A V BUILDERS,RANCHI vs. PR. COMMISSIONER OF INCOME TAX, RANCHI, RANCHI

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ITA 59/RAN/2022Status: DisposedITAT Ranchi31 May 2023AY 2017-183 pages
AI SummaryDismissed

What did the Tribunal hold?

The assessee's partner filed an application to withdraw the appeal. The Departmental Representative had no objection to the withdrawal.

What were the facts?

The assessee filed an appeal before the ITAT for assessment year 2017-18. The appeal was against an order passed by the Principal Commissioner of Income Tax, Ranchi.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal, which was granted by the tribunal.

Which sections of the Income-tax Act were involved?

Section 143(3)

AI-generated summary — verify with the full judgment below

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

Before: Shri Rajpal Yadav, Vice- & Dr. Manish Borad

order : May 31, 2023 O R D E R Per Dr. Manish Borad, Accountant Member:- This appeal at the instance of assessee for assessment year 2017-18 is directed against the order of ld. Principal Commissioner of Income Tax, Ranchi dated 30.03.2022, which is arising out of the order under 1

A.V. Buiders section 143(3) of the Act dated 13.12.2019 framed by DCIT, Circle-1, Ranchi.

2.

The Partner of the assessee-Company has moved an application dated 05.04.2023 seeking the permission of the Bench to withdraw this appeal. Since the ld. D.R. has no objection in this regard, the permission as sought by the Partner of the assessee-Company is granted and accordingly the appeal of the assessee is dismissed as withdrawn.

3.

In the result, the appeal of the assessee is dismissed. Order pronounced in the open Court on May 31st, 2023.

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