The assessee filed an appeal against the order of the CIT(A) for the assessment year 2009-10. At the time of hearing, the assessee's counsel expressed an intention to withdraw the appeal.

What were the issues?

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

Sh. Ram Parkash vs ITO | ITAT Chandigarh 2018

Q: What did the Tribunal hold?

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 Consequently, the appeal filed by the assessee was dismissed as withdrawn.

Income Tax Appellate Tribunal, DIVISION BENCH, ‘SMD’, CHANDIGARH

Before: SHRI SANJAY GARG & Ms. ANNAPURNA GUPTA

Hearing: 03.07.2018Pronounced: 03.07.2018

Per Sanjay Garg, Judicial Member:

The captioned appeal has been preferred by the assessee against the order dated 29.09.2017 of the Commissioner of Income Tax (Appeals), Chandigarh [hereinafter referred to as ‘CIT(A)’].

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. 1599/Chd/2017- Sh.Ram Parkash, Prop. Rashtirya Tyres, Chandigarh 2

hereby dismissed as ‘Withdrawn’

Order pronounced in the Open Court

Sd/- Sd/- (ANNAPURNA GUPTA) (SANJAY GARG) ACCOUNTANT MEMBER JUDICIAL MEMBER Dated : 03.07.2018 Rkk Copy to: • The Appellant • The Respondent • The CIT • The CIT(A) • The DR

SH. RAM PARKASH,CHANDIGARH vs. ITO, W-1(2), CHANDIGARH

What did the Tribunal hold?

What were the facts?

What were the issues?

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