KANAIYALAL RAMBILAS YADAV, KOHKA, BHILAI,DURG vs. PRINCIPAL COMMISSIONER OF INCOME TAX, RAIPUR-1, RAIPUR

PDF · subscribers
ITA 65/RPR/2022Status: HeardITAT Raipur10 July 2023AY 2017-18Bench: SHRI RAVISH SOOD (Judicial Member), SHRI ARUN KHODPIA (Accountant Member)2 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal considered the assessee's application for withdrawal. In view of the application, the Tribunal decided to dismiss the appeal.

What were the facts?

The assessee filed an appeal against an order of the Pr.CIT for the assessment year 2017-2018. Subsequently, the assessee filed an application to withdraw the appeal.

What were the issues?

The primary issue was whether the appeal should be dismissed as withdrawn based on the assessee's application.

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: 10/07/2023Pronounced: 10/07/2023

O R D E R

Per Arun Khodpia, AM :

1.

The assessee has filed this appeal against the order passed by the Pr.CIT, Railpur-1, dated 22.03.2022 for the assessment year 2017-2018.

2.

At the outset, ld.AR of the assessee drew our attention to the application filed on behalf of the assessee, which was received by the Registry on 12.06.2023, wherein it is stated that the assessee desires to withdraw the instant appeal. 3. In view of the application of the assessee for withdrawal of the appeal, we dismiss the present appeal of the assessee as withdrawn. 4. In the result, appeal of the assessee is dismissed. Order pronounced in the court on 10/07/2023. Sd/- Sd/- (RAVISH SOOD) (ARUN KHODPIA) न्याधयक सदस्य / JUDICIAL MEMBER लेखा सदस्य / ACCOUNTANT MEMBER रायपुर/Raipur; ददिांक Dated 10/07/2023 Prakash Kumar Mishra, Sr.P.S(on tour)

Recent GST High Court judgments

Search GST case law →