SEEMA AWLA,GURUHARSAHAI vs. ITO, FIROZPUR

PDF · subscribers
ITA 372/ASR/2025Status: DisposedITAT Amritsar19 February 2026AY 2018-2019Bench: SH. UDAYAN DASGUPTA, JUDICIAL MEMBER AND SH. KRINWANT SAHAY (Accountant Member)2 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal allowed the assessee to withdraw the appeal. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the order of the PCIT for Assessment Year 2018-19. During the hearing, the assessee's counsel submitted an application requesting to withdraw the appeal, stating the assessee was no longer interested in pursuing it. The ld. DR had no objection to this request.

What were the issues?

The primary legal issue was whether the assessee should be permitted to withdraw their appeal before the Income Tax Appellate Tribunal.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, AMRITSAR BENCH, AMRITSAR

Before: SH. UDAYAN DASGUPTA & SH. KRINWANT SAHAY

Hearing: 17.02.2026Pronounced: 19.02.2026

Appeal in this case has been filed against the order dated 31.03.2025 passed by the ld. PCIT, Amritsar-1 for Assessment Year:

2018-19.

2.

At the very outset, the ld. counsel for the assessee has submitted vide an application dated 17.02.2026 that the appellant-assessee may be permitted to withdraw the appeal. The assessee has asked the ld. AR to withdraw the appeal as he is no more interested in pursuing the appeal.

3.

The ld. DR has no objection to the request of the assessee.

4.

Accordingly, the appeal is allowed to be withdrawn.

5.

In the result, the appeal of the assessee is dismissed as withdrawn.

Order pronounced in open court as on 19.02.2026

Recent GST High Court judgments

Search GST case law →