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“miscellaneous application”

AppealsSection 254(2)Section 254(2)1,501 judgments

The decision most relied on for miscellaneous application is 254(2) of the Act. In Honda Siel Power Products Ltd. v. CIT (295 ITR 466), cited in 35 judgments on BharatTax.

Leading authorities on miscellaneous application

254(2) of the Act. In Honda Siel Power Products Ltd. v. CIT
295 ITR 466 · 2007 · Supreme Court
35
citing judgments

A mistake apparent from the record that prejudices a party is rectifiable under section 254(2) of the Act.

CIT v. Birla Janahit Trust
208 ITR 372 · 1994 · High Court
17
citing judgments

Expenditure on salaries and miscellaneous expenses for carrying out the trust's objectives is considered an application of income for charitable purposes. Liabilities for employee benefits, such as gratuity and leave encashment, are accrued liabilities even if payable in the future.

Jagmittar Sain Bhagat v. Director, Health Services
10 SCC 136 · 2013 · Reported
12
citing judgments

A party can challenge the maintainability of an appeal, even if the delay in filing cross-objections is condoned due to bonafide reasons.

Electronics Corporation of India Ltd. v. Union of India
238 CTR 353 · Supreme Court
10
citing judgments

The Supreme Court held that the provisions for obtaining approval from the Chief Commissioner of Customs and Excise (CoD) had outlived their utility, leading to the recall of previous orders that relied on such approvals.

CIT v. State Bank of Hyderabad
382 ITR 499 · 2016 · Reported
10
citing judgments

A Tribunal order recalling an earlier order that was dismissed for want of condonation of delay approval is interlocutory and does not adjudicate on merits.

Judgments citing miscellaneous application

Elca Cosmetics Pvt. Ltd., New Delhi vs. DCIT, Circle- 8(1), New Delhi

In the result, appeal of the assessee is dismissed as

ITA 1149/DEL/2018[2013-14]Status: DisposedITAT Delhi03 Jul 2025AY 2013-14

Bench: Shri Challa Nagendra Prasad & Shri Naveen Chandraिनधा"रणवष"/Assessment Year:2013-14 बनाम Elca Cosmetics Pvt. Ltd., Dcit, 202-206, Tolstoy House, Vs. Circle-8(1), 15, Tolstoy Marg, New Delhi. New Delhi. Pan No.Aabce1111C अपीलाथ" Appellant ""यथ"/Respondent

Section 144C

treated as withdrawn. However, in the event of Revenue not accepting Form 1 filed by the assessee, the assessee is given liberty to file miscellaneous application for restoration of this appeal and to contest on merits. 4. In the result, appeal of the assessee is dismissed as withdrawn. Order pronounced

Biswajit Roy, Jalpaiguri vs. ITO, Ward 1(1), Jalpaiguri

Appeal is dismissed

ITA 866/KOL/2025[2018-2019]Status: DisposedITAT Kolkata02 Jul 2025AY 2018-2019

Bench: Him, In Limine, By Not Condoning A Delay Of 436 Days Before Him.

Section 115BSection 250Section 271ASection 69A

delay of 436 days due to his illness. 10. That the Hon'ble Supreme Court of India vide its order dated 10.1.2022 in Miscellaneous Application No.21 of 2022 in Suo Motu Writ Petition (C) No.3 of 2020 had restored its order dated 23.3.2020 relaxing limitation and held that the period

Palam Rural Centre, Tiruppur vs. ACIT, Exemptions, Coimbatore

In the result, the appeal filed by the assessee is allowed for statistical purposes and the Stay Application filed by the assessee is dismissed as infructuous

ITA 1560/CHNY/2025[2018-19]Status: DisposedITAT Chennai01 Jul 2025AY 2018-19

Bench: Shri George George K & Shri S.R.Raghunathaआयकर अपील सं./Ita No.:1560/Chny/2025 & S.A.No.51Chny/2025 [Arising In Ita No.: 1560/Chny/2025] िनधा"रण वष" / Assessment Year:2018-19 Palam Rural Centre, The Asst. Commissioner Of Pethampalayam, Vs. Income Tax (Exemptions), Veerapandi S.O., Coimbatore. Tiruppur – 641 605. [Pan: Aaatp-2929-F] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से/Appellant By : Shri. Edser Raj, Advocate ""थ" की ओर से/Respondent By : Ms. Sita Krishnamoorthy, J.C.I.T.

