RAJ KUMAR POONIA,JAIPUR vs. PCIT-1, JAIPUR

PDF · subscribers
ITA 66/JPR/2021Status: DisposedITAT Jaipur29 March 2022AY 2013-142 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 assessee's counsel sent an email requesting to withdraw the appeal as the assessee did not wish to pursue it. The revenue had no objection to the withdrawal.

What were the facts?

The assessee filed an appeal before the ITAT against an order of the PCIT for the assessment year 2013-14. During the hearing, the assessee's representative did not attend.

What were the issues?

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

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, JAIPUR BENCHES,VC, JAIPUR

Before: SHRI SANDEEP GOSAIN, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA No. 66/JP/2021

This appeal by the assessee is directed against the order dated 25.03.2021 of ld. PCIT-1, Jaipur for the assessment year 2013-14.

2.

At the time of hearing, none attended on behalf of the assessee. However, the ld. Counsel for the assessee has sent an Email dated 15.03.2022 stating that the assessee does not want to pursue 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 D/R has raised no objection if the appeal of the assessee is dismissed as withdrawn. Accordingly, the appeal of the assessee is dismissed as withdrawn.

3.

In the result, appeal of the assessee is dismissed.

Order is pronounced in the open court on 29/03/2022.

Recent GST High Court judgments

Search GST case law →