ROY & ROY CONSTRUCTION,KOLKATA vs. I.T.O., WARD - 25(1),, KOLKATA

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ITA 951/KOL/2025Status: DisposedITAT Kolkata04 September 2025AY 2018-2019Bench: SHRI RAJESH KUMAR (Accountant Member), SHRI PRADIP KUMAR CHOUBEY (Judicial Member)1 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal considered the prayer of the assessee, which was not objected to by the Sr. DR, and dismissed the appeal as withdrawn.

What were the facts?

The assessee filed an appeal against the order of the CIT(A) for AY 2018-2019. The AR submitted that the assessee wished to withdraw the appeal, having opted for a scheme and the original appeal being withdrawn.

What were the issues?

Whether the appeal can be dismissed as withdrawn upon the assessee's request.

Which sections of the Income-tax Act were involved?

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “D” BENCH, KOLKATA

Before: SHRI RAJESH KUMAR & SHRI PRADIP KUMAR CHOUBEY

Hearing: 02/09/2025Pronounced: 04/09/2025

आदेश / O R D E R Per Pradip Kumar Choubey, JM :

1.

The assessee has filed the instant appeal against the order dated 07.03.2025, passed by the ld. CIT(A), National Faceless Appeal Centre, Delhi, for the assessment year 2018-2019.

2.

At the outset, ld. AR submitted that the assessee wants to withdraw the present appeal which may kindly be permitted. In this regard, ld.AR submitted an application dated 02.09.2025 before the Bench stating therein as under :-

3.

Considering the prayer of the assessee to which the ld.Sr. DR has not objected, we dismiss the appeal of the assessee as withdrawn.

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