SMT. NEELAM JAIN,KHARGONE vs. ITO KHARGONE, KHARGONE

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ITA 89/IND/2019Status: DisposedITAT Indore16 December 2019AY 2015-162 pages
AI SummaryDismissed

What did the Tribunal hold?

The tribunal allowed the assessees' request to withdraw their appeals. The assessees intended to apply for compounding in the matters.

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The primary issue was whether the appeals should be dismissed as withdrawn based on the assessee's request.

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In view of the above, the present appeals filed by the assessees are dismissed as withdrawn.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