SHRI UDAIPUR KRISHI KENDRA,UDAIPUR vs. ITO,WARD-1(4), UDAIPUR

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ITA 84/JODH/2021Status: DisposedITAT Jodhpur13 October 2023AY 2015-20162 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal accepted the assessee's request for withdrawal of the appeal. The appeal was accordingly dismissed as withdrawn.

What were the facts?

The assessee filed an appeal before the ITAT for Assessment Year 2015-16. The assessee subsequently requested to withdraw the appeal, stating that the matter had been resolved by the local jurisdiction office.

What were the issues?

The primary issue was whether the assessee's request for withdrawal of the appeal should be granted.

Which sections of the Income-tax Act were involved?

Section 250

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, JODHPUR BENCH,JODHPUR.

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

For Respondent: Ms. Nidhi Nair, JCIT.DR
Hearing: 11.10.2023Pronounced: 13.10.2023

ORDER Per Anikesh Banerjee, JM:

The instant appeal of the assessee is directed against the order of the NFAC, Delhi, order passed u/s 250 of the Income Tax Act 1961, [in brevity ‘the Act’] for A.Y. 2015-16.

2.

At the outset, the ld. AR of the assessee was requested for withdrawal of this appeal seeking the permission to withdraw the appeal. The relevant part of the request letter is reproduced as below: “Respected Sir, 2 Assessment Year: 2015-16 Subject: Application for withdrawal of Appeal We have filed the appeal electronically on dt 14/10/2021 vide acknowledgement number 1634211075 and also submitted physically on dt. 20/10/2021.thereafter filed the revised appeal on dt 25/10/2021. Now we want to withdraw the appeal as the matter is now resolved by the local jurisdiction office. If there is any specified performa kindly provide otherwise kindly withdraw the above, appeal.”

3.

The ld. DR has not made any objection against the assessee’s application.

4.

In view of the above, we accept the request of the assessee for withdrawal of the appeal.

5.

In the result, the appeal filed by the assessee bearing dismissed as withdrawn. Order pronounced in the open court on 13.10.2023 Sd/- Sd/- (Dr. M. L. MEENA) (ANIKESH BANERJEE) Accountant Member Judicial Member Copy of the order forwarded to: (1)The Appellant (2) The Respondent (3) The CIT (4) The CIT (Appeals) (5) The DR, I.T.A.T.

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