For Appellant: Shri. Edser Raj, AdvocateFor Respondent: Ms. Sita Krishnamoorthy, J.C.I.T
Section 11Section 12ASection 139

appeal was 30/10/2019, well before the onset of the covid- 19 pandemic and the related relaxation period. The Hon'ble Supreme Court in Miscellaneous Application No. 665 of 2021 In SMW (c) No.3 of 2020 took Suo Motu cognizance and extended the limitation period due to COVID-19 from 15/03/2020

Income Tax Officer, Asansol vs. Shri Ram Multicom, Raniganj

In the result, the appeal filed by the revenue is dismissed

ITA 219/KOL/2025[2020-21]Status: DisposedITAT Kolkata30 Jun 2025AY 2020-21

Bench: Shri Pradip Kumar Choubey & Shri Rakesh Mishra

Section 154Section 2(24)Section 2(24)(x)Section 250Section 36(1)(va)

appeal or this case falls under any of the exceptions provided in the instruction, then the Revenue will be at liberty to file a Miscellaneous Application for recall of this order and revival of the appeal. Such an application should be filed within the time limit provided

Essar Communications Limited, Mauritius vs. ACIT, Circle-1 (2)(2), New Delhi

ITA 340/DEL/2022[2012-13]Status: DisposedITAT Delhi30 Jun 2025AY 2012-13

Bench: SHRI SATBEER SINGH GODARA (Judicial Member), SHRI S. RIFAUR RAHMAN (Accountant Member)

For Appellant: Shri Percy Pardiwala, Sr. AdvocateFor Respondent: Shri N. Venkatraman, ASG
Section 250Section 253Section 6(3)

shares in VEL. Capital gains made on proposed sale of shares to EPSL were claimed exempt under the DTAC before the AAR. On their miscellaneous application filed before the AAR, the assessees were admitted as interveners in the matter. After various round of hearings before the AAR, between March

Essar Com Limited, Mauritius vs. ACIT, Circle 1(2)(2), New Delhi

ITA 339/DEL/2022[2012-13]Status: DisposedITAT Delhi30 Jun 2025AY 2012-13

Bench: Shri Satbeer Singh Godara & Shris.Rifaur Rahman

For Appellant: Shri Percy Pardiwala, Sr. AdvocateFor Respondent: Shri N. Venkatraman, ASG
Section 250Section 253Section 6(3)

shares in VEL. Capital gains made on proposed sale of shares to EPSL were claimed exempt under the DTAC before the AAR. On their miscellaneous application filed before the AAR, the assessees were admitted as interveners in the matter. After various round of hearings before the AAR, between March

ACIT, Circle- 1, Ltu, New Delhi vs. C&S Electric Ltd., New Delhi

In the result, the revenue’s appeal stands dismissed as above

ITA 8274/DEL/2018[2015-16]Status: DisposedITAT Delhi30 Jun 2025AY 2015-16

Bench: Shri Yogesh Kumar U.S. & Shri Avdhesh Kumar Mishraita No. 2622/Del/2018, A.Y. 2013-14 Ita No. 2623/Del/2018, A.Y. 2014-15 Ita No. 7981/Del/2018, A.Y. 2015-16 C & S Electric Limited Deputy Commissioner Of 222, Okhla Industrial Estate Income Tax, Phase-Iii, New Delhi Vs. Circle-1, Ltu, New Delhi Pan: Aaacc0909K (Appellant) (Respondent) Ita No. 2532/Del/2018, A.Y.2013-14 Ita No. 2533/Del/2018, A.Y.2014-15 Ita No. 8274/Del/2018, A.Y.2015-16 Deputy Commissioner Of C & S Electric Limited Income Tax, (Formerly Controls & Circle-1, Ltu, Vs. Switchgear Co. Ltd.) New Delhi 222, Okhla Industrial Estate, Phase-Iii, New Delhi Pan: Aaacc0909K (Appellant) (Respondent) Appellant By Sh. Anil Bhalla, Ca Respondent By Sh. Rajesh Kumar Dhanesta, Sr. Dr Date Of Hearing 05/06/2025 Date Of Pronouncement 30/06/2025 Order Per Bench Cross Appeal By The Assessee & Revenue Containing Common Facts Were Heard Together Being Inter-Connected With Each Other & Are Being Disposed Off By This Common Order. Ita No.2532, 2533 & 8274/Del/2018 C & S Electric Ltd. 2. These Appeals Filed By The Assessee & Revenue Are Directed Against Orders Dated 10.01.18 & 25.09.2018 Respectively Of The Commissioner Of Income Tax (Appeals)-22, New Delhi [‘Cit(A)’].

