M/S. SHUBHAM FISCAL SERVICES PVT. LTD.,JODHPUR vs. ITO, WARD-1(4), JODHPUR

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ITA 37/JODH/2021Status: DisposedITAT Jodhpur03 November 2022AY 2016-172 pages
AI SummaryWithdrawn

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 Consequently, the appeal filed by the assessee was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against an order passed by the Principal Commissioner of Income Tax under Section 263 of the Act. During the hearing, the assessee's counsel requested to withdraw the appeal.

What were the issues?

Whether the assessee's appeal against the Pr.CIT's order under Section 263 should be dismissed as withdrawn.

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 Appellant: Shri Rajendra Kumar Jain, Smt. Alka Rajvanshi Jain
Hearing: 02/11/2022

O R D E R PER: SANDEEP GOSAIN, JM The assessee has filed an appeal against the order of the ld. Pr.CIT, Jodhpur -1 dated 25-03-2021 for the assessment year 2016-17 in the matter of Section 263 of the Act.

SHUBHAM FISCAL SERVICES PVT LTD. VS PR. CIT, JODHPUR During the course of hearing, the ld. AR of the assessee vide letter dated 2.1 2-11-2022 has prayed for withdrawal of the appeal for which ld. DR has no objection. Hence, we allow to withdraw the appeal. 3. In the result, the appeal of the assessee is dismissed as withdrawn as pronounced in the open Court on 03-11-2022. Sd/- Sd/- (B. R. BASKARAN) (SANDEEP GOSAIN) ACCOUNTANT MEMBER JUDICIAL MEMBER

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