SHRI ASHOK KUMAR GOLIYAN, HUF,JODHPUR vs. INCOME TAX OFFICER, NOHAR

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ITA 568/JODH/2018Status: DisposedITAT Jodhpur13 July 2023AY 2009-102 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal noted the assessee's request for withdrawal and allowed it, as the revenue had no objection. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the order of the CIT(A). During the hearing, the assessee's AR requested to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal filed against the CIT(A)'s order.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, JODHPUR BENCH, JODHPUR

Before: DR. S. SEETHALAKSHMI & SHRI RATHOD KAMLESH JAYANTBHAIShri Ashok Kumar Goliyan, HUF

For Respondent: Shri S.M. Joshi, JCIT-DR
Hearing: 13/07/2023

Assessee By None Revenue By Shri S.M. Joshi, JCIT-DR Date of hearing 13/07/2023 Date of 13/07/2023 Pronouncement O R D E R SHRI RATHOD KAMLESH JAYANTBHAI, AM The assessee has filed an appeal against the order of the ld. CIT(A)-2, Bikaner dated 27-01-2017 for the assessment year 2009-10.

2 JODH/.2018 SHRI ASHOK KUMAR GOLIYAN, HUF VS ITO, NOHAR, HANUMANGARH During the course of hearing, the Bench noted that ld. AR of the assessee 2.1 vide application dated 13-07-2023 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 In the result, the appeal of the assessee is dismissed as withdrawn as pronounced in the open Court on 13 -07-2023.

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