What did the Tribunal hold?

The Tribunal accepted the assessee's request for withdrawal of the appeal. The appeal was accordingly dismissed as withdrawn.

The assessee filed an appeal before the ITAT against an order of the CIT(A)/NFAC for the assessment year 2015-16. During the hearing, the assessee's counsel requested to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal before the tribunal.

Madhura Kedar Kasar vs NFAC, Delhi | ITAT Pune 2026

Income Tax Appellate Tribunal, PUNE BENCH “B”, PUNE

Before: SHRI R. K. PANDA & Ms. ASTHA CHANDRA

For Appellant: Shri Ajay Rander

For Respondent: Ms Bhavya I.V., Jt. CIT

PER R.K. PANDA, VP:

This appeal filed by the assessee is directed against the order dated 13.03.2025 of the Ld. CIT(A) / NFAC, Delhi relating to assessment year 2015-16.

At the time of hearing, the Ld. Counsel for the assessee filed an application seeking withdrawal of the appeal, for which the Ld. DR has no objection. Accordingly, the request of the Ld. Counsel for the assessee seeking withdrawal of the appeal is accepted and the appeal of the assessee is dismissed as “withdrawn”.

2 ITA No.1079/PUN/2025

In the result, the appeal filed by the assessee is dismissed as “withdrawn”.

Order pronounced in the open Court at the conclusion of hearing itself i.e. on 25th June, 2026.

Sd/- Sd/- (ASTHA CHANDRA) (R. K. PANDA) JUDICIAL MEMBER VICE PRESIDENT पुणे Pune; दिन ांक Dated : 25th June, 2026 GCVSR Gajjala Chinna Digitally signed by Gajjala Chinna Venkata Subba Reddy Venkata Subba Reddy Date: 2026.06.25 16:43:08 +05'30' आदेश की प्रतितिति अग्रेतिि/Copy of the Order is forwarded to: 1. अपील र्थी / The Appellant; प्रत्यर्थी / The Respondent 2. 3. The concerned Pr.CIT, Pune 4. DR, ITAT, ‘B’ Bench, Pune ग र्ड फ ईल / Guard file. 5. आदेशानुसार/ BY ORDER, // True Copy // Assistant Registrar आयकर अपीलीय अदिकरण ,पुणे / ITAT, Pune S.No. Details Date Initials Designation 1 Draft dictated on 25.06.2026 Sr. PS/PS 2 Draft placed before author 25.06.2026 Sr. PS/PS Draft proposed & placed before the 3 JM/AM Second Member Draft discussed/approved by Second 4 AM/AM Member 5 Approved Draft comes to the Sr. PS/PS Sr. PS/PS 6 Kept for pronouncement on Sr. PS/PS 7 Date of uploading of Order Sr. PS/PS 8 File sent to Bench Clerk Sr. PS/PS Date on which the file goes to the Office 9 Superintendent 10 Date on which file goes to the A.R. 11 Date of Dispatch of order

MADHURA KEDAR KASAR,PUNE vs. NFAC, DELHI

What did the Tribunal hold?

What were the facts?

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