RESIUDUARY ESTATE OF MAHARAJA DHIRAJ KAMESHWAR SING,DARBHANGA vs. ITO,WARD, 3(2)DARBHANGA, DARBHANGA

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ITA 614/PAT/2024Status: DisposedITAT Patna21 March 2025AY 2016-17Bench: Shri Duvvuru RL Reddy, Vice-President (KZ), Shri Sanjay Awasthi (Accountant Member)1 pages
AI SummaryDismissed

What did the Tribunal hold?

The Departmental Representative had no objection to the withdrawal application. Therefore, the permission was granted to withdraw the appeal.

What were the facts?

The assessee, Residuary Estate of Maharaja Dhiraj Kameshwar Singh, filed an appeal against the order of the CIT(A), NFAC, Delhi for AY 2016-17. During the proceedings, the assessee's counsel moved an application seeking to withdraw the appeal.

What were the issues?

Whether the appeal can be dismissed as withdrawn.

Which sections of the Income-tax Act were involved?

AI-generated summary — verify with the full judgment below

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

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

Per Duvvuru RL Reddy, Vice-President (KZ):- The appeal is directed at the instance of assessee against the order of ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi dated 28th August, 2024 passed for Assessment Year 2016-17.

1.

(A.Y. 2016-2017) Residuary Estate of Maharaja Dhiraj Kameshwar Singh 2. Shri Sanjeev Kr. Anwar, Advocate of the assessee has moved an application dated 12.02.2025 seeking the permission of the Bench to withdraw this appeal. Since the ld. D.R. has no objection in this regard, the permission as sought by Shri Sanjeev Kr. Anwar, Advocate of the assessee is granted and accordingly the appeal of the assessee is dismissed as withdrawn.

3.

In the result, the appeal of the assessee is dismissed. Order pronounced in the open Court on 21/03/2025.

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