ADARSH AGRAWAL,JABALPUR vs. ITO,2(2), JABALPUR
What did the Tribunal hold?
The Tribunal permitted the assessee to withdraw the appeal. Consequently, the appeal filed by the assessee was dismissed as withdrawn.
What were the facts?
The assessee filed an appeal before the Income Tax Appellate Tribunal (ITAT) against an order of the National Faceless Appeal Centre (NFAC). The assessee subsequently filed an application seeking to withdraw the appeal.
What were the issues?
The primary issue was whether the assessee's request for withdrawal of 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
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 National Faceless Appeal Centre (NFAC), Delhi for Assessment Year (AY) 2016-17.
2. The ld. Counsel for the assessee sought the permission of the Bench to withdraw the appeal by moving application dated 07.07.2023 stating that the appeal may be allowed to be withdrawn.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 In the final result, appeal filed by the assessee is dismissed as withdrawn.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 /08/2023)
( ANADEE NATH MISSHRA ) (SUDHANSHU SRIVASTAVA) Accountant Member Judicial Member Dated: /08/2023 Aks Copy of the order forwarded to :
1. 1. The Appellant 2. The Respondent. 3. Concerned CIT 4. The CIT(A) 5. D.R., I.T.A.T., Jabalpur Asstt. Registrar
IN THE INCOME TAX APPELLATE TRIBUNAL JABALPUR BENCH JABALPUR [THROUGH VIRTUAL HEARING] BEFORE SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER Assessment Year: 2016-17 Adarsh Agrawal, Vs. Dy, Commissioner of Income Tax, 353, Sadar Bazar, Cantt., Circle 2(1), Jabalpur. Jabalpur PAN : AHNPA 0832G (Appellant) (Respondent) Appellant by Shri Dhiraj Ghai, F.C.A. Respondent by Shri Ravi Mehrotra, Sr. DR Date of hearing 18/08/2023 Date of pronouncement /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 National Faceless Appeal Centre (NFAC), Delhi for Assessment Year (AY) 2016-17.
2. The ld. Counsel for the assessee sought the permission of the Bench to withdraw the appeal by moving application dated 07.07.2023 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 /08/2023)
( ANADEE NATH MISSHRA ) (SUDHANSHU SRIVASTAVA) Accountant Member Judicial Member Dated: /08/2023 Aks Copy of the order forwarded to :
1. 1. The Appellant 2. The Respondent. 3. Concerned CIT 4. The CIT(A) 5. D.R., I.T.A.T., Jabalpur Asstt. Registrar
IN THE INCOME TAX APPELLATE TRIBUNAL JABALPUR BENCH JABALPUR [THROUGH VIRTUAL HEARING] BEFORE SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER Assessment Year: 2016-17 Adarsh Agrawal, Vs. Dy, Commissioner of Income Tax, 353, Sadar Bazar, Cantt., Circle 2(1), Jabalpur. Jabalpur PAN : AHNPA 0832G (Appellant) (Respondent) Appellant by Shri Dhiraj Ghai, F.C.A. Respondent by Shri Ravi Mehrotra, Sr. DR Date of hearing 18/08/2023 Date of pronouncement /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 National Faceless Appeal Centre (NFAC), Delhi for Assessment Year (AY) 2016-17.
2. The ld. Counsel for the assessee sought the permission of the Bench to withdraw the appeal by moving application dated 07.07.2023 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 /08/2023)
( ANADEE NATH MISSHRA ) (SUDHANSHU SRIVASTAVA) Accountant Member Judicial Member Dated: /08/2023 Aks Copy of the order forwarded to :
1. 1. The Appellant 2. The Respondent. 3. Concerned CIT 4. The CIT(A) 5. D.R., I.T.A.T., Jabalpur Asstt. Registrar
IN THE INCOME TAX APPELLATE TRIBUNAL JABALPUR BENCH JABALPUR [THROUGH VIRTUAL HEARING] BEFORE SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER Assessment Year: 2016-17 Adarsh Agrawal, Vs. Dy, Commissioner of Income Tax, 353, Sadar Bazar, Cantt., Circle 2(1), Jabalpur. Jabalpur PAN : AHNPA 0832G (Appellant) (Respondent) Appellant by Shri Dhiraj Ghai, F.C.A. Respondent by Shri Ravi Mehrotra, Sr. DR Date of hearing 18/08/2023 Date of pronouncement /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 National Faceless Appeal Centre (NFAC), Delhi for Assessment Year (AY) 2016-17.
2. The ld. Counsel for the assessee sought the permission of the Bench to withdraw the appeal by moving application dated 07.07.2023 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 /08/2023)
( ANADEE NATH MISSHRA ) (SUDHANSHU SRIVASTAVA) Accountant Member Judicial Member Dated: /08/2023 Aks Copy of the order forwarded to :
1. 1. The Appellant 2. The Respondent. 3. Concerned CIT 4. The CIT(A) 5. D.R., I.T.A.T., Jabalpur Asstt. Registrar
IN THE INCOME TAX APPELLATE TRIBUNAL JABALPUR BENCH JABALPUR [THROUGH VIRTUAL HEARING] BEFORE SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER Assessment Year: 2016-17 Adarsh Agrawal, Vs. Dy, Commissioner of Income Tax, 353, Sadar Bazar, Cantt., Circle 2(1), Jabalpur. Jabalpur PAN : AHNPA 0832G (Appellant) (Respondent) Appellant by Shri Dhiraj Ghai, F.C.A. Respondent by Shri Ravi Mehrotra, Sr. DR Date of hearing 18/08/2023 Date of pronouncement /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 National Faceless Appeal Centre (NFAC), Delhi for Assessment Year (AY) 2016-17.
2. The ld. Counsel for the assessee sought the permission of the Bench to withdraw the appeal by moving application dated 07.07.2023 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 /08/2023)
( ANADEE NATH MISSHRA ) (SUDHANSHU SRIVASTAVA) Accountant Member Judicial Member Dated: /08/2023 Aks Copy of the order forwarded to :
1. 1. The Appellant 2. The Respondent. 3. Concerned CIT 4. The CIT(A) 5. D.R., I.T.A.T., Jabalpur Asstt. Registrar
IN THE INCOME TAX APPELLATE TRIBUNAL JABALPUR BENCH JABALPUR [THROUGH VIRTUAL HEARING] BEFORE SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER Assessment Year: 2016-17 Adarsh Agrawal, Vs. Dy, Commissioner of Income Tax, 353, Sadar Bazar, Cantt., Circle 2(1), Jabalpur. Jabalpur PAN : AHNPA 0832G (Appellant) (Respondent) Appellant by Shri Dhiraj Ghai, F.C.A. Respondent by Shri Ravi Mehrotra, Sr. DR Date of hearing 18/08/2023 Date of pronouncement /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 National Faceless Appeal Centre (NFAC), Delhi for Assessment Year (AY) 2016-17.
2. The ld. Counsel for the assessee sought the permission of the Bench to withdraw the appeal by moving application dated 07.07.2023 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 /08/2023)
( ANADEE NATH MISSHRA ) (SUDHANSHU SRIVASTAVA) Accountant Member Judicial Member Dated: /08/2023 Aks Copy of the order forwarded to :
1. 1. The Appellant 2. The Respondent. 3. Concerned CIT 4. The CIT(A) 5. D.R., I.T.A.T., Jabalpur Asstt. Registrar
IN THE INCOME TAX APPELLATE TRIBUNAL JABALPUR BENCH JABALPUR [THROUGH VIRTUAL HEARING] BEFORE SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER Assessment Year: 2016-17 Adarsh Agrawal, Vs. Dy, Commissioner of Income Tax, 353, Sadar Bazar, Cantt., Circle 2(1), Jabalpur. Jabalpur PAN : AHNPA 0832G (Appellant) (Respondent) Appellant by Shri Dhiraj Ghai, F.C.A. Respondent by Shri Ravi Mehrotra, Sr. DR Date of hearing 18/08/2023 Date of pronouncement /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 National Faceless Appeal Centre (NFAC), Delhi for Assessment Year (AY) 2016-17.
2. The ld. Counsel for the assessee sought the permission of the Bench to withdraw the appeal by moving application dated 07.07.2023 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 /08/2023)
( ANADEE NATH MISSHRA ) (SUDHANSHU SRIVASTAVA) Accountant Member Judicial Member Dated: /08/2023 Aks Copy of the order forwarded to :
1. 1. The Appellant 2. The Respondent. 3. Concerned CIT 4. The CIT(A) 5. D.R., I.T.A.T., Jabalpur Asstt. Registrar
IN THE INCOME TAX APPELLATE TRIBUNAL JABALPUR BENCH JABALPUR [THROUGH VIRTUAL HEARING] BEFORE SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER Assessment Year: 2016-17 Adarsh Agrawal, Vs. Dy, Commissioner of Income Tax, 353, Sadar Bazar, Cantt., Circle 2(1), Jabalpur. Jabalpur PAN : AHNPA 0832G (Appellant) (Respondent) Appellant by Shri Dhiraj Ghai, F.C.A. Respondent by Shri Ravi Mehrotra, Sr. DR Date of hearing 18/08/2023 Date of pronouncement /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 National Faceless Appeal Centre (NFAC), Delhi for Assessment Year (AY) 2016-17.
