R.SRIDHARAN,CHENNAI vs. DCIT, CHENNAI

PDF · subscribers
ITA 1136/CHNY/2016Status: DisposedITAT Chennai04 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 allowed the assessee's request to withdraw the appeal. The Departmental Representative had no objection to the dismissal of the appeal as withdrawn.

What were the facts?

The assessee filed an appeal before the Income Tax Appellate Tribunal against an order of the Principal Commissioner of Income Tax. The assessee's counsel requested to withdraw the appeal during the hearing.

What were the issues?

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

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘B’ BENCH, CHENNAI

Before: SHRI N.R.S. GANESAN & SHRI D.S. SUNDER SINGH

Hearing: 04.01.2017Pronounced: 04.01.2017

आदेश /O R D E R

PER N.R.S. GANESAN, JUDICIAL MEMBER:

1.

This appeal of the assessee is directed against the order of the Principal Commissioner of Income Tax-10, Chennai, dated 31.03.2016 and pertains to assessment year 2011-12.

2.

When the appeal was taken up for hearing, Shri S. Sridhar, the Ld.counsel for the assessee, submitted that the assessee likes to withdraw the appeal. The Ld.counsel has also filed an application seeking permission of this Tribunal to withdraw the appeal.

3.

Sh. Pathlavath Peerya, the Ld. Departmental Representative has no objection to dismiss the appeal as withdrawn.

4.

In view of the above, this appeal of the assessee is dismissed as withdrawn.

Recent GST High Court judgments

Search GST case law →