What did the Tribunal hold?

The Tribunal permitted the assessee to withdraw the appeal as the assessee had obtained the desired relief before the first appellate authority. The appeal was accordingly dismissed as withdrawn.

The assessee filed an appeal against the order of the CIT(A) for AY 2013-14. At the time of hearing, the assessee's counsel requested to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's appeal should be dismissed as withdrawn based on their request.

Shri Bhopal Singh Rao, Udaipur vs DCIT | ITAT Jodhpur 2023

Income Tax Appellate Tribunal, JODHPUR BENCH: ‘SMC’ JODHPUR

Before: SHRI SAKTIJIT DEY, VICE- & DR. B.R.R. KUMAR

Hearing: 21.09.2023Pronounced: 21.09.2023

ORDER This is an appeal by the assessee against order dated 28.05.2018 of learned Commissioner of Income Tax (Appeals)-1, Udaipur, for the assessment year 2013-14.

At the time of call, learned counsel appearing for the assessee, on instructions, submitted that since the assessee has got the desired relief before the first appellate authority, he no more intends to pursue the present appeal and has sought

ITA No.476/Jodh/2018 AY: 2013-14 withdrawal of the appeal. A letter to this effect furnished by learned Authorized Representative is placed on record.

Learned Departmental Representative did not express any objection regarding withdrawal of assessee’s appeal.

In view of the aforesaid, we permit the assessee to withdraw the present appeal. Accordingly, appeal is dismissed as withdrawn.

In the result, the appeal is dismissed.

Order pronounced in the open court on 21st September, 2023

SHRI BHOPAL SINGH RAO,UDAIPUR vs. DCIT, CIRCLE-1, UDAIPUR

What did the Tribunal hold?

What were the facts?

What were the issues?

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