M/S DHARMENDAR PRATAP SINGH,ALLAHABAD vs. ASSISTANT COMMISSIONER OF INCOME TAX CIRCLE-1, ALLAHABAD

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ITA 197/ALLD/2018Status: DisposedITAT Allahabad10 November 2020AY 2012-20132 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal considered the assessee's request to withdraw the appeal. The revenue did not object to the withdrawal.

What were the facts?

The assessee filed an appeal before the ITAT against the order of the CIT(A) for AY 2012-13. During the virtual hearing, the assessee's authorized representative requested to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's appeal should be allowed to be withdrawn.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ALLAHABAD (SMC

Before: SHRI VIJAY PAL RAO

This appeal by the assessee is directed against the order dated 13-02-2018 of the Commissioner of Income Tax(Appeals)-Allahabad for the AY.2012-13.

2.

At the time of hearing through video conference the Ld.AR of the assessee has stated at Bar that assessee does not want to pursue this appeal and the same may be allowed to be withdrawn. He has also referred the application dt. 10/11/2020 filed through e-mail. Learned DR has raised no objection if the appeal of the assessee is dismissed as withdrawn. According in view of the request of the assessee the present appeal is dismissed being withdrawn.

:- 2 -: /ALLD/2018

3.

In the result, the appeal of assessee is dismissed as withdrawn.

Order pronounced in the open court on 10th November, 2020

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