M/S. PRIYA MINERALS,SAGAR vs. PRINCIPAL COMMISSIONER OF INCOME TAX-1, JABALPUR

ITA 17/JAB/2019Status: DisposedITAT Jabalpur10 September 2020AY 2011-121 pages
AI SummaryDismissed

What did the Tribunal hold?

The assessee's counsel requested to withdraw the appeal as they were satisfied with the reassessment order. The Departmental Representative had no objection.

What were the facts?

The assessee filed an appeal before the ITAT. During the hearing, the assessee's counsel submitted that the Assessing Officer had provided substantial relief in the reassessment order, making the assessee satisfied.

What were the issues?

The primary issue was the assessee's satisfaction with the reassessment order, leading to a request for withdrawal of the appeal.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, JABALPUR BENCH, JABALPUR

Before: SHRI N.R.S. GANESAN & SHRI SANJAY ARORA

For Appellant: Shri Sanjay Mishra, Advocate
For Respondent: Shri Phagu Oram, CIT-D.R
Hearing: 10/09/2020Pronounced: 10/09/2020

PER N.R.S. GANESAN, JM: When the appeal is taken up for hearing, Shri Sanjay Mishra, Learned counsel for the assessee very fairly submitted that while passing reassessment order, the Assessing Officer gave substantial relief therefore, the assessee is satisfied with the reassessment order. Accordingly, he prayed that the appeal may be permitted to be withdrawn. The Learned Departmental Representative has no objection to dismiss the appeal as withdrawn. Accordingly, the appeal of the assessee is dismissed as withdrawn. (Order pronounced in

The order continues below.

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