SHRI NARENDRA RAGHUVANSH MISHRA,VADODARA vs. JT.CIT,RANGE-3, VADODARA
In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.
What did the Tribunal hold?
The tribunal noted the assessee's instruction not to proceed with the matter. Based on this, the tribunal decided to dismiss the appeal as withdrawn.
What were the facts?
The assessee's authorized representative informed the tribunal that they had instructions not to proceed with the appeal. Consequently, the appeal was not argued on merits.
What were the issues?
The primary issue was whether the appeal should be proceeded with, given the assessee's instructions to withdraw.
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, “C” BENCH, AHMEDABAD
Before: SHRI WASEEM AHMED&
In the result, the appeal filed by the assessee is dismissed as withdrawn. This Order pronounced in Open Court on 07/05/2021
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