SHRI GOVIND RADHAKRISAN LOHIYA,AMRAVATI vs. INCOME TAX OFFICER,WARD -3, AMRAVATI

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ITA 330/NAG/2017Status: DisposedITAT Nagpur17 November 2022AY 2010-20113 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal permitted the assessee to withdraw the appeal. The Revenue did not object to this request.

What were the facts?

The assessee filed an appeal before the ITAT against the order of the CIT(A). The assessee's authorized representative requested to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's appeal should be allowed to be withdrawn.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 147

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, NAGPUR BENCH : NAGPUR

Before: S.S.VISWANETHRA RAVI & DR. DIPAK P. RIPOTE

For Appellant: Shri Ryan Saldanha – AR
For Respondent: Shri G.J.Ninawe- JCIT
Hearing: 15/11/2022Pronounced: 17/11/2022

ORDER

PER DR. DIPAK P. RIPOTE, AM:

1.

This is an appeal filed by the Assessee against the order of ld.Commissioner of Income Tax(Appeals)-1, Nagpur dated 29.06.2017 emanating from the order under section 143(3) r.w.s 147 of the Act,1961 dated 29.03.2016 passed by the ITO, Ward-3, Amravati.

2.

The ld.Authorised Representative(ld.AR) of the assessee vide Letter No.ITAT/Govind Lohiya/ 10-11/2022 dated 07.06.2022 submitted as under: for A.Y.2010-11 Shri Govind Radhakisan Lohiya [A]

“Since the CIT(A) has granted substantial relief and with a view to minimize litigation, the assessee wishes to withdraw the appeal ITA 330/Nag/2017. Hence, we most humbly request the Hon’ble ITAT to permit the withdrawal of the appeal of the assessee (ITA 330/Nag/2017) and oblige. A copy of Letter of Authority in our favour is enclosed herewith.”

The appeal came up for hearing on 15th November, 2022. At 3. the time of hearing, Shri Ryan Saldanha, ld.Authorised Representative(ld.AR) present for assessee. The ld.AR submitted that as per the Instruction of his client, the present appeal may permitted to be withdrawn.

4.

On the other hand, the ld.Departmental Representative(ld.DR) of the Revenue did not object to the contention of the assessee and has no objection if the appeal of assessee is dismissed as withdrawn.

5.

In the result, appeal of the Assessee is Dismissed as withdrawn. Order pronounced in the open Court on 17th November, 2022.

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