What did the Tribunal hold?

The Tribunal permitted the assessee to withdraw the appeal as no objection was raised by the Revenue. Consequently, the appeal was dismissed as withdrawn.

The assessee filed an appeal before the Income Tax Appellate Tribunal (ITAT) against an order of the Principal Commissioner of Income Tax (Pr. CIT). During the hearing, the assessee's counsel requested permission to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal filed before the ITAT.

Shri Subhash Chandra Patidar… vs PCIT | ITAT Indore 2020

Income Tax Appellate Tribunal, INDORE BENCH, INDORE

Before: SHRI KUL BHARAT & SHRI MANISH BORAD

For Appellant: Shri Vikram Gupte, CA

For Respondent: Shri K.G. Goyal, Sr. DR

Hearing: 28.07.2020Pronounced: 28.07.2020

Shri Subhash Chandra Patidar, Pr. CIT-Ujjain बनाम/ 68, Laxmi Nagar, Ujjain Vs. (Appellant) (Revenue ) P.A. No.ABXPG9945J Appellant by Shri Vikram Gupte, CA Revenue by Shri K.G. Goyal, Sr. DR Date of Hearing: 28.07.2020 Date of Pronouncement: 28.07.2020 आदेश / O R D E R PER KUL BHARAT, J.M: This appeal is filed by the assessee against the order of ld. Pr. CIT, Ujjain dated 30.03.2019 for the Assessment Year 2009-10.

When this appeal is taken up for hearing, the Ld. Counsel for the assessee has submitted that he may be permitted to withdraw the appeal.

Shubhash Chandra Patidar

The Ld. D.R. has not raised any objection. Thus, this appeal is dismissed as withdrawn.

In the result, the appeal filed by the assessee is dismissed.

Order was pronounced in the open court on 28.07.2020.

SHRI SUBHASH CHANDRA PATIDAR,UJJAIN vs. PR. CIT UJJAIN, UJJAIN

What did the Tribunal hold?

What were the facts?

What were the issues?

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