What did the Tribunal hold?

The Tribunal considered the submissions of both parties. The Revenue had no objection to the withdrawal of the appeal. Therefore, the Tribunal accepted the request for withdrawal.

The assessee, M/s. Mangal Sai Tradewings Private Limited, filed an appeal before the ITAT. The assessee subsequently filed an application seeking withdrawal of the present appeal.

What were the issues?

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

Mangal Sai Tradewings Private… vs CIT | ITAT Surat 2026

Income Tax Appellate Tribunal, SURAT ‘DB’ BENCH, SURAT

For Appellant: Shri P.M. Jagasheth, CA

For Respondent: Shri Ashish Kumar, Sr. DR

Hearing: 11.06.2026Pronounced: 11.06.2026

आयकर अपीलीय अधिकरण, सूरत न्यायपीठ, सूरत IN THE INCOME TAX APPELLATE TRIBUNAL SURAT ‘DB’ BENCH, SURAT BEFORE MS. SUCHITRA KAMBLE, JUDICIAL MEMBER AND SHRI BHAGIRATH MAL BIYANI, ACCOUNTANT MEMBER ITA No.313/SRT/2025 (Assessment Year: 2017-18)

M/s. Mangal Sai Tradewings Commissioner of Income Private Limited, Tax, Survey No.350/1/1 Sindur National Faceless Appeal Centre (NFAC), Faliya , Delhi Naroli Road, बनाम/ At Athali PO Naroli, Vs. Silvassa Dadra and Nagar Haveli (Appellant / Assessee) (Respondent / Revenue) PAN: AAJCM3337N Assessee by Shri P.M. Jagasheth, CA Revenue by Shri Ashish Kumar, Sr. DR Date of Hearing 11.06.2026 Date of Pronouncement 11.06.2026

O R D E R Per B.M. Biyani, AM:

We have heard learned Representatives of both sides and considered their submissions.

Ld. AR for assessee has filed following application seeking withdrawal of present appeal:

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ITA No.313/SRT/2025 M/s. Mangal Sai Tradewings Private Limited

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ITA No.313/SRT/2025 M/s. Mangal Sai Tradewings Private Limited 3. Ld. DR for revenue has no objection if withdrawal is permitted.

In view of above, the request for withdrawal is accepted and the present appeal is dismissed as withdrawn.

Resultantly, this appeal is dismissed.

Order pronounced in open court immediately after conclusion of hearing and subsequently reduced in writing on 11/06/2026

Sd/- Sd/- (SUCHITRA KAMBLE) (B.M. BIYANI) JUDICIAL MEMBER ACCOUNTANT MEMBER

दिन ांक /Dated : 11.06.2026

* Kishore, Sr. P.S.

Copy of the Order forwarded to:

The Appellant 2. The Respondent 3. CIT- concerned 4. DR, ITAT, Surat 5. Guard File By Order, Sr. Private Secretary, I.T.A.T., Surat

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MANGAL SAI TRADEWINGS PRIVATE LIMITED,SILVASSA vs. COMMISSIONER OF INCOME TAX, DELHI

What did the Tribunal hold?

What were the facts?

What were the issues?

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