What did the Tribunal hold?

The Tribunal considered the assessee's application for withdrawal. The Tribunal granted the withdrawal with a liberty to recall the appeal if there is a change in facts.

The assessee filed an appeal against the order of the CIT(A), NFAC. During the hearing, the assessee's authorized representative (AR) submitted an application to withdraw the appeal.

What were the issues?

Withdrawal of appeal by the assessee.

Mgm Minerals Limited, Forest Park vs ACIT | ITAT Cuttack 2025

Income Tax Appellate Tribunal, CUTTACK BENCH CUTTACK

Before: SHRI GEORGE MATHAN & SHRI RAJESH KUMAR

Hearing: 07/04/2025Pronounced: 07/04/2025

(नििाारण वर्ा / Assessment Year : 2017-2018) MGM Minerals Limited, Vs ACIT(TDS), Bhubaneswar 65, Foresh Park, Bhubaneswar-751009 PAN No. :AADCM 2818 E (अपीलार्थी /Appellant) (प्रत्यर्थी / Respondent) .. नििााररती की ओर से /Assessee by : Shri B.K.Mahapatra, AR राजस्व की ओर से /Revenue by : Shri Sanjay Kumar, CIT-DR सुनवाई की तारीख / Date of Hearing : 07/04/2025 घोषणा की तारीख/Date of Pronouncement : 07/04/2025 आदेश / O R D E R Per Bench : This is an appeal filed by the assessee against the order of the ld. CIT(A), National Faceless Appeal Centre (NFAC), Delhi, dated 08.05.2023, passed in ITBA/NFAC/S/250/2023-24/1052663341(1) for the assessment year 2017-2018.

Shri B.K.Mahapatra, AR appeared on behalf of the assessee and Shri Sanjay Kumar, CIT-DR appeared on behalf of the revenue.

At the outset, ld. AR by way of application dated 04.04.2025, copy of which is placed on record, submitted that the assessee wants withdraw the appeal.

Considering the application of the assessee, we dismiss the appeal of the assessee as withdrawn with a liberty to recall the appeal in the event of change of facts.

MGM MINERALS LIMITED,FOREST PARK vs. ACIT (TDS), BHUBANESWAR, BHUBANESWAR

What did the Tribunal hold?

What were the facts?

What were the issues?

Which sections of the Income-tax Act were involved?

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