SHRI JOGINDER SINGH,BARNALA vs. ITO, WARD-1, BARNALA

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ITA 60/CHANDI/2020Status: DisposedITAT Chandigarh31 August 2020AY 2010-113 pages
AI SummaryAllowed

What did the Tribunal hold?

The Tribunal allowed the assessee's application for withdrawal of the appeal. The appeal was disposed of as withdrawn.

What were the facts?

The assessee filed an appeal before the ITAT against the order of the CIT(A). The assessee's counsel subsequently filed an application for withdrawal of the appeal.

What were the issues?

The primary issue was whether the assessee could withdraw their appeal before the tribunal.

AI-generated summary — verify with the full judgment below

आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ “ए” , च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “A”, CHANDIGARH (VIRTUAL COURT) "ी एन.के.सैनी, उपा"य" एवं "ी संजय गग", "या"यक सद"य BEFORE: SHRI. N.K.SAINI, VP & SHRI , SANJAY GARG, JM आयकर अपील सं./ ITA NO. 60/Chd/2020 "नधा"रण वष" / Assessment Year : 2010-11 Shri Joginder Singh, The ITO , बनाम S/o Shri Puran Singh, Ward-1, Village:Sekha, Barnala District : Barnala

"थायी लेखा सं./PAN NO:CEGPS6489R अपीलाथ"/Appellant ""यथ"/Respondent

"नधा"रती क" ओर से/Assessee by : Shri Pardeep Goyal, CA & Smt. Deepika Pardeep Goyal, Advocate

राज"व क" ओर से/ Revenue by : Shri Arvind Sudarshan, JCIT (Sr. DR) सुनवाई क" तार"ख/Date of Hearing : 31/08/2020 उदघोषणा क" तार"ख/Date of Pronouncement : 31/08/2020 आदेश/Order PER N.K. SAINI, VICE PRESIDENT

This is an appeal filed by the Assessee against the order of the Ld. CIT(A), Patiala dated 28.10.2019. 2. The Ld. Counsel for the Assessee furnished an application for withdrawal of this appeal stating therein as under:

“To,

The

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