Naresh Kumar Agrawal vs The Income Tax Officer
2025 Latest Caselaw 1333 Chatt

Chattisgarh High Court

Naresh Kumar Agrawal vs The Income Tax Officer on 21 January, 2025

Author: Sanjay K. Agrawal

Bench: Sanjay K. Agrawal

                                                    1




                                                                  2025:CGHC:3609-DB


                                                                                 NAFR
                       HIGH COURT OF CHHATTISGARH AT BILASPUR

                                       TAXC No. 19 of 2025

                   • Naresh Kumar Agrawal S/o Banarsi Lal Agrawal Aged
                     About   57      Years    R/o   Junhadih,     Rapagula,     Raigarh,
                     Sarangarh, District- Sarangarh-Bilaigarh, Chhattisgarh.
                                                                            ... Appellant
                                                 versus
                   • The Income Tax Officer Ward-3, Raigarh, C.G.
                                                                        ... Respondent

                   For Appellant       :     Mr. Tridib Bhattacharya, Advocate on
                                            behalf of Mr. Siddharth Dubey, Advocate
                   For Respondent      :     Mr. Ajay Kumrani, Advocate on behalf of
                                            Mr. Amit Chaudhary, Advocate.

                          DB: Hon'ble Shri Justice Sanjay K. Agrawal
                          Hon'ble Shri Justice Sanjay Kumar Jaiswal

                                           Judgment on Board
                                              (21.01.2025)


                     Sanjay K. Agrawal, J.

1. The present appeal is filed being aggrieved by the impugned

order dated 19.11.2024 passed by the Income Tax

Appellate Tribunal, Raipur Bench "SMC", Raipur in ITA No.

461/RPR/2024 for the assessment year 2017-18.

2. Learned counsel appearing for the appellant seeks

permission of this Court to withdraw the present appeal as

the appellant has opted for the Vivad Se Vishwas Scheme,

2024.

3. Learned counsel for the respondent has no objection to the

proposition put forth by the counsel for the appellant.

4. In view of the above submission made by learned counsel

appearing for the appellant, permission is granted with a

liberty to file fresh, if the occasion so arises.

5. Accordingly, the appeal is dismissed as withdrawn with the

aforesaid liberty.

                Sd/-                              Sd/-
      (Sanjay K. Agrawal)                (Sanjay Kumar Jaiswal)
            Judge                                  Judge



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