LAKHESWARI TEA INDUSTRIES,TINSUKIA, ASSAM vs. INCOME TAX OFFICER, WARD-1, TINSUKIA, TINSUKIA, ASSAM

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ITA 90/GTY/2024Status: DisposedITAT Guwahati02 December 2025AY 2020-2021Bench: SHRI RAJESH KUMAR (Accountant Member), SHRI MANOMOHAN DAS (Judicial Member)2 pages
AI SummaryDismissed

What did the Tribunal hold?

The Ld. Counsel for the assessee submitted a request to withdraw the appeal, which was not opposed by the Ld. Departmental Representative. Consequently, the Tribunal dismissed the appeal as withdrawn.

What were the facts?

Lakheswari Tea Industries, the assessee, filed an appeal against the order of the National Faceless Appeal Centre, Delhi, for the Assessment Year 2020-21.

What were the issues?

Whether an appeal can be dismissed as withdrawn upon the assessee's request and without opposition from the Revenue.

Which sections of the Income-tax Act were involved?

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “Guwahati” BENCH, GUWAHATI

For Respondent: Shri Santosh Kr. Karnani, DR
Hearing: 10.11.2025Pronounced: 01.12.2025

IN THE INCOME TAX APPELLATE TRIBUNAL “Guwahati” BENCH, GUWAHATI (Through Virtual Hearing at Kolkata) BEFORE SHRI RAJESH KUMAR, AM AND SHRI MANOMOHAN DAS, JM (Assessment Year:2020-21) Income Tax Officer, Ward-1, Lakheswari Tea Industries Tinsukia 2nd Floor, S.S. Complex, Aayakar Bhawan, G.N.B. road, Opp. Senairam HS Vs. Bordoloi Nagar, Tinsukia, Shool, Tinsukia, Assam-786125 Assam-786125 (Appellant) (Respondent) PAN No. AADFL1438J Assessee by : Withdrawal Petition Revenue by : Shri Santosh Kr. Karnani, DR Date of hearing: 10.11.2025 Date of pronouncement: 01.12.2025 O R D E R Per Rajesh Kumar, AM:

This is an appeal preferred by the assessee against the order of the National Faceless Appeal Centre, Delhi (hereinafter referred to as the “Ld. CIT(A)”] dated 28.02.2024 for the AY 2020-21.

2.

At the outset, Ld. Counsel for the assessee filed letter dated nil requested to withdraw the instant appeal to which Ld. DR did not oppose. We therefore, dismiss the appeal as withdrawn.

3.

In the result, the appeal of the assessee is dismissed as withdrawn.

Order pronounced in the open court on 01.12.2025.

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