MOHD YUNIS WARSI,AGRA vs. ITO 1 (1) (1), AGRA

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ITA 148/AGR/2025Status: DisposedITAT Agra16 June 2025AY 2014-15Bench: SHRI SUNIL KUMAR SINGH (Judicial Member), SHRI MANISH AGARWAL (Accountant Member)1 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Learned DR had no objection to the withdrawal request. The Tribunal acknowledged the assessee's request to withdraw the appeal due to a defect in depositing the appeal fee.

What were the facts?

The assessee preferred an appeal against an order of the CIT(Appeals) which dismissed a rectification petition filed under Section 154 of the Income-tax Act. During the hearing, the assessee's representative applied for withdrawal of the appeal due to a defect in depositing the appeal fee.

What were the issues?

Whether the appeal can be dismissed as withdrawn due to a defect in depositing the appeal fee.

Which sections of the Income-tax Act were involved?

Section 154,Section 250

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, AGRA BENCH, AGRA

Before: SHRI SUNIL KUMAR SINGH & SHRI MANISH AGARWAL

Hearing: 22.05.2025Pronounced: 16.06.2025

ORDER

Per : Sunil Kumar Singh, Judicial Member:

1.

This appeal has been preferred by assessee against the impugned order dated 19.07.2024 passed by the Ld. Commissioner of Income-tax (Appeals), NFAC, Delhi u/s. 154 r.w.s. 250 of the Income-tax Act, 1961 (hereinafter referred to as “the Act”) for the assessment year 2014-15, wherein the ld. CIT(Appeals) dismissed the assessee’s rectification petition filed u/s. 154 of the Act.

2.

During the course hearing of this appeal, the ld. Representative for the appellant/assessee submitted an application, stating that the assessee does not wish to press this appeal in view of defect in depositing appeal fee, hence, requested for its withdrawal. Ld. DR has no objection on the request for withdrawal of this appeal. We accordingly, dismiss the appeal as withdrawn.

3.

In the result, appeal is dismissed as withdrawn.

Order pronounced in the open court on 16.06.2025.

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