YOGESH MEHTA HUF,INDORE vs. ITO-4(5), INDORE
What did the Tribunal hold?
The tribunal granted the assessee's request to withdraw the appeal. Consequently, the appeal was dismissed as withdrawn.
What were the facts?
The assessee filed an appeal against the order of the Commissioner of Income Tax (Appeals). At the commencement of the hearing, the assessee's counsel expressed no intention to pursue the current appeal.
What were the issues?
The primary issue was whether the assessee should be allowed to withdraw their appeal.
AI-generated summary — verify with the full judgment below
आदेश �नधा�रण वष� 2014-15 के �लए �नधा�रती �वारा यह अपील �व�वान आयकर आयु�त (अपील)-II, इंदौर के आदेश �दनांक 26.12.2018 के �व�� अपील के आधार� म� व�ण�त आधार पर दा�खल क� गई है ।
सुनवाई के �ारंभ म� ह�, �नधा�रती के �व�वान अ�धव�ता ने �नवेदन �कया �क �नधा�रती वत�मान अपील का अनुसरण करने का इ�छुक नह� है । अतः उ�ह�ने इस अपील को वा�पस लेने क� अनुम�त �दान करने का अनुरोध �कया । �व�वान �वभागीय ��त�न�ध ने �नधा�रती के अनुरोध का �वरोध नह�ं �कया है । अतः म� इस अपील को वा�पस �लए जाने क� अनुम�त �दान करता हूँ तथा इसे वा�पस �लए जाने के कारण खा�रज करता हूँ ।
2 आ.अ.सं. 259/इंदौर/2019 योगेश मेहता, �ह.अ.कु.,इंदौर
प�रणामतः, �नधा�रती क� अपील वा�पस �लए जाने के कारण खा�रज क� जाती है । यह आदेश 08.07.2020 को खुले �यायालय म� उ�घो�षत �कया गया है।
ह�ता/- (कुल भारत) �या�यक सद�य �दनांक : 08.07.2020 ��त�ल�प : अपीलाथ�, ��यथ�, आयकर आयु�त (अपील), आयकर आयु�त, �वभागीय ��त�न�ध,गाड� फ़ाइल
Recent GST High Court judgments
Search GST case law →- M/S Gujarat Co-Operative Milk Marketing Federation Limited vs. Union Of INDIAGujarat · 14 Oct 2026
- Ramesh K Devadiga vs. Khernagar Nandadeep Co Operative Housing Society LTDBombay · 14 Oct 2026
- Ramesh K Devadiga And Ors vs. Khernagar Nandadeep Co-Operative Housing Society LTD And OrsBombay · 14 Oct 2026
- Permender Singh vs. Union Of INDIA And Ors.Calcutta · 14 Oct 2026
- M/S Abdhish Dhal Samanta, Bhubaneswar vs. Chief Commissioner, CT And GST, Odisha, CuttackOrissa · 14 Oct 2026