M/S.KONCHERRY INTERNATIONAL,CHERTHALA vs. THE DCIT, ALAPPUZHA

ITA 95/COCH/2021Status: DisposedITAT Cochin12 August 2024AY 2006-07Bench: Shri Satbeer Singh Godara (Judicial Member), Shri Amarjit Singh (Accountant Member)2 pages

AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal noted that the assessee wished to withdraw the appeal and the Revenue had no objection. Therefore, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal for Assessment Year 2006-07 against the CIT(A)'s order. The assessee's counsel requested to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal before the Tribunal.

Which sections of the Income-tax Act were involved?

Section 250

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, COCHIN BENCH, COCHIN

Before: Shri Satbeer Singh Godara & Shri Amarjit Singh

For Appellant: Shri R. Krishnan, CA

For Respondent: Smt. V. Swarnalatha, Sr. D.R

Hearing: 12.08.2024

O R D E R Per Bench : This assessee’s appeal for A.Y. 2006-07 arises against the Commissioner of Income Tax (Appeals) [CIT(A)]’s order dated 10.04.2018 in proceedings u/s. 250 of the Income Tax Act, 1961 (the Act).

Learned counsel submits at the outset that the assessee wishes to withdraw the instant appeal. The Revenue does not raise any objection to the above withdrawal request.

This assessee’s appeal is dismissed as withdrawn.

Order pronounced in the open court on this 12th Day of August, 2024.

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