LITTLE BEE IMPEX,LUDHIANA vs. CIT-II, LUDHIANA

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ITA 584/CHANDI/2012Status: DisposedITAT Chandigarh01 August 2018AY 2007-082 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal granted permission to the assessee to withdraw the appeal. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee preferred an appeal against the order of the CIT(A). During the hearing, the assessee's counsel expressed an intention 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, DIVISION BENCH, ‘A’, CHANDIGARH

Before: SHRI SANJAY GARG & Dr. B.R.R. KUMAR

Hearing: 31.07.2018Pronounced: 01.08.2018

Per Sanjay Garg, Judicial Member:

The captioned appeal has been preferred by the assessee against the order dated 19.03.2012 of the Commissioner of Income Tax (Appeals)-II, Ludhiana.

2.

At the outset, Ld. Counsel for the assessee submitted in writing that he intends to withdraw the present appeal. The Ld. DR has no objection for the said withdrawal.

In view of the above, we grant permission to the assessee to withdraw the appeal. Consequently, the appeal of the assessee is

ITA No. 584/Chd/2012- M/s Little Impex, Doraha 2

hereby dismissed as ‘Withdrawn’

Order pronounced in the Open Court

Sd/- Sd/- (B.R.R. KUMAR ) (SANJAY GARG) ACCOUNTANT MEMBER JUDICIAL MEMBER Dated : 01.08.2018 Rkk Copy to: • The Appellant • The Respondent • The CIT • The CIT(A) • The DR

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