SHRI VINAY PRAKASH vs. INCOME TAX OFFICER, WARD- 1(2), JABALPUR

ITA 83/JAB/2016Status: DisposedITAT Jabalpur24 November 2020AY 2011-122 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal granted the assessee's request to withdraw the appeal. The learned DR had no objection to the dismissal of the appeal as withdrawn.

What were the facts?

The assessee filed an appeal before the Income Tax Appellate Tribunal (ITAT). During the hearing, the assessee's representative requested permission to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal filed before the tribunal.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, JABALPUR BENCH, JABALPUR

Before: SHRI NRS GANESAN & SHRI SANJAY ARORA

For Appellant: Shri Neeraj Agrawal, CA
For Respondent: Shri Sarabjeet Singh, CIT-DR
Hearing: 24/11/2020Pronounced: 24/11/2020

Per N.R.S.Ganesan, JM:

1.

When the appeal was taken for hearing, Shri Neearj Agarwal, ld. Representative for the assessee submitted that the assessee is praying for permission to this Tribunal to withdraw the appeal. The Ld. Representative submitted that the assessee has filed an application also before this Tribunal to withdraw its appeal.

2.

The ld. DR has no objection to dismiss the appeal as withdrawn. In view of the above, the appeal filed by the assessee is dismissed as withdrawn. In the result, appeal of the assessee is dismissed as withdrawn.

3.

Order p

The order continues below.

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