What did the Tribunal hold?

The Tribunal permitted the withdrawal of the appeal as the Revenue did not object to the prayer. The appeal was accordingly dismissed as withdrawn.

The assessee preferred an appeal before the ITAT against the order of the CIT(Appeals). At the outset of the hearing, the assessee's representative filed an application to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's request for withdrawal of the appeal should be granted.

M/S Regal Builders, Raipur (Cg) vs ITO | ITAT Raipur 2019

Income Tax Appellate Tribunal, RAIPUR BENCH, RAIPUR

Before: SHRI PARTHA SARATHI CHAUDHURY & DR. MITHA LAL MEENA

For Appellant: Shri Abhishek Malu, CA

For Respondent: Shri Sanjay Kumar, JCIT

Hearing: 14.05.2019Pronounced: 14.05.2019

आयकर अपीलीय अधधकरण न्यायपीठ रायपुर में । IN THE INCOME TAX APPELLATE TRIBUNAL, RAIPUR BENCH, RAIPUR BEFORE SHRI PARTHA SARATHI CHAUDHURY, JUDICIAL MEMBER AND DR. MITHA LAL MEENA, ACCOUNTANT MEMBER आयकर अपील सं. / ITA No. 140/RPR/2016 धनधाारण वषा / Assessment Year : 2012-13 M/s. Regal Builders, Arihant Complex, Pachpedi Naka, Raipur (C.G.) Pin-492 001 PAN : AAKFR9833J .......अपीलाथी / Appellant बनाम / V/s. The Income Tax Officer-1(3), Raipur (C.G.) ……प्रत्यथी / Respondent Assessee by : Shri Abhishek Malu, CA Revenue by : Shri Sanjay Kumar, JCIT

सुनवाई की तारीख / Date of Hearing : 14.05.2019 घोषणा की तारीख / Date of Pronouncement : 14.05.2019 आदेश / ORDER PER PARTHA SARATHI CHAUDHURY, JM : This appeal preferred by the assessee emanates from the order of the Ld. CIT(Appeals)-I, Raipur (C.G.) dated 05.02.2016 for the assessment year 2012-13 as per grounds of appeal on record.

2 ITA No. 140/RPR/2016 A.Y.2012-13

At the outset, Ld. Authorised Representative of assessee has filed an application dated 07.05.2019 praying for withdrawing the appeal. Ld. DR has not objected to the prayer of the assessee for withdrawal of the appeal. Hence, we permit the withdrawal. Appeal of assessee is dismissed being withdrawn.

In the result, appeal of assessee is dismissed being ‘withdrawn’.

Order pronounced on 14th day of May, 2019. Sd/- Sd/- MITHA LAL MEENA PARTHA SARATHI CHAUDHURY ACCOUNTANT MEMBER JUDICIAL MEMBER रायपुर/ RAIPUR ; ददनांक / Dated : 14th May, 2019. SB आदेश की प्रधतधलधप अग्रेधषत / Copy of the Order forwarded to : 1. अपीलाथी / The Appellant. 2. प्रत्यथी / The Respondent. 3. The CIT(Appeals)-I, Raipur (C.G.) 4. The Pr. CIT(Appeals)-I, Raipur. 5. धवभागीय प्रधतधनधध, आयकर अपीलीय अधधकरण, रायपुर बेंच, रायपुर / DR, ITAT, Raipur Bench, Raipur. गार्ा फ़ाइल / Guard File. 6.

// True Copy // आदेशानुसार / BY ORDER,

धनजी सधचव / Private Secretary आयकर अपीलीय अधधकरण, रायपुर / ITAT, Raipur.

M/S REGAL BUILDERS,RAIPUR (CG) vs. THE INCOME TAX OFFICER 1(3), RAIPUR (CG)

What did the Tribunal hold?

What were the facts?

What were the issues?

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