M R FURNISHING PRIVATE LIMITED,DELHI vs. ASSISSTANT COMMISSIONER OF INCOME TAX, DELHI

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ITA 3228/DEL/2023Status: DisposedITAT Delhi14 August 2025AY 2021-22Bench: SH. S. RIFAUR RAHMAN, ACCOUNTANT MEMBER AND SH. SUDHIR KUMAR (Judicial Member)2 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal noted the application for withdrawal of the appeal filed by the assessee. The appeal was dismissed as withdrawn by the Tribunal.

What were the facts?

The assessee filed an appeal against the order of the Commissioner of Income Tax (Appeals) for AY 2021-22. The appeal was pending before the Tribunal. The assessee subsequently filed an application to withdraw the said appeal.

What were the issues?

Whether the appeal can be dismissed as withdrawn upon the assessee's request.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 250

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH “E”, DELHI

Before: SH. S. RIFAUR RAHMAN & SH. SUDHIR KUMAR

For Respondent: Ms. Amisha S. Gupt, CIT DR
Hearing: 14/08/2025Pronounced: 14/08/2025

Date of hearing: 14/08/2025 Date of Pronouncement: 14/08/2025 ORDER PER SUDHIR KUMAR, JUDICIAL MEMBER:

This appeal by the assessee is directed against the order of the Commissioner of Income Tax (Appeals)-27, New Delhi [hereinafter referred to as “CIT(A)”] vide order dated 15.09.2023 pertaining to A.Y. 2021-22 arising out the assessment order dated 27.02.2023 under section 143(3) of the Income Tax Act, 1961, (in short ‘the Act’).

2.

At the very outset the Counsel for the assessee moved the following application :-

3.

Noting the contents of the application the appeal is dismissed as withdrawn.

4.

Decision announced in the open court in the presence of both the parties on 14.08.2025.

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