RAMCO CEMENTS LTD.,CHENNAI vs. DCIT, MADURAI

PDF · subscribers
ITA 1935/CHNY/2015Status: DisposedITAT Chennai16 March 2016AY 2010-20112 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal permitted the assessee to withdraw the appeal. Consequently, the appeal was treated as dismissed.

What were the facts?

The assessee filed an appeal against an order passed by the Commissioner of Income-tax (Appeals). At the time of hearing, the assessee's counsel filed a petition to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal filed against the revision order.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 250,Section 263

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘C’ BENCH, CHENNAI

Before: SHRI CHANDRA POOJARI & SHRI G. PAVAN KUMAR

For Respondent: Smt. Vijayalakshmi, CIT

आदेश / O R D E R PER G. PAVAN KUMAR, JUDICIAL MEMBER:

The appeal filed by the assessee is directed against order of the Commissioner of Income-tax (Appeals)-I, Madurai in C.No.401/19/CIT-1/MDU/2014-15, dated 30.03.2015 for the ITA No.1935/Mds/2015. :- 2 -: assessment year 2010-2011 passed u/s.143(3) and 250 of the Income Tax Act, 1961 (herein after referred to as ‘the Act’).

The assessee has raised various grounds challenging the 2. revision order u/s.263 of the Act. At the time of hearing, the ld. Counsel filed a petition for withdrawal of the appeal vide letter dated 7th March, 2016. So, considering the above facts, we permit the assessee to withdraw the appeal and treat the appeal dismissed.

In the result, the appeal of the assessee in ITA 3. No.1935/Mds/2015 is dismissed.

Order pronounced on Wednesday, the 16th day of March, 2016, at Chennai.

More judgments on Section 263

All 13,616 judgments and leading authorities on Section 263 →

Recent GST High Court judgments

Search GST case law →