2. The ld. Counsel for the assessee sought the permission of the Bench to withdraw the appeal by moving application dated 07.07.2023 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 /08/2023)
( ANADEE NATH MISSHRA ) (SUDHANSHU SRIVASTAVA) Accountant Member Judicial Member Dated: /08/2023 Aks Copy of the order forwarded to :
1. 1. The Appellant 2. The Respondent. 3. Concerned CIT 4. The CIT(A) 5. D.R., I.T.A.T., Jabalpur Asstt. Registrar
IN THE INCOME TAX APPELLATE TRIBUNAL JABALPUR BENCH JABALPUR [THROUGH VIRTUAL HEARING] BEFORE SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER Assessment Year: 2016-17 Adarsh Agrawal, Vs. Dy, Commissioner of Income Tax, 353, Sadar Bazar, Cantt., Circle 2(1), Jabalpur. Jabalpur PAN : AHNPA 0832G (Appellant) (Respondent) Appellant by Shri Dhiraj Ghai, F.C.A. Respondent by Shri Ravi Mehrotra, Sr. DR Date of hearing 18/08/2023 Date of pronouncement /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 National Faceless Appeal Centre (NFAC), Delhi for Assessment Year (AY) 2016-17.
2. The ld. Counsel for the assessee sought the permission of the Bench to withdraw the appeal by moving application dated 07.07.2023 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 /08/2023)
( ANADEE NATH MISSHRA ) (SUDHANSHU SRIVASTAVA) Accountant Member Judicial Member Dated: /08/2023 Aks Copy of the order forwarded to :
1. 1. The Appellant 2. The Respondent. 3. Concerned CIT 4. The CIT(A) 5. D.R., I.T.A.T., Jabalpur Asstt. Registrar
IN THE INCOME TAX APPELLATE TRIBUNAL JABALPUR BENCH JABALPUR [THROUGH VIRTUAL HEARING] BEFORE SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER Assessment Year: 2016-17 Adarsh Agrawal, Vs. Dy, Commissioner of Income Tax, 353, Sadar Bazar, Cantt., Circle 2(1), Jabalpur. Jabalpur PAN : AHNPA 0832G (Appellant) (Respondent) Appellant by Shri Dhiraj Ghai, F.C.A. Respondent by Shri Ravi Mehrotra, Sr. DR Date of hearing 18/08/2023 Date of pronouncement /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 National Faceless Appeal Centre (NFAC), Delhi for Assessment Year (AY) 2016-17.
2. The ld. Counsel for the assessee sought the permission of the Bench to withdraw the appeal by moving application dated 07.07.2023 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 /08/2023)
( ANADEE NATH MISSHRA ) (SUDHANSHU SRIVASTAVA) Accountant Member Judicial Member Dated: /08/2023 Aks Copy of the order forwarded to :
1. 1. The Appellant 2. The Respondent. 3. Concerned CIT 4. The CIT(A) 5. D.R., I.T.A.T., Jabalpur Asstt. Registrar
IN THE INCOME TAX APPELLATE TRIBUNAL JABALPUR BENCH JABALPUR [THROUGH VIRTUAL HEARING] BEFORE SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER Assessment Year: 2016-17 Adarsh Agrawal, Vs. Dy, Commissioner of Income Tax, 353, Sadar Bazar, Cantt., Circle 2(1), Jabalpur. Jabalpur PAN : AHNPA 0832G (Appellant) (Respondent) Appellant by Shri Dhiraj Ghai, F.C.A. Respondent by Shri Ravi Mehrotra, Sr. DR Date of hearing 18/08/2023 Date of pronouncement /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 National Faceless Appeal Centre (NFAC), Delhi for Assessment Year (AY) 2016-17.
2. The ld. Counsel for the assessee sought the permission of the Bench to withdraw the appeal by moving application dated 07.07.2023 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 /08/2023)
( ANADEE NATH MISSHRA ) (SUDHANSHU SRIVASTAVA) Accountant Member Judicial Member Dated: /08/2023 Aks Copy of the order forwarded to :
1. 1. The Appellant 2. The Respondent. 3. Concerned CIT 4. The CIT(A) 5. D.R., I.T.A.T., Jabalpur Asstt. Registrar
IN THE INCOME TAX APPELLATE TRIBUNAL JABALPUR BENCH JABALPUR [THROUGH VIRTUAL HEARING] BEFORE SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER Assessment Year: 2016-17 Adarsh Agrawal, Vs. Dy, Commissioner of Income Tax, 353, Sadar Bazar, Cantt., Circle 2(1), Jabalpur. Jabalpur PAN : AHNPA 0832G (Appellant) (Respondent) Appellant by Shri Dhiraj Ghai, F.C.A. Respondent by Shri Ravi Mehrotra, Sr. DR Date of hearing 18/08/2023 Date of pronouncement /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 National Faceless Appeal Centre (NFAC), Delhi for Assessment Year (AY) 2016-17.
2. The ld. Counsel for the assessee sought the permission of the Bench to withdraw the appeal by moving application dated 07.07.2023 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 /08/2023)
( ANADEE NATH MISSHRA ) (SUDHANSHU SRIVASTAVA) Accountant Member Judicial Member Dated: /08/2023 Aks Copy of the order forwarded to :
1. 1. The Appellant 2. The Respondent. 3. Concerned CIT 4. The CIT(A) 5. D.R., I.T.A.T., Jabalpur Asstt. Registrar
IN THE INCOME TAX APPELLATE TRIBUNAL JABALPUR BENCH JABALPUR [THROUGH VIRTUAL HEARING] BEFORE SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER Assessment Year: 2016-17 Adarsh Agrawal, Vs. Dy, Commissioner of Income Tax, 353, Sadar Bazar, Cantt., Circle 2(1), Jabalpur. Jabalpur PAN : AHNPA 0832G (Appellant) (Respondent) Appellant by Shri Dhiraj Ghai, F.C.A. Respondent by Shri Ravi Mehrotra, Sr. DR Date of hearing 18/08/2023 Date of pronouncement /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 National Faceless Appeal Centre (NFAC), Delhi for Assessment Year (AY) 2016-17.
2. The ld. Counsel for the assessee sought the permission of the Bench to withdraw the appeal by moving application dated 07.07.2023 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 /08/2023)
( ANADEE NATH MISSHRA ) (SUDHANSHU SRIVASTAVA) Accountant Member Judicial Member Dated: /08/2023 Aks Copy of the order forwarded to :
1. 1. The Appellant 2. The Respondent. 3. Concerned CIT 4. The CIT(A) 5. D.R., I.T.A.T., Jabalpur Asstt. Registrar
IN THE INCOME TAX APPELLATE TRIBUNAL JABALPUR BENCH JABALPUR [THROUGH VIRTUAL HEARING] BEFORE SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER Assessment Year: 2016-17 Adarsh Agrawal, Vs. Dy, Commissioner of Income Tax, 353, Sadar Bazar, Cantt., Circle 2(1), Jabalpur. Jabalpur PAN : AHNPA 0832G (Appellant) (Respondent) Appellant by Shri Dhiraj Ghai, F.C.A. Respondent by Shri Ravi Mehrotra, Sr. DR Date of hearing 18/08/2023 Date of pronouncement /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 National Faceless Appeal Centre (NFAC), Delhi for Assessment Year (AY) 2016-17.
2. The ld. Counsel for the assessee sought the permission of the Bench to withdraw the appeal by moving application dated 07.07.2023 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 /08/2023)
( ANADEE NATH MISSHRA ) (SUDHANSHU SRIVASTAVA) Accountant Member Judicial Member Dated: /08/2023 Aks Copy of the order forwarded to :
1. 1. The Appellant 2. The Respondent. 3. Concerned CIT 4. The CIT(A) 5. D.R., I.T.A.T., Jabalpur Asstt. Registrar
IN THE INCOME TAX APPELLATE TRIBUNAL JABALPUR BENCH JABALPUR [THROUGH VIRTUAL HEARING] BEFORE SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER Assessment Year: 2016-17 Adarsh Agrawal, Vs. Dy, Commissioner of Income Tax, 353, Sadar Bazar, Cantt., Circle 2(1), Jabalpur. Jabalpur PAN : AHNPA 0832G (Appellant) (Respondent) Appellant by Shri Dhiraj Ghai, F.C.A. Respondent by Shri Ravi Mehrotra, Sr. DR Date of hearing 18/08/2023 Date of pronouncement /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 National Faceless Appeal Centre (NFAC), Delhi for Assessment Year (AY) 2016-17.
2. The ld. Counsel for the assessee sought the permission of the Bench to withdraw the appeal by moving application dated 07.07.2023 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 /08/2023)
( ANADEE NATH MISSHRA ) (SUDHANSHU SRIVASTAVA) Accountant Member Judicial Member Dated: /08/2023 Aks Copy of the order forwarded to :
1. 1. The Appellant 2. The Respondent. 3. Concerned CIT 4. The CIT(A) 5. D.R., I.T.A.T., Jabalpur Asstt. Registrar
IN THE INCOME TAX APPELLATE TRIBUNAL JABALPUR BENCH JABALPUR [THROUGH VIRTUAL HEARING] BEFORE SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER Assessment Year: 2016-17 Adarsh Agrawal, Vs. Dy, Commissioner of Income Tax, 353, Sadar Bazar, Cantt., Circle 2(1), Jabalpur. Jabalpur PAN : AHNPA 0832G (Appellant) (Respondent) Appellant by Shri Dhiraj Ghai, F.C.A. Respondent by Shri Ravi Mehrotra, Sr. DR Date of hearing 18/08/2023 Date of pronouncement /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 National Faceless Appeal Centre (NFAC), Delhi for Assessment Year (AY) 2016-17.
2. The ld. Counsel for the assessee sought the permission of the Bench to withdraw the appeal by moving application dated 07.07.2023 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 /08/2023)
( ANADEE NATH MISSHRA ) (SUDHANSHU SRIVASTAVA) Accountant Member Judicial Member Dated: /08/2023 Aks Copy of the order forwarded to :
1. 1. The Appellant 2. The Respondent. 3. Concerned CIT 4. The CIT(A) 5. D.R., I.T.A.T., Jabalpur Asstt. Registrar
IN THE INCOME TAX APPELLATE TRIBUNAL JABALPUR BENCH JABALPUR [THROUGH VIRTUAL HEARING] BEFORE SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER Assessment Year: 2016-17 Adarsh Agrawal, Vs. Dy, Commissioner of Income Tax, 353, Sadar Bazar, Cantt., Circle 2(1), Jabalpur. Jabalpur PAN : AHNPA 0832G (Appellant) (Respondent) Appellant by Shri Dhiraj Ghai, F.C.A. Respondent by Shri Ravi Mehrotra, Sr. DR Date of hearing 18/08/2023 Date of pronouncement /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 National Faceless Appeal Centre (NFAC), Delhi for Assessment Year (AY) 2016-17.
