J.M FOOTWEAR EXPORTS PRIVATE LIMITED, AGRA,AGRA vs. PCIT-1, AGRA, AGRA

ITA 87/AGR/2022Status: HeardITAT Agra20 July 2023AY 2017-183 pages

AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal considered the assessee's request to withdraw the appeal. The revenue representative had no objection to the withdrawal. Therefore, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the order of the learned CIT for AY 2017-18. At the time of hearing, the assessee did not appear but filed a letter expressing their desire to withdraw the appeal.

What were the issues?

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

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, AGRA BENCH ‘DB’: AGRA

Hearing: 17/07/2023Pronounced: 20/07/2023

ORDER PER YOGESH KUMAR U.S., JM: This appeal by Assessee is filed against the order of Learned Commissioner of Income Tax-1, Agar [“Ld. CIT”, for short], dated 31/03/2022 for Assessment Year 2017-18.

J. M. Footwear Exports Pvt. Ltd. vs. PCIT 2. At the time of hearing, no one was present on behalf of the assessee, but a letter dated 14.07.2023 was filed by the assessee expressing the desire to withdraw the present appeal and dismissed the same as withdrawn.

The Ld. Sr. DR for Revenue expressed no objection against withdrawal of the appeal by the assessee.

In view of the foregoing; this appeal filed by the assessee is dismissed as withdrawn.

Order pronounced in open Court on 20th July, 2023

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