SHREE GANESH ENCLAVE,FEROZEPUR vs. PRINCIPAL COMMISSIONER OF INCOME TAX, BATHINDA

ITA 333/ASR/2019Status: DisposedITAT Amritsar15 September 2022AY 2015-162 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 allowed the assessee's request 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 The appeal filed by the assessee was dismissed as withdrawn.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 ITAT 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The primary issue was whether the assessee's appeal should be dismissed as withdrawn upon their request.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, AMRITSAR BENCH, AMRITSAR

Before: DR. M. L. MEENA & SH. ANIKESH BANERJEE

Hearing: 14.09.2022Pronounced: 15.09.2022

This appeal has been filed by the assessee against the order of the Ld. Pr. Commissioner of Income Tax, Bathinda, dated 25.03.2019 in respect of AY 2015-16.

The Ld. Counsel for the assessee has filed an application dated 29.08.2022, requesting to withdraw the appeal.

Ganesh Enclave v. PCIT 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In the result, the appeal filed by the assessee is dismissed as withdrawn.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 15.09.2022

Recent GST High Court judgments

Search GST case law →