AMOL MAHADEORAO HARDE,WARDHA vs. ITO, WARD - 1, WARDHA

ITA 420/NAG/2025Status: DisposedITAT Nagpur10 October 2025AY 2023-24Bench: SHRI PAVAN KUMAR GADALE (Judicial Member)2 pages

AI SummaryDismissed

What did the Tribunal hold?

The Ld. Departmental Representative (D.R.) had no objections to the withdrawal of the appeal. Consequently, the Income Tax Appellate Tribunal dismissed the appeal as withdrawn, acceding to the assessee's request.

What were the facts?

The assessee filed an appeal against an order dated 03/06/2025, passed by the Addl/JCIT(A)–5, Kolkata, under Section 143(3) and Section 250 of the Income Tax Act, 1961, for A.Y. 2023-24. During the hearing, the assessee's Authorized Representative (A.R.) submitted a letter requesting to withdraw the appeal.

What were the issues?

Whether the Income Tax Appellate Tribunal should permit the assessee to withdraw their appeal.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 250

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “SMC” BENCH, NAGPUR

Before: SHRI PAVAN KUMAR GADALE

For Appellant: Shri Naresh Jakhotia.AR

For Respondent: Shri Surjit Kumar Saha.Sr.DR

The assessee has filed the appeal against the order dated 03/06/2025, passed by the Addl/JCIT(A)–5, Kolkata, u/sec 143(3) and u/sec 250 of the Income Tax Act, 1961 (for short "the Act") for the A.Y. 2023–24.

At the time of hearing, the ld. A.R. for the assessee submitted that the assessee has opted for withdrawal of the appeal and accordingly filed a letter dated 09/10/2025, with a request to withdraw his appeal. The ld.

2 Amol Mahadeorao Harde ITA no.420/NAG./2025 D.R. has no objections. Accordingly, the appeal filed by the assessee is dismissed as withdrawn.

In the result, appeal filed by the assessee is dismissed. Order pronounced in the open Court on 10/10/2025

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