SANGITA CHAUDHURI,BURDWAN vs. I.T.O., WARD - 1(1), BURDWAN

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ITA 1985/KOL/2024Status: DisposedITAT Kolkata23 December 2024AY 2016-2017Bench: Shri Sanjay Garg (Judicial Member)2 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal allowed the assessee's request to withdraw the appeal. Consequently, the appeal filed by the assessee was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal before the Income Tax Appellate Tribunal against an order passed by the CIT(A). At the time of hearing, the assessee's counsel requested to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's appeal should be dismissed as withdrawn upon their request.

Which sections of the Income-tax Act were involved?

Section 250

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “B SMC” BENCH KOLKATA

Before: Shri Sanjay Garg

आदेश / ORDER

1.

The captioned appeal has been preferred by the assessee against the order dated 30.07.2024 of the Ld. Commissioner of Income Tax, (Appeals), National Faceless Appeal Centre (NFAC), Delhi [hereinafter referred to as the “Ld. CIT(A)”] passed u/s. 250 of the Income-tax Act, 1961 (hereinafter referred to as the “Act”) for AY 2016-17.

2.

At the outset, the Ld. Counsel for the assessee has stated that as per instruction of her client, she wants to withdraw the present appeal. Appeal of the assessee is dismissed as withdrawn.

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