SH PRAKASH NARAYAN AGRAWAL ,GWALIOR vs. ACIT CIRCLE -2 , GWALIOR

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ITA 38/AGR/2022Status: DisposedITAT Agra12 February 2025AY 2010-112 pages

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Income Tax Appellate Tribunal, “DB” BENCH, AGRA

Before: SHRI SATBEER SINGH GODARA & SHRI MANOJ KUMAR AGGARWAL

Hearing: 12.02.2025Pronounced: 12.02.2025

ORDER

PER SATBEER SINGH GODARA, JUDICIAL MEMBER:

1.

This assessee’s appeal for assessment year 2010-11 arises against Commissioner of Income Tax(Appeals)/National Faceless Appeal Centre [in short, the “CIT(A)/NFAC”], Delhi’s DIN and Order No. ITBA/NFAC/S/250/2021-22/1042370239(1) dated 31.03.2022, involving proceedings u/s 147 r.w.s. 143(3) of the Income-tax Act, 1961, [hereinafter referred to as the ‘Act’].

2.

At the time of hearing, learned counsel of the assessee submits that the assessee wants to withdraw it’s instant appeal.

Prakash Narayan Agrawal 3. Learned department representative submits that he has no objection to the instant withdrawal of appeal. Ordered accordingly. 4. This assessee’s appeal is dismissed as withdrawn subject to all just exceptions. Order pronounced in the open court on 12.02.2025

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