SUBHASH KUMAR KHUSHWANI,GWALIOR vs. ITO WARD 2(2), GWALIOR

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ITA 225/AGR/2024Status: DisposedITAT Agra02 April 2025AY 2017-18Bench: SMT ANNAPURNA GUPTA (Accountant Member), SHRI SUNIL KUMAR SINGH (Judicial Member)1 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal noted that the appellant sought to withdraw the appeal due to duplication with a prior decided appeal. The Learned DR had no objection to this request.

What were the facts?

The appeal was preferred against an order dated 25.10.2023. The appellant assessee filed an application to withdraw the appeal, citing it as a duplication of a previously decided appeal.

What were the issues?

Whether the appeal should be allowed to be withdrawn as it is a duplicate of a previously decided appeal.

Which sections of the Income-tax Act were involved?

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, AGRA BENCH,

For Appellant: Shri Ashok Vijayawargiya
For Respondent: Shri Shailendra Srivastava
Hearing: 25/03/2025Pronounced: 25/03/2025

आदेश / O R D E R PER SUNIL KUMAR SINGH (J.M):

1. 1. This appeal has been preferred against the impugned order dated 25.10.2023 passed by the Ld. CIT(A)/NFAC, Delhi.

2. At the very outset, the appellant assessee is said to have moved an application with a prayer to withdraw the appeal on the ground of duplication of the present appeal as the original has already been decided.

Subhash Kumar Khushwani 3. The Learned DR has no objection. 4. In view of appellant’s prayer, this duplicate appeal stands dismissed as withdrawn. Order pronounced in open court on 25.03.2025.

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