SURESH NAG YADAV,RANCHI vs. ACIT CENTRAL CIRCLE-1, RANCHI

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ITA 13/RAN/2024Status: DisposedITAT Ranchi07 August 2025AY 2018-19Bench: the dictating Member and other Member...07.08.25 3. Date on which the order came back to Sr. PS...07.08.25 4. Date on which the file goes to the Bench Clerk...08.08.25 5. Date on which the file goes to the O.S......3 pages
AI SummaryDismissed

What did the Tribunal hold?

The Departmental Representative did not object to the withdrawal request. The Tribunal, finding that the appeal was wrongly filed, allowed the withdrawal and dismissed the appeal as such, with liberty to the assessee.

What were the facts?

The assessee filed an appeal against the CIT(A) order for AY 2018-19. During the hearing, the assessee's Authorized Representative submitted that the appeal was filed by mistake, as the CIT(A) had already granted relief, leaving no grievance, and sought to withdraw the appeal.

What were the issues?

Whether an appeal, mistakenly filed after the CIT(A) had already granted relief, can be withdrawn and dismissed as such by the Tribunal.

Which sections of the Income-tax Act were involved?

Section 250

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, BENCH-RANCHI

Before: Shri Sonjoy Sarma & Shri Ratnesh Nandan Sahay

Assessment Year: 2018-19 Suresh Nag Yadav………....…….....................…...........................……….……Appellant Yadav Bhawan, Karamtoli, Jharkhand- 834008. [PAN: AAFPY5311D] vs. ACIT, CENTRAL CIRCLE-1, RANCHI.…..….........……........……...…..…..Respondent Appearances by: Shri V. K. Jalan, AR, appeared on behalf of the appellant. Shri Khubchand T. Pandya, Sr. DR, appeared on behalf of the Respondent. Date of concluding the hearing : August 07, 2025 Date of pronouncing the order : August 07, 2025 ORDER

Per Sonjoy Sarma, Judicial Member:

1.

The present appeal has been preferred by the assessee against an order dated 30.11.2023 of the Commissioner of Income Tax, Appeal CIT(A), Patna-3 [hereinafter referred to as ‘CIT(A)’] passed u/s 250 of the Income Tax Act (hereinafter referred to as the ‘Act’).

2.

At the time of hearing, the Ld. Authorised Representative for the assessee fairly submitted that the instant appeal filed by the assessee for the assessment year 2018-19 appears to have been filed by mistake. It has also pointed out that the ld. CIT(A) has already granted relief to the assessee and there is no grievance remains against the order passed by the ld. CIT(A). In view of the submission, the ld. AR prayed that the appeal may be allowed to be withdrawn.

4.

We, after considering the rival submissions and examining the records, find that the appeal has wrongly been filed by the counsel of the assessee. Therefore, we treat the instant appeal to be dismissed as withdrawn.

5.

In the result, the appeal is dismissed as withdrawn with liberty as above. Kolkata, the 7th August, 2025.

[Ratnesh Nandan Sahay] [Sonjoy Sarma] Accountant Member Judicial Member Dated: 07.08.2025. RS Copy of the order forwarded to: 1. Appellant 2. Respondent 3. CIT(A)- 4. CIT- , 5. CIT(DR),

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