2. The ld. Counsel for the assessee sought the permission of the Bench to withdraw the appeal by moving application dated 07.07.2023 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 /08/2023)
( ANADEE NATH MISSHRA ) (SUDHANSHU SRIVASTAVA) Accountant Member Judicial Member Dated: /08/2023 Aks Copy of the order forwarded to :
1. 1. The Appellant 2. The Respondent. 3. Concerned CIT 4. The CIT(A) 5. D.R., I.T.A.T., Jabalpur Asstt. Registrar
IN THE INCOME TAX APPELLATE TRIBUNAL JABALPUR BENCH JABALPUR [THROUGH VIRTUAL HEARING] BEFORE SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER Assessment Year: 2016-17 Adarsh Agrawal, Vs. Dy, Commissioner of Income Tax, 353, Sadar Bazar, Cantt., Circle 2(1), Jabalpur. Jabalpur PAN : AHNPA 0832G (Appellant) (Respondent) Appellant by Shri Dhiraj Ghai, F.C.A. Respondent by Shri Ravi Mehrotra, Sr. DR Date of hearing 18/08/2023 Date of pronouncement /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 National Faceless Appeal Centre (NFAC), Delhi for Assessment Year (AY) 2016-17.
2. The ld. Counsel for the assessee sought the permission of the Bench to withdraw the appeal by moving application dated 07.07.2023 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 /08/2023)
( ANADEE NATH MISSHRA ) (SUDHANSHU SRIVASTAVA) Accountant Member Judicial Member Dated: /08/2023 Aks Copy of the order forwarded to :
1. 1. The Appellant 2. The Respondent. 3. Concerned CIT 4. The CIT(A) 5. D.R., I.T.A.T., Jabalpur Asstt. Registrar
IN THE INCOME TAX APPELLATE TRIBUNAL JABALPUR BENCH JABALPUR [THROUGH VIRTUAL HEARING] BEFORE SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER Assessment Year: 2016-17 Adarsh Agrawal, Vs. Dy, Commissioner of Income Tax, 353, Sadar Bazar, Cantt., Circle 2(1), Jabalpur. Jabalpur PAN : AHNPA 0832G (Appellant) (Respondent) Appellant by Shri Dhiraj Ghai, F.C.A. Respondent by Shri Ravi Mehrotra, Sr. DR Date of hearing 18/08/2023 Date of pronouncement /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 National Faceless Appeal Centre (NFAC), Delhi for Assessment Year (AY) 2016-17.
2. The ld. Counsel for the assessee sought the permission of the Bench to withdraw the appeal by moving application dated 07.07.2023 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 /08/2023)
( ANADEE NATH MISSHRA ) (SUDHANSHU SRIVASTAVA) Accountant Member Judicial Member Dated: /08/2023 Aks Copy of the order forwarded to :
1. 1. The Appellant 2. The Respondent. 3. Concerned CIT 4. The CIT(A) 5. D.R., I.T.A.T., Jabalpur Asstt. Registrar
IN THE INCOME TAX APPELLATE TRIBUNAL JABALPUR BENCH JABALPUR [THROUGH VIRTUAL HEARING] BEFORE SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER Assessment Year: 2016-17 Adarsh Agrawal, Vs. Dy, Commissioner of Income Tax, 353, Sadar Bazar, Cantt., Circle 2(1), Jabalpur. Jabalpur PAN : AHNPA 0832G (Appellant) (Respondent) Appellant by Shri Dhiraj Ghai, F.C.A. Respondent by Shri Ravi Mehrotra, Sr. DR Date of hearing 18/08/2023 Date of pronouncement /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 National Faceless Appeal Centre (NFAC), Delhi for Assessment Year (AY) 2016-17.
2. The ld. Counsel for the assessee sought the permission of the Bench to withdraw the appeal by moving application dated 07.07.2023 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 /08/2023)
( ANADEE NATH MISSHRA ) (SUDHANSHU SRIVASTAVA) Accountant Member Judicial Member Dated: /08/2023 Aks Copy of the order forwarded to :
1. 1. The Appellant 2. The Respondent. 3. Concerned CIT 4. The CIT(A) 5. D.R., I.T.A.T., Jabalpur Asstt. Registrar
IN THE INCOME TAX APPELLATE TRIBUNAL JABALPUR BENCH JABALPUR [THROUGH VIRTUAL HEARING] BEFORE SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER Assessment Year: 2016-17 Adarsh Agrawal, Vs. Dy, Commissioner of Income Tax, 353, Sadar Bazar, Cantt., Circle 2(1), Jabalpur. Jabalpur PAN : AHNPA 0832G (Appellant) (Respondent) Appellant by Shri Dhiraj Ghai, F.C.A. Respondent by Shri Ravi Mehrotra, Sr. DR Date of hearing 18/08/2023 Date of pronouncement /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 National Faceless Appeal Centre (NFAC), Delhi for Assessment Year (AY) 2016-17.
2. The ld. Counsel for the assessee sought the permission of the Bench to withdraw the appeal by moving application dated 07.07.2023 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 /08/2023)
( ANADEE NATH MISSHRA ) (SUDHANSHU SRIVASTAVA) Accountant Member Judicial Member Dated: /08/2023 Aks Copy of the order forwarded to :
1. 1. The Appellant 2. The Respondent. 3. Concerned CIT 4. The CIT(A) 5. D.R., I.T.A.T., Jabalpur Asstt. Registrar
IN THE INCOME TAX APPELLATE TRIBUNAL JABALPUR BENCH JABALPUR [THROUGH VIRTUAL HEARING] BEFORE SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER Assessment Year: 2016-17 Adarsh Agrawal, Vs. Dy, Commissioner of Income Tax, 353, Sadar Bazar, Cantt., Circle 2(1), Jabalpur. Jabalpur PAN : AHNPA 0832G (Appellant) (Respondent) Appellant by Shri Dhiraj Ghai, F.C.A. Respondent by Shri Ravi Mehrotra, Sr. DR Date of hearing 18/08/2023 Date of pronouncement /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 National Faceless Appeal Centre (NFAC), Delhi for Assessment Year (AY) 2016-17.
2. The ld. Counsel for the assessee sought the permission of the Bench to withdraw the appeal by moving application dated 07.07.2023 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 /08/2023)
( ANADEE NATH MISSHRA ) (SUDHANSHU SRIVASTAVA) Accountant Member Judicial Member Dated: /08/2023 Aks Copy of the order forwarded to :
1. 1. The Appellant 2. The Respondent. 3. Concerned CIT 4. The CIT(A) 5. D.R., I.T.A.T., Jabalpur Asstt. Registrar
IN THE INCOME TAX APPELLATE TRIBUNAL JABALPUR BENCH JABALPUR [THROUGH VIRTUAL HEARING] BEFORE SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER Assessment Year: 2016-17 Adarsh Agrawal, Vs. Dy, Commissioner of Income Tax, 353, Sadar Bazar, Cantt., Circle 2(1), Jabalpur. Jabalpur PAN : AHNPA 0832G (Appellant) (Respondent) Appellant by Shri Dhiraj Ghai, F.C.A. Respondent by Shri Ravi Mehrotra, Sr. DR Date of hearing 18/08/2023 Date of pronouncement /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 National Faceless Appeal Centre (NFAC), Delhi for Assessment Year (AY) 2016-17.
2. The ld. Counsel for the assessee sought the permission of the Bench to withdraw the appeal by moving application dated 07.07.2023 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 /08/2023)
( ANADEE NATH MISSHRA ) (SUDHANSHU SRIVASTAVA) Accountant Member Judicial Member Dated: /08/2023 Aks Copy of the order forwarded to :
1. 1. The Appellant 2. The Respondent. 3. Concerned CIT 4. The CIT(A) 5. D.R., I.T.A.T., Jabalpur Asstt. Registrar
IN THE INCOME TAX APPELLATE TRIBUNAL JABALPUR BENCH JABALPUR [THROUGH VIRTUAL HEARING] BEFORE SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER Assessment Year: 2016-17 Adarsh Agrawal, Vs. Dy, Commissioner of Income Tax, 353, Sadar Bazar, Cantt., Circle 2(1), Jabalpur. Jabalpur PAN : AHNPA 0832G (Appellant) (Respondent) Appellant by Shri Dhiraj Ghai, F.C.A. Respondent by Shri Ravi Mehrotra, Sr. DR Date of hearing 18/08/2023 Date of pronouncement /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 National Faceless Appeal Centre (NFAC), Delhi for Assessment Year (AY) 2016-17.
2. The ld. Counsel for the assessee sought the permission of the Bench to withdraw the appeal by moving application dated 07.07.2023 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 /08/2023)
( ANADEE NATH MISSHRA ) (SUDHANSHU SRIVASTAVA) Accountant Member Judicial Member Dated: /08/2023 Aks Copy of the order forwarded to :
1. 1. The Appellant 2. The Respondent. 3. Concerned CIT 4. The CIT(A) 5. D.R., I.T.A.T., Jabalpur Asstt. Registrar
IN THE INCOME TAX APPELLATE TRIBUNAL JABALPUR BENCH JABALPUR [THROUGH VIRTUAL HEARING] BEFORE SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER Assessment Year: 2016-17 Adarsh Agrawal, Vs. Dy, Commissioner of Income Tax, 353, Sadar Bazar, Cantt., Circle 2(1), Jabalpur. Jabalpur PAN : AHNPA 0832G (Appellant) (Respondent) Appellant by Shri Dhiraj Ghai, F.C.A. Respondent by Shri Ravi Mehrotra, Sr. DR Date of hearing 18/08/2023 Date of pronouncement /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 National Faceless Appeal Centre (NFAC), Delhi for Assessment Year (AY) 2016-17.
