What did the Tribunal hold?

The Tribunal permitted the assessee to withdraw the appeal as the Revenue did not object. Consequently, the appeal was dismissed as withdrawn.

The assessee filed an appeal before the ITAT. During the hearing, the Revenue sought an adjournment to obtain certain documents. However, the assessee's representative stated they did not wish to pursue the appeal and requested to withdraw it.

What were the issues?

Whether the assessee can withdraw their appeal before the ITAT.

Shyam Agarwal vs DCIT | ITAT Jaipur 2017

Income Tax Appellate Tribunal, JAIPUR BENCHES, JAIPUR

Before: SHRI KUL BHARAT, JM & SHRI VIKRAM SINGH YADAV, AM

For Appellant: Shri S.L. Poddar (Adv) jktLo dh vksj ls@

For Respondent: Shri Ranjan Kumar (CIT) lquokbZ dh rkjh[k@ Date of Hearing : 30/01/2017

Hearing: 30/01/2017Pronounced: 30/01/2017

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.

त्ंआयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES, JAIPUR Jh dqy Hkkjr] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE: SHRI KUL BHARAT, JM & SHRI VIKRAM SINGH YADAV, AM

vk;dj vihy la-@ITA No. 556/JP/2014 fu/kZkj.k o"kZ@Assessment Year : 2009-10

cuke Shyam Agarwal, D.C.I.T., Vs. S/o- Shri Ram Agarwal, 129-E, Govind Central Circle-3, Nagar, Dusherra Kothi, Amber Road, Jaipur. Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: ADIPA 5475 E vihykFkhZ@Appellant izR;FkhZ@Respondent

vk;dj vihy la-@ITA No. 334/JP/2013 fu/kZkj.k o"kZ@Assessment Year : 2008-09 cuke Shyam Agarwal, C.I.T., Vs. S/o- Shri Ram Agarwal, 129-E, Govind Central, Nagar, Dusherra Kothi, Amber Road, Jaipur. Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: ADIPA 5475 E vihykFkhZ@Appellant izR;FkhZ@Respondent

fu/kZkfjrh dh vksj ls@ Assessee by : Shri S.L. Poddar (Adv) jktLo dh vksj ls@ Revenue by: Shri Ranjan Kumar (CIT) lquokbZ dh rkjh[k@ Date of Hearing : 30/01/2017 mn?kks"k.kk dh rkjh[k@ Date of Pronouncement : 30/01/2017

ITA 556/JP/2014 & 334/JP/2013 2 Shyam Agarwal Vs. DCIT vkns'k@ ORDER

PER: KUL BHARAT, J.M.

Both these appeals are filed by the same assessee arise against

the two different orders dated 24/07/2014 and 20/03/2013 passed by

the ld. CIT(A), Central, Jaipur pertaining to the A.Y. 2008-09 and 2009-

10.

Both the appeals are being heard together and for the same of

convenience, a common order is being passed.

Firstly we take ITA No. 556/JP/2014.

At the time of the hearing of this appeal, the ld CIT D.R. has

sought adjournment on the ground that certain documents are required

to be obtained.

On the contrary, the ld AR of the assessee has submitted that he

does not want to prosecute this appeal, therefore, he prayed to

withdraw this appeal.

The ld. CIT DR has not raised any objection on the withdrawal of

this appeal, therefore we permit the assessee to withdrawn this appeal.

Accordingly, this appeal of the assessee is dismissed as withdrawn.

Regarding another appeal being ITA No. 334/JP/2013, we fix this

appeal for hearing on 14/03/2017.

ITA 556/JP/2014 & 334/JP/2013 3 Shyam Agarwal Vs. DCIT 6. In the result, ITA No. 556/JP/2014 is dismissed as withdrawn. Order pronounced in the open court on 30/01/2017.

Sd/- Sd/- ¼foØe flag ;kno½ ¼dqy Hkkjr½ (Vikram Singh Yadav) (Kul Bharat) ys[kk lnL;@Accountant Member U;kf;d lnL;@Judicial Member Tk;iqj@Jaipur fnukad@Dated:- 30th January, 2017 *Ranjan आदेश की प्रतिलिपि अग्रेf’ात@ब्वचल वf जीम वतकमत वितूंतकमक जवरू vihykFkhZ@The Appellant- Shri Shyam Agarwal, Jaipur. 1. izR;FkhZ@ The Respondent- The DCIT/CIT, Central Circle-3, Jaipur. 2. vk;dj vk;qDr@ CIT 3. vk;dj vk;qDr@ CIT(A) 4. विभागीय प्रतिनिधि] आयकर अपीलीय अधिकरण] जयपुर@क्त्ए प्ज्Aज्ए Jंपचनत 5. xkMZ QkbZy@ Guard File (ITA No. 556/JP/2014 & 334/JP/2013) 6.

vkns'kkuqlkj@ By order,

सहायक पंजीकार@Aेेज. त्महपेजतंत

SHYAM AGARWAL,JAIPUR vs. DCIT, JAIPUR

What did the Tribunal hold?

What were the facts?

What were the issues?

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