TAMEER CONSTRUCTIONS PRIVATE LIMITED,LUCKNOW vs. PR.CIT, LUCKNOW-1, LUCKNOW

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ITA 46/LKW/2021Status: DisposedITAT Lucknow23 January 2025AY 2015-2016Bench: SHRI. SUDHANSHU SRIVASTAVA (Judicial Member), SHRI ANADEE NATH MISSHRA (Accountant Member)2 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Bench granted permission for the assessee to withdraw the appeal, as the Learned Departmental Representative had no objection. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

Tameer Constructions Private Limited filed an appeal against an order from the Principal Commissioner of Income Tax, Lucknow-1, for Assessment Year 2015-16. The assessee subsequently filed an application requesting permission to withdraw this appeal.

What were the issues?

Whether the assessee should be permitted to withdraw the appeal filed before the Income Tax Appellate Tribunal.

Which sections of the Income-tax Act were involved?

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, LUCKNOW BENCH “B”, LUCKNOW

Before: SHRI. SUDHANSHU SRIVASTAVA & SHRI ANADEE NATH MISSHRA

For Appellant: Shri Sandeep Jain, C.A
For Respondent: Shri Sanjeev Krishna Sharma, D.R

This appeal has been preferred by the assessee against order dated 17.03.2021 passed by the Principal Commissioner of Income Tax, Lucknow-1 for Assessment Year (AY) 2015-16. 2. The assessee has moved an application dated 16.10.2024 seeking the permission of the Bench to withdraw the appeal in ITA No.46/LKW/2021. 3. Learned D.R. has no objection. 4. Accordingly, we permit the assessee to withdraw the present appeal.

5.

In the result, appeal filed by the assessee is dismissed as withdrawn. Order pronounced in the open Court on 23/01/2025.

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