TILLO MEMORIALS,RAIGARH vs. INCOME TAX OFFICER (EXEMPTION)- BILASPUR, BILASPUR

PDF · subscribers
ITA 45/RPR/2022Status: DisposedITAT Raipur25 August 2023AY 2013-14Bench: SHRI RAVISH SOOD (Judicial Member), SHRI ARUN KHODPIA (Accountant Member)2 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal noted that the assessee wished to withdraw the appeal and the Revenue had no objection. Therefore, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the order of the CIT(A) for Assessment Year 2013-14. During the hearing, the assessee's counsel requested to withdraw the appeal.

What were the issues?

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

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, RAIPUR BENCH, RAIPUR

Before: SHRI RAVISH SOOD, JM & SHRI ARUN KHODPIA, AM

Hearing: 24/08/2023Pronounced: 25/08/2023

O R D E R

Per Arun Khodpia, AM :

1.

The captioned appeal of the assessee is directed against the order passed by the Ld. Commissioner of Income Tax (Appeals), Bilaspur (C.G.), dated 12.06.2018 for Asst. Year 2013-14.

2.

At the time hearing, the Ld. Counsel for the assessee submitted a letter dated 23.08.2023 and expressing the desires to withdraw the present appeal and dismissed the same as withdrawn.

3.

Ld. Sr. DR for Revenue expressed no objection against the withdrawal of the appeal by the assessee.

Recent GST High Court judgments

Search GST case law →