Section 10ASection 14ASection 80Section 80I

maintainable as per the CBDT Circular No.09/2024 dated 17.09.2024. Hence, these appeals stand dismissed accordingly. However, the Revenue has full liberty to file Miscellaneous Applications (‘MA’), within stipulated time period, if tax effect in any of these cases is found above the threshold limit. Assessee’s appeal; ITA No.2622/Del/2018

C & S Electric Ltd., New Delhi vs. DCIT, Circle- 1, Ltu, New Delhi

In the result, the revenue’s appeal stands dismissed as above

ITA 7981/DEL/2018[2015-16]Status: DisposedITAT Delhi30 Jun 2025AY 2015-16

Bench: Shri Yogesh Kumar U.S. & Shri Avdhesh Kumar Mishraita No. 2622/Del/2018, A.Y. 2013-14 Ita No. 2623/Del/2018, A.Y. 2014-15 Ita No. 7981/Del/2018, A.Y. 2015-16 C & S Electric Limited Deputy Commissioner Of 222, Okhla Industrial Estate Income Tax, Phase-Iii, New Delhi Vs. Circle-1, Ltu, New Delhi Pan: Aaacc0909K (Appellant) (Respondent) Ita No. 2532/Del/2018, A.Y.2013-14 Ita No. 2533/Del/2018, A.Y.2014-15 Ita No. 8274/Del/2018, A.Y.2015-16 Deputy Commissioner Of C & S Electric Limited Income Tax, (Formerly Controls & Circle-1, Ltu, Vs. Switchgear Co. Ltd.) New Delhi 222, Okhla Industrial Estate, Phase-Iii, New Delhi Pan: Aaacc0909K (Appellant) (Respondent) Appellant By Sh. Anil Bhalla, Ca Respondent By Sh. Rajesh Kumar Dhanesta, Sr. Dr Date Of Hearing 05/06/2025 Date Of Pronouncement 30/06/2025 Order Per Bench Cross Appeal By The Assessee & Revenue Containing Common Facts Were Heard Together Being Inter-Connected With Each Other & Are Being Disposed Off By This Common Order. Ita No.2532, 2533 & 8274/Del/2018 C & S Electric Ltd. 2. These Appeals Filed By The Assessee & Revenue Are Directed Against Orders Dated 10.01.18 & 25.09.2018 Respectively Of The Commissioner Of Income Tax (Appeals)-22, New Delhi [‘Cit(A)’].

Section 10ASection 14ASection 80Section 80I

maintainable as per the CBDT Circular No.09/2024 dated 17.09.2024. Hence, these appeals stand dismissed accordingly. However, the Revenue has full liberty to file Miscellaneous Applications (‘MA’), within stipulated time period, if tax effect in any of these cases is found above the threshold limit. Assessee’s appeal; ITA No.2622/Del/2018

C & S Electric Ltd., New Delhi vs. DCIT, Circle- 1, Ltu, New Delhi

In the result, the revenue's appeal stands dismissed as above

ITA 2623/DEL/2018[2014-15]Status: DisposedITAT Delhi30 Jun 2025AY 2014-15

Bench: Shri Yogesh Kumar U.S. & Shri Avdhesh Kumar Mishra

Section 10ASection 14ASection 80Section 80I

maintainable as per the CBDT Circular No.09/2024 dated 17.09.2024. Hence, these appeals stand dismissed accordingly. However, the Revenue has full liberty to file Miscellaneous Applications (‘MA'), within stipulated time period, if tax effect in any of these cases is found above the threshold limit. Assessee's appeal; ITA No.2622/Del/2018

C & S Electric Ltd., New Delhi vs. DCIT, Circle- 1, Ltu, New Delhi

In the result, the revenue's appeal stands dismissed as above

ITA 2622/DEL/2018[2013-14]Status: DisposedITAT Delhi30 Jun 2025AY 2013-14

Bench: Shri Yogesh Kumar U.S. & Shri Avdhesh Kumar Mishra

Section 10ASection 14ASection 80Section 80I

maintainable as per the CBDT Circular No.09/2024 dated 17.09.2024. Hence, these appeals stand dismissed accordingly. However, the Revenue has full liberty to file Miscellaneous Applications (‘MA'), within stipulated time period, if tax effect in any of these cases is found above the threshold limit. Assessee's appeal; ITA No.2622/Del/2018

