What did the Tribunal hold?

The assessee requested to withdraw the appeal and the Revenue did not object. Therefore, the appeal was allowed to be withdrawn.

The appeal arose from an order of assessment passed under section 143(3) of the Income-tax Act, 1961. The assessee filed a letter stating they did not want to press the appeal.

What were the issues?

Whether the assessee's request to withdraw the appeal should be granted.

M/S. A P M Construction, Etah vs PCIT | ITAT Agra 2025

Income Tax Appellate Tribunal, AGRA BENCH “DB”: AGRA

For Appellant: Shri Naveen Garg, Adv

For Respondent: Shri Sukesh Kumar Jain, CIT DR

Hearing: 06/02/2025Pronounced: 06/02/2025

O R D E R PER M. BALAGANESH, A. M.: 1. The appeal in AY 2015-16, arises out of the order of the ld Pr. Ld. Commissioner of Income Tax, Agra-1 [hereinafter referred to as ‘ld. Pr. CIT” in short] dated 23.03.2021 against the order of assessment passed u/s 143(3) of the Income-tax Act, 1961 (hereinafter referred to as ‘the Act’) dated 27.12.2017 by the ITO, Ward-3(1), Etah (hereinafter referred to as ‘ld. AO’).

At the outset, the assessee filed a letter dated 06.02.2025 wherein, he submitted that the assessee does not want to press the appeal and prayed for disposal of appeal accordingly.

The Ld. DR does not have any objection for the said request of the ld AR.

We have gone through the request submitted by the assessee and since the DR does not have any objection, the appeal is allowed to be withdrawn.

In the result the appeal of the assessee is dismissed as withdrawn.

Order pronounced in the open court on 06/02/2025.

M/S. A P M CONSTRUCTION,ETAH vs. PCIT-1, AGRA

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