RAKESH RATANLAL JAISWAL,YAVATMAL vs. ITO WARD - 1, YAVATMAL, YAVATMAL

ITA 453/NAG/2026Status: DisposedITAT Nagpur16 June 2026AY 2022-233 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal considered the submissions of both parties. As the assessee wished to withdraw the appeal and the Revenue had no objection, the request was accepted.

What were the facts?

The assessee filed an appeal before the ITAT against a penalty order. At the time of hearing, the assessee expressed a desire to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's request to withdraw the appeal should be granted.

Which sections of the Income-tax Act were involved?

Section 272A(1)(d),Section 250

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, NAGPUR BENCH :: NAGPUR

For Appellant: Shri Shubham Jain, CA &, Shri Ameenuddin Khan, Adv
For Respondent: Shri Pankaj Kumar, CIT-DR
Hearing: 16.06.2026Pronounced: 16.06.2026

PER ANUBHAV SHARMA, JM: This appeal filed by the assessee is directed against the order of National Faceless Appeal Centre, Delhi, (for short, “CIT(A)”), dated 20/02/2026 passed under section 250 of the Income Tax Act, 1961 (for short, “Act”) which is emanating from the penalty order dated 11.07.2024 passed u/s. 272A(1)(d) of the Act, for the Assessment Year (AY) 2022-23. 2. At the time of hearing, learned counsel for the assessee submitted that assessee does not wish to pursue the present appeal and, therefore, seeks permission to withdraw the same. The Ld.DR has no objection for withdrawal of the appeal.

3.

We have considered the submissions of both sides. Since the assessee has expressed his intention to withdraw the appeal and t

The order continues below.

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