CLASSIC NETWORK PRIVATE LIMITED AND BACKBONE ENTERPRISE LIMITED JV,RAJKOT vs. THE INCOME TAX OFFICER, WARD - 2(1)(1), RAJKOT, RAJKOT

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ITA 30/RJT/2025Status: DisposedITAT Rajkot30 April 2025AY 2018-19Bench: DR. ARJUN LAL SAINI (Accountant Member)1 pages
AI SummaryDismissed

What did the Tribunal hold?

The assessee's counsel requested to withdraw the appeal at the outset. The Revenue did not object to the withdrawal request. The Tribunal accepted the prayer for withdrawal.

What were the facts?

The assessee filed an appeal against an order passed by the CIT(A), which arose from a penalty order. The appeal pertains to Assessment Year 2018-19.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal.

Which sections of the Income-tax Act were involved?

Section 272A(1)(d)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, RAJKOT BENCH “SMC”, RAJKOT

Before: DR. ARJUN LAL SAINI

For Respondent: Shri Abhimanyu Singh Yadav, ld.Sr.DR
Hearing: 13/03/2025Pronounced: 30/04/2025

सुनवाई क� तार�ख /Date of Hearing : 13/03/2025 घोषणा क� तार�ख /Date of Pronouncement : 30/04/2025 आदेश / O R D E R Dr. ARJUNLAL SAINI AM;

Captioned appeal filed by the assessee, pertaining to Assessment Year 2018-19, is directed against the order passed by the Learned Commissioner of Income Tax (Appeal), National Faceless Appeal Centre (NFAC), Delhi, vide order dated 24.10.2024, which in turn arises, out of a penalty order passed by the National Faceless Assessment Centre, Delhi / Assessing Officer, dated 13.08.2021, u/s.272A(1)(d) of the Income Tax Act, 1961.

2.

At the outset, Learned Counsel for the assessee submitted before the Bench that assessee wants to withdraw this appeal. The ld.Sr-DR for the Revenue did not raise any objection. Accordingly, I accept the prayer of the assessee to withdraw this appeal.

3.

In the result, the appeal of the assessee, is dismissed, as withdrawn. Order pronounced in the open court on 30/04/2025.

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