HANEDA TRADING AND CONSTURCTION SDN BHD,MALAYSIA vs. DCIT INTL TAX 1(2) CHENNAI, CHENNAI
In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.
What did the Tribunal hold?
The Tribunal allowed the assessee's request to withdraw the appeal. The appeal was dismissed as withdrawn.
What were the facts?
The assessee filed an appeal before the ITAT. During the hearing, the assessee's counsel requested to withdraw the appeal.
What were the issues?
The primary issue was whether the appeal should be dismissed as withdrawn upon the assessee's request.
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, “C” BENCH, CHENNAI
Before: HON’BLE SHRI S.S. VISWANETHRA RAVI, JM & HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM
O R D E R Manoj Kumar Aggarwal (Accountant Member) 1. At the time of hearing, Ld. AR placed on record a letter dated 02.05.2024 and sought withdrawal of the appeal. The Ld. Sr. DR pleaded for cost on the ground that the assessee had filed simultaneous appeal before Ld. CIT(A). However, the bench is not inclined for the same considering the application of the Ld. AR.
In the result, the appeal stand dismissed as withdrawn.
Order pronounced on 7th May, 2024
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