RAJNISH RAVISH PURI,MUMBAI vs. INCOME TAX OFFICER, MUMBAI

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ITA 9183/MUM/2025Status: DisposedITAT Mumbai13 March 2026AY 2023-24Bench: SHRI SAKTIJIT DEY (Vice President), SHRI MAKARAND VASANT MAHADEOKAR (Accountant Member)1 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal, having considered the assessee's application and the no-objection from the Departmental Representative, allowed the assessee to withdraw the appeal.

What were the facts?

The assessee filed an appeal against an order dated 21.11.2025 for assessment year 2023-24. The assessee subsequently filed an application to withdraw the appeal, stating they decided not to pursue it based on professional advice.

What were the issues?

Whether the assessee is permitted to withdraw their appeal.

Which sections of the Income-tax Act were involved?

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “D” BENCH, MUMBAI

For Respondent: Shri Bhagirath Ramawat, Sr. DR
Hearing: 13.03.2026Pronounced: 13.03.2026

O R D E R Per Saktijit Dey, VP: This is an appeal by the assessee against order dated 21.11.2025 of first appellate authority, pertaining to assessment years (A.Y.) 2023-24.

2.

The assessee has filed application dated 11.03.2026, seeking permission to withdraw the appeal. The contents of the said letter are as under: Application for withdrawal of appeal Hearing fixed on 1"April, 2026 1. I refer to the hearing of the above appeal petition fixed on 1st April, 2026. In this context, I submit as under. 2. I would like to convey the Hon' Members that based on professional advise received, I have decided not to pursue the appeal under reference. Accordingly, it is requested to consider appeal under reference as withdrawn and necessary order may be passed in this regard.

3.

The inconvenience caused is highly regretted.

1.

3. The learned Departmental Representative (ld. DR for short) has no objection to the assessee’s prayer.

1.

Rajnish Puri vs. ITO 4. In view of the aforesaid, we are inclined to permit the assessee to withdraw the present appeal. Accordingly, the appeal is dismissed as withdrawn.

5.

In the result, the appeal is dismissed. Order pronounced in the open court on 13.03.2026

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