What did the Tribunal hold?

The Tribunal noted the assessee's instruction to withdraw the appeal. The revenue had no objection to the withdrawal. Consequently, the appeal was dismissed as withdrawn.

The assessee filed an appeal against the order of the CIT(A) for the assessment year 2010-11. During the hearing, the assessee's authorized representative requested 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The primary issue was whether the assessee's appeal should be dismissed as withdrawn based on their request.

Sh. Hardev Singh, Ludhiana vs ITO | ITAT Chandigarh 2019

Income Tax Appellate Tribunal, CHANDIGARH BENCH

Before: SMT. DIVA SINGH, JM & SMT.ANNAPURNA GUPTA, AM

For Appellant: Shri Sudhir Sehgal

Hearing: 03.12.2018Pronounced: 16.01

आदेश/ORDER PER DIVA SINGH The present appeal has been filed by the assessee assailing the correctness of the order dated 19.02.2018 of CIT(A)-2 Ludhiana pertaining to 2010-11 assessment year on various grounds. 2. However, at the time of hearing, ld. AR submitted that the assessee has instructed him to withdraw the appeal and noting to the said effect in the grounds of appeal filed, the said prayer was affirmed. The ld. Sr.DR on query has no objection to the withdrawal of the appeal. 3. In the light of the submission of the parties, the appeal of the assessee is dismissed as withdrawn. Said order was pronounced in the Open Court at the time of hearing itself. 4. In the result, the appeal of the assessee is dismissed as withdrawn. Order pronounced in the Open Court on 16.01. 2019.

Sd/- Sd/- ( अ�नपूणा� गु�ता ) ( �दवा �संह ) (ANNAPURNA GUPTA) (DIVA SINGH) लेखा सद�य/ Accountant Member �याय�क सद�य/ Judicial Member “पूनम” आदेश क� ��त�ल�प अ�े�षत/ Copy of the order forwarded to : अपीलाथ�/ The Appellant – 2.��यथ�/ The Respondent -3.आयकर आयु�त/ CIT4.आयकर आयु�त (अपील)/ The CIT(A)5. �वभागीय 1. ��त�न�ध, आयकर अपील�य आ�धकरण, च�डीगढ़/ DR, ITAT, CHANDIGARH, 6. गाड� फाईल/ Guard File

आदेशानुसार/ By order, सहायक पंजीकार/ Assistant Registrar

SH. HARDEV SINGH,LUDHIANA vs. ITO, W-II, KHANNA

What did the Tribunal hold?

What were the facts?

What were the issues?

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