Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Income Tax Appellate Tribunal - Chandigarh

Sh. Gulshan Kumar, Ludhiana vs Pr. Cit (C), Ludhiana on 18 February, 2019

                आयकर अपील य अ धकरण,च डीगढ़  यायपीठ, "ए", च डीगढ़
            I N T H E I NC O ME T A X A P PE L L A T E T RI B U N AL
                 D I VI S I O N B E NC H , ' A ' , CH A ND I G AR H

        ी संजय गग ,  या यक सद य एवं  ीमती अ नपण
                                              ू ा  ग&ु ता, लेखा सद य
     BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER AND
       Ms. ANNAPURNA GUPTA, ACCOUNTANT MEMBER

                         आयकर अपील सं./ ITA No. 573/ C H D / 2 0 1 8
                              नधा रण वष  / Assessment Year :     2013-14

          Shri Gulshan Kumar,                       बनाम                The PR. CIT,
         34, Model Gram,                                                Ludhiana
         Ludhiana
         New Add: H.No. 3,Aggar Nagar
         Extension, Ferozepur Road,
         ldh

          थायी लेखा सं./PAN NO:            AAQPK1200Q
         अपीलाथ /Appellant                                                यथ /Respondent


         नधा  रती क ओर से/Assessee by                :       Shri Sudhir Sehgal, Advocate
        राज व क ओर से/ Revenue by                    :       Smt.Chandrakanta, Sr.DR

        सन
         ु वाई क तार%ख/Date of Hearing                       :        18.02.2019
        उदघोषणा क तार%ख/Date of Pronouncement                :        18.02. 2019

                                                 आदे श/Order

Per Sanjay Garg, Judicial Member:

The present appeal has been preferred by the assessee against the order dated 30.3.2018 of the Pr. Commissioner of Income Tax (Central), Ludhiana .

2. A t t h e o u t s e t , L d . C o u n s e l f o r t h e a s s e s s e e s u b mi t t e d i n w r i t i n g t h a t t h e a s s e s s e e i s n o t i n t e r e s t e d in p u r s u i n g t h e a pp e a l , as such, he intends to withdraw the present appeal. The Ld. DR has no objection for the said withdrawal.

In view of the above, we grant permission to the assessee to ITA No. 263/Chd/2018- Shri Gulshan Kumar, Ludhiana 2 withdraw the appeal. Consequently, the appeal of the assessee is hereb y dismissed as 'Withdrawn' Order pronounced in the Open Court Sd/- Sd/-

       (अ नपण
            ू ा  ग&ु ता / ANNAPURNA GUPTA)                     (संजय गग  / SANJAY GARG)
           लेखा सद य/ Accountant Member                      या यक सद य/ Judicial Member
Dated :      18.2.2019
"आर.के."


आदे श क त,ल-प अ.े-षत/ Copy of the order forwarded to :

1. अपीलाथ / The Appellant
2. यथ / The Respondent
3. आयकर आय/ ु त/ CIT
4. आयकर आय/ ु त (अपील)/ The CIT(A)
5. -वभागीय त न2ध, आयकर अपील%य आ2धकरण, च4डीगढ़/ DR, ITAT, CHANDIGARH
6. गाड फाईल/ Guard File आदे शानस ु ार/ By order, सहायक पंजीकार/ Assistant Registrar