What did the Tribunal hold?

The Tribunal accepted the assessee's request for withdrawal of the appeal. Consequently, the appeal filed by the assessee was dismissed as withdrawn.

The assessee, Ajax Engineering Limited, filed an appeal against an order passed by the CIT(A) for the assessment year 2018-19. During the hearing, the assessee's Authorized Representative requested to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's request to withdraw the appeal should be accepted.

Ajax Engineering Limited vs DCIT | ITAT Bangalore 2026

Income Tax Appellate Tribunal, ‘A’ BENCH : BANGALORE

Before: SHRI WASEEM AHMED & SHRI SANDEEP SINGH KARHAIL

PER SANDEEP SINGH KARHAIL, JUDICIAL MEMBER 1. The assessee has filed the present appeal against the impugned order dated 13.09.2025, passed under section 250 of the Income Tax Act, 1961 (“the Act”) by the learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre, Delhi [“learned CIT(A)”] for the assessment year 2018-19. 2. During the hearing, the learned Authorised Representative (“learned AR”) at the outset submitted that the assessee seeks to withdraw the present

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ITA No.:2540/Bang/2025

appeal for the assessment year 2018-19. In this regard, the learned AR also placed on record the letter filed by the Managing Director and CEO of the assessee company requesting the withdrawal of the present appeal. 3. In view of the above, we accept the assessee’s request to withdraw the present appeal for the assessment year 2018-19. 4. In the result, the appeal by the assessee is dismissed as withdrawn. Order pronounced in the open court on 29th June, 2026

Sd/- Sd/- (WASEEM AHMED) (SANDEEP SINGH KARHAIL) ACCOUNTANT MEMBER JUDICIAL MEMBER Bangalore,

Dated, the 29th June, 2026. *VM* Copy to: 1. Appellant 2. Respondent 3. CIT 4. DR, ITAT, Bangalore 5. CIT(A)

By order Assistant Registrar, ITAT,Bangalore

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AJAX ENGINEERING LIMITED ,BANGALORE vs. DCIT, CIRCLE-1(1)(1), BANGALORE

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What were the facts?

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