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Facts
The assessee filed an appeal against the order of the Commissioner of Income Tax (Appeals). During the hearing, the assessee's counsel requested permission to withdraw the appeal.
Held
The Tribunal granted the assessee's request to withdraw the appeal as the Departmental Representative had no objection. Consequently, the appeal was dismissed as withdrawn.
Key Issues
The primary issue was the assessee's request for withdrawal of the appeal, to which the revenue had no objection.
Sections Cited
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Income Tax Appellate Tribunal, ‘SMC’ BENCH, KOLKATA
Before: Shri Duvvuru RL Reddy, Vice-(KZ)
Assessment Year: 2022-2023 Shyam Choudhary,………………….……..……Appellant 104/1A, Beadon Street, Kolkata-700006 [PAN:AMTPC5894R] -Vs.- Income Tax Officer,…………………………...Respondent Ward-37(1), Kolkata, 3, Government Place (West), Kolkata-700001 Appearances by: Shri Miraj D. Shah, A.R., appeared on behalf of the assessee Shri L.N. Dash, Addl. CIT(DR), appeared on behalf of the Revenue Date of concluding the hearing: May 07, 2025 Date of pronouncing the order: May 30, 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 6th December, 2024 passed for Assessment Year 2022-23.
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 1
In the result, the appeal of the assessee is dismissed. Order pronounced in the open Court on 30/05/2025.