VIVEK PRAKASH WANKHEDE,CHANDRAPUR vs. ITO WARD-5 , CHANDRAPUR, CHANDRAPUR
What did the Tribunal hold?
The Learned DR raised no objection to the withdrawal request. Therefore, the Judicial Member dismissed the appeal as withdrawn.
What were the facts?
The assessee filed an appeal against the order dated 29.03.2024, of the learned Addl./JCIT(A)-1, Chandigarh, for the assessment year 2014-2015. During the hearing, the assessee's counsel sought permission to withdraw the appeal.
What were the issues?
Permission to withdraw the appeal.
Which sections of the Income-tax Act were involved?
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, NAGPUR “SMC” BENCH : NAGPUR
Before: SHRI V. DURGA RAO
ORDER PER V. DURGA RAO, J.M. : This appeal has been filed by the assessee against the order dated 29.03.2024, of the learned Addl./JCIT(A)-1, Chandigarh, relating to assessment year 2014-2015. 2. During the course of hearing, Learned Counsel for the Assessee, seeks permission of the Tribunal for withdrawal of appeal, to which, Learned DR has no objection.
2 ITA.No.352/NAG./2024 3. I, therefore, dismiss the appeal of the assessee as “withdrawn”.
Order pronounced in the open Court on 28.01.2025.
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