PURUSHOTTAM DAS AGRAWAL,VARANASI vs. PCIT, VARANASI

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ITA 19/VNS/2020Status: DisposedITAT Varanasi04 July 2022AY 2015-20163 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal allowed the assessee to withdraw its appeal. Consequently, the appeal filed by the assessee was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal before the ITAT against a revisionary order passed by the Pr. Commissioner of Income Tax. During the hearing, the assessee's counsel stated that the assessee wished to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's appeal should be dismissed as withdrawn, as requested by the assessee.

Which sections of the Income-tax Act were involved?

Section 263

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, CIRCUIT BENCH, VARANASI

Before: SHRI VIJAY PAL RAO & SHRI RAMIT KOCHAR

Hearing: 04.07.2022Pronounced: 04.07.2022

ORDER

PER RAMIT KOCHAR, Accountant Member This appeal filed by assessee in ITA.No.19/VNS/ 2020 for assessment year 2015-16 has arisen from the revisionaryorder passed by ld. Pr. Commissioner of Income Tax, Varanasi u/s 263 of the Income-tax Act, 1961, vide revisionary order dated 29.11.2019 (DIN ITBA/REV/ S/91/2019-20/1021339558(1) )

1.

2 ITA.No.19/VNS/2020 ShriPurushottam Das Agrawal, Varanasi. Assessment year 2015-16 2. When this appeal came-up for hearing before the Division Bench, the Learned Counsels for the assessee namely ShriSubhash Chand &ShriAshutoshBhardwaj, Advocates stated before the Bench that the assessee wants to withdraw its appeal. The assessee has also filed duly signed letter dated 04.07.2022, wherein the assessee has prayed that he may be allowed to withdraw his appeal filed with tribunal, in for ay: 2015-16.

3.

The Learned Sr. D.R. has no objection if the appeal of the assessee is dismissed as withdrawn.

4.

After hearing both the sides and considering the material on record, we allow the assessee to withdraw his appeal. Accordingly, the appeal of the assessee in ITA no. 19/VNS/2020 for ay: 2015-16 ,is dismissed as withdrawn. We order accordingly.

5.

In the result, appeal filed by assessee in ITA no. 19/VNS/2020 for ay: 2015-16 is dismissed as withdrawn. Order pronounced in open Court on the conclusion of the hearing i.e., on 04.07.2022 at Varanasi, U.P., in the presence of both the parties.

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