SHRI AMIT MAHAJAN PROP. K.K. AMIT KUMAR,AMRITSAR vs. PRINCIPAL COMMISSIONER OF INCOME TAX -1, AMRITSAR

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ITA 64/ASR/2022Status: DisposedITAT Amritsar11 May 2023AY 2017-182 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

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 Consequently, the appeal filed by the assessee was dismissed as withdrawn.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 before the Income Tax Appellate Tribunal against an order for AY 2017-18. The assessee's counsel filed an application to withdraw the appeal. The Departmental Representative had no objection.

What were the issues?

The primary issue was whether the assessee's request to withdraw the appeal should be granted.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, AMRITSAR BENCH, AMRITSAR

Before: DR. M. L. MEENA & SH. ANIKESH BANERJEE

For Respondent: Smt. Balvinder Kaur, CIT-DR
Hearing: 08.05.2023Pronounced: 11.05.2023

This appeal has been filed by the assessee against the order of the Ld. Pr. Commissioner of Income Tax-1, Amritsar dated 15.03.2022 in respect of AY 2017-18.

Amit Mahajan v. Pr. CIT 2. The Ld. Counsel for the assessee has filed an application dated 08.05.2023, requesting to withdraw the appeal, contending as under:

“The above said appeal is fixed for hearing before the Hon’ble Bench for today. It is requested that the appeal may kindly be allowed to withdrawn since the assessee is not interest to pursue the appeal. In view of the above submissions it is requested the appeal may kindly be taken as withdrawn.”

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In the result, the appeal filed by the assessee is dismissed as withdrawn.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 11.05.2023

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