BASANT KUMAR,ALWAR vs. THE INCOME TAX OFFICER,WARD 1(1), ALWAR

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ITA 237/JPR/2022Status: DisposedITAT Jaipur03 October 2022AY 2012-132 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 allowed the assessee to withdraw the appeal as the revenue had no objection. Consequently, the appeal filed by the assessee was dismissed.

What were the facts?

The assessee filed an appeal before the Income Tax Appellate Tribunal (ITAT) against the order of the CIT(A) for the Assessment Year 2012-13. During the hearing, the assessee's authorized representative requested to withdraw the appeal.

What were the issues?

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

AI-generated summary — verify with the full judgment below

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

Before: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA. No. 237/JP/2022

For Appellant: Shri Rajeev Sogani (C.A.) &, Shri Rohan Sogani (C.A.) jktLo dh vksj ls@
Hearing: 28/09/2022Pronounced: 03/10/2022

vkns'k@ ORDER PER: DR. S. SEETHALAKSHMI, J.M. This appeal by the assessee is directed against the order of the Learned Commissioner of Income Tax (Appeals), (NFAC), Delhi [hereinafter referred to as ‘CIT(A)’] dated 05.09.2022 for the Assessment Year 2012-13. 2. During the course of hearing, it is noted that the ld AR of the assessee vide his application dated 28.09.2022 prayed for withdrawal of the appeal for In the result, the appeal of the assessee is dismissed as withdrawn.

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