SHRI ANUP MOHANLAL TAORI,KHAMGAON vs. PR COMMISSIONER OF INCOME TAX -1, NAGPUR

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ITA 27/NAG/2019Status: DisposedITAT Nagpur06 September 2021AY 2014-20153 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal noted that the assessees had applied for withdrawal of their appeals and the Revenue had no objection. Therefore, the appeals were dismissed as withdrawn.

What were the facts?

The assessees had filed appeals before the ITAT against orders passed by the Pr. Commissioner of Income Tax under Section 263. Subsequently, the assessees filed applications seeking withdrawal of their appeals.

What were the issues?

The primary issue was whether the assessees' appeals should be dismissed as withdrawn based on their applications and the Revenue's no objection.

Which sections of the Income-tax Act were involved?

Section 263

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, BENCH, NAGPUR

Before: SHRI INTURI RAMA RAO & SHRI PARTHA SARATHI CHAUDHURY

For Appellant: Shri K.P Dewani
For Respondent: Smt. Agnes P Thomas
Hearing: 03.09.2021Pronounced: 06.09.2021

Heard together (2 matters)

ITA No. 26/NAG/2019
ITA No. 27/NAG/2019

Read from the judgment's own cause title. This page is filed under one of them.

आदेश / ORDER PER BENCH : These two appeals preferred by the different assessees emanates from the different orders of the Ld. Pr. Commissioner of Income Tax-1, Nagpur dated 12.12.2018 passed u/s.263 of the Income Tax Act, 1961 (hereinafter referred to as ‘the Act’) for the assessment year 2014-15 as per the grounds of appeal on record.

2.

The assessees have filed applications received on 18.08.2021 seeking withdrawal of the appeals. The Ld. DR for Revenue has raised no objection on assessee’s withdrawing the appeals. In view of application made by assessee, the appeal is dismissed as having been 'withdrawn'.

3.

In the result, appeals of the assessees are dismissed as withdrawn.

Order pronounced on 06th day of September, 2021.

1.

Sd/- Sd/- INTURI RAMA RAO PARTHA SARATHI CHAUDHURY ACCOUNTANT MEMBER JUDICIAL MEMBER पुणे / Pune; ददनांक / Dated : 06th September, 2021 SB आदेश की प्रधतधलधप अग्रेधषत / Copy of the Order forwarded to : अपीलाथी / The Appellant. 1. प्रत्यथी / The Respondent. 2.

3. The Pr. CIT-1 Nagpur.

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