The assessee filed an appeal against the order of the Principal Commissioner of Income Tax. During the hearing, the assessee's counsel requested to withdraw the appeal as per the assessee's instructions.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal filed against the PCIT's order.

Sh. Mohan Lal Syal vs DCIT | ITAT Chandigarh 2018

Q: What did the Tribunal hold?

The Tribunal granted permission to the assessee to withdraw the appeal. Consequently, the appeal was dismissed as withdrawn.

Income Tax Appellate Tribunal, DIVISION BENCH, ‘B’ CHANDIGARH

Before: SHRI SANJAY GARG & DR. B.R.R. KUMAR

For Appellant: Shri Sachin Jain, Advocate

Hearing: 02.04.2018Pronounced: 02.04.2018

Per Sanjay Garg, Judicial Member:

The present appeal has been preferred by the assessee against

the order dated 1.12.2016 of the Principal Commissioner of Income

Tax [hereinafter referred to as PCIT]-2, Chandigarh.

Today, the Ld. Counsel for the assessee has submitted an

application stating therein that as per the instructions of the assessee,

he intend to withdraw the present appeal. The Ld. DR has no

objection for the said withdrawal.

In view of the above, we grant permission to the assessee to withdraw the appeal. Consequently, the appeal of the assessee is hereby dismissed as ‘Withdrawn’ Order pronounced in the Open Court.

Sd/- Sd/- (B.R.R.KUMAR) (SANJAY GARG) ACCOUNTANT MEMBER JUDICIAL MEMBER Dated : 02.04.2018 Rkk Copy to: • The Appellant • The Respondent • The CIT • The CIT(A) • The DR

SH. MOHAN LAL SYAL,CHANDIGARH vs. DCIT, CHANDIGARH

What did the Tribunal hold?

What were the facts?

What were the issues?

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