DILIP JAISWAL AND OTHERS,BAREILLY vs. PCIT,BAREILLY, BAREILLY

ITA 67/LKW/2022Status: DisposedITAT Lucknow30 September 2024AY 2017-2018Bench: SHRI. SUDHANSHU SRIVASTAVA (Judicial Member), SHRI NIKHIL CHOUDHARY (Accountant Member)2 pages

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal granted the assessee's request to withdraw the appeal. The learned Departmental Representative had no objection to the withdrawal.

What were the facts?

The assessee filed an appeal before the Income Tax Appellate Tribunal against an order passed by the Principal Commissioner of Income Tax. During the hearing, the assessee's representative requested permission to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee should be allowed to withdraw their appeal.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, LUCKNOW BENCH “B”, LUCKNOW

Before: SHRI. SUDHANSHU SRIVASTAVA & SHRI NIKHIL CHOUDHARY

For Appellant: Shri Rakesh Garg, Advocate

For Respondent: Shri S.H. Usmani, CIT(DR)

This appeal has been preferred by the assessee against order dated 21.02.2022 passed by the Principal Commissioner of Income Tax, Bareilly for Assessment Year (AY) 2017-18. 2. The ld. authorized representative for the assessee, during the course of hearing before us, sought the permission of the Bench to withdraw the appeal. 3. Learned D.R. has no objection. 4. Accordingly, we permit the assessee to withdraw the present appeal.

In the result, appeal filed by the assessee is dismissed as withdrawn. Order pronounced in the open Court on 30/09/2024.

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