BHARAT SINGH SHEKHAWAT,JODHPUR vs. PR. CIT-1, JODHPUR

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ITA 44/JODH/2021Status: DisposedITAT Jodhpur03 November 2022AY 2010-112 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal considered the assessee's request and allowed the withdrawal of 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 Consequently, the appeal filed by the assessee was dismissed as withdrawn.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 (PCIT) under Section 263 of the Act for assessment year 2010-11. The assessee subsequently sought to withdraw the appeal.

What were the issues?

Whether the assessee should be allowed to withdraw their appeal before the ITAT.

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: Shri Venkatesh V. SR. DR
Hearing: 03/11/2022

Assessee By None Revenue By Shri Venkatesh V. SR. DR (JCIT) Date of hearing 03/11/2022 Date of 03/11/2022 Pronouncement O R D E R PER: B.R. BASKARAN, AM

The assessee has filed this appeal challenging the order dated 23-03- 2021 passed by Ld PCIT, Jodhpur-1 u/s 263 of the Act for assessment year 2010-11.

2.

At the time of hearing, ld. Counsel for the assessee submitted a letter, wherein it is stated that the assessee seeks to withdraw the appeal on the reasoning that the return of income filed by the assessee was Sh. Bharat Singh Shekhawat, Jodhpur vs. The PCIT, Jodhpur accepted by the Assessing Officer while giving to effect and the order passed by the ld. PCIT u/s 263 of the Act.

3.

We heard the ld. DR. Having regard to the submissions made by the assessee, we allow the assessee to withdraw the appeal.

4.

In the result, the appeal of the assessee is dismissed as withdrawn Order pronounced in the open Court on 3rd November, 2022.

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