SUNIL KONCHADA,NARASANNAPETA vs. ASSISTANT COMMISSIONER OF INCOME-TAX, CENTRAL CIRCLE-2, VISAKHAPATNAM

ITA 68/VIZ/2026Status: DisposedITAT Visakhapatnam15 July 2026AY 2022-233 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal granted the assessee's request 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 Consequently, the appeal filed by the assessee was dismissed as withdrawn.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 the order of the Commissioner of Income Tax (Appeals). At the beginning of the hearing, the assessee's representative requested to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal filed before 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, VISAKHAPATNAM BENCH,

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

ITA 68/VIZ/2026 Centre, (NFAC), Delhi, dated 13/11/2025, which in turn arises from the order passed by the Assessing Officer (for short, “A.O.”) under Section 143(3) of the Income Tax Act, 1961

The order continues below.

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