SURAKSHA FLEXO PACK PVT.LTD.,AJMER vs. PCIT, UDAIPUR

ITA 30/JPR/2021Status: DisposedITAT Jaipur18 October 2022AY 2016-172 pages

AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal allowed the assessee to withdraw the appeal. Consequently, the appeal filed by the assessee was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the order of the PCIT, Udaipur for the assessment year 2016-17. During the hearing, the assessee's representative requested to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's request for withdrawal of appeal should be granted.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, JAIPUR BENCHES, ‘’B” JAIPUR

Before: SHRI SANDEEP GOSAIN, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA No. 30/JP/2021

For Appellant: Shri Arnubh Day, Advocate jktLo dh vksj ls@

Hearing: 18/10/2022

ORDER PER: SANDEEP GOSAIN, JM This appeal of the assessee is directed against the order of the ld. PCIT, Udaipur dated 01-03-2021 for the assessment year 2016-17. During the course of hearing, the ld. AR of the assessee has prayed for 2.1 withdrawal of the appeal for which ld. DR has no objection. Hence, we allow to withdraw the appeal.

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