SHRI RAJBIR,JIND vs. ITO-WARD-2, JIND

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ITA 243/CHANDI/2020Status: DisposedITAT Chandigarh17 February 2022AY 2011-123 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 considered the assessee's request for withdrawal of the appeal. The Revenue representative had no objection to this request.

What were the facts?

The assessee filed an appeal against the order of the CIT(A) for the assessment year 2011-12. During the hearing, the assessee's counsel requested to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's appeal should be withdrawn as requested.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, CHANDIGARH

Before: SMT. DIVA SINGH & SHRI VIKRAM SINGH YADAV

For Appellant: Shri Sanjay Jangra, Advocate
Hearing: 20.01.2022Pronounced: 17.02.2022

आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण,च�डीगढ़ �यायपीठ आयकर अपीलीय अिधकरण च�डीगढ़ �यायपीठ च�डीगढ़ �यायपीठ ‘‘बी च�डीगढ़ �यायपीठ बी.’’, च�डीगढ़ च�डीगढ़ च�डीगढ़ च�डीगढ़ बी बी IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH ‘B’ CHANDIGARH BEFORE: SMT. DIVA SINGH, JUDICIAL MEMBER & SHRI VIKRAM SINGH YADAV, ACCOUNTANT MEMBER आयकर अपील अपील संसंसंसं./ आयकर आयकर आयकर अपील अपील Assessment Year : 2011-12 Shri Rajbir The ITO, बनाम S/o Shri Lichman, Ward-2, VS Khatkar Patti, Jind. Village-Naguran, Distt. – Jind. �थायी लेखा सं./PAN /TAN No: BIWPR8230C अपीलाथ�/Appellant ��यथ�/Respondent िनधा�रती क� ओर से/Assessee by : Shri Sanjay Jangra, Advocate राज�व क� ओर से/ Revenue by : Shri Arvind Sudershan, Sr.DR तारीख/Date of Hearing : 20.01.2022 उदघोषणा क� तारीख/Date of Pronouncement : 17.02.2022 VIRTUAL HEARING आदेश/ORDER आदेश आदेश आदेश PER DIVA SINGH

The present appeal has been filed by the assessee wherein the of the order dated 27.12.2019 of CIT(A) Hisar pertaining to 2011-12 assessment year is assailed on various grounds.

2.

However, at the time of hearing an application seeking withdrawal of the present appeal filed on behalf of the assessee was filed by the counsel. For the purposes of completeness, it need be mentioned that the said request was ITA-243/CHD/2020 A.Y. 2011-12 Page 2 of 3

made orally by the counsel on 18.01.2022. On the said date, the counsel was directed to put the request in writing. In view thereof, the application has been filed followed by an affidavit and Power of Attorney. For ready reference, application moved is reproduced hereunder :

ITA-243/CHD/2020 A.Y. 2011-12 Page 3 of 3

3.

The ld. DR on query stated that he had no objection to the request of assessee's prayer for withdrawal.

4.

Accordingly, in the light of the prayer of the assessee, the appeal of the assessee is dismissed as withdrawn. Said order was pronounced in the presence of parties via Webex.

5.

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

Order pronounced on 17 th February,2022.

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