PRASHANT KUMAR SINGH,INDRA NAGAR COLONY vs. DCIT/ ACIT CEN CIRCLE II, IIND FLOOR

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ITA 26/VNS/2026Status: DisposedITAT Varanasi09 July 2026AY 2022-232 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The assessee orally requested to withdraw the appeal during the hearing, and the Revenue did not object. The Tribunal granted permission for the withdrawal.

What were the facts?

The assessee filed an appeal before the Income Tax Appellate Tribunal (ITAT) for Assessment Year 2022-23. Subsequently, the assessee submitted an application seeking permission to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee should be allowed to withdraw the appeal filed before the Tribunal.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, VARANASI BENCH ‘DB’, VARANASI

Before: SHRI KUL BHARAT, VICE- & SHRI ANADEE NATH MISSHRA

For Appellant: Shri Rohit Kapoor Advocate

I.T.A. No. 26/Vns/2026 Assessment Year:2022-23 1

IN THE INCOME TAX APPELLATE TRIBUNAL VARANASI BENCH ‘DB’, VARANASI BEFORE SHRI KUL BHARAT, VICE-PRESIDENT & SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER I.T.A. No.26/Vns/2026 Assessment Year: 2022-23

Prashant Kumar Singh, Vs. DCIT/ACIT, Central Circle-2, C-33/45, C-28 Indra Nagar Colony, Noida, Chhitturpur Sigra, Varanasi, Uttar Pradesh-201301 Uttar Pradesh-221001. PAN:ASFPS0434D (Appellant) (Respondent)

Appellant by Shri Rohit Kapoor Advocate Revenue by Shri Sudipta Paul, Sr. DR

O R D E R PER ANADEE NATH MISSHRA:A.M. (A) This appeal has been filed by the assessee against the impugned appellate order of learned Commissioner of Income Tax (Appeals)-3, Noida [for short ‘ld. CIT(A)’] dated 07.01.2026, for the AY 2022-23.

(B) At the very outset, it was noticed that the assessee has submitted an application dated 08/06/2026 to official mail of Income Tax Appellate Tribunal, Varanasi Bench, Varanasi seeking permission of the Bench to withdraw the present appeal At the time of hearing, the learned Counsel for the assessee submitted orally that the appeal was being withdrawn. Learned Departmental Representative expressed no objection to withdrawal of the

I.T.A. No. 26/Vns/2026 Assessment Year:2022-23 2

appeal by the assessee. Accordingly, we permit the assessee to withdraw the present appeal.

(C) In the result, the appeal of the assessee is dismissed as withdrawn.

(Order was pronounced in the open court on 09/07/2026)

Sd/- Sd/- (KUL BHARAT) (ANADEE NATH MISSHRA) Vice-President Accountant Member Date: 09/07/2026 SK, Sr.PS

Copy of the order forwarded to : 1. The Appellant 2. The Respondent. 3. Concerned CIT 4. D.R., I.T.A.T., 5. CIT(A)

Senior Private Secretary Income Tax Appellate Tribunal Lucknow

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