PRAVAKAR SAMANTA,JAJPUR vs. PR.CIT, BHUBANESWAR

ITA 25/CTK/2022Status: HeardITAT Cuttack13 January 2023AY 2017-182 pages

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal noted that the assessee had applied for withdrawal of the miscellaneous application and, in light of this, dismissed the application.

What were the facts?

The assessee filed a miscellaneous application arising from a previous ITAT order. The assessee did not appear for the hearing but had filed an application to withdraw the miscellaneous application.

What were the issues?

The primary issue was the withdrawal of a miscellaneous application filed by the assessee.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, CUTTACK BENCH CUTTACK

Before: SHRI GEORGE MATHAN & SHRI ARUN KHODPIA

Hearing: 13/01/2023Pronounced: 13/01/2023

O R D E R

Per Bench : This miscellaneous application filed by the assessee is arising out of the order dated 06.04.2022, passed by this Tribunal in for the assessment year 2018-2019. 2. None appeared on behalf of the assessee, however, the assessee has filed an application for withdrawal of this miscellaneous application. Accordingly, we dismiss this miscellaneous application filed by the assessee as withdrawn. 3. In the result, this miscellaneous application filed by the assessee is dismissed. Order dictated and pronounced in the open court on 13/01/2023. (अरुण खोड़पऩया) (जाजज माथन) (ARUN KHODPIA) (GEORGE MATHAN) ऱेखा सदस्य/ ACCOUNTANT MEMBER न्यानयक सदस्य / JUDICIAL MEMBER कटक Cuttack; ददनाांक Dated 13/01/2023 Prakash Kumar Mishra, Sr.P.S.

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