BHAWANIPATNA CENTRAL CO-OPERATIVE BANK LTD.,MAHAVIRPADA, BHAWANIPATNA vs. PR.C.I.T, SAMBALPUR

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ITA 333/CTK/2023Status: DisposedITAT Cuttack29 April 2025AY 2018-19Bench: SHRI DUVVURU RL REDDY, VICE PRESIDENT SHRI SANJAY AWASTHI (Accountant Member)1 pages
AI SummaryAllowed

What did the Tribunal hold?

The Tribunal considered the assessee's request for withdrawal of the appeal.

What were the facts?

The appeal arose from an order under Section 263 of the Income Tax Act, 1961, passed by the Principal Commissioner of Income Tax. The assessee subsequently filed a petition requesting the withdrawal of the appeal.

What were the issues?

Whether the appeal can be withdrawn by the assessee.

Which sections of the Income-tax Act were involved?

Section 263

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “CUTTACK BENCH”,

Appearances by: Assessee represented by : Dillip Kumar Mohanty, AR Department represented by : Sanjay Kumar, CIT-DR Date of concluding the hearing : 23.04.2025 Date of pronouncing the order : 29.04.2025 O R D E R

PER SANJAY AWASTHI, ACCOUNTANT MEMBER

1.

The present appeal arises from order u/s 263 of the Income Tax Act, 1961 (hereinafter “the Act”), passed by the Ld. Principal Commissioner of Income Tax (Central), Sambalpur [hereafter “the Ld. PCIT”] vide order dated 05.07.2023 for AY 2018-19.

1.1 In this case, the appellant has filed a petition dated 22.04.2025, through which the appellant has prayed for allowing withdrawal of the said appeal. In light of the request for withdrawal, we allow the same.

Order pronounced on 29.04.2025

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