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Facts
The assessee filed an appeal before the Income Tax Appellate Tribunal against an order dated 11.01.2024 by the Pr.CIT, Ranchi for the assessment year 2016-2017. Subsequently, the assessee submitted an application dated 07.08.2025 to withdraw the appeal, stating a desire not to press it, to which the Id.CIT-DR did not object.
Held
The Tribunal acknowledged the assessee's application for withdrawal of the appeal. Given the assessee's clear intent not to pursue the matter and the lack of objection from the Revenue, the Tribunal proceeded to dismiss the appeal as withdrawn.
Key Issues
Whether the appeal filed by the assessee should be dismissed as withdrawn based on the assessee's explicit withdrawal application and the absence of objection from the Revenue.
Sections Cited
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Income Tax Appellate Tribunal, “RANCHIBENCH”,RANCHI
ĮċĊĭŊįēćıकीओरसे/Assessee by : None(Withdrawal Petition filed) �ȡ�è��ȧj � ȯ/Revenue by : Md. A.H.Chowdhury, CIT-DR Ǖ��ȡ_�ȧ�ȡ�ȣ�/ Date of Hearing : 26/08/2025 �Ȫ��ȡ�ȧ�ȡ�ȣ�/Date of Pronouncement : 26/08/2025 आदेश/ O R D E R PerSonjoy Sarma, JM: The above captioned appeal is filed by the assessee against the order dated 11.01.2024, passed by the Pr.CIT, Ranchi for the assessment year 2016-2017.
At outset, we found that an application dated 07.08.2025 has been filed on behalf of the assessee seeking withdrawal of the instant appeal on the ground that the assessee does not want to press the same.
On the other hand, ld.CIT-DR did not object to the withdrawal application of the assessee.
4. As it is noticed from the letter filed on behalf of the assessee dated 07.08.2025 seeking withdrawal of the instant appeal, therefore, we dismiss the appeal of the assessed as withdrawn. 5. In the result, appeal of the assessee is dismissed. Order dictated and pronounced in the open court on 26/08/2025.