SHEORINARAYAN MATH, BILASPUR,BILASPUR vs. INCOME TAX OFFICER (EXEMPTION) BILASPUR, BILASPUR

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ITA 76/RPR/2023Status: DisposedITAT Raipur17 August 2023AY 2020-21Bench: SHRI RAVISH SOOD (Judicial Member), SHRI ARUN KHODPIA, ACCOUNTANT MEMBER :: 2 :: assessee may be permitted to withdraw its appeal, which is extracted as under: :: 3 :: 3. The ld.DR for the Revenue, has no objection to withdrawal of the appeal by the assessee. 4. In view of the above request, the assessee is permitted to withdraw the appeal. 5. In the result, appeal filed by the assessee is dismissed as withdrawn. Order pronounced on the 17th day of August 2023, in Raipur. (रवीश सूद) (RAVISH4 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal considered the assessee's request for withdrawal. The Revenue had no objection to the withdrawal. Consequently, the Tribunal permitted the assessee to withdraw the appeal.

What were the facts?

The assessee filed an appeal before the Income Tax Appellate Tribunal (ITAT) for the assessment year 2020-21. The assessee subsequently submitted a request letter to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee should be permitted to withdraw its appeal before the Tribunal.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, RAIPUR BENCH: RAIPUR

Before: SHRI RAVISH SOOD & SHRI ARUN KHODPIA

Hearing: 17.08.2023Pronounced: 17.08.2023

आदेश / O R D E R PER ARUN KHODPIA, ACCOUNTANT MEMBER:

1.

This appeal filed by the assessee is directed against the order of the Commissioner of Income Tax (Appeals), Income Tax Department, National Faceless Appeal Centre, Delhi, dated 25.01.2023, and pertains to assessment year 2020-21.

2.

The ld.Counsel for the assessee, at the time of hearing, submitted a request letter dated 16.08.2023 to withdraw the appeal, and prayed that 2 :: assessee may be permitted to withdraw its appeal, which is extracted as under:

3.

The ld.DR for the Revenue, has no objection to withdrawal of the appeal by the assessee.

4.

In view of the above request, the assessee is permitted to withdraw the appeal.

5.

In the result, appeal filed by the assessee is dismissed as withdrawn.

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