SUNITA RAJDEV,NEEMUCH vs. INCOME TAX OFFICER, NEEMUCH
What did the Tribunal hold?
The Tribunal granted permission to withdraw the appeal and dismissed it as withdrawn. The assessee's appeal was consequently dismissed.
What were the facts?
The assessee filed an appeal before the ITAT. Subsequently, the assessee filed a withdrawal application stating that a separate appeal filed before the Commissioner (Appeals) was allowed, rendering the current appeal infructuous. The revenue had no objection to the withdrawal.
What were the issues?
The primary issue was whether the assessee should be allowed to withdraw the appeal as it had become infructuous due to a favorable order from the Commissioner (Appeals).
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आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर "ी परेश एम. जोशी, "या"यक सद"य तथा "ी अर"वंद सोनी, लेखा सद"य के सम" आ.अ.सं. 516/इंदौर/2026 "नधा"रण वष" : 2024-25 सुनीता राजदेव बनाम आयकर अ"धकार" मकान नं. 36, "संधी नीमच कॉलोनी, नीमच अपीलाथ" ""यथ" "था.ले.सं- बीएनईपीआर 2399 एच PAN- BNEPR2399H अपीलाथ" क" ओर से "ी अ"मत "संहल, सीए राज"व क" ओर से "ी "बनय कुमार राय, व"र"ठ "वभागीय ""त"न"ध सुनवाई "त"थ 03.09.2026 उ"घोषणा "त"थ 09.09.2026 आदेश "ी परेश म.जोशी, "या"यक सद"य "वारा "नधा"रती क" उपरो"त शीष"क क" अपील "व"वान "व"वान अ"त"र"त /संयु"तआयकर आयु"त (अपील) फर"दाबाद के आदेश "दनांक 29.11.2025 के "व""ध "नदे"शत है । 2. इस अपील के संबंध म" "नधा"रती "वारा "ल"खत "नवेदन "दनांक 19.08.2026 दा"खल "कया गया है िजसम" "नवेदन "कया गया है "क "नधा"रती ने आवेदन म" उि"ल"खत वजह से यह अपील पूण"तः सतक"ता एवं वैकि"पक आधार पर दा"खल क" है । इसी के साथ "नधा"रती ने वैकि"पक "प से "व"वान अ"त"र"त/संयु"त आयकर आयु"त (अपील)-9 मुंबई के सम" भी अपील दा"खल क" थी िज"ह"ने ने आदेश "दनांक 14.08.2026 के "वारा "नधा"रती क" अपील "वीकृत क" है । अतः इन प"रि"थ"तय" म" वत"मान अपील "न"फल (infructuous) हो गई है । अतः "नधा"रती वत"मान अपील का अनुसरण करने का इ"छुक नह"ं है और अपील
आ.अ.सं. 516/इंदौर/2026 2 सुनीता राजदेव, नीमच वा"पस लेना चाहता है । अतः "नधा"रत
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