ZOLOTO INDUSTRIES,JALANDHAR vs. PR.CIT-1, JALANDHAR, JALANDHAR

ITA 224/ASR/2025Status: DisposedITAT Amritsar17 September 2026AY 2020-212 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal heard the Revenue's representative, who had no objection to the withdrawal. Consequently, the appeal filed by the assessee was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal before the ITAT. At the time of hearing, the assessee's counsel filed an application to withdraw the appeal, stating the dispute had been resolved.

What were the issues?

The primary issue was whether the assessee's appeal should be permitted to be withdrawn due to a resolved dispute.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DIVISION BENCH, AMRITSAR

Before: SHRI LALIET KUMAR & SHRI MANOJ KUMAR AGGARWAL

For Respondent: Shri Arvind Kumar, CIT DR
Hearing: 10.09.2026Pronounced: 17.09.2026

PER LALIET KUMAR, JM

This is an appeal filed by the assessee feeling aggrieved by the order passed by the ld. Pr. Commissioner of Income Tax Jalandhar [in short ‘the PCIT’] dated 06.03.2025for assessment year 2020-21. 2. At the time of hearing, none appeared on behalf of the assessee. An application has been filed by the ld. counsel for the assessee requesting for permission to withdraw the appeal stating that the dispute involved has been resolved. A.Y.2020-21 2

3.

We have heard the ld. DR. He has no objection to withdrawal of the appeal. Accordingly, the appeal filed by the assessee is

The order continues below.

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