ANOOP KUMAR GUPTA,AGRA vs. PRINCIPLE COMMISSIONER OF INCOME TAX -1. AGRA , AGRA

for the assessment year 2017-18 has arisen from the revisionary order dated 31.03.2022 passed by learned Principal Commissioner of Income-tax-1, Agra u/s. 263 of the Income-tax Act, 1961.

The learned Counsel for the assesseenamely Shri Anurag Sinha, Advocate has filed an application with ITAT, Agra Bench, Agra on 21.01.2025 (inward Dak No. 2127)(placed on record in file) stating that this appeal filed with ITAT, Agra Bench , Agra has arisen from the revisionary order dated 31.03.2022 passed by ld. PCIT-1, Agra u/s 263 of the 1961 Act. It is stated in the aforesaid application that pursuant to revisionary order u/s 263 passed by ld. PCIT-1, Agra, U.P., the assessment in the case of the assessee u/s 263 read with Section 143(3) has been framed by the AO vide order dated 31.03.2023 (DIN & Letter No. ITBA/COM/F/17/2022-23/10518221992(1)), which is accepted by the assessee, and the assesseenow wants to withdraw his ITAT, Agra Bench, Agra. The said assessment order is placed on record in file. Prayers are made by the assessee vide aforesaid written application dated 21.01.2025 that in view thereof the assessee wants to 18.

On being asked by the Bench, learned CIT-DR submitted that the Department has no objection if the appeal of the assessee is allowed to be withdrawn.

After hearing both the parties and perusing the material on record, we hereby dismiss the appeal filed by the assesseein for the assessment year 2017-18 being withdrawn by the assessee.We order accordingly. assessment year 2017-18 stands dismissed as being withdrawn by the assessee as detailed above.