PRATIBHA SINGH, RAIPUR,RAIPUR vs. ITO-1(1), RAIPUR, RAIPUR

ITA 319/RPR/2026Status: DisposedITAT Raipur07 August 2026AY 2025-263 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal allowed 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 The appeal was accordingly dismissed as withdrawn.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 order of the CIT(A). The assessee's counsel subsequently filed an application seeking withdrawal of the appeal.

What were the issues?

The primary issue was whether the assessee's request for withdrawal of the appeal should be granted.

AI-generated summary — verify with the full judgment below

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

Before: SHRI R.K PANDA & SHRI PARTHA SARATHI CHAUDHURY

For Appellant: Shri R.B Doshi, CA
For Respondent: Shri Piyush Tripathi, Sr. DR
Hearing: 07.08.2026Pronounced: 07.08.2026

PER R.K PANDA, VP:

This appeal filed by the assessee is directed against the order dated 20.02.2026 of the Ld. ADDL/JCIT(A), Bhubaneshwar relating to assessment year 2025-26. 2. The Ld. Counsel for the assessee at the outset filed an application seeking withdrawal of the appeal, for which, the Ld. Sr.DR has no objection. Accordingly, the request of the Ld. Counsel for the assessee seeking withdrawal of the appeal is allowed and the appeal is dismissed as ‘Withdrawn’.

3.

In the result, the app

The order continues below.

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