GEETABAI MEHARAWADE,GADAG vs. INCOME TAX OFFICER, WARD-1, GADAG
In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.
What did the Tribunal hold?
The Tribunal considered the request made by the assessee, Geetabai Meharawade, through a letter dated May 10, 2025, to withdraw the appeal for the assessment year 2016-17. The Tribunal noted that the appeal was fixed for hearing on July 21, 2025. In accordance with the assessee's request, the Tribunal decided to dismiss the appeal as withdrawn. The reasoning for the dismissal is solely based on the assessee's explicit request for withdrawal. No other issues were decided, and no specific relief was granted or denied on merits. The operative direction was to dismiss the appeal.
What were the facts?
The assessee, Geetabai Meharawade, filed an appeal before the Income Tax Appellate Tribunal (ITAT), Bangalore Bench, for the assessment year 2016-17. The appeal was against an order passed by the Income Tax Officer, Ward 1, Gadag. The appeal was scheduled for hearing on July 21, 2025. However, prior to the hearing, the assessee submitted a letter dated May 10, 2025, requesting to withdraw the appeal. The revenue was represented by Shri Balusamy N., Jt-CIT(DR), UTAT, Bengaluru.
What were the issues?
1. Whether the appeal filed by the assessee, Geetabai Meharawade, for the assessment year 2016-17 should be dismissed as withdrawn, in light of the assessee's request for withdrawal. Assessee's Contention: The assessee, through a letter dated May 10, 2025, requested the withdrawal of the appeal. No specific arguments were recorded by the Tribunal regarding the assessee's grounds for withdrawal. Revenue's Contention: The revenue was represented by the Joint Commissioner of Income Tax (DR). No specific arguments were recorded by the Tribunal on behalf of the revenue.
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, “A” BENCH : BANGALORE
Before: SHRI PRASHANT MAHARISHI & SHRI SOUNDARARAJAN K.
Per Prashant Maharishi, Vice President
This appeal is filed by Geetabai Meharawade (the assessee/appellant) for the assessment year 2016-17 fixed for hearing on 21.7.2025. However, the assessee made a request to withdraw the appeal by letter
dated 10.5.2025. Accordingly the appeal filed by the assessee is dismissed as withdrawn.
Pronounced in the open court on this 21st day of July, 2025.
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