SHRI NAVTELJ KUMAR SHANGARI,JAMSHEDPUR vs. PR COMM,I.T, JAMSHEDPUR

ITA 82/RAN/2017Status: DisposedITAT Ranchi11 January 2019AY 2012-132 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal noted that the assessee did not wish to press the appeal and the Departmental Representative raised no objection. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal for assessment year 2012-13 against an order passed under Section 263 of the Income Tax Act. The assessee's counsel stated that they no longer wished to press the appeal.

What were the issues?

Whether the assessee wished to withdraw the appeal filed against the order passed under Section 263.

Which sections of the Income-tax Act were involved?

Section 263

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, RANCHI BENCH, RANCHI

Before: Shri S.S.Godara & Dr. A.L. Saini

PER BENCH:- This assessee’s appeal for assessment year 2012-13 arises against the Pr. Commissioner of Income Tax, Jamshedpur’s order dated 23.03.2017 involving proceedings u/s 263 of the Income Tax Act, 1961; in short ‘the Act’.

2.

Learned counsel states at assessee’s behest that he no more wishes to press the instant appeal. Learned Departmental Representative has not raised any objection.

ITA No.82/Ran/2017 A.Y. 2012-13

3.

This assessee’s appeal is dismissed as withdrawn. Order pronounced in the open court 11/01/2019 (लेखा सद य) ("या#यक सद य) (Dr. A.L. Saini) (S.S.Godara) (Accountant Member)

The order continues below.

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