What did the Tribunal hold?

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 Consequently, the appeal filed by the assessee was dismissed as withdrawn.

The assessee filed an appeal before the ITAT against the order of the CIT(A) for the assessment year 2010-11. During the hearing, the assessee requested to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal filed before the Tribunal.

Shri Kishan Lal Meena, Alwar vs ITO | ITAT Jaipur 2022

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

Before: HON’BLE SHRI SANDEEP GOSAIN

For Appellant: Shri Ram Prasad Jat, ITP jktLo dh vksj ls@

For Respondent: Shri Pradyuman Singh, Inspector

Hearing: 13/09/2022Pronounced: 15/09/2022

lquokbZ dh rkjh[k@ Date of Hearing : 13/09/2022 mn?kks"k.kk dh rkjh[k@Date of Pronouncement: 15/09/2022 vkns'k@ ORDER PER: SANDEEP GOSAIN, J.M. This appeal by the assessee is directed against the order dated 28.02.2019 of ld. CIT (A), Alwar for the assessment year 2010-11.

At the time of hearing, the ld. Counsel for the assessee submitted letter dated 12.09.2022 stating that the assessee wants to withdraw this appeal and, therefore, requested to permit the assessee to withdraw the present appeal. The ld. D/R has raised no objection if the appeal of the assessee is dismissed as withdrawn. Accordingly, the appeal of the assessee is dismissed as withdrawn.

In the result, appeal of the assessee is dismissed.

Order pronounced in the open court on 15/09/2022.

Sd/- ¼lanhi xkslkbZ½ (SANDEEP GOSAIN) U;kf;d lnL;@Judicial Member Tk;iqj@Jaipur fnukad@Dated:- 15/09/2022. Das/ आदेश की प्रतिलिपि अग्रेf’ात@ब्वचल वf जीम वतकमत वितूंतकमक जवरू 1. vihykFkhZ@The Appellant- Shri Kishan Lal Meena, Alwar. 2. izR;FkhZ@ The Respondent- The ITO Ward – 1(2), Alwar. 3. vk;dj vk;qDr@ CIT 4. vk;dj vk;qDr@ CIT(A) 5. विभागीय प्रतिनिधि] आयकर अपीलीय अधिकरण] जयपुर@क्त्ए प्ज्Aज्ए Jंपचनत. 6. xkMZ QkbZy@ Guard File {ITA No. 577/JP/2019}

SHRI KISHAN LAL MEENA,ALWAR vs. INCOME TAX OFFICER, WARD-1-2, ALWAR

What did the Tribunal hold?

What were the facts?

What were the issues?

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