SHAYAM AGARWAL,JAIPUR vs. CIT, JAIPUR

PDF · subscribers
ITA 334/JPR/2013Status: DisposedITAT Jaipur15 March 2017AY 2008-093 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal permitted the assessee to withdraw the appeal. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee's counsel submitted that they did not wish to prosecute the appeal and requested to withdraw it. The Departmental Representative did not object to the withdrawal.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal and whether it should be granted.

AI-generated summary — verify with the full judgment below

Heard together (2 matters)

ITA No. 556/JP/2014
ITA No. 334/JP/2013

Read from the judgment's own cause title. This page is filed under one of them.

आदेश की प्रतिलिपि अग्रेषित@ब्वचल वf जीम वतकमत वितूंतकमक जवरू

1.

The Appellant- Shri Shyam Agarwal, Jaipur. 2. The Respondent- the DCIT/CIT, Central Circle-3, Jaipur. 3. The CIT(A). 4. The CIT, 5. The DR, ITAT, Jaipur 6. Guard File (ITA No. 556/JP/2014 & 334/JP/2013/JP/2013)

vkns'kkuqlkj@ By order,

सहायक पंजीकार@ Aेेपेजंदज. त्महपेजतंत

Latest GST High Court judgments

Search GST case law →