SHYAM SUNDER AGRAWAL HUF,JANJGIR-CHAMPA vs. INCOME TAX OFFICER, WARD- JANJGIR CHAMPA, JANJGIR-CHAMPA
No AI summary yet for this case.
Income Tax Appellate Tribunal, RAIPURBENCH “SMC”, RAIPUR
Before: SHRI RAVISH SOOD
आदेश / ORDER PER RAVISH SOOD, JM The captioned appeals filed by the assessee are directed against the consolidated order passed by the CIT(Appeal), Bilaspur dated 28.03.2018, which in turn arises from the respective orders passed by the A.O under Sec.144/147 of the Income-tax Act, 1961 (in short ‘the Act’) for A.Ys. 2007-08, 2008-09 & 2009-10.
At the time of hearing of the appeals, the Ld. Authorized Representative (for short ‘AR’) for the assessee had sought liberty for withdrawing the captioned appeals. My attention was drawn by the Ld. AR to the letters dated 18.01.2023 for all the aforementioned years, wherein, the assessee-appellant had requested that he may be permitted to withdraw the captioned appeals.
Per contra, the Ld. Departmental Representative (for short ‘DR’) did not raise any objection as regards the withdrawal of the aforementioned appeals by the assessee.
Considering the aforesaid request of the Ld. AR, which had not been objected to by the Ld. DR, I herein permit the withdrawal of the captioned appeals.
3 Shyam Sunder Agrawal HUF Vs. ITO, Janjgir-Champa (C.G.) ITA Nos.173 to 175/RPR/2022
Resultantly, all the appeals filed by the assessee are dismissed as withdrawn.
Order pronounced in open court on day of 19th January, 2023 Sd/- (रवीश सूद/RAVISH SOOD) �या�यक सद�य/JUDICIAL MEMBER रायपुर / Raipur; �दनांक / Dated : 19th January, 2023 ***SB आदेश क� ��त�ल�प अ�े�षत / Copy of the Order forwarded to : अपीलाथ� / The Appellant. 1. ��यथ� / The Respondent. 2. 3. The CIT(Appeals), Bilaspur (C.G.) 4. The Pr. CIT, Bilaspur (C.G.) 5. �वभागीय ��त�न�ध, आयकर अपील�य अ�धकरण, “एक-सद�य” ब�च, रायपुर / DR, ITAT, “SMC” Bench, Raipur. गाड� फ़ाइल / Guard File. 6. आदेशानुसार / BY ORDER, // True Copy // �नजी स�चव /Private Secretary आयकर अपील�य अ�धकरण, रायपुर/ ITAT, Raipur