JAY NARAYAN TIWARY,JAMSHEDPUR vs. PCIT, RANCHI

PDF · subscribers
ITA 76/RAN/2023Status: DisposedITAT Ranchi11 June 2025AY 2018-19Bench: SHRI GEORGE MATHAN (Judicial Member), SHRI RATNESH NANDAN SAHAY (Accountant Member)1 pages
AI SummaryWithdrawn

What did the Tribunal hold?

At the time of hearing, the assessee's AR prayed for withdrawal of the appeal. The CIT-DR raised no objection to this request.

What were the facts?

The assessee filed an appeal against the order of the PCIT, Ranchi for AY 2018-19. The assessee was represented by Shri S.K. Jha, AR, and the revenue was represented by Smt. Rinku Singh, CIT-DR.

What were the issues?

Whether the appeal filed by the assessee can be dismissed as withdrawn upon request by the assessee's AR without objection from the revenue's representative.

Which sections of the Income-tax Act were involved?

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, RANCHI BENCH, RANCHI

Before: SHRI GEORGE MATHAN & SHRI RATNESH NANDAN SAHAY

For Respondent: Smt. Rinku Singh, CIT-DR
Hearing: 11/06/2025Pronounced: 11/06/2025

Assessee represented by Sri S.K. Jha, A.R. Department represented by Smt. Rinku Singh, CIT-DR Date of hearing 11/06/2025 Date of pronouncement 11/06/2025 O R D E R PER: BENCH 1. This is an appeal filed by the assessee against the order of the ld. PCIT, Ranchi dated 23/03/2023 for the A.Y. 2018-19.

2.

Shri S.K. Jha, ld A.R. is represented on behalf of the assessee and Smt. Rinku Singh, ld. CIT-DR is represented on behalf of the revenue.

3.

At the time of hearing, the ld. AR is prayed for withdrawal of the appeal on which the ld. CIT-DR has raised no objection. Therefore, we allow to withdraw the appeal. Consequently, the appeal of the assessee is dismissed as withdrawn.

Recent GST High Court judgments

Search GST case law →