DHARAM CHAND RANKA,BIKANER vs. PR. COMMISSIOENR OF INCOME TAX, BIKANER

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ITA 157/JODH/2016Status: DisposedITAT Jodhpur03 November 2022AY 2009-102 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal allowed the assessee's request to withdraw the appeals. Consequently, the appeals filed by the assessee were dismissed as withdrawn.

What were the facts?

The assessee filed appeals against three different orders passed by the Principal Commissioner of Income Tax under Section 263 of the Act for assessment years 2009-10 to 2011-12. The assessee later requested to withdraw these appeals.

What were the issues?

Whether the assessee's appeals against the Pr. CIT's orders under Section 263 should be dismissed as withdrawn upon the assessee's request.

Which sections of the Income-tax Act were involved?

Section 263

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, JODHPUR BENCH, JODHPUR

Before: SHRI B. R. BASKARAN & SHRI SANDEEP GOSAIN

For Respondent: Smt. Alka Rajvanshi Jain
Hearing: 3/11/2022

Assessee By None Revenue By Smt. Alka Rajvanshi Jain, CIT-DR Date of hearing 3/11/2022 Date of /11/2022 Pronouncement O R D E R PER: SANDEEP GOSAIN, JM The assessee has filed above mentioned appeals against three different orders of the ld. Pr.CIT, Bikaner dated 16-02-2016 for the assessment years 2009-10 to 2011-12 in the matter of Section 263 of the Act. During the course of hearing, the ld. AR of the assessee vide letter dated 2.1 2-10-2022 has prayed for withdrawal of the appeals for which ld. DR has no objection. Hence, we allow to withdraw the appeals.

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