ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE-2(1), JABALPUR, JABALPUR vs. AMAN CIVIL ENGINEERING COMPANY PVT. LTD, JABALPUR

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ITA 30/JAB/2024Status: DisposedITAT Jabalpur18 September 2025AY 2012-13Bench: SHRI KUL BHARAT, VICE PRESIDENT AND SHRI, NIKHIL CHOUDHARY (Accountant Member)1 pages

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

AI SummaryDismissed

What did the Tribunal hold?

The Revenue requested to withdraw the appeal as it did not fall under any exception clause. The assessee had no objection to this request.

What were the facts?

The Revenue filed an appeal against an order of the Commissioner of Income-tax (Appeals)/NFAC for the assessment year 2012-13. The Revenue later filed an application to withdraw the appeal.

What were the issues?

Whether the appeal filed by the Revenue can be withdrawn.

Which sections of the Income-tax Act were involved?

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, JABALPUR BENCH “DB”, JABALPUR

Before: SHRI KUL BHARAT & SHRI, NIKHIL CHOUDHARY

For Respondent: Shri Alok Bhura, Sr. DR

PER KUL BHARAT, VICE PRESIDENT.:

1.

The present appeal has been filed by the Revenue against the order of the Learned Commissioner of Income-tax (Appeals)/National Faceless Appeal Centre (NFAC), Delhi dated 11.01.2024, pertaining to the assessment year 2012-13.

2.

The Revenue vide its application dated 19.08.205, requested for withdrawal of the appeal as it do not fall under any of the exception clause. The assessee has no objection to this. We, therefore, at the request of the Revenue dismiss its appeal as withdrawn.

3.

In the result, the appeal of the Revenue is dismissed.

Order pronounced in the open Court on 18/09/2025.

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