DCIT, Circle- 1, Ltu, New Delhi vs. C & S Electric Ltd., New Delhi

In the result, the revenue's appeal stands dismissed as above

ITA 2533/DEL/2018[2014-15]Status: DisposedITAT Delhi30 Jun 2025AY 2014-15

Bench: Shri Yogesh Kumar U.S. & Shri Avdhesh Kumar Mishra

Section 10ASection 14ASection 80Section 80I

maintainable as per the CBDT Circular No.09/2024 dated 17.09.2024. Hence, these appeals stand dismissed accordingly. However, the Revenue has full liberty to file Miscellaneous Applications (‘MA'), within stipulated time period, if tax effect in any of these cases is found above the threshold limit. Assessee's appeal; ITA No.2622/Del/2018

DCIT, Circle- 1, Ltu, New Delhi vs. C & S Electric Ltd., New Delhi

In the result, the revenue’s appeal stands dismissed as above

ITA 2532/DEL/2018[2013-14]Status: DisposedITAT Delhi30 Jun 2025AY 2013-14

Bench: Shri Yogesh Kumar U.S. & Shri Avdhesh Kumar Mishraita No. 2622/Del/2018, A.Y. 2013-14 Ita No. 2623/Del/2018, A.Y. 2014-15 Ita No. 7981/Del/2018, A.Y. 2015-16 C & S Electric Limited Deputy Commissioner Of 222, Okhla Industrial Estate Income Tax, Phase-Iii, New Delhi Vs. Circle-1, Ltu, New Delhi Pan: Aaacc0909K (Appellant) (Respondent) Ita No. 2532/Del/2018, A.Y.2013-14 Ita No. 2533/Del/2018, A.Y.2014-15 Ita No. 8274/Del/2018, A.Y.2015-16 Deputy Commissioner Of C & S Electric Limited Income Tax, (Formerly Controls & Circle-1, Ltu, Vs. Switchgear Co. Ltd.) New Delhi 222, Okhla Industrial Estate, Phase-Iii, New Delhi Pan: Aaacc0909K (Appellant) (Respondent) Appellant By Sh. Anil Bhalla, Ca Respondent By Sh. Rajesh Kumar Dhanesta, Sr. Dr Date Of Hearing 05/06/2025 Date Of Pronouncement 30/06/2025 Order Per Bench Cross Appeal By The Assessee & Revenue Containing Common Facts Were Heard Together Being Inter-Connected With Each Other & Are Being Disposed Off By This Common Order. Ita No.2532, 2533 & 8274/Del/2018 C & S Electric Ltd. 2. These Appeals Filed By The Assessee & Revenue Are Directed Against Orders Dated 10.01.18 & 25.09.2018 Respectively Of The Commissioner Of Income Tax (Appeals)-22, New Delhi [‘Cit(A)’].

Section 10ASection 14ASection 80Section 80I

maintainable as per the CBDT Circular No.09/2024 dated 17.09.2024. Hence, these appeals stand dismissed accordingly. However, the Revenue has full liberty to file Miscellaneous Applications (‘MA’), within stipulated time period, if tax effect in any of these cases is found above the threshold limit. Assessee’s appeal; ITA No.2622/Del/2018

Technoblast Mining Corporation, Raigarh vs. Principal Commissioner of Income Tax, Raipur-1, Raipur

In the result, appeal of the assessee is dismissed

ITA 307/RPR/2025[2020-21]Status: DisposedITAT Raipur27 Jun 2025AY 2020-21

Bench: Shri Partha Sarathi Chaudhury & Shri Arun Khodpiaआयकर अपील सं. / Ita No.307/Rpr/2025 "नधा"रण वष" / Assessment Year : 2020-21 Technoblast Mining Corporation 19, 2Nd Floor, Krishna Complex, Chaityana Nagar, Raigarh (C.G.)- 496 001 Pan: Aaeft5992Q

For Appellant: Shri Rakesh Kumar, AdvocateFor Respondent: Shri Ram Tiwari, Sr. DR
Section 143(3)Section 2(24)(x)Section 263Section 36(1)(va)

ITAT, Raipur in its decision dtd.29.05.2023, in the case of DCIT, Bhilai Vs. N.R.VVires Pvt. Ltd. & 38 other cases has allowed all the respective miscellaneous applications filed by the department u/s. 5 Technoblast Mining Corporation Vs. Pr. CIT, Raipur-1 254(2) of the Act. It is held that since

