M/S BHANDARY INDUSTRIAL METALS (P) LIMITED,MIRAMAR, PANAJI vs. THE JOINT COMMISSIONER OF INCOME TAX, RANGE - 1, PANAJI

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ITA 86/PAN/2020Status: DisposedITAT Panaji22 August 2023AY 2000-01Bench: SHRI INTURI RAMA RAO (Accountant Member), SHRI PARTHA SARATHI CHAUDHURY (Judicial Member)2 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal granted the assessee's request to withdraw the appeal. The appeal was accordingly dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the CIT(A)'s order for AY 2000-01. The assessee subsequently sought permission to withdraw the appeal as they could not find supporting evidence.

What were the issues?

The primary issue was whether the assessee should be permitted to withdraw their appeal due to lack of evidence.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, PANAJI BENCH, PANAJI – VIRTUAL COURT

Before: SHRI INTURI RAMA RAO & SHRI PARTHA SARATHI CHAUDHURY

For Appellant: Shri Srinivas Kamath
For Respondent: Shri N. Shrikanth
Hearing: 16.08.2023Pronounced: 22.08.2023

ORDER

PER INTURI RAMA RAO, AM:

1.

This is an appeal filed by the assessee directed against the order of ld. Commissioner of Income Tax (Appeals), Panaji-Goa [‘the CIT(A)’] dated 01.03.2004 for the assessment year 2000-01.

2.

When the matter had come up for hearing, the appellant filed a letter seeking permission to withdraw the above captioned appeal on the ground that the appellant could not find the evidences to substantiate the case.

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