GIRIDHAR JADHAO, RAIPUR,RAIPUR vs. DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-2(1), RAIPUR, RAIPUR

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ITA 97/RPR/2023Status: DisposedITAT Raipur17 August 2023AY 2013-14Bench: 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 In the result, appeal filed by the assessee is dismissed as withdrawn.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) (RAVISH3 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.

What were the facts?

The assessee filed an appeal before the ITAT against an order of the CIT(A). During the hearing, the assessee's counsel submitted a request to withdraw the appeal.

What were the issues?

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

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 19.01.2023, and pertains to assessment year 2013-14.

2.

The ld.Counsel for the assessee, at the time of hearing, submitted a request letter dated 17.08.2023 to withdraw the appeal, and prayed that 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In the result, appeal filed by the assessee is dismissed as withdrawn.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. Sd/- Sd/- (रवीश सूद) (अरुण खोडपिया) (ARUN KHODPIA) (RAVISH SOOD) लेखा सदस्य/ACCOUNTANT MEMBER न्यायिक सदस्य/JUDICIAL MEMBER रायपुरयपुर/Raipur, दिनांकंक/Dated: 17th August, 2023. TLN, Sr.PS (on Tour) आदेश की प्रतिलिपि अग्रेषित त/Copy to: 1. अपीलार्थीर्थी / The Appellant 2. प्रत्यर्थी / The Respondent 3. आयकर आयुक्त (अपील) / The CIT(A)-1, Raipur (C.G) 4. The Pr.CIT-1, Raipur (C.G) 5. विभागीय प्रतिनिधि, आयकर अपीलीय अधिकरण करण, रायपुरयपुर बेंच, रायपुरयपुर / The DR, ITAT, Raipur Bench, Raipur. 6. गार्ड फाईलईल/Guard File आदेशानुसार र / By Order

वरिष्ठष्ठ निजी सचिव व / Sr. Private Secretary आयकर अपीलीय अधिकरणकरण, रायपुरयपुर / ITAT, Raipur

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