KARAMVIR SINGH,DELHI vs. INCOME TAX OFFICER, NATIONAL E-ASSESSMENT CENTRE

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ITA 4565/DEL/2024Status: DisposedITAT Delhi30 June 2025AY 2018-19Bench: SHRI VIKAS AWASTHY (Judicial Member), SHRI M. BALAGANESH (Accountant Member)1 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal noted that the assessee did not wish to pursue the appeal and, with no objection from the department, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the order of the CIT(A). The assessee's representative appeared and submitted that the assessee did not wish to pursue the appeal and sought permission to withdraw it.

What were the issues?

Whether the assessee can withdraw an appeal before the tribunal.

Which sections of the Income-tax Act were involved?

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH “C”, DELHI

For Appellant: Shri Kailash Khemani, Chartered Accountant
Hearing: 30/06/2025

(A.Y.2018-19) Karamvir Singh, 2234, Gali No. 14, Wazirabad Village, Delhi 110042 ...... अपीलाथ�/Appellant PAN: BICPS-4222-H बनाम Vs. Income Tax Officer, Ward 35(1), Civic Centre, Minto Road, ..... �ितवादी/Respondent Delhi Assessee by : Shri Kailash Khemani, Chartered Accountant Department by : Shri Om Prakash, Sr. DR सुनवाई क� ितिथ/ Date of hearing : 30/06/2025 घोषणा क� ितिथ/ Date of pronouncement : : 30/06/2025 आदेश/ORDER

PER VIKAS AWASTHY, JM:

1.

This appeal by the assessee is directed against the order of Commissioner of Income Tax (Appeals), National Faceless Appeal Centre, Delhi (hereinafter referred to as 'the CIT(A)') dated 30.07.2024, for assessment year 2018-19.

2.

Shri Kailash Khemani, appearing on behalf of the assessee submitted that the assessee does not wish to pursue the appeal and accordingly seeks permission to withdraw the same vide letter dated 16.06.2025.

(AY 2018-19) 3. Shri Om Prakash, representing the department has no objection to the said request.

4.

In light of written request dated 16.06.2025 received from the assessee, appeal of the assessee is dismissed as withdrawn, as prayed for. Order pronounced in the open court on Monday the 30th day of June, 2025. Sd/- Sd/- (M. BALAGANESH) (VIKAS AWASTHY) लेखाकार सद�य/ACCOUNTANT MEMBER �याियक सद�य/JUDICIAL MEMBER िद�ी/Delhi, �दनांक/Dated 30/06/2025 NV/- �ितिलिप अ�ेिषतCopy of the Order forwarded to :

1. 1. अपीलाथ�/The Appellant , �ितवादी/ The Respondent. 2.

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