M/S BRIGHT WAYS EXPORTS INTERNATIONAL,JALANDHAR vs. THE INCOME TAX OFFICER, JALANDHAR

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ITA 67/ASR/2017Status: DisposedITAT Amritsar03 January 2019AY 2013-042 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 considered the assessee's request for withdrawal. The Revenue did not object to the dismissal of the appeal as withdrawn.

What were the facts?

The assessee filed an appeal against the order of the CIT(A). During the hearing, the assessee's counsel requested to withdraw the appeal as the assessee did not wish to pursue it further.

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The primary issue was whether the assessee's appeal should be dismissed as withdrawn based on their request.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

Hearing: 07.01.2019Pronounced: 07.01.2019

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.67/Asr./2017 : Asstt. Year : 2013-14 M/s Brightways Exports Vs Income Tax Officer, International, Gakhal Road, Ward-I(1),Jalandhar Basti, Danishmanda, Jalandhar (APPELLANT) (RESPONDENT) PAN No. AADCG7847F Assessee by : Sh. Anil Miglani, Adv. Revenue by : Sh. Bhawani Shankar, DR Date of Hearing : 07.01.2019 Date of Pronouncement : 07.01.2019

ORDER Per N. K. Saini, Vice President: This is an appeal by the assessee against the order dated 16.11.2016 of ld. CIT(A)-1,Jalandhar.

2.

During the course of hearing, the ld. Counsel for the assessee submitted that he has the instruction to withdraw this appeal and furnished application dated 07.01.2019 wherein it was stated as under:

“1. The above noted appeal against the order o the Ld. CIT(A) Jalandhar be kindly treated as withdrawn as the assessee does not want to pursue the same.

ITA No. 67/Asr./2017 2 Brightways Exports International Therefore, the assessee requests for withdrawal of the above appeal before the Hon’ble ITAT fixed for hearing on 07.01.2019.”

Sd/- (Appellant) Dated: 07.01.2019

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 DR did not object if the appeal of the assessee is to be dismissed as withdrawn.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In view of the above, the appeal of the assessee is dismissed as withdrawn.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 07/01/2019)

Sd/- Sd/- (Ravish Sood) (N. K. Saini) JUDICIAL MEMBER VICE PRESIDENT Dated: 07/01/2019 *Subodh* Copy forwarded to: 1. Appellant 2. Respondent 3. CIT 4. CIT(Appeals) 5.DR: ITAT ASSISTANT REGISTRAR

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