M/S. Shourya Towers Pvt. Ltd., New Delhi vs. DCIT, New Delhi

In the result, the appeal of the assessee is partly allowed

ITA 1827/DEL/2017[2012-13]Status: DisposedITAT Delhi27 Jun 2025AY 2012-13

Bench: Shri M. Balaganesh & Shri Yogesh Kumar U.S.Sourya Towers Pvt. Ltd, Vs. Dcit, C/O. Ms. Rra Taxindia, Circle-23(1), D-28, South Extension, New Delhi Part-I, New Delhi (Appellant) (Respondent) Pan: Aahcs9332F

For Appellant: Shri Salil Aggarwal, Sr. AdvocateFor Respondent: Shri Mahesh Kumar, CIT (DR)
Section 143(3)

preferred an appeal before this Tribunal and this Tribunal vide its order dated 29-08-2017 upheld the action of the Learned CITA. A miscellaneous application was preferred by the assessee before this Tribunal on 15-2-2018. Amended miscellaneous application was also preferred by the assessee before this Tribunal ... Pending disposal of the miscellaneous application by the Tribunal, the assessee also preferred an appeal before the Hon‟ble Delhi High Court and the Hon‟ble Delhi High Court vide its order dated 16-02-2018 permitted the assessee to withdraw the appeal with liberty to approach the court

Jawahar Lal Jha, Patna vs. ITO, Ward-1(1), Muzaffarpur

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

ITA 702/PAT/2024[2010-11]Status: DisposedITAT Patna26 Jun 2025AY 2010-11

Bench: Shri Duvvuru Rl Reddy, Vice-(Kz) I.T.A. No. 702/Pat/2024 Assessment Year: 2010-2011 Jawaharlal Jha,…………..…….………..………Appellant Imlichatti, Amgola, Muzaffarpur, At Present Residing At 1St Floor, Sita Bhawan P.O. Gpo, P.S. Gandhi Maidan, Bihar-853202 [Pan:Aewpj3861J]] -Vs.- Income Tax Officer,……………………………....Respondent Ward-1(1), Muzaffarpur, Bihar Appearances By: Shri D.V. Pathy, Sr. Advocate, Appeared On Behalf Of The Assessee Shri Ashwani Kumar Singal, Jcit, Appeared On Behalf Of The Revenue Date Of Concluding The Hearing: June 23, 2025 Date Of Pronouncing The Order: June 26, 2025 O R D E R

case, I dismiss the appeal of the assessee as withdrawn with the liberty to the assessee to get the appeal revived by filing necessary miscellaneous application if the assessee is not successful in the VSVS-24, for any reason, whatsoever. 5. In the result, the appeal of the assessee

DCIT, Central Circle-1, Jaipur vs. Animesh Agarwal, Sikar

In the result, the appeals of the revenue in ITA No

ITA 290/JPR/2025[2016]Status: DisposedITAT Jaipur26 Jun 2025

decided considering the following records placed on record: 1. Decision of the apex court in the case of Abhisar Buildwell & U. K. Paints. 2. Miscellaneous Application filed by Revenue before the apex court 3. CBDT's Instruction No. 1 of 2023 dated 23-08-2023 As is evident the cross ... objection of the assessee hinges on the provision of section 150, 251, Miscellaneous application filed by the revenue before the apex court and CBDT's instructions. The provision of section 150 deals as under : Provision for cases where assessment is in pursuance of an order on appeal

Mr. Anil Ambadas Maind, Nashik vs. ITO, Ward 1(1), Nashik

In the result, appeal of the assessee is dismissed

ITA 144/PUN/2024[2011-12]Status: DisposedITAT Pune25 Jun 2025AY 2011-12

Bench: Dr.Dipak P. Ripote & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.144/Pun/2024 िनधा"रण वष" / Assessment Year:2011-12 Mr.Anilambadasmaind, V The Income Tax Officer, Row House No.02, Shivbhakti S Ward-1(1), Nashik. Row Houses, Nashik Road, Jail Road, Nashik – 422101. Maharashtra. Pan: Banpm1535N Appellant/ Assessee Respondent / Revenue Assessee By Shri Anil Ambadas Maind– Assessee Revenue By Smt.Sonal L Sonkavde– Addl.Cit(Dr) Date Of Hearing 02/06/2025 Date Of Pronouncement 25/06/2025 आदेश/ Order Per Dr. Dipak P. Ripote, Am: This Is An Appeal Filed By The Assessee Against The Order Of Ld.Commissioner Of Income Tax(Appeal)[Nfac] Passed Under Section 250 Of The Income Tax Act, 1961 For A.Y.2011-12 On 21.11.2023 Emanating From The Assessment Order U/S.144 R.W.S147 R.W.S 142(1) Of The Act, Dated 14.12.2018. The Assessee Has Raised The Following Grounds Of Appeal :