2. The ld. Counsel for the assessee sought the permission of the Bench to withdraw the appeal by moving application dated 07.07.2023 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 /08/2023)
( ANADEE NATH MISSHRA ) (SUDHANSHU SRIVASTAVA) Accountant Member Judicial Member Dated: /08/2023 Aks Copy of the order forwarded to :
1. 1. The Appellant 2. The Respondent. 3. Concerned CIT 4. The CIT(A) 5. D.R., I.T.A.T., Jabalpur Asstt. Registrar
IN THE INCOME TAX APPELLATE TRIBUNAL JABALPUR BENCH JABALPUR [THROUGH VIRTUAL HEARING] BEFORE SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER Assessment Year: 2016-17 Adarsh Agrawal, Vs. Dy, Commissioner of Income Tax, 353, Sadar Bazar, Cantt., Circle 2(1), Jabalpur. Jabalpur PAN : AHNPA 0832G (Appellant) (Respondent) Appellant by Shri Dhiraj Ghai, F.C.A. Respondent by Shri Ravi Mehrotra, Sr. DR Date of hearing 18/08/2023 Date of pronouncement /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 National Faceless Appeal Centre (NFAC), Delhi for Assessment Year (AY) 2016-17.
2. The ld. Counsel for the assessee sought the permission of the Bench to withdraw the appeal by moving application dated 07.07.2023 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 /08/2023)
( ANADEE NATH MISSHRA ) (SUDHANSHU SRIVASTAVA) Accountant Member Judicial Member Dated: /08/2023 Aks Copy of the order forwarded to :
1. 1. The Appellant 2. The Respondent. 3. Concerned CIT 4. The CIT(A) 5. D.R., I.T.A.T., Jabalpur Asstt. Registrar
IN THE INCOME TAX APPELLATE TRIBUNAL JABALPUR BENCH JABALPUR [THROUGH VIRTUAL HEARING] BEFORE SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER Assessment Year: 2016-17 Adarsh Agrawal, Vs. Dy, Commissioner of Income Tax, 353, Sadar Bazar, Cantt., Circle 2(1), Jabalpur. Jabalpur PAN : AHNPA 0832G (Appellant) (Respondent) Appellant by Shri Dhiraj Ghai, F.C.A. Respondent by Shri Ravi Mehrotra, Sr. DR Date of hearing 18/08/2023 Date of pronouncement /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 National Faceless Appeal Centre (NFAC), Delhi for Assessment Year (AY) 2016-17.
2. The ld. Counsel for the assessee sought the permission of the Bench to withdraw the appeal by moving application dated 07.07.2023 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 /08/2023)
( ANADEE NATH MISSHRA ) (SUDHANSHU SRIVASTAVA) Accountant Member Judicial Member Dated: /08/2023 Aks Copy of the order forwarded to :
1. 1. The Appellant 2. The Respondent. 3. Concerned CIT 4. The CIT(A) 5. D.R., I.T.A.T., Jabalpur Asstt. Registrar
IN THE INCOME TAX APPELLATE TRIBUNAL JABALPUR BENCH JABALPUR [THROUGH VIRTUAL HEARING] BEFORE SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER Assessment Year: 2016-17 Adarsh Agrawal, Vs. Dy, Commissioner of Income Tax, 353, Sadar Bazar, Cantt., Circle 2(1), Jabalpur. Jabalpur PAN : AHNPA 0832G (Appellant) (Respondent) Appellant by Shri Dhiraj Ghai, F.C.A. Respondent by Shri Ravi Mehrotra, Sr. DR Date of hearing 18/08/2023 Date of pronouncement /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 National Faceless Appeal Centre (NFAC), Delhi for Assessment Year (AY) 2016-17.
2. The ld. Counsel for the assessee sought the permission of the Bench to withdraw the appeal by moving application dated 07.07.2023 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 /08/2023)
( ANADEE NATH MISSHRA ) (SUDHANSHU SRIVASTAVA) Accountant Member Judicial Member Dated: /08/2023 Aks Copy of the order forwarded to :
1. 1. The Appellant 2. The Respondent. 3. Concerned CIT 4. The CIT(A) 5. D.R., I.T.A.T., Jabalpur Asstt. Registrar
IN THE INCOME TAX APPELLATE TRIBUNAL JABALPUR BENCH JABALPUR [THROUGH VIRTUAL HEARING] BEFORE SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER Assessment Year: 2016-17 Adarsh Agrawal, Vs. Dy, Commissioner of Income Tax, 353, Sadar Bazar, Cantt., Circle 2(1), Jabalpur. Jabalpur PAN : AHNPA 0832G (Appellant) (Respondent) Appellant by Shri Dhiraj Ghai, F.C.A. Respondent by Shri Ravi Mehrotra, Sr. DR Date of hearing 18/08/2023 Date of pronouncement /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 National Faceless Appeal Centre (NFAC), Delhi for Assessment Year (AY) 2016-17.
2. The ld. Counsel for the assessee sought the permission of the Bench to withdraw the appeal by moving application dated 07.07.2023 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 /08/2023)
( ANADEE NATH MISSHRA ) (SUDHANSHU SRIVASTAVA) Accountant Member Judicial Member Dated: /08/2023 Aks Copy of the order forwarded to :
1. 1. The Appellant 2. The Respondent. 3. Concerned CIT 4. The CIT(A) 5. D.R., I.T.A.T., Jabalpur Asstt. Registrar
IN THE INCOME TAX APPELLATE TRIBUNAL JABALPUR BENCH JABALPUR [THROUGH VIRTUAL HEARING] BEFORE SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER Assessment Year: 2016-17 Adarsh Agrawal, Vs. Dy, Commissioner of Income Tax, 353, Sadar Bazar, Cantt., Circle 2(1), Jabalpur. Jabalpur PAN : AHNPA 0832G (Appellant) (Respondent) Appellant by Shri Dhiraj Ghai, F.C.A. Respondent by Shri Ravi Mehrotra, Sr. DR Date of hearing 18/08/2023 Date of pronouncement /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 National Faceless Appeal Centre (NFAC), Delhi for Assessment Year (AY) 2016-17.
2. The ld. Counsel for the assessee sought the permission of the Bench to withdraw the appeal by moving application dated 07.07.2023 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 /08/2023)
( ANADEE NATH MISSHRA ) (SUDHANSHU SRIVASTAVA) Accountant Member Judicial Member Dated: /08/2023 Aks Copy of the order forwarded to :
1. 1. The Appellant 2. The Respondent. 3. Concerned CIT 4. The CIT(A) 5. D.R., I.T.A.T., Jabalpur Asstt. Registrar
IN THE INCOME TAX APPELLATE TRIBUNAL JABALPUR BENCH JABALPUR [THROUGH VIRTUAL HEARING] BEFORE SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER Assessment Year: 2016-17 Adarsh Agrawal, Vs. Dy, Commissioner of Income Tax, 353, Sadar Bazar, Cantt., Circle 2(1), Jabalpur. Jabalpur PAN : AHNPA 0832G (Appellant) (Respondent) Appellant by Shri Dhiraj Ghai, F.C.A. Respondent by Shri Ravi Mehrotra, Sr. DR Date of hearing 18/08/2023 Date of pronouncement /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 National Faceless Appeal Centre (NFAC), Delhi for Assessment Year (AY) 2016-17.
2. The ld. Counsel for the assessee sought the permission of the Bench to withdraw the appeal by moving application dated 07.07.2023 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 /08/2023)
( ANADEE NATH MISSHRA ) (SUDHANSHU SRIVASTAVA) Accountant Member Judicial Member Dated: /08/2023 Aks Copy of the order forwarded to :
1. 1. The Appellant 2. The Respondent. 3. Concerned CIT 4. The CIT(A) 5. D.R., I.T.A.T., Jabalpur Asstt. Registrar
IN THE INCOME TAX APPELLATE TRIBUNAL JABALPUR BENCH JABALPUR [THROUGH VIRTUAL HEARING] BEFORE SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER Assessment Year: 2016-17 Adarsh Agrawal, Vs. Dy, Commissioner of Income Tax, 353, Sadar Bazar, Cantt., Circle 2(1), Jabalpur. Jabalpur PAN : AHNPA 0832G (Appellant) (Respondent) Appellant by Shri Dhiraj Ghai, F.C.A. Respondent by Shri Ravi Mehrotra, Sr. DR Date of hearing 18/08/2023 Date of pronouncement /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 National Faceless Appeal Centre (NFAC), Delhi for Assessment Year (AY) 2016-17.
2. The ld. Counsel for the assessee sought the permission of the Bench to withdraw the appeal by moving application dated 07.07.2023 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 /08/2023)
( ANADEE NATH MISSHRA ) (SUDHANSHU SRIVASTAVA) Accountant Member Judicial Member Dated: /08/2023 Aks Copy of the order forwarded to :
1. 1. The Appellant 2. The Respondent. 3. Concerned CIT 4. The CIT(A) 5. D.R., I.T.A.T., Jabalpur Asstt. Registrar
IN THE INCOME TAX APPELLATE TRIBUNAL JABALPUR BENCH JABALPUR [THROUGH VIRTUAL HEARING] BEFORE SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER Assessment Year: 2016-17 Adarsh Agrawal, Vs. Dy, Commissioner of Income Tax, 353, Sadar Bazar, Cantt., Circle 2(1), Jabalpur. Jabalpur PAN : AHNPA 0832G (Appellant) (Respondent) Appellant by Shri Dhiraj Ghai, F.C.A. Respondent by Shri Ravi Mehrotra, Sr. DR Date of hearing 18/08/2023 Date of pronouncement /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 National Faceless Appeal Centre (NFAC), Delhi for Assessment Year (AY) 2016-17.
