MOHAMMAD RAFIQ KHATRI,SAGAR vs. ITO, SAGAR

ITA 271/JAB/2026Status: DisposedITAT Jabalpur19 August 2026AY 2017-183 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal permitted the assessee to withdraw the appeal. The appeal was accordingly dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against an order of the CIT(A)/NFAC for AY 2017-18. The assessee later filed an application seeking withdrawal of the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal, which was granted by the tribunal.

Which sections of the Income-tax Act were involved?

None mentioned

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, JABALPUR BENCH “DB”, JABALPUR

Before: SHRI KUL BHARAT & SHRI, GD PADMAHSHALI

For Respondent: Shri N. M. Prasad, Sr. CIT(DR) - 1

PER KUL BHARAT, VICE PRESIDENT.:

The present appeal has been filed by the assessee against the order of the Learned Commissioner of Income-tax (Appeals)/National Faceless Appeal Centre (NFAC), Delhi dated 20.01.2025, pertaining to the assessment year 2017-18. The assessee has raised the following grounds of appeals: -

“1. Unjustified dismissal for non-prosecution without adjudicating on merits.

2.

Addition on consideration not received.

3.

Addition on a void/disputed transaction is bad in law.

4.

Taxation of contingent/sub-judice income.

5.

Incomplete transfer (Possession not handed over)

6.

Violation of natural justice-reply and affidavits not considered.

7.

Non-allowance of i

The order continues below.

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