SHRI GYAN PRAKASH SAHU,RANCHI vs. PR. CIT (C), PATNA, PATNA

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ITA 16/RAN/2021Status: DisposedITAT Ranchi08 September 2023AY 2010-112 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal granted the assessee's request to withdraw the appeal. The appeal was accordingly dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against an order passed by the Pr. CIT under Section 263 of the Income Tax Act. The assessee's authorized representative subsequently filed a letter seeking permission to withdraw the appeal.

What were the issues?

Whether the assessee's appeal against the Pr. CIT's order should be allowed to be withdrawn.

Which sections of the Income-tax Act were involved?

Section 263

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, RANCHI BENCH, RANCHI

Before: SHRI SONJOY SARMA, HON’BLE & SHRI GIRISH AGRAWAL, HON’BLE

For Appellant: Shri Devesh Poddar, Advocate
For Respondent: Shri Pranob Kumar Koley, Sr. DR
Hearing: 06.09.2023Pronounced: 08.09.2023

O R D E R

PER SONJOY SARMA, JM:

1.

The present appeal has been preferred by the assessee against the order dated 21.05.2020 of Pr. CIT (Central), Patna passed u/s 263 of the Income Tax Act [hereinafter referred to as the ‘Act’].

2.

In this case, the authorized representative of the assessee has filed a letter dated 05.09.2023 seeking permission of the bench to withdraw this appeal filed by the assessee. Since the ld. DR has no objection in this regard, the permission as sought by the assessee is granted and this appeal of the assessee is dismissed as withdrawn.

3.

In the result, the appeal of the assessee is dismissed as withdrawn. Order pronounced in the open court on 08.09.2023

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