SHREYA MARRIAGE BENEFICIARY TRUST,BHILWRA vs. ITO, WARD-2, BHILWARA THROUGH CPC, BANGALORE, BHILWRA

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ITA 11/JODH/2018Status: DisposedITAT Jodhpur19 March 2020AY 2014-152 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal permitted the assessee to withdraw the appeal. Consequently, the appeal filed by the assessee was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against an order passed under Section 154 of the Income Tax Act. During the hearing, the assessee requested to withdraw the appeal.

What were the issues?

Whether the assessee should be allowed to withdraw their appeal.

Which sections of the Income-tax Act were involved?

Section 154

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, JODHPUR BENCH, JODHPUR

Before: SHRI R.C.SHARMA & SHRI SANDEEP GOSAIN

For Appellant: Shri Amit Kothari (CA) &, Shri Abhinav Kothari (CA)
For Respondent: Shri Abhimanyu Singh
Hearing: 17/03/2020

PER R.C. SHARMA, A.M.

This appeal by the assessee is directed against the order dated

04.10.2017 of ld. CIT (Appeals), Ajmer for the assessment year 2014-15, in

the matter of order passed U/s 154 of the Income Tax Act, 1961 (in short "the

Act").

2.

At the time of hearing, the ld. A.R. appearing on behalf of the assessee

has stated at bar that the assessee vide his letter dated 16.03.2020 requested

2 ITA No. 11/Jodh/2018 Shreya Marriage Beneficiary Trust vs. ITO

that it does not want to pursue this appeal and therefore, prayed to permit the

assessee to withdraw the present appeal. The ld. D/R has raised no objection

if the appeal of the assessee is dismissed as withdrawn.

3.

In view of the prayer of the assessee to withdraw the appeal, we permit

for withdrawal of the appeal. Accordingly, the appeal of the assessee is

dismissed as withdrawn.

4.

In the result, appeal of the assessee is dismissed as withdrawn.

Order is pronounced in the open court on 19th March, 2020.

Sd/- Sd/- (SANDEEP GOSAIN) (R.C.SHARMA) Judicial Member Accountant Member

Dated : 19/03/2020 *Ranjan Copy to: 1. The Appellant 2. The Respondent 3. The CIT 4. The CIT(A) 5. The DR 6. Guard File (ITA No. 11/Jodh/2018)

Assistant Registrar Jodhpur Bench

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