SUBBIAH CHANDRAMOHAN,PUDUKKOTTAI vs. ITO, WARD-1,, PUDUKKOTTAI

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ITA 3261/CHNY/2025Status: DisposedITAT Chennai02 March 2026AY 2017-18Bench: SHRI GEORGE GEORGE K (Vice President), SHRI S.R. RAGHUNATHA (Accountant Member)1 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The assessee's counsel sought to withdraw the appeal as it had become infructuous due to the allowance of the quantum assessment appeal and dropping of penalty proceedings. A letter seeking withdrawal was also filed.

What were the facts?

The appeal was filed by the assessee against the order of CIT(A)-NFAC. The appeal concerns the penalty imposed by the AO under section 271AAC(1) for AY 2017-18. The assessee's AR submitted that the quantum assessment appeal was allowed, and penalty proceedings were dropped.

What were the issues?

Whether the appeal can be dismissed as withdrawn because the related quantum assessment appeal was allowed and penalty proceedings were dropped.

Which sections of the Income-tax Act were involved?

Section 271AAC(1),Section 250

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘A’ BENCH, CHENNAI

Before: SHRI GEORGE GEORGE K & SHRI S.R. RAGHUNATHA

For Respondent: Shri A.T. Krishnamoorthy, Addl.CIT
Hearing: 02.03.2026Pronounced: 02.03.2026

आदेश/ O R D E R PER GEORGE GEORGE K: This appeal filed by the assessee is directed against the order of Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi dated 29.09.2025 passed under section 250 of the Income Tax Act, 1961 (hereinafter called ‘the Act’). The order of

2.

At the time of hearing, the Ld.AR for the assessee submitted that as against the quantum assessment in the Tribunal has allowed the appeal vide order dated 05.06.2024 and subsequently, the AO while passing order giving effect, dropped the penalty proceedings. Therefore, the Ld.AR submitted that the appeal becomes infructuous and same may be dismissed as withdrawn. The Ld.AR has also filed a letter dated 02.03.2026 seeking withdrawal of appeal. In light of the above, we dismiss the appeal of the assessee as withdrawn.

3.

In the result, the appeal filed by the assessee is dismissed.

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