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Income Tax Appellate Tribunal - Raipur

Ujjwal Jhabak, Raipur vs Pr. Commissioner Of Income Tax-1, ... on 1 August, 2022

             आयकर अपील य अ धकरण          यायपीठ रायपुर म।
             IN THE INCOME TAX APPELLATE TRIBUNAL,
                      RAIPUR BENCH, RAIPUR

          BEFORE SHRI RAVISH SOOD, JUDICIAL MEMBER
                            AND
           SHRI ARUN KHODPIA, ACCOUNTANT MEMBER

                आयकर अपील सं. / ITA No. 87/RPR/2021
                नधारण वष / Assessment Year : 2011-12

Ujjwal Jhabak
House No. Part of 237 to 239/2,
Sadar Bazar, Raipur (C.G.)
PAN : ACIPJ2735Ps
                                             .......अपीलाथ / Appellant

                               बनाम / V/s.

The Pr. Commissioner of Income Tax-1,
Raipur (C.G.)

                                               ......    यथ / Respondent


                 Assessee by       : None (Withdrawal Application)
                 Revenue by        : Shri P.K Mishra, CIT-DR



     सन
      ु वाई क तार ख / Date of Hearing         : 01.08.2022
     घोषणा क तार ख / Date of Pronouncement    : 01.08.2022
                                      2
                                                 Ujjwal Jhabak Vs. Pr. CIT-1, Raipur
                                                             ITA No. 87/RPR/2021




                             आदे श / ORDER

PER RAVISH SOOD, JM:

The present appeal filed by the assessee is directed against the order passed by the Pr. CIT, Raipur-1 dated 26.03.2021 which in turns arises from the order passed by the A.O under Sec. 147 r.w.s. 143(3) of the Income-tax Act, 1961 (in short 'the Act') dated 12.12.2018 for assessment year 2011-12.

2. The assessee has filed a letter dated 29.06.2022 stating that he is seeking withdrawal of the present appeal for the reason that the A.O has passed the assessment order dated 28.03.2022 u/s.143(3) r.w.s. 263 of the Act wherein, he has accepted the returned income. Backed by the aforesaid facts it is requested by the assessee that the captioned appeal may be allowed to be withdrawn.

3. The ld. D.R did not raise any objection to the seeking of withdrawal of appeal by the assessee.

4. In view of the above facts and circumstances, we dismiss the appeal of the appellant-assessee as withdrawn.

Ujjwal Jhabak Vs. Pr. CIT-1, Raipur ITA No. 87/RPR/2021

5. In the result, appeal of the assessee is dismissed as withdrawn in terms of our aforesaid observations.

Order pronounced in open court on 01st day of August, 2022.

              Sd/-                                          Sd/-
         ARUN KHODPIA                                   RAVISH SOOD
     (ACCOUNTANT MEMBER)                             (JUDICIAL MEMBER)

रायपुर/ RAIPUR ; दनांक / Dated : 01st August, 2022 SB आदे श क त ल प अ े षत / Copy of the Order forwarded to :

1. अपीलाथ / The Appellant.

2. यथ / The Respondent.

3. The Pr. CIT, Raipur-1 (C.G)

4. वभागीय त न ध, आयकर अपील य अ धकरण,रायपुर बच, रायपुर / DR, ITAT, Raipur Bench, Raipur.

5. गाड फ़ाइल / Guard File.

आदे शानुसार / BY ORDER, // True Copy // नजी स चव / Private Secretary आयकर अपील य अ धकरण, रायपरु / ITAT, Raipur.

Ujjwal Jhabak Vs. Pr. CIT-1, Raipur ITA No. 87/RPR/2021 Date 1 Draft dictated on 01.08.2022 Sr.PS/PS 2 Draft placed before author 02.08.2022 Sr.PS/PS 3 Draft proposed and placed JM/AM before the second Member 4 Draft discussed/approved by AM/JM second Member 5 Approved draft comes to the Sr.PS/PS Sr. PS/PS 6 Kept for pronouncement on Sr.PS/PS 7 Date of uploading of order Sr.PS/PS 8 File sent to Bench Clerk Sr.PS/PS 9 Date on which the file goes to the Head Clerk 10 Date on which file goes to the A.R 11 Date of dispatch of order