2. The ld. Counsel for the assessee sought the permission of the Bench to withdraw the appeal by moving application dated 07.07.2023 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 /08/2023)
( ANADEE NATH MISSHRA ) (SUDHANSHU SRIVASTAVA) Accountant Member Judicial Member Dated: /08/2023 Aks Copy of the order forwarded to :
1. 1. The Appellant 2. The Respondent. 3. Concerned CIT 4. The CIT(A) 5. D.R., I.T.A.T., Jabalpur Asstt. Registrar
IN THE INCOME TAX APPELLATE TRIBUNAL JABALPUR BENCH JABALPUR [THROUGH VIRTUAL HEARING] BEFORE SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER Assessment Year: 2016-17 Adarsh Agrawal, Vs. Dy, Commissioner of Income Tax, 353, Sadar Bazar, Cantt., Circle 2(1), Jabalpur. Jabalpur PAN : AHNPA 0832G (Appellant) (Respondent) Appellant by Shri Dhiraj Ghai, F.C.A. Respondent by Shri Ravi Mehrotra, Sr. DR Date of hearing 18/08/2023 Date of pronouncement /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 National Faceless Appeal Centre (NFAC), Delhi for Assessment Year (AY) 2016-17.
2. The ld. Counsel for the assessee sought the permission of the Bench to withdraw the appeal by moving application dated 07.07.2023 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 /08/2023)
( ANADEE NATH MISSHRA ) (SUDHANSHU SRIVASTAVA) Accountant Member Judicial Member Dated: /08/2023 Aks Copy of the order forwarded to :
1. 1. The Appellant 2. The Respondent. 3. Concerned CIT 4. The CIT(A) 5. D.R., I.T.A.T., Jabalpur Asstt. Registrar
IN THE INCOME TAX APPELLATE TRIBUNAL JABALPUR BENCH JABALPUR [THROUGH VIRTUAL HEARING] BEFORE SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER Assessment Year: 2016-17 Adarsh Agrawal, Vs. Dy, Commissioner of Income Tax, 353, Sadar Bazar, Cantt., Circle 2(1), Jabalpur. Jabalpur PAN : AHNPA 0832G (Appellant) (Respondent) Appellant by Shri Dhiraj Ghai, F.C.A. Respondent by Shri Ravi Mehrotra, Sr. DR Date of hearing 18/08/2023 Date of pronouncement /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 National Faceless Appeal Centre (NFAC), Delhi for Assessment Year (AY) 2016-17.
2. The ld. Counsel for the assessee sought the permission of the Bench to withdraw the appeal by moving application dated 07.07.2023 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 /08/2023)
( ANADEE NATH MISSHRA ) (SUDHANSHU SRIVASTAVA) Accountant Member Judicial Member Dated: /08/2023 Aks Copy of the order forwarded to :
1. 1. The Appellant 2. The Respondent. 3. Concerned CIT 4. The CIT(A) 5. D.R., I.T.A.T., Jabalpur Asstt. Registrar
IN THE INCOME TAX APPELLATE TRIBUNAL JABALPUR BENCH JABALPUR [THROUGH VIRTUAL HEARING] BEFORE SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER Assessment Year: 2016-17 Adarsh Agrawal, Vs. Dy, Commissioner of Income Tax, 353, Sadar Bazar, Cantt., Circle 2(1), Jabalpur. Jabalpur PAN : AHNPA 0832G (Appellant) (Respondent) Appellant by Shri Dhiraj Ghai, F.C.A. Respondent by Shri Ravi Mehrotra, Sr. DR Date of hearing 18/08/2023 Date of pronouncement /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 National Faceless Appeal Centre (NFAC), Delhi for Assessment Year (AY) 2016-17.
2. The ld. Counsel for the assessee sought the permission of the Bench to withdraw the appeal by moving application dated 07.07.2023 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 /08/2023)
( ANADEE NATH MISSHRA ) (SUDHANSHU SRIVASTAVA) Accountant Member Judicial Member Dated: /08/2023 Aks Copy of the order forwarded to :
1. 1. The Appellant 2. The Respondent. 3. Concerned CIT 4. The CIT(A) 5. D.R., I.T.A.T., Jabalpur Asstt. Registrar
IN THE INCOME TAX APPELLATE TRIBUNAL JABALPUR BENCH JABALPUR [THROUGH VIRTUAL HEARING] BEFORE SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER Assessment Year: 2016-17 Adarsh Agrawal, Vs. Dy, Commissioner of Income Tax, 353, Sadar Bazar, Cantt., Circle 2(1), Jabalpur. Jabalpur PAN : AHNPA 0832G (Appellant) (Respondent) Appellant by Shri Dhiraj Ghai, F.C.A. Respondent by Shri Ravi Mehrotra, Sr. DR Date of hearing 18/08/2023 Date of pronouncement /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 National Faceless Appeal Centre (NFAC), Delhi for Assessment Year (AY) 2016-17.
2. The ld. Counsel for the assessee sought the permission of the Bench to withdraw the appeal by moving application dated 07.07.2023 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 /08/2023)
( ANADEE NATH MISSHRA ) (SUDHANSHU SRIVASTAVA) Accountant Member Judicial Member Dated: /08/2023 Aks Copy of the order forwarded to :
1. 1. The Appellant 2. The Respondent. 3. Concerned CIT 4. The CIT(A) 5. D.R., I.T.A.T., Jabalpur Asstt. Registrar
IN THE INCOME TAX APPELLATE TRIBUNAL JABALPUR BENCH JABALPUR [THROUGH VIRTUAL HEARING] BEFORE SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER Assessment Year: 2016-17 Adarsh Agrawal, Vs. Dy, Commissioner of Income Tax, 353, Sadar Bazar, Cantt., Circle 2(1), Jabalpur. Jabalpur PAN : AHNPA 0832G (Appellant) (Respondent) Appellant by Shri Dhiraj Ghai, F.C.A. Respondent by Shri Ravi Mehrotra, Sr. DR Date of hearing 18/08/2023 Date of pronouncement /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 National Faceless Appeal Centre (NFAC), Delhi for Assessment Year (AY) 2016-17.
2. The ld. Counsel for the assessee sought the permission of the Bench to withdraw the appeal by moving application dated 07.07.2023 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 /08/2023)
( ANADEE NATH MISSHRA ) (SUDHANSHU SRIVASTAVA) Accountant Member Judicial Member Dated: /08/2023 Aks Copy of the order forwarded to :
1. 1. The Appellant 2. The Respondent. 3. Concerned CIT 4. The CIT(A) 5. D.R., I.T.A.T., Jabalpur Asstt. Registrar
IN THE INCOME TAX APPELLATE TRIBUNAL JABALPUR BENCH JABALPUR [THROUGH VIRTUAL HEARING] BEFORE SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER Assessment Year: 2016-17 Adarsh Agrawal, Vs. Dy, Commissioner of Income Tax, 353, Sadar Bazar, Cantt., Circle 2(1), Jabalpur. Jabalpur PAN : AHNPA 0832G (Appellant) (Respondent) Appellant by Shri Dhiraj Ghai, F.C.A. Respondent by Shri Ravi Mehrotra, Sr. DR Date of hearing 18/08/2023 Date of pronouncement /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 National Faceless Appeal Centre (NFAC), Delhi for Assessment Year (AY) 2016-17.
2. The ld. Counsel for the assessee sought the permission of the Bench to withdraw the appeal by moving application dated 07.07.2023 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 /08/2023)
( ANADEE NATH MISSHRA ) (SUDHANSHU SRIVASTAVA) Accountant Member Judicial Member Dated: /08/2023 Aks Copy of the order forwarded to :
1. 1. The Appellant 2. The Respondent. 3. Concerned CIT 4. The CIT(A) 5. D.R., I.T.A.T., Jabalpur Asstt. Registrar
IN THE INCOME TAX APPELLATE TRIBUNAL JABALPUR BENCH JABALPUR [THROUGH VIRTUAL HEARING] BEFORE SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER Assessment Year: 2016-17 Adarsh Agrawal, Vs. Dy, Commissioner of Income Tax, 353, Sadar Bazar, Cantt., Circle 2(1), Jabalpur. Jabalpur PAN : AHNPA 0832G (Appellant) (Respondent) Appellant by Shri Dhiraj Ghai, F.C.A. Respondent by Shri Ravi Mehrotra, Sr. DR Date of hearing 18/08/2023 Date of pronouncement /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 National Faceless Appeal Centre (NFAC), Delhi for Assessment Year (AY) 2016-17.
2. The ld. Counsel for the assessee sought the permission of the Bench to withdraw the appeal by moving application dated 07.07.2023 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 /08/2023)
( ANADEE NATH MISSHRA ) (SUDHANSHU SRIVASTAVA) Accountant Member Judicial Member Dated: /08/2023 Aks Copy of the order forwarded to :
1. 1. The Appellant 2. The Respondent. 3. Concerned CIT 4. The CIT(A) 5. D.R., I.T.A.T., Jabalpur Asstt. Registrar
IN THE INCOME TAX APPELLATE TRIBUNAL JABALPUR BENCH JABALPUR [THROUGH VIRTUAL HEARING] BEFORE SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER Assessment Year: 2016-17 Adarsh Agrawal, Vs. Dy, Commissioner of Income Tax, 353, Sadar Bazar, Cantt., Circle 2(1), Jabalpur. Jabalpur PAN : AHNPA 0832G (Appellant) (Respondent) Appellant by Shri Dhiraj Ghai, F.C.A. Respondent by Shri Ravi Mehrotra, Sr. DR Date of hearing 18/08/2023 Date of pronouncement /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 National Faceless Appeal Centre (NFAC), Delhi for Assessment Year (AY) 2016-17.
