SHAZIA KHAN,SITAPUR vs. ITO-3(4),LAKHIMPUR-1, LAKHIMPUR KHERI

ITA 484/LKW/2026Status: DisposedITAT Lucknow14 August 2026AY 2024-20253 pages
AI SummaryWithdrawn

What did the Tribunal hold?

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 The appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal before the ITAT. Subsequently, the assessee filed an application for withdrawal of the appeal, stating that a duplicate appeal had been filed inadvertently. The Revenue had no objection to the withdrawal.

What were the issues?

Whether the assessee should be allowed to withdraw an appeal that was filed as a duplicate of another appeal.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 144B

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, SMC BENCH, LUCKNOW

Before: SHRI. SUDHANSHU SRIVASTAVA

This appeal has been preferred by the Assessee against the order dated 18.03.2026, passed by the National Faceless Appeal Centre, Delhi (NFAC) for Assessment Year 2024-25. 2.0 None was present on behalf of the assessee when the appeal was called out for hearing. However, during the course of hearing, it was brought to my notice that the assessee has filed an application dated 16.06.2026 for withdrawal of the appeal. The contents of the application read as under: “To, The Hon'ble Members, Income Tax Appellate Tribunal, Lucknow Bench, Lucknow. Sub: Withdrawal of duplicate appeal in the case of Shazia Khan v. Income Tax Officer, Lakhimpur - ITA No.

ITA No.484/LKW/2026 484/LKW/2026 (Α.Υ. 2024-25) on account of filling of duplicate appeal.

Respected Sir(s), MOST RESPECTFULLY SHOWETH:

1.

That the Appellant, Ms. Shazia Khan, being aggri

The order continues below.

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