SH. IRFAN AHMED GONI,JAMMU vs. INCOME TAX OFFICER, UDHAMPUR

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ITA 195/ASR/2019Status: DisposedITAT Amritsar13 July 2022AY 2010-112 pages
AI SummaryDismissed

What did the Tribunal hold?

The tribunal allowed the withdrawal of the appeal as it was a duplicate filing for the same assessment year. The learned DR had no objection to the request.

What were the facts?

The assessee filed an appeal against the CIT(A)'s order for assessment year 2010-11. At the outset, the assessee's counsel requested to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw a duplicate appeal filed for the same assessment year.

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: 29.06.2022Pronounced: 13.07.2022

ORDER Per Dr. M. L. Meena, AM:

The captioned appeal is directed against the order of the Commissioner of Income Tax (Appeals), Jammu (hereinafter referred to as “the CIT (A)”) in respect of assessment year 2010 –11.

2.

At the outset, the learned counsel of the assessee requested that he wish to withdraw the appeal as being filed duplicate appeal on the identical grounds for the same assessment year for which the assessee

Irfan Ahmed Goni v. ITO already filed an appeal in ITA number 528/ASR/2018. Accordingly, he has certified on the grounds of appeal memo that “ITA No.195/ASR/2019 withdrawn”, under his Signature. The learned DR has no objection to the request of the assessee.

3.

Accordingly, the appeal of the assessee is dismissed as withdrawn.

Order pronounced in the open court on 13.07.2022.

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