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Facts
The assessee filed an appeal against the order of the Pr. Commissioner of Income Tax dated 13.03.2024 for Assessment Year 2018-19. The assessee later filed an application to withdraw the appeal.
Held
The Tribunal noted that the substantial issue under dispute had been amicably resolved at the Assessing Officer's level, and the assessee no longer intended to pursue the appeal. The Department had no objection.
Key Issues
Whether the assessee should be allowed to withdraw the appeal due to amicable resolution of the dispute.
Sections Cited
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Income Tax Appellate Tribunal, “B” BENCH, PUNE
Before: SHRI R.K. PANDA & MS. ASTHA CHANDRA
आदेश / ORDER
PER ASTHA CHANDRA, JM :
The appeal filed by the assessee is directed against the order dated 13.03.2024 of the Ld. Pr. Commissioner of Income Tax (Central), Nagpur pertaining to Assessment Year 2018-19.
The assessee has filed an application dated 24.06.2025 to withdraw the appeal. The relevant extract of the application reads as under : “The Appellant respectfully seeks permission to withdraw the appeal, as the substantial issue under dispute has been amicably resolved at the level of the Assessing Officer. Consequently, the Appellant does not intend to pursue the appeal any further. Kindly permit the Appellant to withdraw the Appeal and oblige.”
Shri Amit Bobde, representing the Department submitted that the Department has no objection in case the assessee wishes to withdraw the appeal.
In view of the above request of the assessee, the appeal is hereby dismissed as withdrawn.
In the result, the appeal of the assessee is dismissed as withdrawn.
Order pronounced in the open court on 25th June, 2025.