What did the Tribunal hold?

The Tribunal considered the written withdrawal request from the assessee's counsel and the lack of objection from the Revenue. Consequently, the Tribunal decided to dismiss the appeal as withdrawn.

The assessee filed an appeal before the Income Tax Appellate Tribunal (ITAT). During the hearing, the assessee's counsel submitted a written request to withdraw the appeal. The Revenue did not object to the withdrawal.

What were the issues?

The primary issue was whether the assessee's appeal should be dismissed as withdrawn based on their request and the Revenue's non-objection.

The Sub Registrar vs Director of Income Tax (I & Ci) | ITAT Patna 2018

Income Tax Appellate Tribunal, PATNA BENCH, PATNA

Hearing: 14.03.2018Pronounced: 14.03.2018

IN THE INCOME TAX APPELLATE TRIBUNAL PATNA BENCH, PATNA

Before Sh. N. K. Saini, AM and Sh. Sudhanshu Srivastava, JM ITA No. 83/Pat./2016 : Asstt. Year : 2014-15

Sub Registrar, | Vs | DIT (I&CI), Sub-Registry Office, | Patna Kikramgang, Distt. Sasaram (APPELLANT) | (RESPONDENT) PAN/TAN No. PTN004094G

Assessee by : Sh. K. M. Mishra, Adv. Revenue by : Sh. Abhay Kumar, Sr. DR

Date of Hearing : 14.03.2018 Date of Pronouncement : 14.03.2018

ORDER

Per N. K. Saini, AM:

This is an appeal by the assessee against the order dated 24.09.2015 of ld. DIT(I&CI), Patna.

During the course of hearing, the ld. Counsel for the assessee gave in writing as under:

"Appeal Withdrawn" Sd/- (K. M. Mishra) Adv.

- 3. The ld. DR did not object if the appeal of the assessee is to be dismissed as withdrawn. - 4. In view of the above, the appeal of the assessee is dismissed as withdrawn.

In the result, the appeal of the assessee is dismissed.

(Order Pronounced in the Court on 14/03/2018)

Sd/- Sd/- (Sudhanshu Srivastava) (N. K. Saini)

JUDICIAL MEMBER ACCOUNTANT MEMBER

Dated: 14/03/2018

\Subodh\

Copy forwarded to:

- 1. Appellant - 2.Respondent - 3.CIT - 4.CIT(Appeals) - 5.DR: ITAT

ASSISTANT REGISTRAR

THE SUB REGISTRAR vs. DIRECTOR OF INCOME TAX (I & CI),

What did the Tribunal hold?

What were the facts?

What were the issues?

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