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[Cites 2, Cited by 1]

Income Tax Appellate Tribunal - Indore

The Pr Cit-1, Bhopal vs Ratanlal Lila, Bhopal on 3 August, 2022

           IN THE INCOME TAX APPELLATE TRIBUNAL
                    INDORE BENCH, INDORE

            (CONDUCTED THROUGH VIRTUAL COURT)

      BEFORE Ms. MADHUMITA ROY, JUDICIAL MEMBER &
     SHRI BHAGIRATH MAL BIYANI, ACCOUNTANT MEMBER

                       I.T.A. No.199/Ind/2021
                     (Assessment Year: 2015-16)

  Shri Ratanlal Lila         Vs. PCIT-1,
  230, Opp Milk Dairy, Kerwa     Bhopal
  Dam Road, Mandori Sewania
  Suraj Nagar, Bhopal
  PAN No.AAOPL1575B
           (Appellant)       ..          (Respondent)

     Appellant by :           Shri Ashish Goyak, Adv.
     Respondent by :          Shri P. K. Mitra, CIT D.R.

     Date of Hearing                       26.07.2022
     Date of Pronouncement                 03.08.2022

                               ORDER

PER Ms. MADHUMITA ROY - JM:

The instant appeal filed by the assessee is directed against the order dated 05.03.2020 passed by the Ld. PCIT-1, Bhopal under Section 263 of the Income Tax Act (hereinafter referred to as "the Act") arising out of the order dated 11.10.2017 passed by the ITO-1(1), Bhopal under Section 143(3) of the Act, 1961 (hereinafter referred to as "the Act") for A.Y. 2015-16.
ITA No.199/Ind/2021

Shri Ratanalal Lila vs. PCIT Asst.Year -2015-16 -2-

2. At the time of hearing of the matter the Ld. Counsel appearing for the assessee submitted that he does not proceed with the matter. Hence, the matter is dismissed as withdrawn.

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 In the result, the appeal filed by the assessee is dismissed as withdrawn.

Order pronounced on 03 /07/2022 b y placing the result on the Notice Board as per Rule 34(4) of the Income Tax (Appellate Tribunal) Rule, 1963.

          This Order pronounced in Open Court on                                    03/08/2022


        SD         Sd/-                                                             Sd/-
(BHAGIRATH MAL BIYANI)                                                           (MADHUMITA ROY)
ACCOUNTANT MEMBER                                                               JUDICIAL MEMBER
Ahmedabad; Dated 03.08.2022
TANMAY, Sr. PS                                      TRUE COPY
आदे श क    त ल प अ े षत/Copy of the Order forwarded to :
1.    अपीलाथ / The Appellant
2.      यथ / The Respondent.
3.    संब ं धत आयकर आय 
                      ु त / Concerned CIT
4.    आयकर आय 
             ु त(अपील) / The CIT(A)-
5.     वभागीय    त न ध, आयकर अपील!य अ धकरण, अहमदाबाद / DR, ITAT, Indore
6.    गाड' फाईल / Guard file.

                                                                                            आदे शानस
                                                                                                   ु ार/ BY ORDER,

                                                                                                     (Dy./Asstt.Registrar)
                                                                                                           ITAT, Indore
        1.  Date of dictation 26.07.2022
        2.  Date on which the typed draft is placed before the Dictating Member         26.07.2022

3. Other Member.....................

4. Date on which the approved draft comes to the Sr.P.S./P.S .07.2022

5. Date on which the fair order is placed before the Dictating Member for pronouncement .07.2022

6. Date on which the fair order comes back to the Sr.P.S./P.S .07.2022

7. Date on which the file goes to the Bench Clerk .07.2022

8. Date on which the file goes to the Head Clerk..........................................

9. The date on which the file goes to the Assistant Registrar for signature on the order..........................

10. Date of Despatch of the Order..........................................