GEOMIN INDUSTRIES PRIVATE LIMITED,JABALPUR vs. PRINCIPAL COMMISSIONER OF INCOME TAX 1.JABALPUR, JABALPUR

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ITA 39/JAB/2022Status: HeardITAT Jabalpur18 August 2023AY 2017-182 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal permitted the assessee to withdraw the appeal. The appeal filed by the assessee was accordingly dismissed as withdrawn.

What were the facts?

The assessee filed an appeal before the ITAT against an order of the Principal Commissioner of Income Tax for AY 2017-18. The assessee subsequently filed an application to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's request to withdraw the appeal should be granted.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, JABALPUR BENCH JABALPUR

Before: SHRI SUDHANSHU SRIVASTAVA & SHRI ANADEE NATH MISSHRA

For Appellant: Shri Dhiraj Ghai, F.C.A
For Respondent: Shri Ravi Mehrotra, Sr. DR
Hearing: 18/08/2023Pronounced: 18/08/2023

O R D E R PER SUDHANSHU SRIVASTAVA, J.M.: This appeal is preferred by the assessee against the order dated 30.08.2022 passed by the Principal Commissioner of Income Tax, Jabalpur-1 for Assessment Year (AY) 2017-18. 2. The ld. Counsel for the assessee sought the permission of the Bench to withdraw the appeal by moving application dated 16.08.2023 stating that the appeal may be allowed to be withdrawn. 3. Learned D.R. has no objection.

4.

Accordingly, we permit the assessee to withdraw the present appeal.

5.

In the final result, appeal filed by the assessee is dismissed as withdrawn.

(Order pronounced in the open court on 18/08/2023)

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