What did the Tribunal hold?

The Tribunal permitted the assessee to withdraw the appeal. Consequently, the appeal filed by the assessee was dismissed as withdrawn.

The assessee filed an appeal before the ITAT against the order of the CIT(A). During the hearing, the assessee's counsel requested permission to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee should be allowed to withdraw its appeal.

Trishul Concrete Products Ltd. vs ACIT | ITAT Chennai 2015

Income Tax Appellate Tribunal, “D” BENCH, CHENNAI

Before: SHRI N.R.S. GANESAN & SHRI A. MOHAN ALANKAMONY

For Respondent: Shri N. Madhavan, JCIT

Hearing: 27.05.2015Pronounced: 27.05.2015

आदेश /O R D E R

PER N.R.S. GANESAN, JUDICIAL MEMBER:

This appeal of the assessee is directed against the order of the Commissioner of Income Tax (Appeals)-III, Chennai, dated 17.03.2014 and pertains to assessment year 2009-10.

When the appeal was taken up for hearing, Shri N.

Devanathan, the Ld.counsel for the assessee, submitted that the 2 assessee does not like to prosecute the appeal. The Ld.counsel submitted that the assessee may be permitted to withdraw the appeal. The Ld.counsel has also filed a letter from the Chartered Accountant of the assessee to the effect that he was instructed to withdraw the appeal. The Ld. Departmental Representative had no objection for withdrawal of the appeal by the assessee.

In view of the above, the appeal of the assessee is dismissed as withdrawn.

Order pronounced in the open court on 27th May, 2015 at Chennai.

TRISHUL CONCRETE PRODUCTS LTD.,CHENNAI vs. ACIT, CHENNAI

What did the Tribunal hold?

What were the facts?

What were the issues?

Recent GST High Court judgments