What did the Tribunal hold?

The Tribunal considered the assessee's application for withdrawal and the respondent's lack of objection. Consequently, the appeal was dismissed as withdrawn.

The assessee filed an appeal before the ITAT against an order of the Pr.CIT. During the hearing, the assessee submitted an application seeking withdrawal of the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal filed before the Tribunal.

Deepak Verma, Mohali vs PCIT | ITAT Chandigarh 2018

Income Tax Appellate Tribunal, DIVISION BENCH ‘A’, CHANDIGARH

Before: MS. DIVA SINGH & SHRI B.R.R.KUMAR

For Appellant: Shri T.N.Singla, CA

For Respondent: Shri Saurav Dubey, JCIT

Hearing: 13.03.2018Pronounced: 19.03.2018

PER DIVA SINGH,JM

The present appeal has been filed by the assessee assailing the correctness of the order dated 07.03.2017 of Pr.CIT-2 Chandigarh pertaining to 2012-13 assessment year. At the time of hearing, the assessee placed on record an application seeking withdrawal of the appeal. On considering the same, the ld. Sr.DR Mr. Saurav Dubey stated on query that he has no objection to the withdrawal of the appeal. Accordingly, in terms of the prayer of the assessee, the appeal of the assessee is dismissed as withdrawn. Order pronounced in the Open Court on 19th March,2018.

Sd/- Sd/- (Dr. B.R.R.KUMAR) (DIVA SINGH) ACCOUNTANT MEMBER JUDICIAL MEMBER ‘Poonam’ Copy to: 1. The Appellant 2. The Respondent 3. The CIT 4. The CIT(A) 5. The DR

Asstt. Registrar ITAT,Chandigarh.

DEEPAK VERMA,MOHALI vs. PR. CIT-2, CHANDIGARH

What did the Tribunal hold?

What were the facts?

What were the issues?

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