2. The ld. Counsel for the assessee sought the permission of the Bench to withdraw the appeal by moving application dated 07.07.2023 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 /08/2023)
( ANADEE NATH MISSHRA ) (SUDHANSHU SRIVASTAVA) Accountant Member Judicial Member Dated: /08/2023 Aks Copy of the order forwarded to :
1. 1. The Appellant 2. The Respondent. 3. Concerned CIT 4. The CIT(A) 5. D.R., I.T.A.T., Jabalpur Asstt. Registrar
IN THE INCOME TAX APPELLATE TRIBUNAL JABALPUR BENCH JABALPUR [THROUGH VIRTUAL HEARING] BEFORE SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER Assessment Year: 2016-17 Adarsh Agrawal, Vs. Dy, Commissioner of Income Tax, 353, Sadar Bazar, Cantt., Circle 2(1), Jabalpur. Jabalpur PAN : AHNPA 0832G (Appellant) (Respondent) Appellant by Shri Dhiraj Ghai, F.C.A. Respondent by Shri Ravi Mehrotra, Sr. DR Date of hearing 18/08/2023 Date of pronouncement /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 National Faceless Appeal Centre (NFAC), Delhi for Assessment Year (AY) 2016-17.
2. The ld. Counsel for the assessee sought the permission of the Bench to withdraw the appeal by moving application dated 07.07.2023 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 /08/2023)
( ANADEE NATH MISSHRA ) (SUDHANSHU SRIVASTAVA) Accountant Member Judicial Member Dated: /08/2023 Aks Copy of the order forwarded to :
1. 1. The Appellant 2. The Respondent. 3. Concerned CIT 4. The CIT(A) 5. D.R., I.T.A.T., Jabalpur Asstt. Registrar
IN THE INCOME TAX APPELLATE TRIBUNAL JABALPUR BENCH JABALPUR [THROUGH VIRTUAL HEARING] BEFORE SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER Assessment Year: 2016-17 Adarsh Agrawal, Vs. Dy, Commissioner of Income Tax, 353, Sadar Bazar, Cantt., Circle 2(1), Jabalpur. Jabalpur PAN : AHNPA 0832G (Appellant) (Respondent) Appellant by Shri Dhiraj Ghai, F.C.A. Respondent by Shri Ravi Mehrotra, Sr. DR Date of hearing 18/08/2023 Date of pronouncement /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 National Faceless Appeal Centre (NFAC), Delhi for Assessment Year (AY) 2016-17.
2. The ld. Counsel for the assessee sought the permission of the Bench to withdraw the appeal by moving application dated 07.07.2023 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 /08/2023)
( ANADEE NATH MISSHRA ) (SUDHANSHU SRIVASTAVA) Accountant Member Judicial Member Dated: /08/2023 Aks Copy of the order forwarded to :
1. 1. The Appellant 2. The Respondent. 3. Concerned CIT 4. The CIT(A) 5. D.R., I.T.A.T., Jabalpur Asstt. Registrar
IN THE INCOME TAX APPELLATE TRIBUNAL JABALPUR BENCH JABALPUR [THROUGH VIRTUAL HEARING] BEFORE SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER Assessment Year: 2016-17 Adarsh Agrawal, Vs. Dy, Commissioner of Income Tax, 353, Sadar Bazar, Cantt., Circle 2(1), Jabalpur. Jabalpur PAN : AHNPA 0832G (Appellant) (Respondent) Appellant by Shri Dhiraj Ghai, F.C.A. Respondent by Shri Ravi Mehrotra, Sr. DR Date of hearing 18/08/2023 Date of pronouncement /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 National Faceless Appeal Centre (NFAC), Delhi for Assessment Year (AY) 2016-17.
2. The ld. Counsel for the assessee sought the permission of the Bench to withdraw the appeal by moving application dated 07.07.2023 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 /08/2023)
( ANADEE NATH MISSHRA ) (SUDHANSHU SRIVASTAVA) Accountant Member Judicial Member Dated: /08/2023 Aks Copy of the order forwarded to :
1. 1. The Appellant 2. The Respondent. 3. Concerned CIT 4. The CIT(A) 5. D.R., I.T.A.T., Jabalpur Asstt. Registrar
IN THE INCOME TAX APPELLATE TRIBUNAL JABALPUR BENCH JABALPUR [THROUGH VIRTUAL HEARING] BEFORE SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER Assessment Year: 2016-17 Adarsh Agrawal, Vs. Dy, Commissioner of Income Tax, 353, Sadar Bazar, Cantt., Circle 2(1), Jabalpur. Jabalpur PAN : AHNPA 0832G (Appellant) (Respondent) Appellant by Shri Dhiraj Ghai, F.C.A. Respondent by Shri Ravi Mehrotra, Sr. DR Date of hearing 18/08/2023 Date of pronouncement /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 National Faceless Appeal Centre (NFAC), Delhi for Assessment Year (AY) 2016-17.
2. The ld. Counsel for the assessee sought the permission of the Bench to withdraw the appeal by moving application dated 07.07.2023 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 /08/2023)
( ANADEE NATH MISSHRA ) (SUDHANSHU SRIVASTAVA) Accountant Member Judicial Member Dated: /08/2023 Aks Copy of the order forwarded to :
1. 1. The Appellant 2. The Respondent. 3. Concerned CIT 4. The CIT(A) 5. D.R., I.T.A.T., Jabalpur Asstt. Registrar
IN THE INCOME TAX APPELLATE TRIBUNAL JABALPUR BENCH JABALPUR [THROUGH VIRTUAL HEARING] BEFORE SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER Assessment Year: 2016-17 Adarsh Agrawal, Vs. Dy, Commissioner of Income Tax, 353, Sadar Bazar, Cantt., Circle 2(1), Jabalpur. Jabalpur PAN : AHNPA 0832G (Appellant) (Respondent) Appellant by Shri Dhiraj Ghai, F.C.A. Respondent by Shri Ravi Mehrotra, Sr. DR Date of hearing 18/08/2023 Date of pronouncement /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 National Faceless Appeal Centre (NFAC), Delhi for Assessment Year (AY) 2016-17.
2. The ld. Counsel for the assessee sought the permission of the Bench to withdraw the appeal by moving application dated 07.07.2023 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 /08/2023)
( ANADEE NATH MISSHRA ) (SUDHANSHU SRIVASTAVA) Accountant Member Judicial Member Dated: /08/2023 Aks Copy of the order forwarded to :
1. 1. The Appellant 2. The Respondent. 3. Concerned CIT 4. The CIT(A) 5. D.R., I.T.A.T., Jabalpur Asstt. Registrar
IN THE INCOME TAX APPELLATE TRIBUNAL JABALPUR BENCH JABALPUR [THROUGH VIRTUAL HEARING] BEFORE SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER Assessment Year: 2016-17 Adarsh Agrawal, Vs. Dy, Commissioner of Income Tax, 353, Sadar Bazar, Cantt., Circle 2(1), Jabalpur. Jabalpur PAN : AHNPA 0832G (Appellant) (Respondent) Appellant by Shri Dhiraj Ghai, F.C.A. Respondent by Shri Ravi Mehrotra, Sr. DR Date of hearing 18/08/2023 Date of pronouncement /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 National Faceless Appeal Centre (NFAC), Delhi for Assessment Year (AY) 2016-17.
2. The ld. Counsel for the assessee sought the permission of the Bench to withdraw the appeal by moving application dated 07.07.2023 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 /08/2023)
( ANADEE NATH MISSHRA ) (SUDHANSHU SRIVASTAVA) Accountant Member Judicial Member Dated: /08/2023 Aks Copy of the order forwarded to :
1. 1. The Appellant 2. The Respondent. 3. Concerned CIT 4. The CIT(A) 5. D.R., I.T.A.T., Jabalpur Asstt. Registrar
IN THE INCOME TAX APPELLATE TRIBUNAL JABALPUR BENCH JABALPUR [THROUGH VIRTUAL HEARING] BEFORE SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER Assessment Year: 2016-17 Adarsh Agrawal, Vs. Dy, Commissioner of Income Tax, 353, Sadar Bazar, Cantt., Circle 2(1), Jabalpur. Jabalpur PAN : AHNPA 0832G (Appellant) (Respondent) Appellant by Shri Dhiraj Ghai, F.C.A. Respondent by Shri Ravi Mehrotra, Sr. DR Date of hearing 18/08/2023 Date of pronouncement /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 National Faceless Appeal Centre (NFAC), Delhi for Assessment Year (AY) 2016-17.
2. The ld. Counsel for the assessee sought the permission of the Bench to withdraw the appeal by moving application dated 07.07.2023 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 /08/2023)
( ANADEE NATH MISSHRA ) (SUDHANSHU SRIVASTAVA) Accountant Member Judicial Member Dated: /08/2023 Aks Copy of the order forwarded to :
1. 1. The Appellant 2. The Respondent. 3. Concerned CIT 4. The CIT(A) 5. D.R., I.T.A.T., Jabalpur Asstt. Registrar
IN THE INCOME TAX APPELLATE TRIBUNAL JABALPUR BENCH JABALPUR [THROUGH VIRTUAL HEARING] BEFORE SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER Assessment Year: 2016-17 Adarsh Agrawal, Vs. Dy, Commissioner of Income Tax, 353, Sadar Bazar, Cantt., Circle 2(1), Jabalpur. Jabalpur PAN : AHNPA 0832G (Appellant) (Respondent) Appellant by Shri Dhiraj Ghai, F.C.A. Respondent by Shri Ravi Mehrotra, Sr. DR Date of hearing 18/08/2023 Date of pronouncement /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 National Faceless Appeal Centre (NFAC), Delhi for Assessment Year (AY) 2016-17.
