KAPIL KUMAR AGRAWAL,KESLA-KHARORA vs. INCOME TAX OFFICER, WARD- 1(2), RAIPUR

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ITA 49/RPR/2020Status: HeardITAT Raipur04 August 2022AY 2014-154 pages
AI SummaryDismissed

What did the Tribunal hold?

The tribunal heard the parties and, with no objection from the revenue, allowed the assessee's request to withdraw the appeal.

What were the facts?

The assessee filed an appeal against the order of the CIT(Appeals). During the hearing, the assessee's authorized representative sought to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw their appeal before the tribunal.

Which sections of the Income-tax Act were involved?

Section 143(3)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, RAIPUR BENCH, RAIPUR

Before: SHRI RAVISH SOOD & SHRI ARUN KHODPIA

For Appellant: Smt. Laxmi Sharma &, Shri Sunil Kumar Agrawal, CA
For Respondent: Shri G.N Singh, Sr. DR
Hearing: 29.07.2022Pronounced: 04.08.2022

आदेश / ORDER

PER RAVISH SOOD, JM:

1.

The present appeal filed by the assessee is directed against the order passed by the CIT(Appeals)-1, Raipur dated 03.07.2019, which in turn arises from the order passed by the A.O under Sec.143(3) of the Income- tax Act, 1961 (for short ‘the Act’) dated 24.12.2016 for assessment year 2014-15.

2.

At the very outset of hearing of the appeal, it was stated by the Ld. Authorized Representative (for short ‘AR’) that he seeks to withdraw the instant appeal.

3.

The Ld. DR did not raise any objection to the seeking of withdrawal of appeal filed by the assessee.

4.

After having heard the parties herein, the appeal filed by the assessee is dismissed as withdrawn in terms of our aforesaid observations.

In the result, appeal of the assessee is dismissed as withdrawn. 5. Order pronounced in open court on 04th day of August, 2022. Sd/- Sd/- ARUN KHODPIA RAVISH SOOD (ACCOUNTANT MEMBER) (JUDICIAL MEMBER) रायपुर/ RAIPUR ; �दनांक / Dated : 04th August, 2022 SB

3 Kapil Kumar Agrawal Vs. ITO, Ward-1(2)

आदेश क� ��त�ल�प अ�े�षत / Copy of the Order forwarded to :

1. 1. अपीलाथ� / The Appellant. 2. ��यथ� / The Respondent.

3. The CIT(Appeals)-1, Raipur (C.G) 4. The Pr. CIT-1, Raipur (C.G) 5. �वभागीय ��त�न�ध, आयकर अपील�य अ�धकरण,रायपुर ब�च, रायपुर / DR, ITAT, Raipur Bench, Raipur. गाड� फ़ाइल / Guard File. 6. आदेशानुसार / BY ORDER, // True Copy // �नजी स�चव / Private Secretary आयकर अपील�य अ�धकरण, रायपुर / ITAT, Raipur.

4 Kapil Kumar Agrawal Vs. ITO, Ward-1(2)

Date 1 Draft dictated on 29.07.2022 Sr.PS/PS 2 Draft placed before author 29.07.2022 Sr.PS/PS 3 Draft proposed and placed JM/AM before the second Member 4 Draft discussed/approved by AM/JM second Member 5 Approved draft comes to the Sr.PS/PS Sr. PS/PS 6 Kept for pronouncement on Sr.PS/PS 7 Date of uploading of order Sr.PS/PS 8 File sent to Bench Clerk Sr.PS/PS 9 Date on which the file goes to the Head Clerk 10 Date on which file goes to the A.R 11 Date of dispatch of order

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