What did the Tribunal hold?

The tribunal accepted the assessee's request for withdrawal of the appeal as the revenue did not object. The appeal was dismissed as withdrawn.

The assessee had paid the tax demand and applied for immunity from penalty. The assessee then sought withdrawal of the appeal before the tribunal.

What were the issues?

The primary issue was whether the appeal should be withdrawn based on the assessee's settlement with the revenue.

Krishna Murthy Nagamani, Bengaluru vs PCIT | ITAT Chennai 2024

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 07.04.2024 and submitted that the assessee has already paid tax demand of Rs.14.28 Lacs and applied for immunity from penalty. Accordingly, the assessee seeks withdrawal of the appeal. The revenue did not object to the same.

In the result, the appeal stand dismissed as withdrawn. Order pronounced on 7th May, 2024 Sd/- Sd/- (S. S. VISWANETHRA RAVI) (MANOJ KUMAR AGGARWAL) �ाियक सद! / JUDICIAL MEMBER लेखा सद! / ACCOUNTANT MEMBER चे3ई Chennai; िदनांक Dated :07-05-2024 DS आदेशकीSितिलिपअ&ेिषत/Copy of the Order forwarded to : 1. अपीलाथ�/Appellant 2. � थ�/Respondent 3. आयकरआयु</CIT 4. िवभागीय�ितिनिध/DR 5. गाडAफाईल/GF

KRISHNA MURTHY NAGAMANI,BENGALURU vs. PCIT, COIMBATORE-1, COIMBATORE

What did the Tribunal hold?

What were the facts?

What were the issues?

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