AJAY KUMAR GUPTA,DISTRICT BHIND vs. ITO, GWALIOR

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ITA 291/AGR/2025Status: DisposedITAT Agra30 July 2025AY 2015-16Bench: SHRI SUNIL KUMAR SINGH (Judicial Member), SHRI BRAJESH KUMAR SINGH (Accountant Member)1 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The assessee requested to withdraw the appeal as it was a duplicate appeal and another appeal with the correct PAN was filed. The DR had no objection to the withdrawal.

What were the facts?

The assessee filed an appeal against the order of CIT(Appeals) which confirmed the assessment order. During the course of hearing, the assessee requested to withdraw the appeal.

What were the issues?

Whether the appeal can be dismissed as withdrawn on the request of the assessee as it is a duplicate appeal.

Which sections of the Income-tax Act were involved?

Section 250,Section 143(3)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, AGRA BENCH, AGRA

Before: SHRI SUNIL KUMAR SINGH & SHRI BRAJESH KUMAR SINGH

Hearing: 17.07.2025Pronounced: 30.07.2025

ORDER

PER : SUNIL KUMAR SINGH, JUDICIAL MEMBER:

1.

This appeal has been preferred by assessee against the impugned order dated 30.03.2025 passed in Appeal No.CIT (A), Gwalior/10283/2017-18 by Ld. ADDL/JCIT(A)-6, Delhi u/s. 250 of the Income-tax Act, 1961 (hereinafter referred to as “the Act”) for the assessment year 2015-16, wherein learned CIT(Appeals) has dismissed assessee’s first appeal, confirming the assessment order dated 28.11.2017 passed u/s. 143(3) of the Act.

2.

During the course of hearing, learned AR pressed assessee’s application dated 30.05.2025 and requested to permit withdrawal of this appeal, being a duplicate appeal, as the assessee has also filed another appeal in this matter with correct Permanent Account Number AMBPG9026B. Ld. DR has no objection on the request of the assessee. The appeal is thus liable to be dismissed as withdrawn.

3.

In the result, the appeal is dismissed as withdrawn.

Order pronounced in the open court on 30.07.2025.

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