What did the Tribunal hold?

The assessee's counsel sought to withdraw the appeal. The Departmental Representative had no objection to the withdrawal. Therefore, the tribunal treated the appeal as withdrawn.

The appeal was filed by the assessee against an order passed by the learned Commissioner of Income Tax (Appeals). The assessee's representative appeared and stated they did not wish to press the appeal. The Departmental Representative did not object to the withdrawal.

What were the issues?

Whether the assessee can withdraw the appeal.

Purushottam Narayanrao Jadhao vs ITO | ITAT Nagpur 2025

Income Tax Appellate Tribunal, NAGPUR BENCH, NAGPUR

Before: SHRI V. DURGA RAO & SHRI K.M. ROY, ACCOUNTANT, MEMBER

For Appellant: Shri Ahay Agrawal

For Respondent: Shri Abhay Y. Marathe

Date of Hearing – 29/01/2025 Date of Order – 30/01/2025

O R D E R PER V. DURGA RAO, J.M.

The aforesaid appeal by the assessee is emanating from the impugned order dated 30/01/2024, passed by the learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre, Delhi, [“learned CIT(A)”], for the assessment year 2013–14.

2. Shri Abhay Agrawal, Advocate, appearing for the assessee was present during the hearing before us. He submitted that he did not wish to press this appeal and prayed for withdrawal of appeal. The learned Departmental Representative did not object to the withdrawal of appeal by the assessee. Consequently, we treat this appeal as withdrawn.

2 Purshottam Narayanrao Jadhao ITA no.234/Nag./2024

In the result, appeal is dismissed as withdrawn. Order pronounced in the open Court on 30/01/2025

PURUSHOTTAM NARAYANRAO JADHAO,NAGPUR vs. ITO WARD 3(4), NAGPUR

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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