Section 139(1)Section 144Section 148Section 250

this Tribunal. Earlier, the ITAT had heard assessee’s appeal on 07.03.2024 Ex-parte and passed the order on 07.03.2024. However, Assessee filed a Miscellaneous Application MA No.74/PUN/2024. The Assessee’s MA No.74/PUN/2024 in arising out of ITA No.144/PUN/2024 was allowed and the Ex-parte order of the Tribunal

Krishnasamy Bhuvaneswari, Coimbatore vs. ITO, Non Corprate Ward 4(2), Coimbatore

In the result, appeal filed by the assessee is treated as allowed for statistical purposes

ITA 1528/CHNY/2023[2013-14]Status: DisposedITAT Chennai25 Jun 2025AY 2013-14

Bench: Shri Manu Kumar Giri & Shri S. R. Raghunathaआयकर अपील सं./Ita No.:1528/Chny/2023 िनधा"रण वष" / Assessment Year:2013-14 Krishnasamy Bhuvaneswari, Ito, 43/63, Rajamanai Thottam, Vs. Non Corporate Ward 4(2), Kupanur, Mathampatty, Coimbatore. Coimbatore – 641 010. [Pan:Ahypb-5938-M] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से/Appellant By : Shri. N. Arjun Raj, Advocate ""थ" की ओर से/Respondent By : Shri. M. K. Biju, C.I.T. - D.R. सुनवाई की तारीख/Date Of Hearing : 05.06.2025 घोषणा की तारीख/Date Of Pronouncement : 25.06.2025

For Appellant: Shri. N. Arjun Raj, AdvocateFor Respondent: Shri. M. K. Biju, C.I.T. - D.R
Section 263Section 263(2)

preferred an appeal before us. The appeal of the assessee was allowed by quashing the order u/s.263 of the Act. 5. As per the miscellaneous application filed by the revenue vide order dated 03.03.2025, the case was recalled by holding as under: “We heard both the parties and perused

Ashok Mahindru, New Delhi vs. ACIT, International Taxation, Gurgaon

In the result, appeal of the assessee in ITA No

ITA 934/DEL/2023[2015-16]Status: DisposedITAT Delhi25 Jun 2025AY 2015-16

Bench: Shri Challa Nagendram Prasad & Shri Naveen Chandra

For Appellant: Shri Vinod Jain, CAFor Respondent: Shri Siddharth Bhimsingh Meena, CIT-DR

Ashok Mahindru 5. Thus, the appeal filed by the assessee are hereby dismissed with the liberty to the assessee to file miscellaneous application for recall of this order once the assessee is declared that it is out of the purview of IBC proceedings under Insolvency and Bankruptcy Code

Shreelekha Jagriti, Danapur vs. ITO, Ward-6(5), Patna

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

ITA 576/PAT/2024[2011-12]Status: FixedITAT Patna24 Jun 2025AY 2011-12

Bench: Shri Duvvuru Rl Reddy, Vice-(Kz) I.T.A. No. 576/Pat/2024 Assessment Year: 2011-2012 Shreelekha Jagriti,……………….………..………Appellant Flat No. B/702, Kashyap Green City Apartment, Kothwan, Rupaspur, Nahar Road, Danapur-801105, Bihar [Pan:Ajhpj8214B] -Vs.- Income Tax Officer,……………………………....Respondent Ward-6(5), Patna Appearances By: None (Withdrawal Application), Appeared On Behalf Of The Assessee Shri Ashwani Kumar Singal, Jcit, Appeared On Behalf Of The Revenue Date Of Concluding The Hearing: June 17, 2025 Date Of Pronouncing The Order: June 24, 2025 O R D E R

case, I dismiss the appeal of the assessee as withdrawn with the liberty to the assessee to get the appeal revived by filing necessary miscellaneous application if the assessee is not successful in the VSVS-24, for any reason, whatsoever. 5. In the result, the appeal of the assessee