What did the Tribunal hold?

The Tribunal allowed the assessee to withdraw the appeal. Consequently, the appeal was dismissed as infructuous.

The assessee filed an appeal before the ITAT against an order passed by the Principal Commissioner of Income Tax. At the time of hearing, the assessee's counsel stated that the assessee was not interested in pursuing the appeal.

What were the issues?

The primary issue was whether the assessee wished to withdraw their appeal before the tribunal.

Haridas Nema Krishi Farm Kareli… vs PCIT | ITAT Jabalpur 2023

Income Tax Appellate Tribunal, JABALPUR BENCH, JABALPUR

For Appellant: Shri Dhiraj Ghai, CA

For Respondent: Shri Saad Kedwai, CIT DR

Hearing: 20/09/2023Pronounced: 20/09/2023

(ASSESSMENT YEAR- 2017- 2018) Haridas Nema Krishi Farm, vs Pr.CIT, Main Road, Laxmi Narayan Jabalpur-1. Ward, Kareli, Distt.- Narsinghpur, M.P-487221 (Appellant) (Respondent) PAN No. Assessee By Shri Dhiraj Ghai, CA Revenue By Shri Saad Kedwai, CIT DR Date of hearing 20/09/2023 Date of Pronouncement 20/09/2023 O R D E R PER OM PRAKASH KANT, A.M.: The appeal by the assessee is directed against the order dated 19.01.2022 passed by Ld. Pr. Commissioner of Income Tax, Jabalpur-1 [in short “Ld.Pr. CIT”] for the assessment year 2017-18.

At the outset, Ld. Counsel for the assessee submitted that the assessee is not interested in prosecuting the appeal and wants to withdraw the same.

In view of the request of the assessee, the appeal is allowed to be withdrawn and dismissed as infructuous.

Haridas Nema Krishi Farm Kareli vs Pr.CIT 4. In the result, the appeal filed by the assessee is dismissed. Order pronounced in the open Court on 20/09/2023.

HARIDAS NEMA KRISHI FARM KARELI,NARSINGHPUR vs. PRINCIPAL COMMISSIONER OF INCOME TAX JABALPUR, JABALPUR

What did the Tribunal hold?

What were the facts?

What were the issues?

Recent GST High Court judgments