What did the Tribunal hold?

The Tribunal noted the submission of the assessee's authorized representative regarding the withdrawal of the appeal. Consequently, the appeal was dismissed as withdrawn.

The appeal was filed by the assessee against an order passed by the Id. Addl/JCIT(A)-2, Bengaluru, for the assessment year 2017-2018. The Id. AR submitted at the outset that the assessee wished to withdraw the instant appeal.

What were the issues?

Whether the appeal can be dismissed as withdrawn.

Manoj Kumar Tripathy vs ITO | ITAT Cuttack 2025

Income Tax Appellate Tribunal, CUTTACK BENCH CUTTACK

Before: SHRI GEORGE MATHAN & SHRI RAJESH KUMAR

Hearing: 01/12/2025Pronounced: 01/12/2025

(नििाारण वर्ा / Assessment Year : 2017-2018) Manoj Kumar Tripathy Vs ITO, Ward-1(1), Cuttack At-Linahar, PO/PS:Salipur Dist : Cuttack-754202 PAN No. :AEBPT 3871 R (अपीलार्थी /Appellant) (प्रत्यर्थी / Respondent) .. नििााररती की ओर से /Assessee by : Shri P.K.Mishra & Shri Himanshu Sekhar Jena, ARs राजस्व की ओर से /Revenue by : Shri Vijay Singh, Sr. DR सुनवाई की तारीख / Date of Hearing : 01/12/2025 घोषणा की तारीख/Date of Pronouncement : 01/12/2025 आदेश / O R D E R Per Bench : This is an appeal filed by the assessee against the order passed by the ld. Addl/JCIT(A)-2, Bengaluru, dated 26.11.2024 for the assessment year 2017-2018.

At the outset, ld. AR submitted that he wants to the instant appeal. Accordingly, the appeal of the assessee is dismissed as withdrawn.

MANOJ KUMAR TRIPATHY,CUTTACK vs. INCOME TAX OFFICER, WARD-1(1), CUTTACK, CUTTACK

What did the Tribunal hold?

What were the facts?

What were the issues?

Which sections of the Income-tax Act were involved?

Recent GST High Court judgments