SH. VINOD KUMAR GOYAL,GIDDERBAHA vs. THE INCOME TAX OFFICER, BATHINDA

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ITA 130/ASR/2016Status: DisposedITAT Amritsar06 July 2021AY 2007-082 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal considered the application filed by the assessee's counsel and allowed the withdrawal of the appeals. Consequently, the appeals were dismissed as withdrawn.

What were the facts?

The assessee filed appeals before the ITAT against an order passed by the CIT(A). The assessee's counsel later filed an application to withdraw the appeals.

What were the issues?

The primary issue was whether the assessee should be permitted to withdraw their appeals before the Tribunal.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, AMRITSAR BENCH, AMRITSAR.

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

For Respondent: Smt. Ratinder Kaur, D. R
Hearing: 06.07.2021Pronounced: 06.07.2021

ORDER Per Bench: The ld. Counsel for the assessee has submitted an application on 28th June, 2021, with a request that the “appellant no more wishes to contest the order dated 29.12.2015 passed by the ld. CIT(A) and seek the permission to withdraw the appeals”. The ld. DR would have no objection. We, therefore, consider the application filed by the ld. Counsel of the assessee, and we dismiss the appeals of the assessee’s as withdrawn.

I.T.A Nos. 130&131/Asr/2016 2

2.

In the result, both the appeals filed by the assessee are dismissed as withdrawn.

Order pronounced in the open court on 06/07/2021.

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