What did the Tribunal hold?

The Departmental Representative did not object to the assessee's submission. The Tribunal found it appropriate to dismiss the appeal in limine.

The assessee filed an appeal against an order dated 31/01/2024 passed by the learned Commissioner of Income Tax (Appeals). During the hearing, the assessee's representative stated that they did not wish to press the appeal.

What were the issues?

Whether the assessee wishes to press the appeal.

Pankaj Roshan Dhawan vs DCIT | ITAT Nagpur 2025

Income Tax Appellate Tribunal, NAGPUR BENCH, NAGPUR

Before: SHRI V. DURGARAO & SHRIK.M. ROY, ACCOUNTANT, MEMBER

For Appellant: Shri Rachit Thakkar

For Respondent: Shri Abhay Y. Marathe

Date of Hearing – 22/01/2025 Date of Order – 27/01/2025

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

This appeal by the assessee is against the impugned order dated 31/01/2024, passed by the learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre, Delhi, [“learned CIT(A)”], for the assessment year 2018–19.

During the course of hearing, the learned Authorised Representative appearing for the assessee prayed that he did not wish to press this appeal. On the other hand, the learned Departmental Representative has not objected to the submissions of the learned A.R. for the assessee. Consequently, we deem it fit and appropriate to dismiss this appeal in limine.

2 Pankaj Roshan Dhawan ITA no.105/Nag./2024

In the result, appeal by the assessee stands dismissed in limine. Order pronounced in the open Court on 27/01/2025

PANKAJ ROSHAN DHAWAN,NAGPUR vs. DCIT/ACIT CIRCLE -2, 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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