VIVEK BENARA,AGRA vs. ITO WARD 1(1)(5), KANPUR
What did the Tribunal hold?
The Tribunal permitted the assessee to withdraw the appeal. The appeal was accordingly dismissed as withdrawn.
What were the facts?
The assessee filed an appeal against an order of the National Faceless Appeal Centre (NFAC). The assessee subsequently filed an application seeking to withdraw the appeal.
What were the issues?
The primary issue was the assessee's request to withdraw the appeal before the Tribunal.
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, LUCKNOW BENCH ‘SMC, LUCKNOW
Before: SHRI SUDHANSHU SRIVASTAVA
This appeal has been preferred by the assessee against order dated 12.01.2024 passed by the National Faceless Appeal Centre (NFAC), Delhi for Assessment Year (AY) 2017-18.
The ld. Counsel for the assessee sought the permission of the Bench to withdraw the appeal by moving application dated 08.05.2024.
Learned D.R. has no objection.
Accordingly, I permit the assessee to withdraw the present appeal.
In the result, appeal filed by the assessee is dismissed as withdrawn.
(Order pronounced in the open court on 28/05/2024)
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