AMALGAM FOODS LIMITED,KOCHI vs. ACIT CIRCLE-1, ALAPPUZHA

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ITA 525/COCH/2024Status: DisposedITAT Cochin31 December 2024AY 2013-14Bench: SHRI INTURI RAMA RAO (Accountant Member)2 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 acknowledged the assessee's request to withdraw the appeal. The Senior Departmental Representative did not object to this request.

What were the facts?

The assessee filed an appeal before the Income Tax Appellate Tribunal (ITAT) against an order of the CIT(A). At the time of hearing, the assessee's counsel informed the tribunal that the assessee intended 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, COCHIN BENCH

Before: SHRI INTURI RAMA RAO, AM

For Appellant: Shri R. Krishnan, CA
For Respondent: Smt. Leena Lal, Sr. D.R
Hearing: 11.12.2024Pronounced: 31.12.2024

O R D E R Per: Inturi Rama Rao, AM This appeal filed by the assessee is directed against the order of the National Faceless Appeal Centre, Delhi [CIT(A)] dated 07.05.2024 for Assessment Year (AY) 2013-14.

2.

At the outset the learned counsel for the assessee, informed at the bar that the assessee intends to withdraw the present appeal. The learned Sr. DR did not raise any serious objection to the learned A.R.’s request.

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