PALM INFRAPROPERTIES PRIVATE LIMITED,LUCKNOW vs. INCOME TAX OFFICER-1(1), LUCKNOW-NEW

ITA 111/LKW/2025Status: DisposedITAT Lucknow27 July 2026AY 2014-153 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 The appeal was dismissed as withdrawn.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 against an order of the NFAC. During the pendency of the appeal, a fresh assessment order was passed, against which the assessee has filed a new appeal. Consequently, the assessee sought to withdraw the current appeal.

What were the issues?

Whether the assessee should be permitted to withdraw the appeal due to subsequent developments in the assessment proceedings.

Which sections of the Income-tax Act were involved?

Section 250,Section 251,Section 147,Section 143(3),Section 144B

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, LUCKNOW BENCH “A”, LUCKNOW

Before: SHRI. SUDHANSHU SRIVASTAVA & SHRI NIKHIL CHOUDHARY

For Appellant: Shri P. K. Kapoor, C.A

PER SUDHANSHU SRIVASTAVA, J.M.:

This appeal has been preferred by the Assessee against the order dated 09.12.2024, passed by the National Faceless Appeal Centre, Delhi (NFAC) for Assessment Year 2014-15. 2.0 During the course of hearing, the Ld. Authorized Representative for the assessee (Ld. A.R.) filed and application dated 12.05.2026 for withdrawal of the appeal. The contents of the application read as under: “Dated: 12.05.2026 Before the - Hon'ble Members, Income-tax Appellate Tribunal, Bench 'A', Lucknow. May it please your Honours,

ITA No.111/LKW/2025 Sub: Request to permit withdrawal of appeal ITA No. 111/LKW- 2025 for A.Υ. 2014-15 in the case of Palm Infraproperties Pvt. Ltd. (PAN: AAGCP8252Q)

The captioned

The order continues below.

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