KARTAR BUS SERVICE LTD,JALANDHAR vs. DY COMMISSIONER OF INCOME TAX, JALANDHAR

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ITA 147/ASR/2017Status: DisposedITAT Amritsar15 January 2019AY 2012-132 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal noted that the Revenue did not object to the withdrawal. Consequently, the Tribunal dismissed the appeal as withdrawn.

What were the facts?

The assessee filed an appeal before the Income Tax Appellate Tribunal. During the hearing, the assessee's counsel submitted written instructions to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's appeal should be dismissed as withdrawn based on their request.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, CAMP BENCH AT JALANDHAR

Before: Sh. N. K. Saini, Hon’ble & Sh. Ravish Sood

For Respondent: Smt. Parwinder Kaur, CIT DR
Hearing: 15.01.2019Pronounced: 15.01.2019

IN THE INCOME TAX APPELLATE TRIBUNAL CAMP BENCH AT JALANDHAR Before Sh. N. K. Saini, Hon’ble Vice President and Sh. Ravish Sood, Judicial Member ITA No.147/Asr./2017 : Asstt. Year : 2012-13 Kartar Bus Service Ltd., Vs Deputy Commissioner of Income Tax, C/o S. Prem Singh, Adv., Range-IV, Model Towan Road, Jalandhar Jalandhar (APPELLANT) (RESPONDENT) PAN No. AACCK1452H Assessee by : Sh. Gurjeet Singh Syal, Adv. Revenue by : Smt. Parwinder Kaur, CIT DR Date of Hearing : 15.01.2019 Date of Pronouncement : 15.01.2019 ORDER Per N. K. Saini, Vice President: This is an appeal by the assessee against the order dated 15.02.2017 of ld. Pr. CIT-2, Jalandhar.

2.

During the course of hearing, the ld. Counsel for the assessee submitted that he has the instruction to withdraw this appeal and gave in writing as under: “Not pressed.”

Sd/- (Gunjeet Singh Syal) Adv.

ITA No. 147/Asr./2017 2 Kartar Bus Service Ltd. 3. The ld. DR did not object if the appeal of the assessee is to be dismissed as withdrawn.

4.

In view of the above, the appeal of the assessee is dismissed as withdrawn.

5.

In the result, the appeal of the assessee is dismissed. (Order Pronounced in the Court on 15/01/2019)

Sd/- Sd/- (Ravish Sood) (N. K. Saini) JUDICIAL MEMBER VICE PRESIDENT Dated: 15/01/2019 *Subodh* Copy forwarded to: 1. Appellant 2. Respondent 3. CIT 4. CIT(Appeals) 5.DR: ITAT ASSISTANT REGISTRAR

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