What did the Tribunal hold?

The Tribunal noted the assessee's submission that the appeal was filed inadvertently. Consequently, the Tribunal dismissed the appeal as withdrawn.

The assessee filed an appeal against the order of the NFAC for the assessment year 2015-16. The assessee's counsel submitted that the appeal was filed inadvertently and requested its withdrawal.

What were the issues?

Whether an appeal filed inadvertently can be withdrawn by the assessee.

Gajmukta Commercial Private… vs DCIT | ITAT Kolkata 2026

Income Tax Appellate Tribunal, “B” BENCH,

Before: SHRI YOGESH KUMAR U.S. & SHRI RAKESH MISHRA

For Appellant: Shri Rachit Thakar, AR

For Respondent: Shri Soumitra Ghosh, Addl. CIT, Sr. DR

Hearing: 15.06.2026Pronounced: 19.06.2026

IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, KOLKATA BEFORE SHRI YOGESH KUMAR U.S., JUDICIAL MEMBER AND SHRI RAKESH MISHRA, ACCOUNTANT MEMBER ITA No.3283/KOL/2025 Assessment Year: 2015-16 Gajmukta Commercial Private Vs. DCIT, Circle-23(1), Limited Hooghly Bada Bahera kanaipur, Kon West Bengal-712103 Nagar, Aadharsh Nagarh Hooghly, West Bengal-712246 [PAN: AADCG3390F] APPELLANT RESPONDENT Appellant by : Shri Rachit Thakar, AR Respondent by : Shri Soumitra Ghosh, Addl. CIT, Sr. DR Date of hearing : 15.06.2026 Date of Pronouncement : 19.06.2026 O R D E R PER YOGESH KUMAR U.S., JUDICIAL MEMBER This appeal is filed by the Assessee against the order of the NFAC, Delhi [“the Ld. CIT(A)”, for short], dated 24.10.2025 passed u/s 250 of the Income Tax Act, 1961 (“the Act”, for short) for the assessment year 2015-16.

The Learned Counsel for the Assessee submitted that the present Appeal had been filed inadvertently, therefore, sought for withdrawal of the Appeal.

ITA No.3283/Kol/2025 Gajmukta Commercial Private Limited; A.Y: 2015-16 3. Recording the submissions made by the Ld. AR, we, dismiss the Appeal of the Assessee.

In the result, Appeal of the Assessee is dismissed as withdrawn.

Order pronounced on 19.06.2026. Sd/- Sd/- (RAKESH MISHRA) (YOGESH KUMAR U.S.) ACCOUNTANT MEMBER JUDICIAL MEMBER Dated: 19.06.2026 DP, PS Copy of the order forwarded to: 1. Appellant 2. Respondent 3. Pr. CIT 4. CIT(A) 5. CIT(DR) //TRUE COPY// ASSISTANT REGISTRAR KOLKATA BENCHES, KOLKATA

GAJMUKTA COMMERCIAL PRIVATE LIMITED,HOOGHLY vs. DCIT CIRCLE 23(1), HOOGHLY

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