ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE-2, VARANASI, VARANASI vs. SATISH KUMAR CHAUDHARY, BALLIA

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ITA 30/VNS/2024Status: HeardITAT Varanasi10 December 2025AY 2017-18Bench: SHRI KUL BHARAT (Vice President), SHRI ANADEE NATH MISSHRA (Accountant Member)2 pages

In favour of the assessee: the Revenue's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal considered the Revenue's request for withdrawal of the appeal. The assessee's representative had no objection to the withdrawal.

What were the facts?

The Revenue filed an appeal against an order of the CIT(A)/NFAC for the assessment year 2017-18. At the time of hearing, the Revenue sought to withdraw the appeal.

What were the issues?

The primary issue was whether the Revenue's appeal should be withdrawn based on enhanced monetary limits and their request.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, VARANASI CIRCUIT BENCH, VARANASI

Before: SHRI KUL BHARAT & SHRI ANADEE NATH MISSHRA

For Appellant: Shri G. P. Singh, Sr. DR

PER KUL BHARAT, VICE PRESIDENT.:

1.

The present appeal has been filed by the Revenue against the order of the Learned Commissioner of Income-tax (Appeals)/National Faceless Appeal Centre (NFAC), Delhi dated 02.01.2024, pertaining to the assessment year 2017-18.

2.

At the time of hearing, the Ld. Departmental Representative for the Revenue has filed a letter dated 14.08.2025 seeking withdrawal of this appeal. The contents thereof are reproduced herein for the sake of clarity: -

“1. Kindly find enclosed herewith a copy of letter dated 31.07.2025 in F.No. ACIT/C-1/VNS/Judicial -ITAT/2025-26 of ACIT, Circle-1, Varanasi, on the above mentioned subject. In view of enhanced monetary limits vide circular no.09/2024 dated 17.09.2024 of CBDT, New Delhi, circular vide F. No.279/Misc./M-74/2024-ITJ, vide the said letter Hon’ble ITAT was requested to withdraw the appeal in the case of Shri Satish Kumar Chaudary PAN ABZPC9625M for A.Y. 2017-18.

Accordingly, it is requested to kindly look into the matter for withdrawal of the appeal in the above-mentioned case.” 3. The Ld. Authorized Representative for the assessee has no objection for withdrawal of this appeal.

In the result, the appeal of the Revenue is dismissed as withdrawn.

Order pronounced in the open Court on 10/12/2025.

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