SHRI SATPAL SINGH,BATHINDA vs. PRINCIPAL COMMISSIONER OF INCOME TAX-1, AMRITSAR

ITA 468/ASR/2025Status: HeardITAT Amritsar10 September 2026AY 2018-192 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal accepted the assessee's request to withdraw the appeal. The appeal was accordingly dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against a revisionary order passed by the Principal CIT. During the hearing, the assessee's authorized representative sought to withdraw the appeal.

What were the issues?

Whether the assessee's appeal should be withdrawn.

Which sections of the Income-tax Act were involved?

Section 263

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “DB” BENCH, AMRITSAR

Before: HON’BLE SHRI LALIET KUMAR, JM & HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM

Manoj Kumar Aggarwal (Accountant Member)

1.

Aforesaid appeal by assessee for Assessment Year (AY) 2018-19 assails revisionary order of Ld. Pr. CIT, Amritsar passed u/s 263 on 19.03.2025. 2. The Ld. AR, at the outset, drew attention to letter dated 06.05.2026 and sought withdrawal of the appeal which has not been objected to by Ld. Sr. DR.

3.

Accepting the prayer of Ld. AR, the appeal stand dismissed as withdrawn. Order pronounced on 10th September, 2026

- - (LALIET KUM

The order continues below.

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