What did the Tribunal hold?

The Tribunal noted that the assessee did not want to press the appeal. The revenue's counsel had no objection to this submission.

The assessee filed an appeal against the order of the CIT(A) for the Assessment Year 2013-14. At the time of hearing, the assessee's counsel stated that they did not wish to press the appeal.

What were the issues?

The primary issue was whether the assessee wished to proceed with the appeal.

Suman Katta vs DCIT | ITAT Jaipur 2019

Income Tax Appellate Tribunal, JAIPUR BENCHES ‘SMC’, JAIPUR

Before: Shri Vijay Pal Raovk;dj vihy la-@ITA No. 441/JP/2018

For Appellant: Shri Rohan Sogani, CA jktLo dh vksj ls@

Hearing: 17/09/2019Pronounced: 19/09/2019

fu/kZkfjrh dh vksj ls @Assessee by :Shri Rohan Sogani, CA jktLo dh vksj ls@ Revenue by : Smt. Neena Jeph, JCIT-DR lquokbZ dh rkjh[k@ Date of Hearing : 17/09/2019 ?kks"k.kk dh rkjh[k@ Date of Pronouncement : 19/09/2019 vkns'k@ ORDER

PER VIJAY PAL RAO, JM

This appeal by the assessee is directed against the order dated 24-01-2018 of ld. CIT(A)-4, Jaipur for the Assessment Year 2013-14. 2.1 At the outset of the hearing, the ld. counsel for the assessee stated at Bar that the assessee does not want to press the present appeal and the same may be dismissed as not pressed for which the ld. DR has no objection. Hence, the appeal of the assessee is dismissed being not pressed.

2 Smt. Suman Katta vs DCIT, Central Circle-2, Jaipur 3. In the result, the appeal of the assessee is dismissed being not pressed Order pronounced in the open court on 19/09/2019.

SUMAN KATTA,JAIPUR vs. DCIT, JAIPUR

What did the Tribunal hold?

What were the facts?

What were the issues?

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