SHRI PARTEEK KAPILA ( PROP),BATHINDA vs. PRINCIPAL COMMISSIONER OF INCOME TAX, BATHINDA

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ITA 269/ASR/2019Status: DisposedITAT Amritsar16 February 2022AY 2014-152 pages
AI SummaryDismissed

What did the Tribunal hold?

The tribunal allowed the assessee's counsel to withdraw the appeal. Consequently, the appeal filed by the assessee was dismissed as withdrawn.

What were the facts?

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

What were the issues?

The primary issue was whether the assessee should be allowed to withdraw their appeal.

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: 16.02.2022Pronounced: 16.02.2022

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

The appeal was filed by the assessee against the order of the Ld. Pr. CIT, Bathinda, dated 26.03.2019, in respect of AY 2014-15.

2.

The Ld. Counsel for the assessee has filed an application dated 15.02.2022 requested to allow to withdraw the appeal.

3.

The Ld. D.R. has no objection.

4.

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

5.

In the result, the appeal filed by the assessee is dismissed as withdrawn.

Order pronounced in the open court on 16.02.2022

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