RAJEEV PAUL,JODA vs. DY. CIT, CPC, BANGLORE

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ITA 101/CTK/2022Status: HeardITAT Cuttack20 April 2023AY 2018-192 pages
AI SummaryDismissed

What did the Tribunal hold?

The assessee's counsel informed the tribunal that they did not wish to press the appeal. The assessee proposed to file an application under Section 154 of the Act.

What were the facts?

The assessee filed an appeal against the order of the CIT(A), NFAC, Delhi for the assessment year 2017-18. The assessee's representative appeared before the tribunal.

What were the issues?

Whether the appeal should be dismissed as not pressed when the assessee intends to file a rectification application.

Which sections of the Income-tax Act were involved?

Section 154

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, IN THE INCOME TAX APPELLATE TRIBUNAL,

For Appellant: Shri J.M.Patnaik
For Respondent: Shri S.C.Mohanty, Sr DR
Hearing: 20/04Pronounced: 20/0

IN THE INCOME TAX APPELLATE TRIBUNAL, IN THE INCOME TAX APPELLATE TRIBUNAL, IN THE INCOME TAX APPELLATE TRIBUNAL, CUTTACK ‘SMC’ BENCH, CUTTACK , CUTTACK BEFORE BEFORE SHRI GEORGE MATHAN, JUDICIAL JUDICIAL MEMBER Assessment Year : 2017-18 Rajeev Paul, At Rajeev Paul, At-Joda, Dist: Vs. DCIT, CPC, Bangalore. DCIT, CPC, Bangalore. Keonjhar PAN/GIR No. PAN/GIR No.APDPP 0151 M (Appellant (Appellant) .. ( Respondent Respondent) Assessee by : Shri J.M.Patnaik, J.M.Patnaik, Revenue by : Shri S.C.Mohanty, Sr DR S.C.Mohanty, Sr DR Date of Hearing : 20/04 4/2023 Date of Pronouncement : 20/0 /04/2023 O R D E R

This is an appeal filed by the assessee against the order of the ld This is an appeal filed by the assessee against the order of the ld This is an appeal filed by the assessee against the order of the ld CIT(A),NFAC, Delhi, ,NFAC, Delhi, dated 2.12.2021 in Appeal No.ITBA/NFAC/S/250/2021 ITBA/NFAC/S/250/2021- 22/1037442609(1) 22/1037442609(1) for the assessment year 2017-18

2.

Shri J.M.Patnaik, ld AR Shri J.M.Patnaik, ld AR appeared for the assessee and Shri for the assessee and Shri S.C.Mohanty, ld Sr DR appeared for the revenue. S.C.Mohanty, ld Sr DR appeared for the revenue.

3.

At the time of hearing, ld AR submitted that he did not wish to At the time of hearing, ld AR submitted that he did not wish to At the time of hearing, ld AR submitted that he did not wish to press this appeal as he propose this appeal as he proposes to file an application under se to file an application under section 154 of the Act. As the ld AR has submitted Act. As the ld AR has submitted that the assessee desires to withdraw the the assessee desires to withdraw the P a g e 1 | 2 appeal, the appeal is permitted to be withdrawn and is dismissed as not pressed.

4.

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

Order dictated and pronounced in the open court on 20/04/2023.

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