee to withdraw their appeal and cross-objection, respectively. Consequently, both were dismissed as withdrawn.

The Revenue filed an appeal before the ITAT, and the assessee filed a cross-objection. Both parties subsequently filed applications seeking to withdraw their respective submissions.

What were the issues?

The primary issue was the withdrawal of the appeal by the Revenue and the cross-objection by the assessee.

JCIT vs M/S R.M. Education Solutions P… | ITAT Cochin 2017

Income Tax Appellate Tribunal, COCHIN BENCH, COCHIN

Before: Shri Abraham P.George, AM & Shri George George K, JM

For Respondent: DR Assessee by : Ms.Phalguni Sharma

Hearing: 21.11.2017Pronounced: 01.12.2017

Per George George K, JM

At the time of hearing before us, the learned Departmental Representative has placed on record an application dated 20th October, 2017 requesting for permission to withdraw its appeal. The learned Counsel for the assessee has also placed on record an application dated

IT(TP)A No.459/Coch/2015 2 CO No.06/Coch/2016 . M/s.R.M.Education Solutions Private Limited. 21st November, 2017 requesting for permission to withdraw its cross objection. We, therefore, permit the Revenue and assessee to withdraw their respective appeal and cross objection.

In the result, Revenue’s appeal and assessee’s cross objection are dismissed, as withdrawn.

Order pronounced on this 01st day of December, 2017.

Sd/- Sd/- (Abraham P.George) (George George K.) JUDICIAL MEMBER ACCOUNTANT MEMBER

Cochin ; Dated : 01st December, 2017. Devdas*

Copy of the Order forwarded to : 1. The Appellant 2. The Respondent. 3. The DRP, Bengaluru. 4. ACIT, Circle 1(1) Trivandrum. 5. DR, ITAT, Cochin 6. Guard file. True copy

BY ORDER,

(Asstt. Registrar) ITAT, Cochin

THE JTCIT, TRIVANDRUM vs. M/S R.M. EDUCATION SOLUTIONS P. LTD, TRIVANDRUM

What did the Tribunal hold?

What were the facts?

What were the issues?

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