SHRI AMIT KUKREJA,BHOPAL vs. PRINCIPAL COMMISSIONER OF INCOME TAX-2, BHOPAL

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ITA 318/IND/2018Status: DisposedITAT Indore15 May 2019AY 2008-092 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal considered the application for withdrawal of the appeal. As the respondent did not raise any objection, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against an order related to Section 263 of the Income Tax Act. At the outset of the hearing, the assessee's counsel moved an application for withdrawal of the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal filed against an order under Section 263.

Which sections of the Income-tax Act were involved?

Section 263

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, INDORE BENCH, INDORE

Before: SHRI KUL BHARAT & SHRI MANISH BORAD

For Appellant: Smt. Ashima Gupta, CIT
Hearing: 15.5.2019

आदेश /O R D E R

PER SHRI MANISH BORAD, AM

1.

This appeal is filed by the assessee against the order of ld. Pr. CIT-2, Bhopal related to Section 263 of the Income Tax Act.

Anil Bhandari 2 Ss 230 to 234 of 2016

2.

At the outset of hearing, ld. Counsel for the assessee moved an application for withdrawal of the present appeal. Ld. CIT/DR did not raise any objection.

3.

In view of the above, this appeal is dismissed as withdrawn.

Order was pronounced in the open Court on 15.5.2019.

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