RAJAN JEWELLERY,THIRUVALLA vs. INCOME TAX OFFICER,WARD-3, THIRUVALLA

PDF · subscribers
ITA 717/COCH/2023Status: DisposedITAT Cochin06 November 2024AY 2017-18Bench: Shri Satbeer Singh Godara (Judicial Member), Shri Amarjit Singh (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 assessee's counsel informed the tribunal that they did not wish to press the appeal. The tribunal, with no objection from the revenue, dismissed the appeal as withdrawn.

What were the facts?

The assessee, Rajan Jewellery, filed an appeal before the Income Tax Appellate Tribunal (ITAT) for the assessment year 2017-2018. The appeal arose from an order passed under section 143(3) of the Income-tax Act.

What were the issues?

The primary issue was whether the appeal should be pressed by the assessee. The assessee chose not to proceed with the appeal.

Which sections of the Income-tax Act were involved?

Section 143(3)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, COCHIN BENCH, COCHIN

Before: Shri Satbeer Singh Godara & Shri Amarjit Singh

Hearing: 16.08.2024Pronounced: 06.11.2024

Appellant by : Sri.Anil D.Nair, Advocate Respondent by : Smt.V.Swarnalatha, Sr.DR Date of Pronouncement : 06.11.2024 Date of Hearing : 16.08.2024 O R D E R Per Bench : This assessee’s appeal in 2017-2018 arises out of the order of the Commissioner of Income-tax (Appeals) / NFAC vide DIN & Order No.ITBA/NFAC/S/250/2023-24/1055168298(1) dated 16.08.2023 in proceedings u/s.143(3) of the Income-tax Act, 1961; in short “the Act” hereinafter.

2.

Learned senior counsel representing the assessee submits that he does not wish to press for the instant appeal. Learned DR did not raise any serious objection for withdrawing the appeal by the assessee. Accordingly, assessee’s appeal is dismissed as withdrawn.

Recent GST High Court judgments

Search GST case law →