What did the Tribunal hold?

The Tribunal allowed the assessee's application to withdraw the appeal. Consequently, the appeal filed by the assessee was dismissed as withdrawn.

The assessee filed an appeal against an order of the CIT(A) which arose from a rectification order by the AO. The assessee subsequently filed an application to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee should be allowed to withdraw their appeal before the Tribunal.

Gatx India Private Limited vs Deputy Director of Income Tax… | ITAT Delhi 2026

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

Before: SHRI VIMAL KUMAR & SHRI SANJAY AWASTHI

For Respondent: Shri Tarun Sharda, Sr. DR

Hearing: 16.09.2026Pronounced: 16.09.2026

IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “E”, NEW DELHI BEFORE SHRI VIMAL KUMAR, JUDICIAL MEMBER AND SHRI SANJAY AWASTHI, ACCOUNTANT MEMBER ITA No. 5881/Del/2026, A.Y. 2023-24 Gatx India Private Limited Vs. Deputy director of Income 1106, Naurang House, Tax, Kasturba Gandhi Marg, Centralized processing Baroda House, Center, S.O., New Delhi Bengaluru, Delhi- 110001, Karnataka New Delhi �थायीलेखासं./जीआइआरसं./PAN/GIR No: AAECG0729M Appellant .. Respondent Appellant by : Sh. Pratham, CA Respondent by : Shri Tarun Sharda, Sr. DR Date of Hearing 16.09.2026 Date of Pronouncement 16.09.2026

O R D E R PER VIMAL KUMAR, JM: The appeal filed by the Assessee is against order dated 10.03.2026 of Ld. Commissioner of Income Tax (Appeals)-24, New [hereinafter referred to as “the CIT(A)”] under section 250 of the Income Tax Act, 1961 (hereinafter referred to as “the Act”) arising out of rectification order dated 02.05.2024 of the ld.

P a g e | 2 ITA No. 5881/Del/2026 GATX INDIA PVT. LTD.

Assessing Officer (hereinafter referred to as ‘the AO’) u/s 154C of the Act for A.Y. 2023-24.

Through application dated 15.03.2026, the appellant/assessee has prayed for withdrawal of appeal. In view of the contents of the application, the appellant/assessee is allowed to withdraw the appeal.

In the result, the appeal filed by the appellant/assessee is dismissed as withdrawan.

Order pronounced in the open court on 16.09. 2026.

Sd/- Sd/- (SANJAY AWASHI) (VIMAL KUMAR) ACCOUNTANT MEMBER JUDICIAL MEMBER Dated: 16.09.2026 Binita, Sr. PS Copy forwarded to: 1. Appellant 2. Respondent 3. CIT 4. CIT(Appeals) 5. DR: ITAT ASSISTANT REGISTRAR ITAT, NEW DELHI

GATX INDIA PRIVATE LIMITED,DELHI vs. DEPUTY DIRECTOR OF INCOME TAX, BENGALURU

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