What did the Tribunal hold?

The Tribunal granted the assessee's request to withdraw the appeal. Consequently, the appeal filed by the assessee was dismissed as withdrawn.

The assessee, Jagdamba Ispat Pvt. Limited, filed an appeal against the order of the CIT(A). The assessee's counsel later filed a petition to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal before the Tribunal.

Jagdamba Ispat Pvt. Ltd… vs ITO | ITAT Patna 2024

Income Tax Appellate Tribunal, KOLKATA-PATNA ‘e-COURT’, KOLKATA

Before: Shri Duvvuru RL Reddy, Vice-(KZ)

Appearances by: Shri S.K. Tulsiyan, Advocate, appeared on behalf of the assessee Shri Ashwani Kr. Singal, JCIT, appeared on behalf of the Revenue Date of concluding the hearing: November 27, 2024 Date of pronouncing the order: November 28, 2024 O R D E R

The present appeal is directed at the instance of assessee against the order of ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi dated 1st January, 2024 passed for Assessment Year 2012-13.

At the outset, ld. Counsel for the assessee filed a petition dated 20th November, 2024 seeking the permission of the Bench to withdraw this appeal. Since the ld. D.R. has no objection in this regard, the permission as sought by the ld. Counsel for the assessee is granted and accordingly the appeal of the assessee is dismissed as withdrawn.

In the result, the appeal of the assessee is dismissed. Order pronounced in the open Court on 28/11/2024.

JAGDAMBA ISPAT PVT. LTD (AMALGAMATED INTO BHOLA RAM STEELS PVT. LTD SINCE 11.03.2011),PATNA vs. ITO, WARD- 2 (1), PATNA

What did the Tribunal hold?

What were the facts?

What were the issues?

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