What did the Tribunal hold?

The assessee's counsel requested to withdraw the appeal. The Tribunal considered the request and dismissed the appeal as withdrawn.

The assessee filed an appeal against the order of the CIT(A). The appeal was listed for hearing and pronouncement on the same day. The assessee was represented by their counsel, while the Revenue was not represented.

What were the issues?

Whether the appeal can be dismissed as withdrawn at the request of the assessee.

Sonal Kumar vs ITO | ITAT Patna 2025

Income Tax Appellate Tribunal, “PATNA” BENCH, PATNA

For Appellant: Shri Manish Rastogi, AR

Hearing: 18.06.2025Pronounced: 18.06.2025

(Assessment Year: 2017-18) Sonal Kumar ITO, Ward 6(2) Road No.0, Satya Niwas, Lok Nayak Bhawan, Gandhi Murti, East Patel Nagar Dak Banglow Road, Vs. Patna-800023 Patna-800001, Bihar (Respondent) (Appellant) PAN NO. BBMPK0626E Assessee by : Shri Manish Rastogi, AR Revenue by : None Date of hearing: 18.06.2025 Date of pronouncement: 18.06.2025 O R D E R PER GEORGE MATHAN, JM:

This is an appeal filed by the assessee against the order of the ld. CIT (A), National Faceless Appeal Centre, Delhi [hereinafter referred as the learned CIT (A)] in appeal no. ITBA/NFAC/S/250/2024- 25/1070210335(1).

Shri Manish Rastogi represented both on behalf of the assessee and none represented on behalf of the Revenue.

At the outset, Ld. Counsel for the assessee has requested to withdraw the instant appeal. We therefore, dismiss the appeal as withdrawn.

In the result, the appeal of the assessee is dismissed as withdrawn.

Order pronounced in the open court on 18.06.2025.

SONAL KUMAR,PATNA vs. ITO, WARD 6 (2), PATNA

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What were the facts?

What were the issues?

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