FUJITSU INDIA PVT LTD,GURGAON vs. DCIT CIRCLE 7(1), DELHI

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ITA 2375/DEL/2022Status: DisposedITAT Delhi25 June 2025AY 2018-19Bench: SHRI RAMIT KOCHAR (Accountant Member), MS. MADHUMITA ROY (Judicial Member)2 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 Income Tax Appellate Tribunal, having considered the submissions from both parties, accepted the assessee's request for withdrawal. Consequently, the tribunal dismissed the appeal as withdrawn.

What were the facts?

The assessee filed an appeal against an assessment order for AY 2018-19. Subsequently, the assessee's counsel submitted a letter indicating the assessee's intention not to press the grounds of appeal and requested its withdrawal. The Revenue (CIT/DR) conveyed no objection to the withdrawal of the appeal.

What were the issues?

Whether an appeal can be dismissed as withdrawn based on the assessee's request and the Revenue's consent.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 144C(13),Section 144B

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH: ‘H: NEW DELHI

Before: SHRI RAMIT KOCHAR

For Appellant: Shri Jaskaran Singh, Adv
For Respondent: Shri S.K. Jadhav, CIT( DR)
Hearing: 25.06.2025Pronounced: 25.06.2025

Assessment Year 2018-19, has arisen from the assessment order dated 27.07.2022 (DIN ITBA/AST/S/143(3)/2022-23/1044200238(1) passed by the Assessing Officer, Assessment Unit, Income Tax Department, Delhi under Section 143(3) read with Section 144C(13) read with Section 144B of the Income-tax Act, 1961 (“the Act”).

Fujitsu India Pte Ltd. v. DCIT A.Y. 2018-19 2. The learned counsel for the assessee Shri Jaskaran Singh, Advocate, has filed a letter dated 20.06.2025, signed by the assessee, wherein it is stated that the assessee does not want to press any of the grounds of the appeal before the Bench, and prayed for the withdrawal of the appeal and thus prayer was made to dismiss the appeal of the assessee as being withdrawn.

3.

The Ld. CIT(DR) has no objection to the dismissal of the appeal of the assessee as being withdrawn.

Order pronounced in the open court on25thJune, 2025.

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