M/S. BHAGWANDAS SHOBHALAL JAIN TOBACCO PRODUCTS PVT. LTD.,JABALPUR vs. ADDITONAL COMMISSIONER OF INCOME TAX RANGE-1, JABALPUR
What did the Tribunal hold?
The Tribunal, with the consent of the Revenue, permitted the assessee to withdraw its appeal. Consequently, the appeal was dismissed as withdrawn.
What were the facts?
The assessee filed an appeal against the assessment order for AY 2006-07. The tax effect of the appeal was low, and the assessee sought permission to withdraw the appeal.
What were the issues?
The primary issue was the assessee's request to withdraw the appeal due to low tax effect, which was granted by the Tribunal.
Which sections of the Income-tax Act were involved?
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, JABALPUR BENCH,
Before: SH. SANJAY ARORA, HONBLE
Per Sanjay Arora, AM This is an Appeal by the Assessee directed against the Order by the Commissioner of Income Tax (Appeals)-1, Jabalpur (‘CIT(A)’ for short) dated 04/8/2014, dismissing the assessee’s appeal contesting its’ assessment under section 143(3) of the Income Tax Act, 1961 (‘the Act’ hereinafter) for the Assessment Year (AY) 2006-07 vide Order dated 30/12/2008. 2. At the very outset, the ld. Counsel for the assesse, Sh. Singhal, would submit that the tax-effect of the assessee’s appeal being low, it is not interested to prosecute its’ instant appeal and, accordingly, seeks permission t
The order continues below.
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