What did the Tribunal hold?

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 Consequently, the appeal filed by the assessee was dismissed as withdrawn.

The assessee filed an appeal against the order of the CIT(Appeals) for the assessment year 2012-2013. The assessee's authorized representative expressed a desire to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's appeal should be dismissed as withdrawn, as requested by the assessee.

M/S Aaliya Enterprises, Lohardaga vs ITO | ITAT Ranchi 2019

Income Tax Appellate Tribunal, RANCHI BENCH, RANCHI

Before: SHRI CHANDRA MOHAN GARG, JM & SHRI L.P. SAHU, AM

For Respondent: Shri P.K.Mondal, Addl.CIT(DR)

Hearing: 27/08/2019Pronounced: 29/08/2019

Per Bench: This appeal has been filed by the assessee against the order of Commissioner of Income Tax (Appeals), Jamshedpur, dated 29.03.2017 for the assessment year 2012-2013. 2. At the outset, ld. AR submitted that he wants to withdraw the present appeal.

Accordingly, we dismiss the appeal of the assessee as withdrawn

In the result, appeal of the assessee is dismissed. Order pronounced in the open court on 29/08/2019. (C.M.GARG) (L.P.SAHU) न्यानयक सदस्य / JUDICIAL MEMBER ऱेखा सदस्य / ACCOUNTANT MEMBER रााँची Ranchi; ददनांक Dated 29/08/2019 Prakash Kumar Mishra, Sr.P.S. आदेश की प्रनिलऱपप अग्रेपषि/Copy of the Order forwarded to : अपीऱाथी / The Appellant- .

M/s Megotia Construction Pvt. Ltd, Gwala Para Road, Jugsalai, Jamshedpur-831302 प्रत्यथी / The Respondent-

Pr. CIT, Jamshedpur 3. आयकि आयुक्त(अपील) / The CIT(A), आयकर आयुक्त / CIT 4. निभधगीय प्रनतनिनर्, आयकि अपीलीय अनर्किण, रााँची / DR, ITAT, Ranchi 5. गार्ग फाईऱ / Guard file. 6. सत्यापपत प्रयत //// आदेशािुसार/ BY ORDER, (Senior Private Secretary) ITAT Cuttack Bench, Cuttack Camp at ITAT Ranchi Bench, Ranchi

M/S AALIYA ENTERPRISES,LOHARDAGA vs. ITO WD-2(4), RANCHI

What did the Tribunal hold?

What were the facts?

What were the issues?

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