What did the Tribunal hold?

The Tribunal permitted the assessee to withdraw the appeal as no objection was raised by the Revenue. Consequently, the appeal was dismissed as withdrawn.

The assessee filed an appeal against an order passed by the Additional/JCIT(A). The assessee later filed an application requesting withdrawal of the appeal, stating they did not wish to pursue it.

What were the issues?

The primary issue was the assessee's request to withdraw their appeal against the lower appellate authority's order.

Suresh Nadakatti, India vs DCIT | ITAT Bangalore 2026

Income Tax Appellate Tribunal, “B” BENCH : BANGALORE

Before: SHRI BALAKRISHNAN S & SHRI KESHAV DUBEY

For Appellant: Shri. Asgar Jatinwala, CA

For Respondent: Shri. Subramanian S, JCIT(DR)(ITAT), Bengaluru

Hearing: 27.04.2026Pronounced: 27.04.2026

IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI BALAKRISHNAN S, ACCOUNTANT MEMBER AND SHRI KESHAV DUBEY, JUDICIAL MEMBER ITA No.3072/Bang/2025 Assessment Year : 2019-20 Shri. Suresh Murigeppa Nadakatti, Vs. DCIT, Villa 1, MMS, Sprindale II, Opposite Circle – 3(3)(1), Points Hotel, Next to Holy Cross Bangalore. School, Whitefield Main Road, Bangalore – 560 066. PAN : ABNPN 0469 Q APPELLANT RESPONDENT Assessee by : Shri. Asgar Jatinwala, CA Revenue by : Shri. Subramanian S, JCIT(DR)(ITAT), Bengaluru. Date of hearing : 27.04.2026 Date of Pronouncement : 27.04.2026 O R D E R Per Balakrishnan S, Accountant Member : This is an appeal by the assessee against the order passed by the Additional / JCIT(A) – 2, Pune, under section 250 of the Income Tax Act, 1961, dated 30.10.2025.

The learned AR has filed an application dated 27.04.2026 requesting for withdrawal of appeal stating that assessee has decided not to pursue the appeal and does not wish to contest the issues raised therein.

ITA No.3072/Bang/2025 Page 2 of 2

The learned DR did not raise any objection for withdrawal of appeal by the assessee. Hence, we permit the assessee to withdraw this appeal.

In the result, the appeal is dismissed as withdrawn.

Pronounced in the open court on the date mentioned on the caption page.

Sd/- Sd/- (KESHAV DUBEY) (BALAKRISHNAN S) Judicial Member Accountant Member Bangalore. Dated: 27.04.2026. /NS/*

Copy to: 1. Appellants 2. Respondent 3. CIT 4. CIT(A) 5. DR 6. Guard file By order

Assistant Registrar, ITAT, Bangalore.

SURESH NADAKATTI,INDIA vs. DEPUTY COMMISSIONER OF INCOME TAX, BANGALORE

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