What did the Tribunal hold?

The Tribunal treated the appeal as withdrawn. Consequently, the appeal filed by the assessee was dismissed as withdrawn.

The assessee filed an appeal before the ITAT challenging an order passed by the learned CIT(A). The assessee's counsel later submitted an application stating they did not wish to press the appeal.

What were the issues?

The primary issue was whether the assessee wished to proceed with the appeal, which they indicated they did not.

Nimesh Indrawadan Thakkar, Akola vs ACIT | ITAT Nagpur 2024

Income Tax Appellate Tribunal, NAGPUR BENCH, NAGPUR

Before: SHRI V. DURGA RAO & SHRI K.M. ROY, ACCOUNTANT, MEMBER

For Appellant: Shri Kishore P. Dewani

For Respondent: Shri Sandipkumar Salunke

Date of Hearing – 07/10/2024 Date of Order – 07/10/2024

O R D E R PER V. DURGA RAO, J.M.

The present appeal has been filed by the assessee challenging the impugned order dated 16/12/2023, passed by the learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre, Delhi, [“learned CIT(A)”], for the assessment year 2021–22.

Before us, the learned Counsel, Shri Kishore P. Dewani, on behalf of the assessee, by way of a application dated nil, submitted that he did not wish to press this appeal, to which, the learned Departmental Representative did not raise any objection. Consequently, we treat this appeal as withdrawn.

2 Nimesh Indrawadan Thakkar ITA no.33/Nag./2024

In the result, appeal filed by the assessee is dismissed as withdrawn. Order pronounced in the open Court on 07/10/2024

NIMESH INDRAWADAN THAKKAR,AKOLA vs. ACIT CENTRAL CIRCLE, AKOLA

What did the Tribunal hold?

What were the facts?

What were the issues?

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