What did the Tribunal hold?

The assessee's counsel sought permission to withdraw the appeal during the hearing. The Departmental Representative had no objection. Consequently, the permission was granted, and the appeal was dismissed as withdrawn.

The assessee filed an appeal against the order of the Addl./JCIT (Appeals)-1, Noida. The appeal was filed for the Assessment Year 2017-18.

What were the issues?

Whether the appeal can be dismissed as withdrawn.

Krishna Kumar Kejriwal, Raipur vs ITO | ITAT Patna 2025

Income Tax Appellate Tribunal, KOLKATA-PATNA ‘e-COURT’, KOLKATA

Before: Shri Duvvuru RL Reddy, Vice-(KZ)

Assessment Year: 2017-2018 Krishna Kumar Kejriwal,…..…..……..……Appellant 5C & 5D, Merlin Jaishree Vihar Meghna, Pandri Tarai Road, Devendra Nagar, Rajpur (C.G.)-492001, Chhattisgar [PAN:AGNPK1465G] -Vs.- Income Tax Officer,…………………………...Respondent Ward-1(1), Bhagalpur, Aayakar Bhawan, Range Office, Anand Chikitshalaya Road, Bhagalpur-812002, Bihar Appearances by: Ms. Pooja Bajaj, A.R., appeared on behalf of the assessee Shri Ashwani Kr. Singal, JCIT, appeared on behalf of the Revenue Date of concluding the hearing: April 23, 2025 Date of pronouncing the order: May 26, 2025 O R D E R The present appeal is directed at the instance of assessee against the order of ld. Addl./JCIT (Appeals)-1, Noida dated 27th November, 2024 passed for Assessment Year 2017-18.

At the time of hearing before me, the ld. Counsel for the assessee seeking the permission of the Bench to withdraw this 1 (A.Y. 2017-2018) Krishna Kumar Kejriwal appeal. Since the ld. D.R. has no objection in this regard, the permission as sought by the ld. Counsel for the assessee is granted and accordingly the appeal of the assessee is dismissed as withdrawn.

In the result, the appeal of the assessee is dismissed. Order pronounced in the open Court on 26/05/2025.

KRISHNA KUMAR KEJRIWAL,RAIPUR vs. INCOME TAX OFFICER- 1(1), BHAGALPUR

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