M/S. ABSOLUTE HR SOLUTIONS PVT. LTD.,BHOPAL vs. THE PR.CIT-1, BHOPAL

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ITA 14/IND/2020Status: DisposedITAT Indore28 June 2022AY 2012-132 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal acknowledged the assessee's request to withdraw the appeal. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against an order of the PCIT for 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 the assessee's request to withdraw the appeal filed against the PCIT's order.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, INDORE BENCH, INDORE

Before: MS. SUCHITRA KAMBLE & SHRI BHAGIRATH MAL BIYANI

For Appellant: Shri Anil Khabya, CA
Hearing: 15.06.2022Pronounced: 28.06.2022

PER SUCHITRA KAMBLE, JUDICIAL MEMBER :

1.

This appeal is filed by the assessee against the order dated 29.11.2019 passed by the PCIT-1, Bhopal for the Assessment Year 2012-13. 2. At the time of hearing, the Ld. AR submitted that he received the instructions from the assessee that the appeal may be withdrawn.

3.

In view of the above, appeal is dismissed as withdrawn after taking cognisance of the statement made by the Ld. AR before us.

4.

In the result, appeal of the assessee is dismissed. Order pronounced in the open Court on this 28th day of June, 2022.

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