SRI MANISH KUMAR SAHU,RANCHI vs. PR. CIT (C), PATNA, PATNA

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ITA 18/RAN/2021Status: DisposedITAT Ranchi04 May 2023AY 2013-142 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal granted the assessee's request to withdraw the appeal. Consequently, the appeal filed by the assessee was dismissed as withdrawn.

What were the facts?

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

What were the issues?

The primary issue was 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 CIT's order should be allowed to be withdrawn.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 Respondent: Smt. Rinku Singh, CIT, DR
Hearing: 01.05.2023Pronounced: 02.05.2023

O R D E R

PER SONJOY SARMA, JM:

1.

The present appeal has been preferred by the assessee against the order dated 15.06.2020 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 27.04.2023 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in this regard, the permission as sought by the assessee is granted and this appeal of the assessee is dismissed as withdrawn.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In the result, the appeal of the assessee is dismissed as withdrawn.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 02.05.2023

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