THE THE HIND SAMACHAR LTD,NEW DELHI vs. THE ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE- 3,, JALANDHAR

ITA 617/ASR/2017Status: DisposedITAT Amritsar21 July 2026AY 2014-152 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal allowed the assessee's request to withdraw the appeals. Consequently, the appeals filed by the assessee were dismissed as withdrawn.

What were the facts?

The assessee, The Hind Samachar Limited, filed appeals against the orders of the Ld. CIT(A) for assessment years 2012-13, 2013-14, and 2014-15. At the time of hearing, the assessee requested to withdraw these appeals.

What were the issues?

The primary issue was whether the assessee should be allowed to withdraw their pending appeals before the Tribunal.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, AMRITSAR BENCH ‘DB’ : AMRITSAR

Before: SHRI S. RIFAUR RAHMAN & SHRI UDAYAN DAS GUPTA

For Appellant: Shri Sudhir Sehgal, Advocate
Hearing: 21.07.2026

PER S.RIFAUR RAHMAN, AM:

1.

The assessee has filed appeals against the order of the Learned

Commissioner of Income Tax (Appeals)-2, Jalandhar [“Ld. CIT(A)”, for short] dated 04.11.2016, 12.07.2017 and 13.07.2017 for the Assessment Year 2012-13, 2013-14 and 2014-15 respectively.

2.

At the time of hearing, ld. AR for the assessee submitted that the assessee wants to withdraw the aforesaid appeals and accordingly, he pleaded to allow to withdraw the same. Accordingly, we allow to withdraw the present appeals and the same are dismissed as withdrawn.

3.

In the result, all the appeals filed by the assessee are dismissed. Order pronounced in the open court on this 21st day of July, 2026

The order continues below.

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