M/S GOODWILL WINES,LUDHIANA vs. PR. CIT-1, LUDHIANA

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ITA 904/CHANDI/2017Status: DisposedITAT Chandigarh01 March 2018AY 2012-132 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal granted permission to the assessee to withdraw the appeal. Consequently, the appeal filed by the assessee was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal before the ITAT against an order of the Principal CIT(A). During the hearing, the assessee's counsel requested 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 263

AI-generated summary — verify with the full judgment below

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

Before: SHRI SANJAY GARG & DR. B.R.R. KUMAR

For Appellant: Shri Sudhir Sehgal
Hearing: 01.03.2018Pronounced: 01.03.2018

Per Sanjay Garg, Judicial Member:

The present appeal has been preferred by the assessee against

the order dated 27.03.2017 of the Principal Commissioner of Income

Tax (Appeals)-1 [hereinafter referred to as CIT(A)], Ludhiana.

2.

In the context of above appeal, the Ld. Counsel for the assessee

has requested that he does not want to pursue the appeal and intends

to withdraw the same and to this effect has submitted a letter dated

1.3.2018 stating therein “we wish to withdraw the above said appeal

as filed u/s 263 and, as such, the necessary permission for the same

may please be granted and oblige”. The Ld. DR has no objection

for the said withdrawal.

3.

In view of the above, we grant permission to the assessee to

withdraw the appeal. Consequently, the appeal of the assessee is

hereby dismissed as ‘Withdrawn’ Order pronounced in the Open Court.

Sd/- Sd/- (B.R.R.KUMAR) (SANJAY GARG) ACCOUNTANT MEMBER JUDICIAL MEMBER Dated : 01.03.2018 Rkk Copy to: • The Appellant • The Respondent • The CIT • The CIT(A) • The DR

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