PATLLIPUTRA ENGINEERS PRIVATE LIMITED,PATNA vs. ITO WARD 2(2), PATNA

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ITA 13/PAT/2023Status: DisposedITAT Patna11 May 2023AY 2014-152 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal granted the assessee's request to withdraw the appeal. Consequently, the appeal filed by the assessee was dismissed as withdrawn.

What were the facts?

The assessee, Patliputra Engineers Private Limited, filed an appeal before the Income Tax Appellate Tribunal (ITAT) against an order of the NFAC. The assessee's authorized representative sought permission 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, PATNA BENCH, PATNA

Before: SHRI SONJOY SARMA, HON’BLE & SHRI GIRISH AGRAWAL, HON’BLE

For Appellant: Shri Sudhir Kr. Narayan, AR
For Respondent: Shri Rupesh Agrawal, Sr. DR
Hearing: 10.05.2023Pronounced: 11.05.2023

O R D E R

PER SONJOY SARMA, JM:

1.

This appeal in for A.Y. 2014-15 is preferred by the assessee against the order of the Commissioner of Income Tax, National Faceless Appeal Centre, Delhi (NFAC) [Ld. CIT in short], dated 28.11.2022.

2.

In this case, the authorized representative of the assessee has sought permission of the bench to withdraw this appeal filed by the assessee. Since the ld. DR has no objection in this regard, the permission as sought by the assessee is granted and this appeal of the assessee is dismissed as withdrawn.

3.

In the result, the appeal of the assessee is dismissed as withdrawn. Order pronounced in the open court on 11.05.2023

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