2. The ld. Counsel for the assessee sought the permission of the Bench to withdraw the appeal by moving application dated 07.07.2023 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 /08/2023)
( ANADEE NATH MISSHRA ) (SUDHANSHU SRIVASTAVA) Accountant Member Judicial Member Dated: /08/2023 Aks Copy of the order forwarded to :
1. 1. The Appellant 2. The Respondent. 3. Concerned CIT 4. The CIT(A) 5. D.R., I.T.A.T., Jabalpur Asstt. Registrar
IN THE INCOME TAX APPELLATE TRIBUNAL JABALPUR BENCH JABALPUR [THROUGH VIRTUAL HEARING] BEFORE SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER Assessment Year: 2016-17 Adarsh Agrawal, Vs. Dy, Commissioner of Income Tax, 353, Sadar Bazar, Cantt., Circle 2(1), Jabalpur. Jabalpur PAN : AHNPA 0832G (Appellant) (Respondent) Appellant by Shri Dhiraj Ghai, F.C.A. Respondent by Shri Ravi Mehrotra, Sr. DR Date of hearing 18/08/2023 Date of pronouncement /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 National Faceless Appeal Centre (NFAC), Delhi for Assessment Year (AY) 2016-17.
2. The ld. Counsel for the assessee sought the permission of the Bench to withdraw the appeal by moving application dated 07.07.2023 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 /08/2023)
( ANADEE NATH MISSHRA ) (SUDHANSHU SRIVASTAVA) Accountant Member Judicial Member Dated: /08/2023 Aks Copy of the order forwarded to :
1. 1. The Appellant 2. The Respondent. 3. Concerned CIT 4. The CIT(A) 5. D.R., I.T.A.T., Jabalpur Asstt. Registrar
IN THE INCOME TAX APPELLATE TRIBUNAL JABALPUR BENCH JABALPUR [THROUGH VIRTUAL HEARING] BEFORE SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER Assessment Year: 2016-17 Adarsh Agrawal, Vs. Dy, Commissioner of Income Tax, 353, Sadar Bazar, Cantt., Circle 2(1), Jabalpur. Jabalpur PAN : AHNPA 0832G (Appellant) (Respondent) Appellant by Shri Dhiraj Ghai, F.C.A. Respondent by Shri Ravi Mehrotra, Sr. DR Date of hearing 18/08/2023 Date of pronouncement /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 National Faceless Appeal Centre (NFAC), Delhi for Assessment Year (AY) 2016-17.
2. The ld. Counsel for the assessee sought the permission of the Bench to withdraw the appeal by moving application dated 07.07.2023 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 /08/2023)
( ANADEE NATH MISSHRA ) (SUDHANSHU SRIVASTAVA) Accountant Member Judicial Member Dated: /08/2023 Aks Copy of the order forwarded to :
1. 1. The Appellant 2. The Respondent. 3. Concerned CIT 4. The CIT(A) 5. D.R., I.T.A.T., Jabalpur Asstt. Registrar
IN THE INCOME TAX APPELLATE TRIBUNAL JABALPUR BENCH JABALPUR [THROUGH VIRTUAL HEARING] BEFORE SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER Assessment Year: 2016-17 Adarsh Agrawal, Vs. Dy, Commissioner of Income Tax, 353, Sadar Bazar, Cantt., Circle 2(1), Jabalpur. Jabalpur PAN : AHNPA 0832G (Appellant) (Respondent) Appellant by Shri Dhiraj Ghai, F.C.A. Respondent by Shri Ravi Mehrotra, Sr. DR Date of hearing 18/08/2023 Date of pronouncement /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 National Faceless Appeal Centre (NFAC), Delhi for Assessment Year (AY) 2016-17.
2. The ld. Counsel for the assessee sought the permission of the Bench to withdraw the appeal by moving application dated 07.07.2023 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 /08/2023)
( ANADEE NATH MISSHRA ) (SUDHANSHU SRIVASTAVA) Accountant Member Judicial Member Dated: /08/2023 Aks Copy of the order forwarded to :
1. 1. The Appellant 2. The Respondent. 3. Concerned CIT 4. The CIT(A) 5. D.R., I.T.A.T., Jabalpur Asstt. Registrar
IN THE INCOME TAX APPELLATE TRIBUNAL JABALPUR BENCH JABALPUR [THROUGH VIRTUAL HEARING] BEFORE SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER Assessment Year: 2016-17 Adarsh Agrawal, Vs. Dy, Commissioner of Income Tax, 353, Sadar Bazar, Cantt., Circle 2(1), Jabalpur. Jabalpur PAN : AHNPA 0832G (Appellant) (Respondent) Appellant by Shri Dhiraj Ghai, F.C.A. Respondent by Shri Ravi Mehrotra, Sr. DR Date of hearing 18/08/2023 Date of pronouncement /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 National Faceless Appeal Centre (NFAC), Delhi for Assessment Year (AY) 2016-17.
2. The ld. Counsel for the assessee sought the permission of the Bench to withdraw the appeal by moving application dated 07.07.2023 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 /08/2023)
( ANADEE NATH MISSHRA ) (SUDHANSHU SRIVASTAVA) Accountant Member Judicial Member Dated: /08/2023 Aks Copy of the order forwarded to :
1. 1. The Appellant 2. The Respondent. 3. Concerned CIT 4. The CIT(A) 5. D.R., I.T.A.T., Jabalpur Asstt. Registrar
IN THE INCOME TAX APPELLATE TRIBUNAL JABALPUR BENCH JABALPUR [THROUGH VIRTUAL HEARING] BEFORE SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER Assessment Year: 2016-17 Adarsh Agrawal, Vs. Dy, Commissioner of Income Tax, 353, Sadar Bazar, Cantt., Circle 2(1), Jabalpur. Jabalpur PAN : AHNPA 0832G (Appellant) (Respondent) Appellant by Shri Dhiraj Ghai, F.C.A. Respondent by Shri Ravi Mehrotra, Sr. DR Date of hearing 18/08/2023 Date of pronouncement /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 National Faceless Appeal Centre (NFAC), Delhi for Assessment Year (AY) 2016-17.
2. The ld. Counsel for the assessee sought the permission of the Bench to withdraw the appeal by moving application dated 07.07.2023 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 /08/2023)
( ANADEE NATH MISSHRA ) (SUDHANSHU SRIVASTAVA) Accountant Member Judicial Member Dated: /08/2023 Aks Copy of the order forwarded to :
1. 1. The Appellant 2. The Respondent. 3. Concerned CIT 4. The CIT(A) 5. D.R., I.T.A.T., Jabalpur Asstt. Registrar
IN THE INCOME TAX APPELLATE TRIBUNAL JABALPUR BENCH JABALPUR [THROUGH VIRTUAL HEARING] BEFORE SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER Assessment Year: 2016-17 Adarsh Agrawal, Vs. Dy, Commissioner of Income Tax, 353, Sadar Bazar, Cantt., Circle 2(1), Jabalpur. Jabalpur PAN : AHNPA 0832G (Appellant) (Respondent) Appellant by Shri Dhiraj Ghai, F.C.A. Respondent by Shri Ravi Mehrotra, Sr. DR Date of hearing 18/08/2023 Date of pronouncement /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 National Faceless Appeal Centre (NFAC), Delhi for Assessment Year (AY) 2016-17.
2. The ld. Counsel for the assessee sought the permission of the Bench to withdraw the appeal by moving application dated 07.07.2023 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 /08/2023)
( ANADEE NATH MISSHRA ) (SUDHANSHU SRIVASTAVA) Accountant Member Judicial Member Dated: /08/2023 Aks Copy of the order forwarded to :
1. 1. The Appellant 2. The Respondent. 3. Concerned CIT 4. The CIT(A) 5. D.R., I.T.A.T., Jabalpur Asstt. Registrar
IN THE INCOME TAX APPELLATE TRIBUNAL JABALPUR BENCH JABALPUR [THROUGH VIRTUAL HEARING] BEFORE SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER Assessment Year: 2016-17 Adarsh Agrawal, Vs. Dy, Commissioner of Income Tax, 353, Sadar Bazar, Cantt., Circle 2(1), Jabalpur. Jabalpur PAN : AHNPA 0832G (Appellant) (Respondent) Appellant by Shri Dhiraj Ghai, F.C.A. Respondent by Shri Ravi Mehrotra, Sr. DR Date of hearing 18/08/2023 Date of pronouncement /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 National Faceless Appeal Centre (NFAC), Delhi for Assessment Year (AY) 2016-17.
2. The ld. Counsel for the assessee sought the permission of the Bench to withdraw the appeal by moving application dated 07.07.2023 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 /08/2023)
( ANADEE NATH MISSHRA ) (SUDHANSHU SRIVASTAVA) Accountant Member Judicial Member Dated: /08/2023 Aks Copy of the order forwarded to :
1. 1. The Appellant 2. The Respondent. 3. Concerned CIT 4. The CIT(A) 5. D.R., I.T.A.T., Jabalpur Asstt. Registrar
IN THE INCOME TAX APPELLATE TRIBUNAL JABALPUR BENCH JABALPUR [THROUGH VIRTUAL HEARING] BEFORE SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER Assessment Year: 2016-17 Adarsh Agrawal, Vs. Dy, Commissioner of Income Tax, 353, Sadar Bazar, Cantt., Circle 2(1), Jabalpur. Jabalpur PAN : AHNPA 0832G (Appellant) (Respondent) Appellant by Shri Dhiraj Ghai, F.C.A. Respondent by Shri Ravi Mehrotra, Sr. DR Date of hearing 18/08/2023 Date of pronouncement /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 National Faceless Appeal Centre (NFAC), Delhi for Assessment Year (AY) 2016-17.
