MANDIR SHRI SITA RAM JI MAHARAJ SEWA SAMITI,PALWAL vs. ADDITIONAL/JOINT/ DUPUTY/COMMISSIONER OF INCOME TAX, NATIONAL FACELESS ASSESSMENT CENTRE, DELHI

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ITA 307/DEL/2025Status: DisposedITAT Delhi28 July 2025AY 2019-20Bench: SHRI YOGESH KUMAR U.S (Judicial Member), SHRI MANISH AGARWAL (Accountant Member)2 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal allowed the assessee's request to withdraw the appeal. The appeal was dismissed as withdrawn by the Tribunal.

What were the facts?

The assessee filed an appeal against a penalty order under Section 270A of the Income Tax Act for the assessment year 2019-20. The assessee's counsel requested to withdraw the appeal.

What were the issues?

Whether the appeal filed by the assessee should be permitted to be withdrawn.

Which sections of the Income-tax Act were involved?

Section 270A

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI “B” BENCH: NEW DELHI

Before: SHRI YOGESH KUMAR U.S & SHRI MANISH AGARWAL

For Appellant: Shri Shubham Goel, Adv
Hearing: 28.07.2025Pronounced: 28.07.2025
1.

The present appeal is filed by the assessee against the penalty order passed u/s 270A of the Income Tax Act, 1961 (“the Act”) dated 03.02.2022 passed by Ld. Additional / Joint/ Deputy / Assistant Commissioner of Income Tax Income-tax Officer, National Faceless Assessment Centre, Delhi [“Ld.CIT(A)”] pertaining to assessment year 2019-20.

2.

Before us, Ld. Counsel for the assessee under the instructions of the assessee prayed that the above-captioned appeal may be permitted to be withdrawn as it was wrongly filed before Tirbunal. A letter dated 28.07.2025 filed by Shri Shubham Goel, Adv., Ld. Authorized representative of the assessee, is also placed on record.

3.

We have heard the contention of the Ld. Authorized Representative of the assessee and perused the material available on record. In view of the prayer made by Ld. AR of the assessee vide letter dated 28.07.2025, Year 2019-20] is permitted to be withdrawn. Hence, appeal of the assessee is dismissed as withdrawn.

4.

In the result, appeal of the assessee is dismissed.

Order pronounced in the open Court on 28.07.2025.

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