SHRI CHANDRA PRAKASH MUTHA,JODHPUR vs. PR. CIT-1, JDOHPUR

ITA 58/JODH/2022Status: DisposedITAT Jodhpur04 July 2023AY 2017-182 pages

AI SummaryAllowed

What did the Tribunal hold?

The Tribunal allowed the assessee to withdraw the appeal as the revenue had no objection. The appeal was accordingly disposed of.

What were the facts?

The assessee filed an appeal against the order of the Principal Commissioner of Income Tax for the assessment year 2017-18. During the hearing, the assessee's authorized representative requested to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request for withdrawal of the appeal filed before the tribunal.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, JODHPUR BENCH, JODHPUR

Before: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM

For Appellant: Shri Ajay Moondra-ITP

For Respondent: Shri S.M. Joshi, JCIT-DR

Hearing: 03/07/2023

Assessee By Shri Ajay Moondra-ITP Revenue By Shri S.M. Joshi, JCIT-DR Date of hearing 03/07/2023 Date of 04/07/2023 Pronouncement O R D E R PER: Dr. S. Seethalakshmi, JM

The assessee has filed an appeal against the order of the Learned Principal Commissioner of Income Tax, Jodhpur-1 (herein after “Ld. Pr.CIT”) dated 29.03.2022 for the assessment year 2017-18. 2.1 During the course of hearing, the ld. AR of the assessee has prayed for withdrawal of the appeal for which ld. DR has no objection. Hence, we allow to withdrawn the appeal.

Recent GST High Court judgments

Search GST case law →