KIKANI EXPORTS P LTD.,CHENNAI vs. DCIT, COIMBATORE

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ITA 2575/CHNY/2014Status: DisposedITAT Chennai16 April 2015AY 2009-102 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 assessee's request and decided to dismiss the appeal. The appeal was dismissed as not pressed.

What were the facts?

The assessee filed an appeal against an order passed by the Commissioner of Income Tax under section 263. At the time of hearing, the assessee's counsel indicated they were not interested in pursuing the appeal.

What were the issues?

Whether the appeal filed by the assessee should be dismissed as not pressed due to lack of interest in prosecution.

Which sections of the Income-tax Act were involved?

Section 263

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “C” BENCH, CHENNAI

Before: SHRI CHANDRA POOJARI & SHRI CHALLA NAGENDRA PRASAD

For Appellant: Shri. A.S. Sriraman, Advocate
For Respondent: Shri. N. Rengaraj, IRS, CIT
Hearing: 16.04.2015Pronounced: 16.04.2015

आदेश / O R D E R

PER CHANDRA POOJARI, ACCOUNTANT MEMBER

1.

This appeal filed by assessee is directed against the order of the Commissioner of Income Tax-I, Coimbatore, passed u/s.263 dated 06.12.2013.

I.T.A.No.2575/Mds/2014. :- 2 -:

2.

At the time of hearing, the ld. Counsel made an endorsement that the assessee is not interest in prosecuting this appeal. Considering the prayer of the ld. counsel, we are inclined to dismiss the appeal as not pressed.

3.

In result, the appeal of the assessee in is dismissed.

Order pronounced in the open court at the time of hearing on Thursday, the 16th day of April, 2015 at Chennai.

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