SHRI MAHENDERA KUMAR GONAWAT,JAIPUR vs. PR. CIT-2, JAIPUR

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ITA 730/JPR/2019Status: DisposedITAT Jaipur08 January 2020AY 2014-152 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal noted that the assessee did not wish to press the appeal. The revenue did not object to the withdrawal. Therefore, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against an order passed under Section 263 of the Act. During the hearing, the assessee's representative stated that they no longer wished to pursue the appeal.

What were the issues?

Whether the assessee's appeal should be dismissed as withdrawn when the assessee no longer wishes to press it.

Which sections of the Income-tax Act were involved?

Section 263

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, JAIPUR BENCHES,”B” JAIPUR

Before: SHRI VIJAY PAL RAO, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA. No. 730/JP/2019

For Appellant: Shri S.L.Jain (Adv.) jktLo dh vksj ls@
Hearing: 09/01/2020Pronounced: 09/01/2020

आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR Jh fot; iky jko] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE: SHRI VIJAY PAL RAO, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA. No. 730/JP/2019 fu/kZkj.k o"kZ@Assessment Years : 2014-15 cuke Sh. Mahendera Kumar Gonawat The Pr. CIT-2, Vs. S/o Shri Ram Narain, Jaipur. B-17, Bajaj Nagar, Tonk Road, Jaipur. ToLFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AFCPG 5018 B vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri S.L.Jain (Adv.) jktLo dh vksj ls@ Revenue by : Shri B.K. Gupta (CIT) lquokbZ dh rkjh[k@ Date of Hearing : 09/01/2020 mn?kks"k.kk dh rkjh[k@Date of Pronouncement : 09/01/2020 vkns'k@ ORDER PER: VIKRAM SINGH YADAV, A.M. This is an appeal filed by the assessee against the order of ld. Pr.CIT-2, Jaipur dated 28.03.2019 passed U/s 263 of the Act for the Assessment Year 2014-15.

2.

During the course of hearing, the ld. AR submitted that the assessee does not wish to press this appeal as the matter in the set-aside proceedings has already been decided in favour of the 2 Sh. Mahendera Kumar Gonawat vs. Pr. CIT assessee by the Assessing Officer. The ld. DR did not raise any specific objection in accepting the said prayer of withdrawal by the assessee.

3.

After hearing both the parties, the appeal is dismissed as withdrawn by the assessee.

In the result, the appeal filed by the assessee is disposed off.

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