MEASAGE AIMTECH,JALANDHAR vs. PRINCIPAL COMMISSIONER OF INCOME TAX -1, JALANDHAR

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ITA 116/ASR/2020Status: DisposedITAT Amritsar07 July 2022AY 2015-162 pages
AI SummaryDismissed

What did the Tribunal hold?

The assessee's counsel requested to withdraw the appeal. The Departmental Representative had no objection. The Tribunal allowed the withdrawal.

What were the facts?

The assessee filed an appeal against an order for AY 2015-16. The assessee later expressed no interest in pursuing the appeal as it was satisfied with relief in subsequent proceedings.

What were the issues?

The primary issue was whether the assessee's appeal should be withdrawn.

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: 30.06.2022Pronounced: 07.07.2022

The appeal was filed by the assessee against the order of the Ld. Pr. Commissioner of Income Tax-1, Jalandhar, dated 18.03.2020, in respect of AY 2015-16.

Aimtech v. Pr.CIT 2. At the outset, the Ld. counsel for the assessee has stated that he has been instructed by the appellant-assessee that the assessee is no more interested in pursuing the appeal in AY 2015-16, since it is satisfied with the relief allowed to it in the subsequent proceedings. Therefore, the counsel has requested that the assessee’s appeal may kindly be allowed to be withdrawn.

3.

The Ld. D.R. has no objection.

4.

Thus, the Ld. Counsel is allowed to withdraw the appeal.

5.

In the result, the appeal filed by the assessee is dismissed as withdrawn.

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