SONU HANDICRAFTS,JODHPUR vs. PR. CIT-1, JODHPUR

ITA 78/JODH/2022Status: DisposedITAT Jodhpur04 July 2023AY 2017-182 pages

AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal allowed the assessee to withdraw the appeal as the Revenue had no objection. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against an order of the Principal Commissioner of Income Tax. During the hearing, the assessee's representative requested to withdraw the appeal.

What were the issues?

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

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 K.K. Bood-CA

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

Hearing: 03/07/2023

Assessee By Shri K.K. Bood-CA 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 27.03.2022 for the assessment year 2017-18. During the course of hearing, it is noted that the ld AR of the assessee vide his application dated 26.05.2023 prayed for withdrawal of the appeal for

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