MAA ANJANI INDUSTRIES,GIRIDIH vs. ITO, WARD-3(4), GIRIDIH

ITA 486/RAN/2025Status: DisposedITAT Ranchi20 April 20262 pages
AI SummaryDismissed

What did the Tribunal hold?

The assessee's representative prayed for the withdrawal of the appeal. The Revenue's representative had no objection to the withdrawal. The Tribunal allowed the withdrawal.

What were the facts?

The assessee filed an appeal before the Income Tax Appellate Tribunal (ITAT) against the order of the CIT(A). The appeal was for the Assessment Year 2015-16.

What were the issues?

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

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, RANCHI BENCH,

Before: SHRI GEORGE MATHAN & SHRI RATNESH NANDAN SAHAY

For Appellant: Shri Devesh Poddar, A.R
For Respondent: Shri Kailash V. Gautam, Sr. DR
Hearing: 20/04/2026Pronounced: 20/04/2026

PER: BENCH

1.

This is an appeal filed by the assessee against the order of the ld. CIT(A), NFAC, Delhi in Appeal No. NFAC/2014-15/10127989 dated 22/10/2025 for the A.Y. 2015-16. 2. Shri Devesh Poddar, ld. A.R. is represented on behalf of the assessee and Shri Kailash V. Gautam, ld. Sr.DR is represented on behalf of the revenue.

3.

At the time of hearing, the ld. AR is prayed for withdrawal of the present appeal and has signed to that effect, on which the ld. Sr.DR Maa Anjani Industries Vs ITO has raised no objection. Therefore, we allow to withdraw the present appeal. Consequently, the present appeal of the assessee is dismissed as w

The order continues below.

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