M/S. G.C.MOHANTA,CUTTACK vs. CIT, CUTTACK

ITA 254/CTK/2015Status: DisposedITAT Cuttack24 August 2017AY 2010-112 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal considered the assessee's prayer for withdrawal. The appeal was dismissed as withdrawn by the Tribunal.

What were the facts?

The assessee filed an appeal against an order passed by the CIT(A) under Section 263 of the Income Tax Act for the assessment year 2010-2011. At the time of hearing, the assessee's representative requested to withdraw the appeal.

What were the issues?

Whether the assessee's appeal should be dismissed as withdrawn upon their request.

Which sections of the Income-tax Act were involved?

Section 263

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, CUTTACK BENCH CUTTACK

Before: SHRI N.S.SAINI, AM & SHRI PAVAN KUMAR GADALE, JM

Hearing: 22/08/2017Pronounced: 24/08/2017

Per Shri Pavan Kumar Gadale, JM: The assessee has filed an appeal against the order of CIT(A), Cuttack, dated 20.03.2015, passed u/s.263 of the Income Tax Act, 1961 for the assessment year 2010-2011. 2. At the time of hearing, the ld. AR for the assessee requested for withdrawal of the appeal and made endorsement in the grounds of appeal as not pressed, for which ld. DR has no objection.

3.

Considering the prayer of the ld. AR for the assessee, we dismiss the appeal of the assessee as withdrawn.

4.

In the result, appeal of the assessee is dismissed. Order pronounced

The order continues below.

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