DR. JAYESH JAIN,KHARGONE vs. ITO, KHARGONE

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ITA 71/IND/2019Status: DisposedITAT Indore16 December 2019AY 2015-162 pages
AI SummaryDismissed

What did the Tribunal hold?

The tribunal allowed the assessees' request for withdrawal of their appeals. The appeals were dismissed as withdrawn.

What were the facts?

The assessees filed appeals against the orders of the CIT(A). They subsequently filed written applications requesting withdrawal of these appeals.

What were the issues?

The primary issue was whether the appeals should be withdrawn based on the assessee's request to pursue compounding.

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: Shri R.P. Maurya, Sr. DR
Hearing: 16.12.2019

आदेश /O R D E R

PER BENCH

1.

Both these appeals are filed by the above assessees against the orders passed by the ld. CIT(A)-II, Indore on 16.11.2018 & 24.12.2018, respectively.

2 Withdrawal Jayesh Jain & Smt. Neelam Jain

2.

Vide written requests for withdrawal of the appeals on record, ld. Counsel for the assessee submitted that the assessees do not want to pursue these appeals as they intend to apply for compounding in the matters and therefore, the withdrawal applications to this effect have been filed.

3.

Ld. Sr. DR did not oppose the above request.

4.

In view of the above, the present appeals filed by the assessees are dismissed as withdrawn.

Order was pronounced in the open Court on 16.12.2019.

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