SMT. PURNIMA AGARWAL,LUCKNOW vs. CHIEF COMMISSIONER OF INCOME TAX (OSD), LUCKNOW

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ITA 254/LKW/2019Status: DisposedITAT Lucknow02 February 2021AY 2009-102 pages
AI SummaryDismissed

What did the Tribunal hold?

The assessee requested to withdraw the appeal as their grievance against the consequential assessment order was settled. The Tribunal permitted the withdrawal.

What were the facts?

The assessee filed an appeal for Assessment Year 2009-10 against an order of the CIT(A). The assessee subsequently sought to withdraw the appeal.

What were the issues?

Whether the assessee should be allowed to withdraw their appeal before the Tribunal.

Which sections of the Income-tax Act were involved?

Section 263

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

For Appellant: Shri P.K. Kapoor, CA
For Respondent: Smt. Abha Kala Chanda, CIT DR
Hearing: 02/02/2021Pronounced: 02/02/2021

This is assessee’s appeal for Assessment Year 2009-10 against the order of the ld. CIT(A)-1, Lucknow dated 08.03.2019. 2. The ld. Counsel for the assessee sought the permission of the Bench to withdraw the appeal by moving an application dated 01.02.2021, wherein, it is stated as under: “Request for withdrawal of appeal Reg: Smt. Purnima Agarwal (PAN: AARPA 5459Q)

The aforesaid appeal against the order u/s 263 of the Income Tax Act 1961 is fixed fur hearing before your honor on 02.02.2021. 2. The assessee begs to submit that she docs not want to pursue this appeal for the reason that her grievance against the consequential assessment order has been settled at the level of Ld. Assessing Officer. "3. As such, the assessee begs to withdraw the aforesaid appeal which may kindly be allowed.”

3.

The Ld. D. R. has no objection. Accordingly, we permit the assessee to withdraw the present appeal.

4.

In the result, the appeal of the assessee is dismissed as withdrawn.

(Order pronounced in the open court on 02/02/2021)

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