2. The ld. Counsel for the assessee sought the permission of the Bench to withdraw the appeal by moving application dated 07.07.2023 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 /08/2023)
( ANADEE NATH MISSHRA ) (SUDHANSHU SRIVASTAVA) Accountant Member Judicial Member Dated: /08/2023 Aks Copy of the order forwarded to :
1. 1. The Appellant 2. The Respondent. 3. Concerned CIT 4. The CIT(A) 5. D.R., I.T.A.T., Jabalpur Asstt. Registrar
IN THE INCOME TAX APPELLATE TRIBUNAL JABALPUR BENCH JABALPUR [THROUGH VIRTUAL HEARING] BEFORE SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER Assessment Year: 2016-17 Adarsh Agrawal, Vs. Dy, Commissioner of Income Tax, 353, Sadar Bazar, Cantt., Circle 2(1), Jabalpur. Jabalpur PAN : AHNPA 0832G (Appellant) (Respondent) Appellant by Shri Dhiraj Ghai, F.C.A. Respondent by Shri Ravi Mehrotra, Sr. DR Date of hearing 18/08/2023 Date of pronouncement /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 National Faceless Appeal Centre (NFAC), Delhi for Assessment Year (AY) 2016-17.
2. The ld. Counsel for the assessee sought the permission of the Bench to withdraw the appeal by moving application dated 07.07.2023 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 /08/2023)
( ANADEE NATH MISSHRA ) (SUDHANSHU SRIVASTAVA) Accountant Member Judicial Member Dated: /08/2023 Aks Copy of the order forwarded to :
1. 1. The Appellant 2. The Respondent. 3. Concerned CIT 4. The CIT(A) 5. D.R., I.T.A.T., Jabalpur Asstt. Registrar
IN THE INCOME TAX APPELLATE TRIBUNAL JABALPUR BENCH JABALPUR [THROUGH VIRTUAL HEARING] BEFORE SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER Assessment Year: 2016-17 Adarsh Agrawal, Vs. Dy, Commissioner of Income Tax, 353, Sadar Bazar, Cantt., Circle 2(1), Jabalpur. Jabalpur PAN : AHNPA 0832G (Appellant) (Respondent) Appellant by Shri Dhiraj Ghai, F.C.A. Respondent by Shri Ravi Mehrotra, Sr. DR Date of hearing 18/08/2023 Date of pronouncement /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 National Faceless Appeal Centre (NFAC), Delhi for Assessment Year (AY) 2016-17.
2. The ld. Counsel for the assessee sought the permission of the Bench to withdraw the appeal by moving application dated 07.07.2023 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 /08/2023)
( ANADEE NATH MISSHRA ) (SUDHANSHU SRIVASTAVA) Accountant Member Judicial Member Dated: /08/2023 Aks Copy of the order forwarded to :
1. 1. The Appellant 2. The Respondent. 3. Concerned CIT 4. The CIT(A) 5. D.R., I.T.A.T., Jabalpur Asstt. Registrar
IN THE INCOME TAX APPELLATE TRIBUNAL JABALPUR BENCH JABALPUR [THROUGH VIRTUAL HEARING] BEFORE SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER Assessment Year: 2016-17 Adarsh Agrawal, Vs. Dy, Commissioner of Income Tax, 353, Sadar Bazar, Cantt., Circle 2(1), Jabalpur. Jabalpur PAN : AHNPA 0832G (Appellant) (Respondent) Appellant by Shri Dhiraj Ghai, F.C.A. Respondent by Shri Ravi Mehrotra, Sr. DR Date of hearing 18/08/2023 Date of pronouncement /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 National Faceless Appeal Centre (NFAC), Delhi for Assessment Year (AY) 2016-17.
2. The ld. Counsel for the assessee sought the permission of the Bench to withdraw the appeal by moving application dated 07.07.2023 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 /08/2023)
( ANADEE NATH MISSHRA ) (SUDHANSHU SRIVASTAVA) Accountant Member Judicial Member Dated: /08/2023 Aks Copy of the order forwarded to :
1. 1. The Appellant 2. The Respondent. 3. Concerned CIT 4. The CIT(A) 5. D.R., I.T.A.T., Jabalpur Asstt. Registrar
IN THE INCOME TAX APPELLATE TRIBUNAL JABALPUR BENCH JABALPUR [THROUGH VIRTUAL HEARING] BEFORE SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER Assessment Year: 2016-17 Adarsh Agrawal, Vs. Dy, Commissioner of Income Tax, 353, Sadar Bazar, Cantt., Circle 2(1), Jabalpur. Jabalpur PAN : AHNPA 0832G (Appellant) (Respondent) Appellant by Shri Dhiraj Ghai, F.C.A. Respondent by Shri Ravi Mehrotra, Sr. DR Date of hearing 18/08/2023 Date of pronouncement /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 National Faceless Appeal Centre (NFAC), Delhi for Assessment Year (AY) 2016-17.
2. The ld. Counsel for the assessee sought the permission of the Bench to withdraw the appeal by moving application dated 07.07.2023 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 /08/2023)
( ANADEE NATH MISSHRA ) (SUDHANSHU SRIVASTAVA) Accountant Member Judicial Member Dated: /08/2023 Aks Copy of the order forwarded to :
1. 1. The Appellant 2. The Respondent. 3. Concerned CIT 4. The CIT(A) 5. D.R., I.T.A.T., Jabalpur Asstt. Registrar
IN THE INCOME TAX APPELLATE TRIBUNAL JABALPUR BENCH JABALPUR [THROUGH VIRTUAL HEARING] BEFORE SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER Assessment Year: 2016-17 Adarsh Agrawal, Vs. Dy, Commissioner of Income Tax, 353, Sadar Bazar, Cantt., Circle 2(1), Jabalpur. Jabalpur PAN : AHNPA 0832G (Appellant) (Respondent) Appellant by Shri Dhiraj Ghai, F.C.A. Respondent by Shri Ravi Mehrotra, Sr. DR Date of hearing 18/08/2023 Date of pronouncement /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 National Faceless Appeal Centre (NFAC), Delhi for Assessment Year (AY) 2016-17.
2. The ld. Counsel for the assessee sought the permission of the Bench to withdraw the appeal by moving application dated 07.07.2023 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 /08/2023)
( ANADEE NATH MISSHRA ) (SUDHANSHU SRIVASTAVA) Accountant Member Judicial Member Dated: /08/2023 Aks Copy of the order forwarded to :
1. 1. The Appellant 2. The Respondent. 3. Concerned CIT 4. The CIT(A) 5. D.R., I.T.A.T., Jabalpur Asstt. Registrar
IN THE INCOME TAX APPELLATE TRIBUNAL JABALPUR BENCH JABALPUR [THROUGH VIRTUAL HEARING] BEFORE SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER Assessment Year: 2016-17 Adarsh Agrawal, Vs. Dy, Commissioner of Income Tax, 353, Sadar Bazar, Cantt., Circle 2(1), Jabalpur. Jabalpur PAN : AHNPA 0832G (Appellant) (Respondent) Appellant by Shri Dhiraj Ghai, F.C.A. Respondent by Shri Ravi Mehrotra, Sr. DR Date of hearing 18/08/2023 Date of pronouncement /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 National Faceless Appeal Centre (NFAC), Delhi for Assessment Year (AY) 2016-17.
2. The ld. Counsel for the assessee sought the permission of the Bench to withdraw the appeal by moving application dated 07.07.2023 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 /08/2023)
( ANADEE NATH MISSHRA ) (SUDHANSHU SRIVASTAVA) Accountant Member Judicial Member Dated: /08/2023 Aks Copy of the order forwarded to :
1. 1. The Appellant 2. The Respondent. 3. Concerned CIT 4. The CIT(A) 5. D.R., I.T.A.T., Jabalpur Asstt. Registrar
IN THE INCOME TAX APPELLATE TRIBUNAL JABALPUR BENCH JABALPUR [THROUGH VIRTUAL HEARING] BEFORE SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER Assessment Year: 2016-17 Adarsh Agrawal, Vs. Dy, Commissioner of Income Tax, 353, Sadar Bazar, Cantt., Circle 2(1), Jabalpur. Jabalpur PAN : AHNPA 0832G (Appellant) (Respondent) Appellant by Shri Dhiraj Ghai, F.C.A. Respondent by Shri Ravi Mehrotra, Sr. DR Date of hearing 18/08/2023 Date of pronouncement /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 National Faceless Appeal Centre (NFAC), Delhi for Assessment Year (AY) 2016-17.
2. The ld. Counsel for the assessee sought the permission of the Bench to withdraw the appeal by moving application dated 07.07.2023 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 /08/2023)
( ANADEE NATH MISSHRA ) (SUDHANSHU SRIVASTAVA) Accountant Member Judicial Member Dated: /08/2023 Aks Copy of the order forwarded to :
1. 1. The Appellant 2. The Respondent. 3. Concerned CIT 4. The CIT(A) 5. D.R., I.T.A.T., Jabalpur Asstt. Registrar
IN THE INCOME TAX APPELLATE TRIBUNAL JABALPUR BENCH JABALPUR [THROUGH VIRTUAL HEARING] BEFORE SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER Assessment Year: 2016-17 Adarsh Agrawal, Vs. Dy, Commissioner of Income Tax, 353, Sadar Bazar, Cantt., Circle 2(1), Jabalpur. Jabalpur PAN : AHNPA 0832G (Appellant) (Respondent) Appellant by Shri Dhiraj Ghai, F.C.A. Respondent by Shri Ravi Mehrotra, Sr. DR Date of hearing 18/08/2023 Date of pronouncement /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 National Faceless Appeal Centre (NFAC), Delhi for Assessment Year (AY) 2016-17.
The ld. Counsel for the assessee sought the permission of the Bench to withdraw the appeal by moving application dated 07.07.2023 stating that the appeal may be allowed to be withdrawn.
Learned D.R. has no objection.
Accordingly, we permit the assessee to withdraw the present appeal.
In the final result, appeal filed by the assessee is dismissed as withdrawn.
(Order pronounced in the open court on /08/2023)
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