SH. SUBHASH CHANDER AGGARWAL,JALANDHAR vs. PR. COMMISSIONER OF INCOME TAX -1, JALANDHAR

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ITA 252/ASR/2019Status: DisposedITAT Amritsar01 July 2022AY 2014-152 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal allowed the assessee's counsel to withdraw the appeals. Consequently, the appeals filed by the assessee were dismissed as withdrawn.

What were the facts?

The assessee filed appeals against the order of the Pr. CIT for AY 2014-15. The assessee's counsel subsequently filed an application to withdraw the appeals.

What were the issues?

The primary issue was whether the assessee's request to withdraw the appeals should be granted.

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: 27.06.2022Pronounced: 01.07.2022

Heard together (2 matters)

I.T.A. No. 251/Asr/2019
I.T.A. No. 252/Asr/2019

Read from the judgment's own cause title. This page is filed under one of them.

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

Both the appeals were filed by the assessee against the order of the Ld. Pr. CIT-1, Jalandhar, dated 28.03.2019, in respect of AY 2014-15.

2.

The Ld. Counsel for the assessee has filed an application dated 27.06.2022 requested to allow to withdraw the appeals.

3.

The Ld. D.R. has no objection.

4.

Accordingly, the Ld. Counsel is allowed to withdraw the appeals.

5.

In the result, the appeals filed by the assessee are dismissed as withdrawn.

Order pronounced in the open court on 01.07.2022

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