AKEELA DHANDAPANI,CHENNAI vs. ITO, COIMBATORE

ITA 153/CHNY/2016Status: DisposedITAT Chennai11 January 2017AY 2011-122 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 considered the assessee's request to withdraw the appeal. Based on this request, the Tribunal decided to dismiss the appeal.

What were the facts?

The assessee filed an appeal before the Income Tax Appellate Tribunal. During the hearing, the assessee's counsel requested to withdraw the appeal.

What were the issues?

The primary issue was the assessee's intention to withdraw the appeal filed before the tribunal.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘C’ BENCH : CHENNAI

Before: SHRI ABRAHAM P. GEORGE & SHRI G. PAVAN KUMAR

आदेश / O R D E R

PER ABRAHAM P. GEORGE, ACCOUNTANT MEMBER:

When the appeal was taken up for hearing, ld. Counsel for the assessee submitted that assessee wanted to withdraw the appeal.

There is also a petition filed seeking permission of the bench to ITA No. 153/Mds/2016. :- 2 -: withdraw the appeal. We therefore dismiss the appeal of the assessee has withdrawn.

In the result, the appeal of the assessee stands dismissed. 2.

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