SRI RAJENDRA KUMAR AGARWAL,DHANBAD vs. PR. CIT, DHANBAD

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ITA 205/RAN/2019Status: DisposedITAT Ranchi23 March 2023AY 2014-152 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 Consequently, the appeal filed by the assessee was dismissed as withdrawn.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 Pr. Commissioner of Income Tax under Section 263 of the Income Tax Act. The assessee later filed a letter seeking permission to withdraw the appeal.

What were the issues?

Whether the assessee's appeal should be dismissed as withdrawn upon their request.

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 RAJESH KUMAR, HON’BLE & SHRI SONJOY SARMA, HON’BLE

For Appellant: Shri M.K. Choudhury, Advocate
For Respondent: Smt. Rinku Singh, CIT, DR
Hearing: 20.03.2023Pronounced: 23.03.2023

O R D E R

PER SONJOY SARMA, JM:

1.

The present appeal has been preferred by the assessee against the order dated 28.03.2019 of Pr. Commissioner of Income Tax, Dhanbad 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 18.03.2023 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in this regard, the permission as sought by the assessee is granted and this appeal of the assessee is dismissed as withdrawn.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In the result, the appeal of the assessee is dismissed as withdrawn.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 23.03.2023

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