FINASTRA INTERNATIONAL FINANCIAL SYSTEMS PTE LTD,SINGAPORE vs. ACIT INT.TAX CIRCLE-1(3)(1), DELHI

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ITA 1178/DEL/2025Status: DisposedITAT Delhi26 August 2025AY 2022-23Bench: SHRI MAHAVIR SINGH (Vice President), SHRI NAVEEN CHANDRA (Accountant Member)1 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Assessing Officer's counsel did not object to the withdrawal request. The Tribunal allowed the appeal to be dismissed as withdrawn, as per the assessee's request.

What were the facts?

The assessee filed an appeal against the order dated 17.12.2024 for A.Y 2022-23. The assessee's counsel filed an application seeking permission to withdraw the appeal because two appeal numbers were allotted due to separate online and offline filings.

What were the issues?

The issue was whether the appeal could be withdrawn by the assessee due to procedural reasons concerning multiple appeal filings.

Which sections of the Income-tax Act were involved?

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI ‘D’ BENCH,

Before: SHRI MAHAVIR SINGH & SHRI NAVEEN CHANDRA

For Appellant: Ms. Mahima Gaud, Adv
For Respondent: Shri Dheeraj Kumar Jain, Sr. DR
Hearing: 22.08.2025Pronounced: 22.08.2025

PER NAVEEN CHANDRA, ACCOUNTANT MEMBER:-

1.

This appeal by the assessee is preferred against the order dated 17.12.2024 for A.Y 2022-23 [A.Y 2022-23] Finastra International Financial System 2. At the very outset, the ld. counsel for the assessee filed an application dated 01.08.2025 seeking permission to withdraw the appeal filed by the assessee on the ground that two appeal numbers have been allotted due to filing done one offline and another online.

3.

The ld. DR did not raise any objection.

4.

Accordingly, the appeal of the assessee is dismissed as withdrawn. dismissed as withdrawn.

The order is pronounced in the open court on 22.08.2025.

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