What did the Tribunal hold?

The Tribunal allowed the assessee's application for withdrawal of the appeal. Consequently, the appeal filed by the assessee was dismissed as withdrawn.

The assessee filed an appeal against the order of the CIT(A) which was passed against the assessment order u/s. 143(3) of the Income-tax Act, 1961 for AY 2019-20. The assessee subsequently moved an application to withdraw the appeal.

What were the issues?

Whether the assessee is allowed to withdraw the appeal filed before the Tribunal.

Anirudh A. Damani vs DCIT | ITAT Mumbai 2025

Income Tax Appellate Tribunal, “K (SMC

Before: SHRI PAWAN SINGH, JUDICIALMEMBER & SHRI GIRISH AGRAWAL

Hearing: 20.03.2025Pronounced: 25.03.2025

O R D E R

PER GIRISH AGRAWAL, ACCOUNTANT MEMBER:

This appeal filed by assessee is against the order of Ld. CIT(A), National Faceless Appeal Centre (NFAC), Delhi, vide order no. ITBA/NFAC/S/250/2024-25/1069339070(1), dated 03.10.2024 passed against the assessment order by National Faceless Assessment Centre, Delhi, u/s. 143(3) of the Income-tax Act, 1961 (hereinafter referred to as the “Act”), dated 25.09.2021 for AY 2019-20.

Anirudh A. Damani, AY 2019-20 2. At the outset, we note that the assessee has moved an application dated 19.03.2025 for withdrawal of this appeal. In the said application, it is mentioned that assessee had e-filed the appeal on the ITAT portal in and the same was heard on 16.01.2025. Therefore, it is requested by the assessee that this appeal may be allowed to be withdrawn.

Considering this application, we allow the appeal of the assessee to be withdrawn. Accordingly, the appeal of the assessee is dismissed as withdrawn.

In the result, appeal of the assessee is dismissed.

Order is pronounced in the open court on 25 March, 2025

ANIRUDH A. DAMANI,MUMBAI vs. DEPUTY COMMISSIONER OF INCOME TAX, MUMBAI

What did the Tribunal hold?

What were the facts?

What were the issues?

Which sections of the Income-tax Act were involved?

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