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Facts
The assessee, Hindustan Zinc Limited, requested to withdraw its appeal before the Income Tax Appellate Tribunal. The assessee stated that upon review, the appeal did not qualify under Section 253 of the Act. The Revenue did not object to this request.
Held
The Tribunal accepted the assessee's request for withdrawal. The Tribunal noted that the assessee had filed an application to withdraw the appeal, citing that it did not qualify under Section 253 of the Act.
Key Issues
Whether the assessee's request to withdraw the appeal, as it did not qualify under section 253 of the Act, should be allowed.
Sections Cited
253
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Income Tax Appellate Tribunal, JODHPUR BENCH (Virtual
Before: SHRI LALIET KUMAR, HONBLE & DR. MITHA LAL MEENA, HONBLE
The appellant assesse has requested to withdraw the captioned appeal vide its application dated 28/04/2025 stating therein that on review of the facts of the present case, it was found that appeal against the impugned order does not qualify under section 253 of act. Accordingly, he requested to seek permission to withdraw the captioned appeal filed on 23/9/2024 bearing appeal number ITA No. 74/Jodh/2024. The Ld. DR has no objection to the request of the Assessee.
Accordingly, we accept the request of the assessee as genuine and as such the captioned appeal is allowed to be withdrawn.
In the result, the appeal of the assessee is dismissed as withdrawn. Order pronounced on 17/06/2025 in the open court. - (LALIET KUMAR) JUDICIAL MEMBER - (DR. MITHA LAL MEENA) ACCOUNTANT MEMBER Dated: 17/06/2025 Copies to : (1) The appellant. (2) The respondent. (3) CIT (4) CIT(A) (5) Departmental Representative (6) Guard File By Order