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

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ITA 99/LKW/2023Status: DisposedITAT Lucknow20 February 2025AY 2019-20Bench: SHRI. SUDHANSHU SRIVASTAVA (Judicial Member)2 pages

AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal granted the assessee's request to withdraw the appeal. The Judicial Member permitted the assessee to withdraw the present appeal. Consequently, the appeal filed by the assessee was dismissed as withdrawn. The reasoning was based on the assessee's explicit request and the revenue's lack of objection. No substantive issues regarding the merits of the assessment or the order under challenge were decided. The operative direction was to dismiss the appeal as withdrawn.

What were the facts?

The assessee, Ekon Technologies and Securities Solutions Private Limited, filed an appeal before the Income Tax Appellate Tribunal (ITAT), Lucknow Bench, against the order dated 25.01.2023 passed by the National Faceless Appeal Centre (NFAC), Delhi. The appeal pertained to Assessment Year 2019-20. During the hearing before the ITAT on 20.02.2025, the Authorized Representative for the assessee requested permission to withdraw the appeal.

What were the issues?

1. Whether the assessee is permitted to withdraw the appeal filed before the Tribunal? (Question of procedure) Assessee's Contention: The assessee, through its Authorized Representative, sought permission to withdraw the appeal. No specific legal arguments or reliance on authorities were recorded for this request. Revenue's Contention: The Senior Departmental Representative (D.R.) for the revenue had no objection to the assessee's request for withdrawal.

AI-generated summary — verify with the full judgment below

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: 2019-20 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) 2019-20.

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.

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