DILIP KUMAR,PATNA vs. PR. CIT-1, PATNA

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ITA 28/PAT/2022Status: DisposedITAT Patna22 August 2023AY 2017-183 pages
AI SummaryDismissed

What did the Tribunal hold?

The assessee's counsel sought permission to withdraw the appeal. The Departmental Representative had no objection to this request. The Tribunal granted the permission and dismissed the appeal as withdrawn.

What were the facts?

The assessee filed an appeal before the Income Tax Appellate Tribunal against an order of the Principal Commissioner of Income Tax. The assessment year in question was 2017-2018.

What were the issues?

The primary issue was whether the assessee's appeal should be permitted to be withdrawn.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, KOLKATA-PATNA ‘e-COURT’, KOLKATA

Before: Shri Rajpal Yadav, Vice-(KZ) & Shri Rajesh Kumar

Per Rajpal Yadav, Vice-President (KZ):- The assessee is in appeal before the Tribunal against the order of ld. Principal Commissioner of Income

1.

Assessment Year: 2017-2018 Dilip Kumar Tax, Patna-1 dated 12.03.2022 passed for Assessment Year 2017-18.

2.

Shri Rakesh Kumar, ld. Advocate of the assessee has made a prayer seeking the permission of the Bench to withdraw this appeal. Since the ld. D.R. has no objection in this regard, the permission as sought by Shri Rakesh Kumar, ld. Advocate of the assessee is granted and accordingly the appeal of the assessee is dismissed as withdrawn.

3.

In the result, the appeal of the assessee is dismissed. Order pronounced in the open Court on 22.08.2023.

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