ANUSUYA SINGH,PATNA vs. PR.CIT-1, PATNA

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ITA 43/PAT/2021Status: DisposedITAT Patna19 April 2023AY 2015-162 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal granted the assessee's request to withdraw the appeal. The learned Departmental Representative had no objection to the withdrawal.

What were the facts?

The assessee filed an appeal before the Income Tax Appellate Tribunal against an order passed by the Pr. CIT. The assessee's authorized representative subsequently filed a letter seeking permission to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee should be allowed to withdraw their appeal before the Tribunal.

Which sections of the Income-tax Act were involved?

Section 250

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, PATNA BENCH, PATNA

Before: SHRI RAJESH KUMAR, HON’BLE & SHRI SONJOY SARMA, HON’BLE

For Respondent: Smt. Rinku Singh, CIT, DR
Hearing: 18.04.2023Pronounced: 19.04.2023

O R D E R

PER SONJOY SARMA, JM:

1.

The present appeal has been preferred by the assessee against the order dated 22.03.2021 of Pr. CIT, Patna passed u/s 250 of the Income Tax Act [hereinafter referred to as the ‘Act’].

2.

In this case, the authorized representative of the assessee has filed a letter dated 13.04.2023 seeking 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in this regard, the permission as sought by the assessee is granted and this appeal of the assessee is dismissed as withdrawn.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In the result, the appeal of the assessee is dismissed as withdrawn.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 19.04.2023

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