PRAKASH CHAND HINDUJA,KATNI vs. PRINCIPAL COMMISSIONER OF INCOME TSX JABALPUR 1., JABALPUR

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ITA 40/JAB/2022Status: DisposedITAT Jabalpur21 July 2023AY 2017-182 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal granted the assessee's request to withdraw the appeal. The appeal was accordingly dismissed as withdrawn.

What were the facts?

The assessee filed an appeal before the ITAT against an order of the Pr. Commissioner of Income Tax for Assessment Year 2017-18. The assessee subsequently sought permission to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal filed before the tribunal.

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, CA
For Respondent: Shri Ravi Mehrotra, CIT(DR)
Hearing: 07/07/2023Pronounced: 21/07/2023

O R D E R PER SUDHANSHU SRIVASTAVA, J.M.: This appeal is preferred by the assessee against the order dated 02.03.2022 passed by the Ld. Pr. Commissioner of Income Tax, Jabalpur- 1 for A.Y. 2017-18. 2. The ld. Counsel for the assessee sought the permission of the Bench to withdraw the appeal by moving application dated 06.07.2023 stating that the appeal may be allowed to be withdrawn. 3.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.

4.

In the final result, appeal filed by the assessee is dismissed as withdrawn.

(Order pronounced in the open court on 21/07/2023 in accordance with Rule 34(4) of the I.T.A.T. Rules.)

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