What did the Tribunal hold?

The Tribunal permitted the assessee to withdraw the appeal as requested. The appeal was accordingly dismissed as withdrawn.

The assessee filed an appeal against the order of the PCIT. The assessee subsequently filed an application to withdraw the appeal. No one appeared on behalf of the assessee during the hearing.

What were the issues?

The primary issue was the assessee's request to withdraw their appeal before the tribunal.

Shri Tej Bahadur, Siddharthnagar vs PCIT | ITAT Lucknow 2019

Income Tax Appellate Tribunal, LUCKNOW BENCH ‘A’, LUCKNOW

Before: SHRI A.D. JAIN & SHRI T. S. KAPOOR

For Respondent: Shri Adhir Kumar Bar, CIT DR

Hearing: 26/04/2019Pronounced: 03/05

IN THE INCOME TAX APPELLATE TRIBUNAL LUCKNOW BENCH ‘A’, LUCKNOW BEFORE SHRI A.D. JAIN, VICE PRESIDENT AND SHRI T. S. KAPOOR, ACCOUNTANT MEMBER ITA No.500/Lkw/2018 Assessment Year: 2013-14

Tej Bahadur, Vs. ITO, Kuber Galla Bhandar, Birdpur, Siddharthnagar Birdopur, Siddharthnagar. PAN:AIPPB2276E (Appellant) (Respondent) Appellant by Application dated 15.04.2019 Respondent by Shri Adhir Kumar Bar, CIT DR Date of hearing 26/04/2019 Date of pronouncement 03/05 /2019

O R D E R PER A.D. JAIN, V.P. This is an appeal filed by the assessee against the order of Ld. PCIT dated 29/03/2018. 2. None appeared on behalf of the assessee. However, it was noted that the assessee has submitted an application for withdrawal dated 15.04.2019 requesting the Bench to give permission to withdraw the present appeal. 3. Learned D.R. has no objection. Accordingly, we permit the assessee to withdraw the present appeal. 4. In the result, the appeal of the assessee is dismissed as withdrawn.

(Order pronounced in the open court on 03/05/2019) Sd/- Sd/- ( T. S. KAPOOR ) (A.D. JAIN) Accountant Member Vice President Dated: 03/05/2019 Aks

I.T.A. No.500/Lkw/2018 2

Copy of the order forwarded to : 1. The Appellant 2. The Respondent. 3. Concerned CIT 4. The CIT(A) 5. D.R., I.T.A.T., Lucknow

By Order

Asstt. Registrar

SHRI TEJ BAHADUR,SIDDHARTHNAGAR vs. PRINCIPAL COMMISSIONER OF INCOME TAX, FAIZABAD

What did the Tribunal hold?

What were the facts?

What were the issues?

Recent GST High Court judgments