SAHARA Q SHOP UNIQUE PRODUCTS RANGE LIMITED,LUCKNOW vs. COMMISSIONER OF INCOME TAX APPEALS, LUCKNOW

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ITA 545/LKW/2024Status: DisposedITAT Lucknow10 October 2024AY 2018-19Bench: SHRI SUDHANSHU SRIVASTAVA (Judicial Member), SHRI AVDHESH KUMAR MISHRA (Accountant Member)2 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal permitted the assessee to withdraw the appeal. The Departmental Representative had no objection to the withdrawal.

What were the facts?

The assessee filed an appeal against the order of the CIT(A) for the assessment year 2018-19. The assessee subsequently filed an application seeking to withdraw the present appeal.

What were the issues?

The primary issue was whether the assessee's request to withdraw the appeal should be granted.

Which sections of the Income-tax Act were involved?

Section 250

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, LUCKNOW BENCH ‘B’, LUCKNOW

Before: SHRI SUDHANSHU SRIVASTAVA & SHRI AVDHESH KUMAR MISHRA

For Appellant: Shri J. J. Mehrotra, C.A

This appeal is preferred by the assessee against order passed by learned CIT(A) under section 250 of the Income Tax Act, 1961 vide DIN & Order No. ITBA/NFAC/S/250/2024-15/1067778492(1) dated 20/08/2024.

2.

At the very outset, it was noticed that the assessee has submitted an application dated 18/09/2024 seeking to withdraw the present appeal.

3.

Learned Commissioner of Income Tax (Departmental Representative) expressed no objection to withdrawal of the appeal filed by the assessee. Accordingly, we permit the assessee to withdraw the present appeal.

4.

In the result, the appeal of the assessee is dismissed as withdrawn.

(Order pronounced in the open court on 10/10/2024)

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