What did the Tribunal hold?

The Tribunal noted that the assessee did not want to pursue the appeal further and the Revenue did not oppose this request. Therefore, the appeal was dismissed as withdrawn.

The assessee filed an appeal before the ITAT Cuttack Bench. At the time of hearing, the assessee's counsel submitted that the assessee no longer wished to pursue the appeal.

What were the issues?

The primary issue was whether the assessee should be permitted to withdraw their appeal.

Shri Sandeep Pattnayak, Sambalpur vs PCIT | ITAT Cuttack 2021

Income Tax Appellate Tribunal, CUTTACK BENCH, CUTTACK

Before: SHRI C.M. GARG, JM & SHRI MANISH BORAD, AM

Hearing: 29/10/2021Pronounced: 29/10/2021

O R D E R

Per Bench: This appeal filed by the assessee is directed against the order of ld. Pr.Commissioner of Income Tax (Appeals), Sambalpur dated 28.03.2019. 2. At the outset, ld. Counsel for the assessee submitted that the assessee does not want to pursue this appeal further. Thus, the assessee may be permitted to withdraw this appeal. 3. Ld. DR did not oppose the above request of the assessee. 4. In view of the above, this appeal is dismissed as withdrawn. Order pronounced in the open court on 29/10/ 2021. Sd/- Sd/- (सी.एम.गगा) (मिीष बोरड़) (C.M.GARG) (MANISH BORAD) ऱेखा सदस्य / ACCOUNTANT MEMBER न्यानयक सदस्य / JUDICIAL MEMBER कटक Cuttack; ददनाांक Dated 29/10/2021 Prakash Kumar Mishra, Sr.P.S.

Order forwarded to : 1. अऩीलाथी / The Appellant- प्रत्यथी / The Respondent- 2.

SHRI SANDEEP PATTNAYAK,SAMBALPUR vs. PR.CIT, SAMBALPUR

What did the Tribunal hold?

What were the facts?

What were the issues?

Recent GST High Court judgments