Income Tax Appellate Tribunal - Amritsar
Seema Awla,Guruharsahai vs Ito, Firozpur on 19 February, 2026
IN THE INCOME TAX APPELLATE TRIBUNAL
AMRITSAR BENCH, AMRITSAR
(PHYSICAL COURT)
BEFORE SH. UDAYAN DASGUPTA, JUDICIAL MEMBER
AND SH. KRINWANT SAHAY, ACCOUNTANT MEMBER
I.T.A. No. 372/Asr/2025
Assessment Year: 2018-19
Seema Awla, Vs. Income Tax Officer,
C/o H.S. Awla & Co-owners, Ward 3(1), Ferozepur
Faridkot Road,Guruharsahai,
Distt. Ferozepur-152022,
Punjab
[PAN: AFZPA 8992F]
(Appellant) (Respondent)
Appellant by : Sh. Ashray Sarna, C. A.
Respondent by : Sh. Sunil Kumar Yadav, CIT-D. R.
Date of Hearing : 17.02.2026
Date of Pronouncement : 19.02.2026
ORDER
Per Krinwant Sahay, A.M.:
Appeal in this case has been filed against the order dated 31.03.2025 passed by the ld. PCIT, Amritsar-1 for Assessment Year:
2018-19.2
I.T.A. No. 372/Asr/2025 Assessment Year: 2018-19
2. At the very outset, the ld. counsel for the assessee has submitted vide an application dated 17.02.2026 that the appellant-assessee may be permitted to withdraw the appeal. The assessee has asked the ld.
AR to withdraw the appeal as he is no more interested in pursuing the appeal.
3. The ld. DR has no objection to the request of the assessee.
4. Accordingly, the appeal is allowed to be withdrawn.
5. In the result, the appeal of the assessee is dismissed as withdrawn.
Order pronounced in open court as on 19.02.2026 Sd/- Sd/-
(Udayan Dasgupta) (Krinwant Sahay) Judicial Member Accountant Member *GP/Sr.PS* Copy of the order forwarded to:
(1) The Appellant:
(2) The Respondent: (3) The CIT concerned (4) The Sr. DR, I.T.A.T True Copy By Order