SUNILKUMAR JAYABHAVAN DIVAKARAN,KOLLAM vs. ASSISTANT COMMISSIONER OF INCOME TAX , THIRUVANANTHAPURAM
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 The appeal was dismissed as withdrawn.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 against the order of the CIT(A) for AY 2016-17. At the outset, the assessee's counsel informed the tribunal that the appeal was a duplicate and intended to withdraw it.
What were the issues?
The primary issue was the assessee's intention to withdraw a duplicate appeal.
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, COCHIN BENCH
Before: SHRI INTURI RAMA RAO, AM & SHRI PRAKASH CHAND YADAV, JM
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 28.06.2023 for Assessment Year (AY) 2016-17.
At the outset the learned counsel for the assessee informed that assessee intend, to withdraw the present appeal, as it is a duplicate appeal. The original appeal, contesting same issues, was disposed of by this Tribunal earlier.
In the result, the appeal filed by the assessee is dismissed as withdrawn.
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