What did the Tribunal hold?

The Tribunal allowed the assessee to withdraw the appeal. Consequently, the appeal filed by the assessee was dismissed as withdrawn.

The assessee filed an appeal before the ITAT against an order of the Pr. Commissioner of Income Tax. The assessee later requested to withdraw the appeal as the matter had been decided in their favour by the CIT(A).

What were the issues?

The primary issue was whether the assessee's request to withdraw the appeal should be granted.

M/S. Kanda Edible Oil P. Ltd… vs PCIT | ITAT Jodhpur 2023

Income Tax Appellate Tribunal, JODHPUR BENCH, JODHPUR

Before: DR. M. L. MEENA & SH. ANIKESH BANERJEE

Hearing: 19.10.2023Pronounced: 31.10.2023

order of the ld. Pr. Commissioner of Income Tax, Bikaner dated 20.03.2018 in respect of Assessment Year: 2013-14.

Kanda Edible Oil P. Ltd. v. PCIT 2. The appellant assessee vide its application dated 16.10.2023 has requested to withdraw the appeal, contending as under:

“As the case of the assessee is fixed for hearing on 19.10.2023 (Thursday). As per information and instructions of Client Legal Professionals LLP today 16.10.2023 that the matter has been decided by Hon’ble CIT(A) in favour of the assessee on merits. Copy of Hon’ble CIT(A) is enclosed herewith for your kind reference. Now, assessee is interested in withdrawal of appeal before Hon’ble ITAT. Kindly accept the same. Special thanks to the Jodhpur Bench for Co-operation made during the appellate proceedings.”

The Ld. D.R. has no objection.

Accordingly, the appeal is allowed to be withdrawn.

In the result, the appeal filed by the assessee is dismissed as withdrawn.

M/S. KANDA EDIBLE OIL P. LTD.,SRIGANGANAGAR vs. PRINCIPAL COMMISSIONER OF INCOME-TAX, BIKANER

What did the Tribunal hold?

What were the facts?

What were the issues?

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