PREM LATA VERMA,MARRIS ROAD KOIL ALIGARH UTTAR PRADESH vs. DCIT 4 (1) (1) ALIGARH, ALIGARH
What did the Tribunal hold?
The tribunal allowed the assessee's request to withdraw the appeal. The appeal was dismissed as withdrawn because the assessee had inadvertently filed a duplicate appeal.
What were the facts?
The assessee filed an appeal against the order of the CIT(A) for AY 2017-18. During the hearing, the assessee's counsel submitted an application to withdraw the appeal, stating it was a duplicate filing as another appeal against the same order was already registered.
What were the issues?
The primary issue was whether the assessee could withdraw an appeal that was inadvertently filed as a duplicate, given another appeal against the same order was already pending.
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, AGRA BENCH, AGRA
Before: SHRI S. RIFAUR RAHMAN & SHRI SUNIL KUMAR SINGH
ORDER PER : S. RIFAUR RAHMAN, ACCOUNTANT MEMBER:
The assessee has filed this appeal against the order of the learned Commissioner of Income-tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi dated 21.08.2025 for the Assessment Year 2017-18.
At the time of hearing, learned AR of the assessee submitted an application stating that the assessee seeks to withdraw this appeal, having been inadvertently filed as a duplicate appeal, as she has also filed another appeal registered as against the same impugned order. Learned DR has no objection on assessee’s prayer to withdraw the present appeal. Accordingly, the appeal of the assessee is dismissed as withdrawn.
In the result, appeal preferred by the assessee is dismissed in the aforesaid terms.
Order pronounced in the open court on 17.12.2025.
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