What did the Tribunal hold?

The Tribunal permitted the assessee to withdraw the appeal as the Senior Departmental Representative had no objection. The appeal was accordingly dismissed as withdrawn.

The assessee preferred an appeal against an order dated 25.01.2023 passed by the National Faceless Appeal Centre, Delhi for Assessment Year 2018-19. During the hearing, the Authorized Representative for the assessee sought permission to withdraw the appeal.

What were the issues?

Whether the assessee can withdraw their appeal during the course of hearing.

Ekon Technologies and Securities… vs ITO | ITAT Lucknow 2025

Income Tax Appellate Tribunal, SMC BENCH, LUCKNOW

Before: SHRI. SUDHANSHU SRIVASTAVA

For Appellant: Shri P. K. Kapoor, C.A

For Respondent: Shri Sanjeev Krishna Sharma, D.R

Assessment Year: 2018-19 Ekon Technologies and Securities v. ITO-1(1) Solutions Private Limited Bareilly-New 17, New College Road Market Civil Lines Bareilly TAN/PAN:AADCE4580B (Appellant) (Respondent) Appellant by: Shri P. K. Kapoor, C.A. Respondent by: Shri Sanjeev Krishna Sharma, D.R. Date of hearing: 20 02 2025 Date of pronouncement: 20 02 2025 O R D E R This appeal has been preferred by the assessee against order dated 25.01.2023 passed by the National Faceless Appeal Centre, Delhi for Assessment Year (AY) 2018-19.

During the course of hearing, the Ld. Authorized Representative for the assessee sought the permission of the Bench to withdraw the appeal in .

Learned Sr. D.R. has no objection.

Accordingly, I permit the assessee to withdraw the present appeal.

In the result, appeal filed by the assessee is dismissed as withdrawn. Order pronounced in the open Court on 20/02/2025.

EKON TECHNOLOGIES AND SECURITIES SOLUTIONS PRIVATE LIMITED,BAREILLY vs. ITO-1(1), BAREILLY NEW, BAREILLY

What did the Tribunal hold?

What were the facts?

What were the issues?

Which sections of the Income-tax Act were involved?

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