RAJDHANI NAGAR SAHKARI BANK LTD,LUCKNOW vs. DY. CIT, LUCKNOW

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ITA 111/LKW/2024Status: DisposedITAT Lucknow24 October 2024AY 2011-12Bench: SHRI ANADEE NATH MISSHRA (Accountant Member), SHRI SUBHASH MALGURIA (Judicial Member)2 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal considered the assessee's request to withdraw the appeal and allowed the same. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the order of the CIT(A)/NFAC for the assessment year 2011-12. The assessee subsequently requested to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's request for withdrawal of the appeal should be granted.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, LUCKNOW BENCH “A”, LUCKNOW

For Appellant: Shri. K. R. Rastogi, C.A Shri Shubham Rastogi, C.A
For Respondent: Shri. Sanjeev Krishna Sharma, Addl

This is an appeal by the assessee against the order dated 05/01/2024 of learned Commissioner of Income Tax (Appeals) [hereinafter referred as “Ld. CIT(A)”]/National Faceless Appeal Centre (NFAC) for the assessment year 2011-12.

2.

At the very outset, our attention was drawn towards letter dated 24.10.2024 wherein the assessee has requested to withdraw the present appeal. The Ld. DR did not objected to the said request of withdrawal.

3.

Considering the contents of the letter as mentioned above, we allow the request of the assessee for withdrawing the present appeal.

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