VIKASH KHANDELWAL,BETNOTI vs. KSHITISH KUMAR MOHANTY, ITA WARD

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ITA 70/CTK/2024Status: DisposedITAT Cuttack29 April 2024AY 2023-242 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal acceded to the assessee's prayer to withdraw the appeal. The appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the levy of penalty under section 234E of the Income Tax Act. The assessee subsequently filed a petition to withdraw the appeal.

What were the issues?

Whether the assessee should be permitted to withdraw the appeal filed against the penalty levied under Section 234E.

Which sections of the Income-tax Act were involved?

Section 234E

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, IN THE INCOME TAX APPELLATE TRIBUNAL,

Before: MANISH AGARWAL

For Respondent: Shri S.C.Mohanty, ld Sr DR
Hearing: 29/0Pronounced: 29/0

Per Bench

1.

This is an appeal filed by the assessee against the This is an appeal filed by the assessee against the This is an appeal filed by the assessee against the levy of penalty under section 234E of the Act. under section 234E of the Act.

Vide petition dated 26th April, 2024, the assessee has sought to 2. Vide petition dated 26 April, 2024, the assessee has sought to withdraw the appeal, for which, ld Sr DR had no objection. Consequently, withdraw the appeal, for which, ld Sr DR had no objection. Consequently, withdraw the appeal, for which, ld Sr DR had no objection. Consequently, we accede to the prayer of the assessee and permit to withdraw the appeal. we accede to the prayer of the assessee and permit to withdraw the appeal. we accede to the prayer of the assessee and permit to withdraw the appeal.

P a g e 1 | 2

3.

In the result, appeal of the assessee stands dismissed as withdrawn.

Order dictated and pronounced in the open court on 29/04/2024.

Sd/- sd/- (Manish Agarwal) (George Mathan) ACCOUNTANT MEMBER JUDICIAL MEMBER Cuttack; Dated 29/04/2024 B.K.Parida, SPS (OS) Copy of the Order forwarded to : 1. The Appellant : Vikash Khandelwal, Kandelwal Bhavan, Betnoti, College Road Bus Stand, Mayurbjanj

2.

The Respondent: ITO, Ward (TDS) Cuttack

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