What did the Tribunal hold?

The Tribunal allowed the assessee's request to withdraw the appeal. The revenue representative had no objection to the withdrawal.

The assessee filed an appeal against an order of the Pr.CIT(A). At the time of hearing, the assessee's authorized representative requested to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee should be allowed to withdraw their appeal.

Santosh Sasmal, Jagatsinghpur vs PCIT | ITAT Cuttack 2018

Income Tax Appellate Tribunal, CUTTACK BENCH CUTTACK

Hearing: 06/03/2018Pronounced: 06/03/2018

Per Shri N.S.Saini, AM: This is an appeal filed by the assessee against the order of the Pr.CIT, Cuttack Charge, Cuttack, dated 14.03.2017. 2. At the outset, ld. Authorised Representative of the assessee by filing a petition submitted that he wants to withdraw the appeal.

The DR had no objection to the withdrawal of appeal by the assessee.

Hence, the appeal of the assessee is dismissed as withdrawn.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 06/03/2018. (PAVAN KUMAR GADALE) (N. S. SAINI) न्यानयक सदस्य / JUDICIAL MEMBER ऱेखा सदस्य / ACCOUNTANT MEMBER कटक Cuttack; ददनाांक Dated 06/03/2018 प्र.कु.मि/PKM, Senior Private Secretary आदेश की प्रनिलऱपप अग्रेपषि/Copy of the Order forwarded to : 1. अपीलाथी / The Appellant- Sri Santosh Sasmal, Prop: M/s Sasmal Distributors, At:Bijaychandrapur, Atharbanki Paradeep, Jagatsinghpur प्रत्यथी / The Respondent-

The Pr.CIT(A), Cuttack Charge, Cuttack 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

SANTOSH SASMAL,JAGATSINGHPUR vs. PRINCIPAL CIT, CUTTACK CHARGE, CUTTACK

What did the Tribunal hold?

What were the facts?

What were the issues?

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