SHRI JITENDRA MOHAN,LUCKNOW vs. ASSISTANT COMMISSIONER OF INCOME TAX, RANGE-3, LUCKNOW
What did the Tribunal hold?
The Tribunal permitted the assessee to withdraw the appeal. Consequently, the appeal was dismissed as withdrawn.
What were the facts?
The assessee filed an appeal before the ITAT. Subsequently, the assessee filed an application to withdraw the appeal due to unavoidable reasons. The revenue had no objection to the withdrawal.
What were the issues?
The primary issue was whether the assessee could withdraw their appeal before the Tribunal.
Which sections of the Income-tax Act were involved?
Not Applicable
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, LUCKNOW BENCH “A”, LUCKNOW
Before: SHRI. A. D. JAIN & SHRI T. S. KAPOOR
PER A.D. JAIN, V.P.: This is assessee’s appeal against the order of the ld. Pr. CIT-1, Lucknow, passed under section of the Income Tax Act, 1961. 2. The assessee has moved an application dated 30.08.2021, through his Counsel, received by the Registry of this Office on 31.08.2021, for withdrawal of the appeal, stating therein that due to unavoidable reasons, he is withdrawing the appeal; and that he may be permitted to do so. The ld. D.R. has no objection to such request. In the light of the request of the assessee, the appeal is dismissed as withdrawn. 3. In the result, the appeal is dismissed as withdrawn. Order pronounced in the open Court on 06/09/2021.
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