GOLDEN EYE ENTERTAINMENT PVT. LTD.,LUCKNOW vs. INCOME TAX OFFICER-3(1), LUCKNOW

ITA 1005/LKW/2025Status: DisposedITAT Lucknow31 August 2026AY 2017-183 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal considered the assessee's request to withdraw the appeal and, with no objection from the Revenue, permitted the withdrawal. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the CIT(A)'s order confirming an addition of Rs. 77,64,000/- as unexplained cash credit. The assessee later filed a withdrawal application for the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal, which was granted by the Tribunal.

AI-generated summary — verify with the full judgment below

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

For Respondent: Shri Sudhakar Shukla, Sr. CIT(DR)

PER KUL BHARAT, VICE PRESIDENT.:

This appeal, by the assessee, is directed against the order of the Learned Commissioner of Income-tax (Appeals)/National Faceless Appeal Centre (NFAC), Delhi dated 23.10.2025, pertaining to the assessment year 2017-18. The assessee has raised the following grounds of appeal: -

“1. Because on the facts and in the circumstances of the case the Ld. CIT(A) has erred in law and on facts in confirming an addition of Rs. 77,64,000/- as unexplained cash credit as the Ao stating that the aggregate cash deposited to the tune of Rs. 77,64,000/- is unexplained cash credit by not rejecting the books of accounts of the appellant and by disallowing the amount of cash received from sa

The order continues below.

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