KAILASH JAISWAL,GORAKHPUR vs. ACIT(CC), ALLAHABAD

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ITA 40/ALLD/2023Status: DisposedITAT Allahabad30 July 2025AY 2013-14Bench: SHRI ANADEE NATH MISSHRA (Accountant Member), SHRI SUBHASH MALGURIA (Judicial Member)2 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal noted that the Departmental Representative for Revenue expressed no objection to the appeals not being pressed. Consequently, both appeals filed by the assessee were dismissed as not pressed, based on the appellant's submission.

What were the facts?

The assessee, Shri Kailash Jaiswal, filed appeals for Assessment Years 2008-09 and 2013-14 against appellate orders from the Commissioner of Income Tax (Appeals). During the hearing before the Income Tax Appellate Tribunal, the assessee's representative submitted that the appeals were not being pressed.

What were the issues?

Whether the appeals should be dismissed as not pressed, based on the appellant assessee's submission.

Which sections of the Income-tax Act were involved?

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ALLAHABAD BENCH, ALLAHABAD

Before: SHRI ANADEE NATH MISSHRA & SHRI SUBHASH MALGURIA

For Appellant: Shri Praveen Godbole, C.A

(A) These appeals vide & 40/Alld/2023 have been filed by the assessee for assessment years 2008-09 and 2013-14 against impugned appellate orders dated 03/01/2023 (DIN & Order No.ITBA/APL/S/250/2022- 23/1048411657(1) and dated 10/03/2023 (DIN & Order No.ITBA/APL/S/ 250/2022-23/1050597618(1) of Commissioner of Income Tax (Appeals) [“CIT(A)” for short].

& 40/Alld/2023 Assessment Year:2008-09 & 13-14 2 (B) During the course of hearing of these appeals, the learned A.R. for the assessee submitted that these appeals are not being pressed. Learned D.R. for Revenue expressed no objection. Accordingly, both the appeals are dismissed, being not pressed by the appellant assessee.

(C) In the result, both the appeals are dismissed as not pressed.

(Order pronounced in the open court on 30/07/2025)

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