What did the Tribunal hold?

The Tribunal considered the assessee's application for withdrawal and the Revenue's no objection. The Tribunal permitted the assessee to withdraw the appeal.

The assessee filed an appeal before the ITAT against the order of the CIT(A)/NFAC for the assessment year 2018-19. The assessee subsequently filed a letter requesting to withdraw the appeal.

What were the issues?

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

Nataraj Kalyani Amruthesh vs ITO | ITAT Bangalore 2026

Income Tax Appellate Tribunal, “B’’ BENCH: BANGALORE

Before: SHRI BALAKRISHNAN S. & SHRI KESHV DUBEY

For Appellant: Shri Mohit Parmar, A.R

Hearing: 24.06.2026Pronounced: 29.06.2026

PER KESHAV DUBEY, JUDICIAL MEMBER:

This appeal at the instance of the assessee is directed against the order of the ld. CIT(A)/NFAC dated 25.11.2025 vide DIN & Order No. ITBA/NFAC/S/250/2025-26/1082974871(1) passed u/s 250 of the Income Tax Act, 1961 (in short “the Act”) for the assessment year 2018-19.

The assessee has raised the following grounds of appeal: -

ITA No.2952/Bang/2025 Nataraj Kalyani Amruthesh, Bengaluru Page 2 of 4

ITA No.2952/Bang/2025 Nataraj Kalyani Amruthesh, Bengaluru Page 3 of 4 3. At the outset, the ld. A.R. of the assessee submitted a letter dated 24.6.2026 requesting to withdraw this appeal by stating the reasons therein in detail, which is reproduced below:

ITA No.2952/Bang/2025 Nataraj Kalyani Amruthesh, Bengaluru Page 4 of 4

The ld. DR submitted that the Revenue have no objection whatsoever if the Tribunal permits to withdraw the appeal as prayed by the assessee.

Considering the application for withdrawal dated 24.6.2026 as well as the request of ld. A.R. of the assessee, we permit the assessee to withdraw the appeal and accordingly appeal is dismissed as withdrawn.

In the result, appeal filed by the assessee is dismissed.

Order pronounced in the open court on 29th June, 2026

Sd/- Sd/- (Balakrishnan S.) (Keshav Dubey) Accountant Member Judicial Member

Bangalore, Dated 29th June, 2026. VG/SPS

Copy to:

The Applicant 2. The Respondent 3. The CIT 4. The DR, ITAT, Bangalore. 5 Guard file By order

Asst. Registrar, ITAT, Bangalore.

NATARAJ KALYANI AMRUTHESH,BANGALORE vs. INCOME TAX OFFICER, WARD-4(3)(3), BANGALORE

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