Rayin Haji.K vs Commissioner Of Income Tax ...
2021 Latest Caselaw 260 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

             THE HONOURABLE MR.JUSTICE A.M.SHAFFIQUE

                                   &

              THE HONOURABLE MR. JUSTICE GOPINATH P.

    TUESDAY, THE 05TH DAY OF JANUARY 2021 / 15TH POUSHA, 1942

                        ITA.No.08 OF 2018

  AGAINST THE ORDER IN ITA 564/COCH/2004 DATED 10-08-2017 OF THE
               INCOME TAX APPELLATE TRIBUNAL,KOCHI


APPELLANT/APPELLANT/ASSESEE:

             RAYIN HAJI.K.
             KOOTHRADAN HOUSE,MUNDUPARAMPA,
             MALAPPURAM DISTRICT - 676 509.

             BY ADVS.
             SRI.A.KUMAR
             SRI.P.J.ANILKUMAR
             SMTG.MINI(1748)
             SRI.P.S.SREE PRASAD

RESPONDENT/RESPONDENT/REVENUE:

             COMMISSIONER OF INCOME TAX (APPEALS II)
             AAYAKAR BHAVAN (NORTH BLOCK),
             KOZHIKODE - 673 001.

             ADV.CHRISTOPHER ABRAHAM


     THIS INCOME TAX APPEAL HAVING BEEN FINALLY HEARD              ON
05.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 I.T.A.No.08/2018
                                     2




                                 JUDGMENT

Dated this the 5th day of January, 2021

Shaffique, J

Learned counsel for the appellant submits that the appellant had

already approached the competent authority for settling the matter

and therefore there is no necessity to proceed with the appeal on

merits and seeks permission to withdraw the appeal with liberty to

approach this Court on the same cause of action.

The appeal is dismissed as withdrawn with liberty to file appeal

on the same cause of action.

Sd/-

A.M.SHAFFIQUE

JUDGE

Sd/-

GOPINATH P.

kp                 True copy                       JUDGE
                     P.A. To Judge