PALKI AWLA,GURUHARSAHAI vs. INCOME TAX OFFICER, FIROZPUR

ITA 576/ASR/2025Status: DisposedITAT Amritsar23 July 2026AY 2018-20192 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal permitted the assessee to withdraw the appeal. Consequently, the appeal filed by the assessee was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against an order passed by the PCIT under Section 263 of the Income Tax Act. The assessee did not appear before the tribunal but submitted an application to withdraw the appeal.

What were the issues?

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

Which sections of the Income-tax Act were involved?

Section 263

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, AMRITSAR BENCH, AMRITSAR.

Before: SH. S. RIFAUR RAHMAN & SH. UDAYAN DAS GUPTA

Hearing: 20.07.2026Pronounced: 23.07.2026

Per: Udayan Dasgupta, JM: This appeal is filed by the assessee against the order of ld. PCIT-1, Amritsar, passed u/s 263 of the IT Act, 1961, dated 29.03.2025. 2. None was present on behalf of the assessee before the bench but assessee has submitted an application and requested the Bench to grant permission to withdraw the present appeal.

3.

Learned D. R. has no objection.

4.

Accordingly, we permit the assessee to withdraw the present appeal. Assessment Year: 2018-19 2

5.

In the result, the appeal of the assessee is dismissed as withdrawn. Order pronounced on 23.07.2026 in the Open Court. (S. RIFAUR RAHMAN) Judicial Member

DOC Copy of the order forwarded

The order continues below.

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