VINAYAK SHREE ROYAL TECH PRIVATE LIMITED,KANPUR vs. INCOME TAX OFFICER, WARD- 6(4), KANPUR

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ITA 385/LKW/2019Status: DisposedITAT Lucknow08 October 2021AY 2012-132 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal permitted the assessee to withdraw the appeal as they were not willing to contest it further. The Departmental Representative had no objection to the withdrawal.

What were the facts?

The assessee filed an appeal against the order of the CIT(A) for the assessment year 2012-13. The assessee later submitted an application to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw their appeal before the Tribunal.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, LUCKNOW BENCH ‘B’, LUCKNOW

Before: SHRI A. D. JAIN & SHRI T. S. KAPOOR

For Appellant: Shri Ashish Jaiswal, Advocate
For Respondent: Shri Harish Gidwani, D. R
Hearing: 07/10/2021Pronounced: 08/10/2021

O R D E R PER T. S. KAPOOR, A.M.

This is an appeal filed by the assessee against the order of learned CIT(A)-II, Kanpur dated 17/11/2016 pertaining to assessment year 2012-13.

2.

At the very outset, it was noticed that assessee has submitted an application dated 26/07/2021 vide which it has been submitted that the assessee is not willing to contest the appeal therefore, the assessee may be permitted to withdraw the appeal. Learned D. R. has no objection. Accordingly, we permit the assessee to withdraw the present appeal.

3.

In the result, the appeal of the assessee is dismissed as withdrawn.

(Order pronounced in the open court on 08/10/2021)

Sd/. Sd/. ( A. D. JAIN ) ( T. S. KAPOOR ) Vice President Accountant Member

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