RAJESH KUMAR KESHRI,SASARAM vs. PR.CIT-1, PATNA

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ITA 40/PAT/2019Status: HeardITAT Patna06 July 2022AY 2014-152 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal considered the assessee's request for withdrawal and, with no objection from the Revenue, dismissed the appeal as withdrawn.

What were the facts?

The assessee preferred an appeal against an order passed by the Principal Commissioner of Income-tax under Section 263 of the Income-tax Act. The assessee subsequently requested to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's request to withdraw the appeal should be granted.

Which sections of the Income-tax Act were involved?

Section 263

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, PATNA BENCH

Before: SHRI MANISH BORAD & SHRI SONJOY SARMA

आदेश /O R D E R

PER MANISH BORAD, AM.

1.

The present appeal has been preferred by the assessee against the order dated 02-01-2019 of the Ld. Principal Commissioner of Income-tax-1, [hereinafter referred to as ‘PCIT’] Patna passed u/s. 263 of the Income-tax Act, 1961 9hereinafter referred to as ‘the Act’. 2. At the outset, the Ld. Counsel for the assessee requested for withdrawing the instant appeal through an email dt. 27-06-2022 requesting to withdraw the instant appeal. There is no objection from the Ld. DR.

3.

Therefore, in view of assessee’s application for withdrawing the appeal we hereby dismiss the instant appeal as withdrawn.

Rajesh Kr. Keshri Page 2 4. In view of the above, the appeal of the assessee is hereby dismissed as ‘Withdrawn’. Order pronounced in open court on 06-07-2022

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