SHRI MOHINDER SINGH,MUKTSAR vs. PRINCIPAL COMMISSIONER OF INCOME TAX -1, AMRITSAR
What did the Tribunal hold?
The Tribunal allowed the assessee's counsel to withdraw the appeal. The appeal filed by the assessee was dismissed as withdrawn.
What were the facts?
The assessee filed an appeal before the Income Tax Appellate Tribunal against an order of the Pr. Commissioner of Income Tax. The assessee's counsel later filed an application to withdraw the appeal.
What were the issues?
The primary issue was whether the assessee's request to withdraw the appeal should be granted.
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, AMRITSAR BENCH, AMRITSAR
Before: DR. M. L. MEENA & SH. ANIKESH BANERJEE
ORDER Per Dr. M. L. Meena, AM:
This appeal has been filed by the assessee against the order of the Ld. Pr. Commissioner of Income Tax-1, Amritsar dated 22.03.2021 in respect of AY 2015-16.
The Ld. Counsel for the assessee has filed an application dated 15.10.2022, requesting to withdraw the appeal.
Mohinder Singh v. Pr. CIT 3. The Ld. D.R. has no objection.
Accordingly, the Ld. Counsel is allowed to withdraw the appeal.
In the result, the appeal filed by the assessee is dismissed as withdrawn.
Order pronounced in the open court on 21.10.2022
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