SHRI SUKHBIR SINGH BADAL,MUKTSAR vs. ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE-II, BATHINDA

ITA 97/ASR/2018Status: DisposedITAT Amritsar17 September 2021AY 2008-092 pages

AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal accepted the assessee's request for withdrawal of the appeal. The appeal filed by the assessee was dismissed as withdrawn.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 for the assessment year 2008-09. The assessee subsequently filed an application requesting withdrawal of 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, AMRITSAR BENCH, AMRITSAR.

Before: SH. LALIET KUMAR & DR. M. L. MEENA

Hearing: 20.09.2021Pronounced: 20.09.2021

ORDER Per Dr. M. L. Meena, AM:

This appeal by the assessee for the assessment year 2008-09 is directed against the order of Ld. CIT(A), Bhatinda, dated 07.12.2017. 2. At the outset, the ld. AR of the assessee has requested for withdrawal of this appeal vide application dated 18.09.2021. 3. Learned CIT DR has no objection.

In view of the above, we accept the request of the assessee for withdrawal of the appeal.

In the result, the appeal filed by the assessee is dismissed as withdrawn. Order pronounced in the open court on 20.09.2021 Sd/- Sd/- (Laliet Kumar) (Dr. M. L. Meena) Judicial Member Accountant Member Copy of the order forwarded to: (1)The Appellant (2) The Respondent (3) The CIT (4) The CIT (Appeals) (5) The DR, I.T.A.T.

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