THE ITO, ERNAKULAM vs. METRO STOCKS & SHARES P. LTD, COCHIN

PDF · subscribers
ITA 521/COCH/2008Status: DisposedITAT Cochin30 June 2022AY 1992-932 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal considered the request for withdrawal of the appeal. The appeal filed by the Revenue was dismissed as withdrawn.

What were the facts?

The Revenue filed an appeal against the CIT(A)'s order for the assessment year 1992-1993. The Departmental Representative requested to withdraw the appeal during the hearing.

What were the issues?

The primary issue was the withdrawal of the appeal by the Revenue.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, COCHIN BENCH, COCHIN

Before: Shri George George K, JM & Shri Laxmi Prasad Sahu, AM

Hearing: 30.06.2022Pronounced: 30.06.2022

O R D E R

Per George George K, JM :

1.

This appeal at the instance of the Revenue is directed against CIT(A)’s order dated 09.01.2008. The relevant assessment year is 1992-1993.

2.

At the time of hearing before us, the learned Departmental Representative requested for withdrawal of the appeal filed by the Revenue, vide letter dated 29.06.2022 by the ITO (Tech) for Pr.CIT, Kochi-

1. 1. In view of the above request of the learned DR, we dismiss the appeal filed by the Revenue as withdrawn.

3. In the result, the appeal filed by the Revenue is dismissed as withdrawn. Order pronounced on this 30th day of June, 2022.

Recent GST High Court judgments

Search GST case law →