What did the Tribunal hold?

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 Consequently, the appeal was dismissed as withdrawn by the Tribunal.

The assessee filed an appeal against an order of the Pr.CIT-1, Bhubaneswar. At the hearing, the assessee's authorized representative requested to withdraw the appeal.

What were the issues?

The primary issue was the assessee's intention to withdraw the appeal filed before the tribunal.

Sidhartha Kumar Routray… vs PCIT | ITAT Cuttack 2018

Income Tax Appellate Tribunal, CUTTACK BENCH CUTTACK

Hearing: 27/02/2018Pronounced: 28/02/2018

Per Shri N.S.Saini, AM: This is an appeal filed by the assessee against the order of the Pr.CIT-1, Bhubaneswar, dated 24.03.2017. 2. At the outset, ld. Authorised Representative of the assessee submitted that he wants to withdraw the present appeal and made an endorsement to this effect in Form No.36. 3. Accordingly, appeal of the assessee is dismissed as withdrawn.

In the result, appeal filed by the assessee is dismissed. Order pronounced in the open court on this 28/02/2018. (PAVAN KUMAR GADALE) (N. S. SAINI) न्यानयक सदस्य / JUDICIAL MEMBER ऱेखा सदस्य / ACCOUNTANT MEMBER कटक Cuttack; ददनाांक Dated 28/02/2018 प्र.कु.मि/PKM, Senior Private Secretary आदेश की प्रनिलऱपप अग्रेपषि/Copy of the Order forwarded to : 1. अपीलाथी / The Appellant- Sri Sidhartha Kumar Routray, Plot No.A-48, Goutam Nagar, Bhubaneswar-751002 प्रत्यथी / The Respondent-

Pr.CIT-1, Bhubaneswar आयकर आयुक्त(अपील) / The CIT(A), 3. आयकर आयुक्त / CIT 4. निभागीय प्रनतनिनर्, आयकर अपीलीय अनर्करण, कटक / DR, ITAT, Cuttack 5. गार्ड फाईऱ / Guard file. 6. सत्यापपत प्रतत ////

आदेशािुसार/ BY ORDER, (Senior Private Secretary) आयकर अपीऱीय अधिकरण, कटक / ITAT, Cuttack

SIDHARTHA KUMAR ROUTRAY,BHUBANESWAR vs. PRINCIPAL CIT-1, BHUBANESWAR

What did the Tribunal hold?

What were the facts?

What were the issues?

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