What did the Tribunal hold?

The assessee's authorized representative stated that the assessee did not wish to press the appeal. The Departmental Representative had no objection to this request.

The assessee filed an appeal before the ITAT against the order of the CIT(Appeals) which had dismissed the assessee's first appeal. The assessment year in question is 2017-18.

What were the issues?

The primary issue was whether the assessee wished to pursue the appeal before the tribunal. The appeal was dismissed as withdrawn at the assessee's request.

Smt.Mithlesh Gupta, Morena vs ITO | s.250 | ITAT Agra 2025

Income Tax Appellate Tribunal, AGRA BENCH, AGRA

Before: SHRI S. RIFAUR RAHMAN & SHRI SUNIL KUMAR SINGH

For Appellant: CA Sh. Shailendra Srivastava, Sr. DR

For Respondent: CA Sh. Shailendra Srivastava, Sr. DR

Hearing: 17.12.2025Pronounced: 17.12.2025

ORDER PER : SUNIL KUMAR SINGH, JUDICIAL MEMBER:

This appeal has been preferred by assessee against the impugned order dated 20.03.2025 passed in Appeal No. NFAC/2016-17/10088773 by the Ld. Commissioner of Income-tax (Appeals), NFAC, Delhi u/s. 250 of the Income-tax Act, 1961 (hereinafter referred to as “the Act”) for the assessment year 2017-18, wherein the ld. CIT(Appeals) has dismissed assessee’s first appeal.

During the course of hearing, learned authorized representative for assessee has submitted that the assessee does not wish to press the present appeal and prayed to permit the assessee to withdraw the present appeal. Learned DR has no objections on the request of assessee. We accordingly dismiss the appeal of assessee as withdrawn.

In the result, the appeal is dismissed as withdrawn.

Order pronounced in the open court on 17.12.2025.

SMT.MITHLESH GUPTA ,MORENA vs. ITO, WARD 1, MORENA

What did the Tribunal hold?

What were the facts?

What were the issues?

Which sections of the Income-tax Act were involved?

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