What did the Tribunal hold?

The Tribunal granted the permission sought by the assessee's counsel to withdraw the appeal, as the Departmental Representative had no objection. Consequently, the appeal was dismissed as withdrawn.

The assessee filed an appeal against the order of the Commissioner of Income Tax (Appeals), NFAC, Delhi for AY 2017-18. During the hearing, the assessee's counsel sought permission to withdraw the appeal.

What were the issues?

Whether the assessee is allowed to withdraw their appeal before the Tribunal.

Ananta Ghosal, Bankura vs ITO | ITAT Kolkata 2025

Income Tax Appellate Tribunal, ‘SMC’ BENCH, KOLKATA

Before: Shri Duvvuru RL Reddy, Vice-(KZ)

Appearances by: Shri Manoj Kataruka, A.R., appeared on behalf of the assessee Shri Kallol Mistry, JCIT, Sr. D.R., appeared on behalf of the Revenue Date of concluding the hearing: June 24, 2025 Date of pronouncing the order: June 26, 2025 O R D E R

The present appeal is directed at the instance of assessee against the order of ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi dated 24th July 2023 passed for Assessment Year 2017-18.

(A.Y. 2017-2018) Ananta Ghosal 2. At the time of hearing before me, the ld. Counsel for the assessee seeking the permission of the Bench to withdraw this appeal. Since the ld. D.R. has no objection in this regard, the permission as sought by the ld. Counsel for the assessee is granted and accordingly the appeal of the assessee is dismissed as withdrawn.

In the result, the appeal of the assessee is dismissed. Order pronounced in the open Court on 26/06/2025.

ANANTA GHOSAL,BANKURA vs. ITO, WARD 3(1),, BANKURA

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