MALANADU TOURIST HOME,KASARGODE vs. DCIT, TRIVANDRUM

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ITA 412/COCH/2011Status: DisposedITAT Cochin23 June 2022AY 2006-072 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 Tribunal considered the request of the assessee's counsel to withdraw the appeal. The Departmental Representative had no objection to the withdrawal. Therefore, the Tribunal dismissed the appeal as withdrawn.

What were the facts?

The assessee filed an appeal before the Income Tax Appellate Tribunal (ITAT) against the order of the CIT(A) for the assessment year 2006-2007. At the time of hearing, the assessee's counsel requested to withdraw the appeal.

What were the issues?

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

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: 23.06.2022Pronounced: 23.06.2022

O R D E R

Per George George K, JM :

1.

This appeal at the instance of the assessee is directed against CIT(A)’s order dated 23.02.2011. The relevant assessment year is 2006-2007.

2.

At the time of hearing before us, the learned Counsel for the assessee requested for withdrawal of the appeal filed by the assessee. The learned DR did not have any objection for withdrawal of the appeal by the assessee. In view of the above request of the learned Counsel for the assessee, we dismiss the appeal filed by the assessee as withdrawn. 3. In the result, the appeal filed by the assessee is dismissed as withdrawn. Order pronounced on this 23rd day of June, 2022.

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