LATE VIJAY KR. ARYA, L/H CHHAYA DEVI vs. DCIT,

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ITA 38/PAT/2016Status: DisposedITAT Patna06 March 2018AY 2012-132 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The tribunal granted the assessee's request to withdraw the appeal. The revenue did not object to the withdrawal.

What were the facts?

The assessee filed an appeal against an order of the Principal Commissioner of Income-tax. During the hearing, the assessee's counsel submitted an application to withdraw the appeal.

What were the issues?

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

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, PATNA BENCH, PATNA

Hearing: 06.03.2018Pronounced: 06.03.2018

IN THE INCOME TAX APPELLATE TRIBUNAL PATNA BENCH, PATNA Before Sh. N. K. Saini, AM and Sh. Amit Shukla, JM ITA No. 38/Pat./2016 : Asstt. Year : 2012-13 Late Vijay Kumar Arya, Vs Dy. Commissioner of Income-tax, Legal Heir Chhaya Devi, C/o Central Circle-2, Prabhat Zarda Factory, New Area, Patna Sikandarpur, Muzaffarpur (APPELLANT) (RESPONDENT) PAN No. ACVPA1686R Assessee by : Sh. Sanjeev Kumar Anwar, Adv. Revenue by : Sh. Prabhat Kumar, Sr. DR Date of Hearing : 06.03.2018 Date of Pronouncement : 06.03.2018 ORDER Per N. K. Saini, AM: This is an appeal by the assessee against the order dated 05.02.2016 of ld. Pr. CIT(Central), Patna.

2.

During the course of hearing, the ld. Counsel for the assessee furnished the application dated 06.03.2018 of the assessee stating therein as under: “Sheweth: (1) That the above appeal is fixed to be heard on 12.03.2018. (2) That the petitioner would like to withdraw the appeal as she is not keen on contesting the same. It is, therefore, humbly prayed that the permission may kindly be granted to withdraw the appeal. For this the petitioner shall pray.” Sd/- (Sanjeev Kumar Anwar) Adv.

2 ITA No. 38/Pat./2016 Late Vijay Kumar Arya 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 DR did not object if the appeal of the assessee is to be dismissed as withdrawn.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In view of the above, the appeal of the assessee is dismissed as withdrawn.

5.

In the result, the appeal of the assessee is dismissed. (Order Pronounced in the Court on 06/03/2018)

Sd/- Sd/- (Amit Shukla) (N. K. Saini) JUDICIAL MEMBER ACCOUNTANT MEMBER Dated: 06/03/2018 *Subodh* Copy forwarded to: 1. Appellant 2. Respondent 3. CIT 4. CIT(Appeals) 5.DR: ITAT ASSISTANT REGISTRAR

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