WINFIELD ESTATES PRIVATE LIMITED,VIJAYAWADA vs. DCIT, CIRCLE-1(1), VIJAYAWADA

ITA 688/VIZ/2025Status: DisposedITAT Visakhapatnam17 July 20263 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal granted the assessee's request to withdraw the appeal. No objection was raised by the Revenue's representative.

What were the facts?

The assessee filed an appeal against the order of the CIT(A). At the commencement of the hearing, the assessee's representative sought permission to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee should be allowed to withdraw their appeal.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 143(3A),Section 143(3B)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, VISAKHAPATNAM BENCH, VISAKHAPATNAM

Before: SHRI RAVISH SOOD, HON’BLE & SHRI OMKARESHWAR CHIDARA, HON’BLE

PER RAVISH SOOD, JM:

The present appeal filed by the assessee is directed against the order passed by the Commissioner of Income Tax (Appeals), National Faceless Appeal Centre, (NFAC), Delhi, dated 03/09/2025, which in turn arises from the order passed by the Assessing Officer (for short, “A.O.”) under Section 143(3) r.w.s.

ITA 688/VIZ/2025 WINFIELD ESTATES PRIVATE L

The order continues below.

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