MANISH SOBHAGMAL BAJAJ,MAHARASHTRA vs. INCOME TAX OFFICER, CHANDRAPUR

ITA 666/NAG/2026Status: DisposedITAT Nagpur07 August 2026AY 2017-182 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 The appeal was accordingly dismissed as withdrawn.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 before the ITAT against an assessment order. During the hearing, the assessee's counsel requested to withdraw 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?

Section 143(3)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, NAGPUR ‘SMC’ BENCH, NAGPUR

Before: DR.MANISH BORAD

For Appellant: Shri Dilip Lohiya, CA
For Respondent: Shri Shiv Shankar Yadav, DR (through virtual)
Hearing: 07.08.2026Pronounced: 07.08.2026

The captioned appeal at the instance of assessee pertaining to A.Y. 2017-18 is directed against the order dated 25.03.2026 framed by National Faceless Appeal Centre, Delhi (NFAC) arising out of Assessment Order dated 26.12.2019 passed u/s. 143(3) of the Income Tax Act, 1961 (in short ‘the Act’).

2.

At the time of hearing, the Ld. Counsel for the assessee filed an application seeking withdrawal of the appeal, for which the Ld. DR has no objection. Accordingly, the request of the Ld. Counsel for the assessee seeking withdrawal of the appeal is accepted and the appeal of the assessee is dismissed as “withdrawn”.

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3.

In the result, the

The order continues below.

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