SRI SRI KAIBALY YADHAM,KOLKATA vs. I.T.O. (EXEMPTION) - 1(3), KOLKATA, KOLKATA
ITA 1549/KOL/2024Status: DisposedITAT Kolkata29 July 2025AY 2020-20212 pages
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Income Tax Appellate Tribunal, “C” BENCH, KOLKATA
Before: SHRI DUVVURU RL REDDY, VP & SHRI RAJESH KUMAR, AM
For Respondent: Shri Pradeep Dung Dung, SR DR
Hearing: 30.06.2025Pronounced: 29.07.2025
O R D E R Per Rajesh Kumar, AM:
This is an appeal preferred by the assessee against the order of the Commissioner of Income-tax (Appeals), Nashik (hereinafter referred to as the “Ld. CIT(A)”] dated 20.06.2024 for the AY 2020-21.
2.
At the outset, we note that the assessee has requested to withdraw the instant appeal vide letter dated 08.05.2025 to which Ld. DR did not oppose. We, therefore, dismiss the appeal as withdrawn.
3.
In the result, the appeal of the assessee is dismissed as withdrawn.
Order pronounced in the open court on 29.07.2025.
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