SHRI ANSHUMAN AGARWAL,ALIGARH vs. PCIT-1 AGRA, AGRA
What did the Tribunal hold?
The Tribunal noted that the assessee wished to withdraw the appeal and the Revenue had no objection. Therefore, the appeal was dismissed as withdrawn.
What were the facts?
The assessee filed an appeal against the order of the PCIT. Subsequently, the assessee submitted an application to withdraw the appeal.
What were the issues?
The primary issue was whether the assessee's appeal could be dismissed as withdrawn based on their application.
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, AGRA BENCH ‘DB’, AGRA
Before: Dr. B. R. R. Kumar & Shri Yogesh Kumar US
ORDER Per Yogesh Kumar US, JM:- The present appeal has been filed by the assessee against the order of ld. PCIT-1, Agra dated 31.03.2022.
The assessee has submitted an application withdrawing the appeal filed on 28.10.2023. The Ld. DR has not objection to the withdrawal, and the appeal of the assessee is dismissed as withdrawn.
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