What did the Tribunal hold?

The Tribunal considered the assessee's request to withdraw the appeal and the Revenue's lack of opposition. Consequently, the appeal was dismissed as withdrawn.

The assessee, Everseen Infotech India Private Limited, filed an appeal against the order of the CIT(A) for AY 2024-25. The assessee subsequently requested to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's request for withdrawal of the appeal should be granted.

Everseen Infotech India Private… vs ITO | ITAT Kolkata 2026

Income Tax Appellate Tribunal, ‘A’ BENCH, KOLKTA

For Appellant: Shri Chandan Singh, AR

For Respondent: Ms. Ruchika Sharma, DR

Hearing: 27.04.2026Pronounced: 11.05.2026

IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, KOLKTA BEFORE SHRI RAJESH KUMAR, AM AND SHRI PRADIP KUMAR CHOUBEY, JM ITA No. 1292/KOL/2025 (Assessment Year: 2024-25) Everseen Infotech India Private Limited (formerly Qualsquad ITO, Ward 2(1) Infotech Private Limited) Aaykar Bhawan, 197 A Wing 1st Floor, Business P-7, Chowringhee Square, Vs. @ Mantri, Viman Nagar, Pune Kolkata-700069, West Bengal City, Dukirkline, S.O. Pune-411014 (Appellant) (Respondent) PAN No. AAACQ4052H Assessee by : Shri Chandan Singh, AR Revenue by : Ms. Ruchika Sharma, DR Date of hearing: 27.04.2026 Date of pronouncement: 11.05.2026 O R D E R Per Pradip Kumar Choubey, JM:

This is an appeal preferred by the assessee against the order of the Commissioner of Income-tax (Appeals), ADDL/JCIT(A)-1, Noida (hereinafter referred to as the “Ld. CIT(A)”] dated 16.04.2025 for A.Y. 2024-25.

At the outset, Ld. Counsel for the assessee requested to withdraw the instant appeal vide letter dated 03.12.2025 to which Ld. DR did not oppose. We therefore, dismiss the appeal as withdrawn.

In the result, the appeal of the assessee is dismissed as withdrawn.

Order pronounced in the open court on 11.05.2026.

Sd/- Sd/- (RAJESH KUMAR) (PRADIP KUMAR CHOUBEY) (ACCOUNTANT MEMBER) (JUDICIAL MEMBER) Kolkata, Dated: 11.05.2026 Sudip Sarkar, Sr.PS

Asst. Registrar Income Tax Appellate Tribunal, Kolkata

EVERSEEN INFOTECH INDIA PRIVATE LIMITED (FORMERLY QUALSQUAD INFOTECH PRIVATE LIMITED),PUNE vs. ITO, WARD 2(1), , KOLKATA

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