KANTA DEPURA,KOLKATA WEST BENGAL vs. ITO, WARD 36(6),, KOLKATA

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ITA 2133/KOL/2024Status: DisposedITAT Kolkata29 July 2025AY 2014-15Bench: SHRI RAJESH KUMAR (Accountant Member), SHRI PRADIP KUMAR CHOUBEY (Judicial Member)1 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal perused the withdrawal application and found it appropriate to allow the assessee to withdraw the appeal. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the order of the National Faceless Appeal Centre for AY 2014-15. The assessee subsequently requested to withdraw the appeal, citing opting for the DTVSV Scheme, 2024.

What were the issues?

Whether the assessee is permitted to withdraw their appeal after opting for the DTVSV Scheme, 2024.

Which sections of the Income-tax Act were involved?

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “B” BENCH, KOLKATA

Hearing: 21.07.2025Pronounced: 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 National Faceless Appeal Centre, Delhi (hereinafter referred to as the “Ld. CIT(A)”] dated 30.08.2024 for the AY 2014-15.

2.

At the outset, the assessee vide letter dated 18.07.2025, requested to withdraw the instant appeal, which read as under: -

“From Kanta Depura 14/2 Old China Bazar Street Room 186/187, 2nd Floor Kolkata-700001 West Bengal

To, The Income Tax Appellate Tribunal, Kolkata sub: ITA 2133/KOL/2024-Application for withdrawal of appeal Ref: Hearing Bench: B, PAN: ADFPD0753K AY: 2014-15 Respected Sir/Maam,

4.

In the result, the appeal of the assessee is dismissed as withdrawn.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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