SRI SANTOSH KUMAR CHOUDHARY,RANCHI vs. DCIT,CIRCLE-3, RANCHI

PDF · subscribers
ITA 286/RAN/2018Status: DisposedITAT Ranchi18 October 2023AY 2014-152 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal noted that the assessee did not want to press the appeal. Consequently, the Revenue had no objection to the appeal being dismissed as withdrawn.

What were the facts?

The assessee filed an appeal before the Income Tax Appellate Tribunal against an order of the Commissioner of Income Tax (Appeals). The assessee, at the outset of the hearing, expressed a desire not to pursue the appeal.

What were the issues?

The primary issue was whether the assessee wished to proceed with the appeal filed before the Tribunal.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, KOLKATA-RANCHI ‘e-COURT’, KOLKATA

Before: Shri Rajpal Yadav, Vice-(KZ) & Shri Rajesh Kumar

Per Rajpal Yadav, Vice-President (KZ):- The assessee is in appeal before the Tribunal against the order of ld. Commissioner of Income Tax (Appeals), Ranchi dated 11.06.2018 passed for Assessment Year 2014-15.

1.

Assessment Year: 2014-2015 Sri Santosh Kumar Choudhary 2. Shri Devesh Poddar, ld. Counsel for the assessee at the very outset submitted that the assessee does not want to pursue this appeal and it be dismissed as withdrawn.

3.

Since the assessee does not want to press this appeal, therefore, ld. D.R. could have no objection if the appeal is being dismissed as withdrawn.

4.

In the result, the appeal of the assessee is dismissed. Order pronounced in the open Court on 18.10.2023.

Recent GST High Court judgments

Search GST case law →