BHERU LAL SONI,PALI. vs. ACIT, CIRCLE, PALI

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ITA 12/JODH/2019Status: 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 Consequently, the appeal filed by the assessee was dismissed as withdrawn.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 by the CIT(Appeals) for the assessment year 2014-15. During the hearing, the assessee requested to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's request to withdraw the appeal should be granted.

Which sections of the Income-tax Act were involved?

Section 143(3)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, JODHPUR BENCH, JODHPUR

Before: SHRI R.C. SHARMA & SHRI SANDEEP GOSAINShri Bherulal Soni

For Respondent: Shri Abhimanu Singh
Hearing: 18/03/2020

IN THE INCOME TAX APPELLATE TRIBUNAL JODHPUR BENCH, JODHPUR

BEFORE SHRI R.C. SHARMA, ACCOUNTANT MEMBER AND SHRI SANDEEP GOSAIN, JUDICIAL MEMBER

ITA No. 12/Jodh/2019 (ASSESSMENT YEAR-2014-15) Shri Bherulal Soni Vs The ACIT, (Prop.Jagdamba Jewellers) Circle-Pali. Mela Chowk, Raipur, Distt.- Pali. (Appellant) (Respondent) PAN: ADGPS2100N

Assessee By Ashok Kumar Jain (CA) Revenue By Shri Abhimanu Singh Yadav (JCIT-DR) Date of hearing 18/03/2020 Date of 19/03/2020 Pronouncement

O R D E R PER R.C. SHARMA, A.M.

This appeal by the assessee is directed against the order dated

15/10/2018 of the ld. CIT (Appeals)-1, Jodhpur for the assessment year

2014-15 in the matter of order passed U/s 143(3) 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

17.03.2020 requested that he does not want to pursue this appeal and

therefore, prayed to permit the assessee to withdraw the present appeal.

2 ITA 12/Jodh/2019 Bherulal Soni Vs ACIT

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dismissed as withdrawn.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assessee is dismissed as withdrawn.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In the result, appeal of the assessee is dismissed as withdrawn.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. 12/Jodh/2019)

Assistant Registrar Jodhpur Bench

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